ULTRATECH CEMENT LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this stay petition, pending disposal of the writ petition, the petitioner is seeking directions to the respondents not to take any action and make any recovery from the petitioner- Company in pursuance of Mineral (Transfer of Mining Lease Granted Otherwise than through Auction for Captive Purpose) Rules, 2016 ('the Rules of 2016').

(2.) On 16.5.19, on the statement made by the counsel appearing for the petitioner that the lis involved in the present writ petition is already pending consideration before this Court in case of Nirma Limited and Anr. v. State of Rajasthan and Ors. (S.B. Civil Writ Petition No. 6784/18), wherein the Court has granted ex parte interim stay order, while deferring the hearing of the matter on the prayer of the learned AAG, an interim order was passed by a coordinate Bench of this Court in favour of the petitioner in the following terms: "In the meanwhile and until next date of hearing, no coercive action be taken by respondent-State against petitioner pursuant to impugned order dated 26.06.2018. It is made clear that the interim order shall not preclude respondent-State from applying for modification/vacation of the interim order after filing reply."

(3.) The State while filing a reply to the writ petition has preferred an application (No. 1/19) for vacating the interim order dated 16.5.19.