LAWS(RAJ)-2008-2-174

SAURABH MANTRI Vs. STATE OF RAJASTHAN

Decided On February 04, 2008
Saurabh Mantri Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Both the learned counsel for the parties agreed that the controversy involved is squarely covered by this Court's decision in S.B. Civil Writ Petition No.4359/2004 (Bakhtawar Singh Vs. State of Raj. & Ors.) decided on 11.04.2007 wherein the Court directed the respondents to consider the application of the petitioner for grant of mining lease in accordance with the Notification dated 23.02.1998.

(2.) The operative part of the judgment is reproduced hereunder:

(3.) In view of the aforesaid agreement of the parties, this writ petition also stands disposed of with the same directions.