VED PAL RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) None appears for the petitioner, when the matter is called out.

(2.) The writ petition is lying under defects since its filing in April, 2022.

(3.) It appears that the petitioner is not interested in pursuing the matter. The mining license granted to respondent No. 7 was for a limited period of six months. That period is already over. Moreover, by order dtd. 21/9/2022, passed in Writ Petition (M/S) No. 2909 of 2021, we have already quashed the Notification dtd. 28/10/2021 whereby Rule 3 of the Uttarakhand Minor Minerals (Concession) Rules, 2001 was amended vide the Uttarakhand Minor Minerals (Concession) (Amendment) Rules, 2021.