KUMAUN STONE CRUSHER ASSOCIATION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioners have sought the following relief:-

(3.) In the course of arguments, learned counsel for the petitioner has submitted that the controversy involved in the present writ petition is squarely covered by a Division Bench judgment dated 26-6-2007 passed by this Court in Writ Petition No. 993 of 2004(M/B) M/s Gupta Builders Vs. State of Uttaranchal and five others and that this writ petition may be disposed of in terms of the said order. Mr. Subhash Upadhyay, Brief Holder appearing for the State of Uttarakhand has fairly conceded the above fact.