- (1.) HEARD learned counsel appearing for the parties.
(2.) THE defects pointed out by the Registry are formal in nature and are thus waived.
(3.) THERE is delay in filing D.B.Civil Special Appeal (Writ) Nos.1088/2014 and 1087/2014, which has been sufficiently explained. The delay is condoned. The applications are allowed. In the writ petitions, learned Single Judge has relegated the petitioners to the alternative remedy of filing an appeal under the Rajasthan Miner Mineral Concession Rules, 1986.;