- (1.) It is submitted by the State Counsel that the matter is covered by the order passed by the Hon'ble Apex Court. He has produced the letter dated 6.1.2011 in that regard of the State Government, Office of Assistant Mining Engineer, Department of Mines and Geology, Udaipur.
(2.) Consequently, at this stage, as the matter is covered by the order passed by the Hon'ble Apex Court, there is no necessity for adjourning the matter.
(3.) Counsel for the appellants submits that in case, the Hon'ble Apex Court decides otherwise in the pending matter, the appellants may be given liberty to get the matter revived. Liberty prayed for is granted as it is not opposed.;