KILKIESHWAR MINING COMPANY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) BOTH the writ petitions are interconnected and in both the writ petitions identical questions of fact and law are involved, therefore, both the writ petitions were heard together and are being disposed of by this common judgment.

(2.) PRESENT petitions are filed assailing the orders dated 23.07.2013, whereby renewal of the lease deeds in favour of the petitioners by the Collector, District Tehri Garhwal on 14.06.2012 till 2020 was cancelled and petitioners were black listed for having done illegal mining activities as well as consequential order dated 11.10.2013 placing the name of the petitioners in the black list.

(3.) AFTER the order passed by the Coordinate Bench of this Court dated 22nd March, 2013, in WPMS No. 359 of 2013, again State Government, was pleased to pass order dated 23.07.2013 cancelling the order of Collector dated 14.06.2013 renewing the lease till 09.06.2012 and on the same day another order was passed by the State Government to black list the petitioners. Feeling aggrieved, petitioners have approached this Court by way of filing the present writ petitions.