GURMUKH SINGH Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) This Appeal is lodged against an interim order passed by the learned Single Judge, by which, the Stay Application of the appellant has been rejected.

(2.) We heard Mr. Aditya Singh, learned counsel for the appellant. We also heard Mrs. Prabha Naithani, learned Brief Holder for the State of Uttarakhand / respondents.

(3.) The case of the appellant / writ petitioner appears to be that impugned recovery proceedings against him are unjustified. He has also a case that he is being proceeded against on the basis that he has done illegal mining. Primarily, it is his case that he is not the owner of the land, from which it is alleged that he is carrying out illegal mining. As regards the inquiry report, he has a case that notices were not issued to him before conducting the inquiry.