ANKIT AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from the work due to strike.

(2.) This civil writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(3.) As the pleaded facts and the record would reveal, a mining lease (for mineral rhyolite - masonry stone - near Village Modibhakari Kharda, Tehsil Rohat, District Pali) was granted in favour of one Smt. Vidhya Devi w.e.f. 24/11/1995, for a period of 20 years. The said mining lease was mutated in favour of the petitioner on count of death of the said Smt. Vidhya Devi; an agreement was accordingly executed in favour of the petitioner on 18/9/2012.