BARODA QUARRY ASSOCIATES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. with the consent of parties matter is finally heard today.

(2.) Heard Mr.Tushar Mehta for petitioner, Mr.M.R.Shah for respondent No.1 and Mr.M.K.Patel for respondent Nos 3 to 7.

(3.) Mr.Mehta for the petitioner submitted that the order has been passed along with order dated 27.5.99 whereby the mining operations of the petitioner are discontinued. Mr.M.R.Shah appearing for the respondent No.1 has submitted that with a view to make the mining operations easy certain directives have been issued and the order has been passed. This petition was admitted on 11.8.99 and on 10.12.1999 order has been passed against vacating the land. Mr.Tushar Mehta for the petitioner states that inspite of said order the petitioners have of their own have removed the machinery from the land in question, pending the petition the Civil Application No.11776/00 is filed by the petitioner for the reliefs, interalia, for directing the respondent Nos 1, 2 and 3 to reconsider the decision on the ground that similarly situated persons have been granted quarry lease whereas the petitioner is not given the same treatment.