MARUDHAR SINGH AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.

(2.) For convenience, the facts are being taken from S.B. Civil Writ Petition No.5854/2016.

(3.) The writ petitions are preferred against the impugned orders of 2001/02 vide which the mining lease was cancelled and the possession of the same was also taken. The petitioner filed revision petition against the impugned order before the revisional authority-respondent No.1 on 17.08.2009. However, the said revision petition was dismissed on account of limitation as the same was filed after 09 years.