(1.) The President of the Lime and Limestone mazdoor Union and two workers whose services have been terminated and who worked in M/s uttrakhand Minerals and Mining Corporation and M/s David Paul (owners Vijayshree mines) , respondents 3 and 4 respectively have moved this. petition against their premature termination of service. This application has nothing to do with the main Writ Petition being M. P. Nos. 8205 of 1983 and 8821 of 1983, but had been tagged to the main petitions at the request of the counsel. This writ petition is accordingly delinked to he dealt with independently in accordance with law.
(2.) A resident of Nehru Gram in Dehra Dun district, the Gram Sabha of village Ladwakot Talai of Pargana Patwa Doon and villagers of four other villages, all located within the Dehra Dun district, are petitioners in this application under article 32 of the Constitution. The main allegation seems to he against illegal and-unscientific mining in the area. Since on principle we have decided that mining shall he stopped in the area and the continuing mining operation is subject to monitoring of a High Powered Committee, no further orders are necessary in this writ petition and it is accordingly disposed of without costs.
(3.) This is an application underarticle32of the constitution by an environment action group located at Delhi joining seven petitioners along with it as petitioners asking for mandamus against respondent No. 1 requiring him not to operate mining activities at Nani Darkot. The mine is situated in the middle of Sansarukala reserved forest. This application had been clubbed with the Doon Valley mining Disputes and has been heard as a connected matter. By our judgment of today in the Rural Entitlement case we have stopped mining in the area excepting in regard to four specified mines and we do not think any separate order is necessary in this case. The writ petition is accordingly disposed of without any further orders and without any direction for costs.