SHIVAM MINES AND MINERALS Vs. STATE OF UTTRAKHAND

JUDGEMENT

(1.) Since identical issue of fact and law is involved in the aforementioned writ petitions, therefore, they are being decided by this common judgment for the sake of brevity and convenience.

(2.) Writ petition (M/S) No. 99 of 2021 shall be the leading case.

(3.) By means of this writ petition, petitioner has sought the following reliefs :