HEIDELBERG CEMENT INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This application is filed with the prayers which read as under:

(2.) Special Civil Application No.417 of 2017 is filed by the applicant herein challenging the vires of section 10-A(2)(c) of the Mines and Minerals (Development and Regulation Act ), 1957 and Rule 8(4) of the Mineral (other than Atomic and Hydro Carbons Energy Minerals) Concession Rules,2016, on the ground that, it is in contravention of section 10A(2)(c) of the Mines and Minerals (Development and Regulation Act ), 1957.

(3.) While issuing notice, this Court, vide order dated 11th January, 2017, has passed the following order: