Dr.AR.LAKSHMANAN, C.J. - (1.) Heard Shri Govind Mathur for the petitioner, Shri R. L. Jangid for respondents Nos. 1 and 2 and Shri A. K. Sharma for respondent No. 3.
(2.) Power on behalf of respondent No. 3 was earlier filed by Shri D. D. Thanvi. He wanted to withdraw his power for certain personal reasons. His request was allowed and Shri A. K. Sharma was heard for respondent No. 3.
(3.) This writ petition was filed by one Shri Ram Prasad Vijayvarigiya as a Public Interest Litigation. The writ petition has been filed with the following prayer : "It is, therefore humbly prayed that this writ petition may kindly be allowed. The respondent No. 1 - State of Rajasthan may kindly be directed to place the reasons for relaxing the provisions of the Rules of 1986 while issuing the order dated 6-3-98 (Annexure 1) in favour of M/s. R. K. Marbles (P.) Limited. In the event, this Hon'ble Court feels that the reasons for relaxation are not just and valid, the order dated 6-3-98 (Annexure 1) and all actions as a consequence of the order dated 6-3-98 may kindly be declared illegal and the same may be quashed and set aside. 2 The State Government may kindly be directed to place its Policy and Norms for exercising the powers under Rule 65 of the Rules of 1986 in each and every case at least in the year 1998 and thereafter.";