BHANWARI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present writ petition is filed challenging order dtd. 16/8/2018 passed by Assistant Mining Engineer, Balesar cancelling the quarry licence issued in favour of petitioner, so also order dtd. 11/12/2019 passed by Additional Director, Environment and Health, Mines and Geology Department, Udaipur, dismissing appeal preferred by petitioner against cancellation of his quarry licence.

(2.) Explaining facts of the present case, learned counsel for the petitioner states that quarry licence No. 321, Village Somanada, Tehsil Balesar was transferred and approved in favour of petitioner on 4/6/2012. Since thereafter, petitioner has continuously been undertaking mining activities upon the area in question.

(3.) Learned counsel for the petitioner has argued that order of cancellation of quarry licence is in clear violation of the provisions of Rules of 2017, so also in gross violation of principles of natural justice.