- (1.) This is an intra court appeal filed by the writ petitioner of W.P. No.1403/2007 under Rule 134 of the Rajasthan High Court Rules against an order dated 24.11.2008 passed by Single Judge in aforementioned writ petition.
(2.) Facts of the case are these.
(3.) The respondent is a limited company registered as such under the Company Act. The respondent was desirous of setting up a cement plant and with that view in mind, applied for mining lease (lime stone) over an area around 724,56 hectares in village Bamnia and Moyira in District Chittorgarh under the M.M.R.D. Act.;