R.R.YADAV, J. - (1.) INSTANT writ petition has been filed seeking relief to quash circular dated 17.10.87, Anx. 2, circular dated 6.11.87, Anx. 3 and orders dated 15.12.87, Anx. 4 and 5 to the writ petition passed by respondent No. 3.
(2.) THE relevant facts necessary for disposal of the present writ petition are that petitioner No. 1 is an Association of Mine -holders while petitioner No. 2 is its president. It is alleged that the Association named as Nathdwara Mines Association is highly interested in the welfare of the lease -holders working at lime stone mines at Nathdwara and Udan etc. It is averred in the writ petition that mining leases of lime stone are regulated by Rajasthan Minor Mineral Concession Rules, 1986 (hereinafter referred to as the Rules of 1986). It is also averred in the writ petition that procedure for assessment of royalty has been prescribed under rules 38 and 68 of the Rules of 1986. It is further alleged in the writ petition that if the respondent No. 2 intends to check evasion of royalty he can direct for setting up of check posts or erection of barriers as contemplated under Rule 68 of the Rules of 1986.
(3.) AFTER service of notices, a return has been filed on behalf of the respondents denying the averments made in the writ petition.;