SHIVAM MINES & MINERALS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellant's counsel submits that he may be permitted to delete respondent no. 4 from the array of parties in the writ petition and, consequently, in this appeal also. His request is accepted. Respondent no. 4 is deleted from the proceedings at the request of the petitioner's counsel. The petitioner is adamant to file an amended writ petition within one week.

(2.) Learned chief standing counsel accepts notice for respondent no.1.

(3.) Shri Sandeep Kothari, advocate, appears for respondent no. 2 & 3.