LAWS(UTN)-2016-6-57

SIDHARTH PAPERS P LTD & ANOTHER; SAGAR PULP AND PAPER MILLS LTD & ANOTHER; GORAYA STRAW BOARD MILLS PVT LTD & ANOTHER; PROLIFIC PAPERS PVT LTD & ANOTHER; BANWARI PAPAR MILLS LTD & ANOTHER; RAJLAKSHMI PAPER AND BOARDS PVT LTD & ANOTHER; FIBREMARX PAPERS PV Vs. STATE OF UTTARAKHAND & OTHERS

Decided On June 10, 2016
Sidharth Papers P Ltd And Another; Sagar Pulp And Paper Mills Ltd And Another; Goraya Straw Board Mills Pvt Ltd And Another; Prolific Papers Pvt Ltd And Another; Banwari Papar Mills Ltd And Another; Rajlakshmi Paper And Boards Pvt Ltd And Another; Fibremarx Papers Pv Appellant
V/S
State of Uttarakhand and others Respondents

JUDGEMENT

(1.) Since the factual matrix of the above noted writ petitions and the law governing the field is the same, therefore, all the writ petitions are being decided together for the sake of brevity and convenience.

(2.) By means of present writ petitions, the petitioners seek following reliefs, among others:

(3.) After arguing at great length and with the persuasion of this Court, learned counsel for the petitioners confined his prayer only to the extent of point no. (g) & (h) of the prayer clause.