RAMESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BOTH these writ petitions were heard together and are being disposed of by this common judgment.

(2.) BRIEF facts of the writ petition no. 286 of 2014, inter alia, are that during the pendency of the proceeding before the BIFR in the matter of M/s Sturdia Bio -chemicals Ltd., Rishikesh land concession was granted in respect of M/s Sturdia Bio -chemicals Ltd., Rishikesh and exemption was also granted in favour of M/s Sturdia Bio -chemicals Ltd., Rishikesh exempting to pay land use charges. Writ Petition (PIL) Nos. 61 of 2010, 64 of 2010 and 69 of 2010 came to be filed before the Division Bench of this Court challenging the decision of the Government granting land concession in respect of M/s Sturdia Bio -chemicals Ltd., Rishikesh seeking further directions for the high -level inquiry, including the CBI inquiry. All these three writ petitions were heard together and were disposed of by the Division Bench of this Court vide judgment dated 28.12.2010, Annexure No. 1 to the writ petition. Division Bench of this Court was pleased to issue following directions :

(3.) PETITIONER of WPPIL No. 61 of 2010, feeling aggrieved, filed SLP (C) No. 4680 of 2011 before the Hon'ble Apex Court assailing the judgment dated 28.12.2010. Besides SLP (C) No. 4680 of 2011, other SLPs (C) Nos. 8993 of 2011 and 11324 -11326 of 2011 were also filed. SLP filed by the petitioner of Writ Petition (PIL) NO. 61 of 2010, came to be dismissed by the Hon'ble Apex Court, vide order dated 28.10.2011, however, other SLPs being SLP (C) No. 8993 of 2011 and 11324 11326 of 2011 are still pending disposal, wherein legality/validity of the decisions of State Government granting exemption and land use permission is still under consideration.