HARSHA ORES AND MINERALS Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) This 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, originally, lease was granted by the State of Rajasthan for Mineral Soapstone, near Village Ghughra, Tehsil and District Dungarpur, vide State of Mines Rajasthan, Mines Gr. 2 Department, Rajasthan Secretariat, Jaipur vide order No. 2(177)/Khan/gr.2/84 dtd. 4/1/1985 for an area of 72.52 hectares for a period of 20 years from the date of registration.