PODDAR ALLOYS PVT. LIMITED Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appellants are the writ petitioners. Since common questions are involved, we are disposing of these appeals by a common judgment. The appeal arising out of the Writ Petition (MS) No. 922 of 2010 is being treated as the leading case and we refer to the facts as follows:

(2.) The learned single judge dismissed the writ petitions. Hence, the appeals.

(3.) We heard Sri Sharad Sharma learned senior counsel for the appellants and Sri H.M. Bhatia, learned Government Pleader.