AMBUJAKSHAN Vs. THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) In the light of the judgment in W.P.(C) No.38961/2015 and connected cases dated 18.3.2016, this Court is of the view that the seizure effected by the Officers in terms of Section 21(4) of the Mines and Minerals (Development & Regulation) Act, 1957 is valid. However, all the vehicles have been released pursuant to the interim orders passed by this Court.

(2.) In view of the above, these writ petitions are disposed of with the following directions: