CITURGIA BIO CHEMICALS LTD Vs. STATE AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, the petitioner has sought writ in the nature of certiorari quashing the impugned notice dated 24.11.2010, suspension order dated 27.11.2010 and cancellation order dated 30.11.2010, issued by respondent No. 2, which have been annexed as annexure nos. 2,3 and 4 respectively to the writ petition.

(3.) Learned Advocate General for respondents, has informed to the Court that controversy was pending before the Division Bench of this Court in Writ Petition P.I.L. No. 61 of 2010, Uttarakhand Janta Sangharsh Morcha Vs. State of Uttarakhand and others. The Division Bench of this Court, vide its order dated 24.12.2010, quashed all the facilities and sanction for construction, granted to the petitioner (respondent in PIL petition).