RAHUL VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions involve identical facts and grounds and therefore, are being decided conjointly.

(2.) For the purpose of clarity and convenience, the facts of S.B. Civil Writ Petition No. 10181/2024 titled as Rahul Vyas vs. State of Rajasthan and Ors. are being taken into consideration.

(3.) The petitioner submitted an application for grant of mining lease on 18/6/2013 for the area ad-measuring 4.5 hectares near Village Parewar, Tehsil and District Jaisalmer for mineral Silica Sand. Petitioner's application was processed and a Letter of Intent (for short 'LOI') dtd. 28/1/2014 came to be issued in his favour.