SAMIR NURMOHAMMAD SUMRA Vs. UNION OF INDIA

JUDGEMENT

(1.) These Special Civil Applications are filed under Article 226 of the Constitution of India with similar prayers, as such they are heard together and disposed of by this common order. For the purpose of disposal, we draw the facts and refer to the parties as arrayed in Special Civil Application No.2632 of 2017.

(2.) This petition is filed under Article 226 of the Constitution of India with the prayers, which read as under:

(3.) By virtue of Amendment Act No.10 of 2015, the Mines and Minerals (Development and Regulation) Act , 1957, is amended. By virtue of the said Amended Act, section 10A is inserted in the Principal Act, which reads as under: