(1.) This review petition is filed by the respondents in W.P.(C) No.21524 of 2023 seeking to review the interim order dtd. 11/9/2023 and the modified order dtd. 12/3/2024 therein.
(2.) The writ petition was filed for a direction to the Director of Mining and Geology, the 1st review petitioner/1st respondent to execute quarrying lease in favour of the petitioner on the basis of statutory licenses and permits.
(3.) When the writ petition came up for consideration on 11/9/2023, this Court passed the following order.