UTTARAKHAND ENTERPRISES Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has been granted license to lift river-bed material from Khasra Nos. 03. , 07 and 11 admeasuring 11.657 hectare, to be supplied to M/s Carson Carviyam Construction Gurugram and M/s Pawan Kumar, Shyampur, Haridwar, who have been awarded contract for widening of NH-74 by National Highways Authority of India.

(3.) According to the petitioner, there are certain persons, who are interfering with the mining work undertaken by the petitioner and they are also creating obstructions in egress and ingress of the officers/employees of the petitioner's firm.