STATE OF RAJASTHAN Vs. MURLIDHAR TAK

JUDGEMENT

(1.) These two appeals are directed against the order dtd. 6/8/2009 passed by the learned Single Bench of this Court in S.B. Civil Writ Petition No. 1619/2008 whereby, the writ petition preferred by the respondents herein, was accepted with the following directions:-

(2.) The State of Rajasthan (Mining) and Jodhpur Development Authority, who were respondents in the above writ petitions, have preferred these two intra court appeals for assailing the above order.

(3.) Shri Sandeep Shah, learned Senior Advocate-cum-AAG assisted by Shri Abhimanyu Singh, representing the Mining Department and Shri Sunil Beniwal, learned AAG representing the JDA, vehemently and fervently urged that the directions given by the learned Single Bench are much beyond the scope of relief sought for in the writ petition preferred by the respondents which are reproduced hereinbelow for the sake of ready reference: