KARTIKEY SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Miscellaneous applications filed in all the matters are allowed. Rejoinder affidavits and supplementary affidavit are taken on record.

(2.) The petitioners before this Court are the ones who have been given mining licences by the State Government for picking river bed material. In all these cases, according to the petitioners, the mining permits have been given to them on the private land.

(3.) The case of the petitioners is that after the permits were granted by the State Government, by the impugned orders, the petitioners have been restrained from doing any mining activity, and in most of the cases, mining activity could not even be started and they were restrained. Yet the respondent authorities are demanding royalty.