STATE OF RAJASTHAN Vs. PRITI SHARMA

JUDGEMENT

(1.) In all these cases, the State's grievance is that the order of the Single Judge, whereby its order cancelling the letter of intent and in few of the cases prospective licence (PL) without notice was set aside, is erroneous.

(2.) The State argued that the Single Judge's order, cannot be sustained. The Single Judge relied upon the judgment in M/s. Karni Mines and Minerals v. State of Rajasthan and Ors. (SB Civil Writ Petition No. 8179/2016), decided on 30/8/2017 - which was affirmed subsequently in State of Rajasthan v. M/s. Karni Mines and Minerals (DB Special Appeal (W) No. 652/2018), decided on 3/5/2018. A similar view was expressed by the Division Bench in State of Rajasthan v. M/s. Krishna Marble and Anr. (DB Special Appeal (W) No. 638/2018), decided on 5/5/2018.

(3.) The State submits that the decision in M/s. Karni Mines and Minerals (supra) is the subject matter in Special Leave Petition (Civil) Diary No. 33307/2018. By order dtd. 1/10/2018, the Supreme Court issued notices and during pendency of the proceedings, stayed operation of the judgment in M/s. Karni Mines and Minerals (supra). Apparently, other Special Leave Petitions challenging the decision in M/s. Krishna Marble (supra) and connected matters, which followed those decisions have also been challenged before the Supreme Court.