VARDHMAN TEXTILES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In this batch of writ petitions, the question involved relates to establishment of the District Mineral Foundation (DMF) under the Mines and Minerals (Development and Regulation) Act, 1957 and the contribution required to be made to the District Mineral Foundation by the holder of a mining lease or a prospecting license-cum-mining lease in addition to the payment of royalty.

(2.) Learned counsel appearing for the petitioners and Mr. B. Gopa Kumar, learned Assistant Solicitor General appearing for the Union of India, would submit that the issue raised in this batch of writ petitions has been authoritatively decided by the Supreme Court in Transferred Case (Civil) No.43/2016 (Federation of Indian Mineral Industries & ors. v. Union of India & Anr.) on 13-10- 23 2017.

(3.) I have heard learned counsel for the parties at some length.