HINDUSTAN ZINC LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred the present writ petition seeking the following prayer:-

(2.) Learned counsel for the petitioner at the outset has shown the order dtd. 14/12/2018 passed by the respondent authority in the petitioner's revision application, the relevant portion whereof reads as follows:-

(3.) Learned counsel for the petitioner thus makes a limited prayer that the State Government may be directed to proceed expeditiously in pursuance of the order dtd. 14/12/2018.