SATYENDRA KUMAR TOMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred the present writ-petition to challenge the vires of the notification no.1824/VII-A-1/2021/80-Kha/16 dtd. 28/10/2021 issued by the Uttarakhand Shasan, Industrial Development (Mining), Sec. -1, as being violative of Article 14 and 19(1)(g) and Article 21 of the Constitution.

(2.) The petitioner also seeks direction to the respondents to allot mining leases by competitive E-Tender cum E-auction process in terms of the Policy Notification dtd. 31/10/2017 affirmed by the judgment of this Court dtd. 19/9/2018 in WP(PIL) No.147 of 2018.

(3.) The case of the petitioner is that the petitioner is engaged in the business of operating mining leases for minor minerals granted by the State Government.