DIPAK STONE SUPPLIERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGPs waive service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the prayer is made for a direction to the respondent authorities not to prohibit the ongoing mining activity of the petitioner in the land in question.