MAYA DIXIT Vs. STATE OF UP

JUDGEMENT

(1.) Since the controversy involved in all the three writ petition is same and as such one common order is being passed in these three writ petitions.

(2.) Heard Sarvasri Mukesh Prasad, Sandeep Srivastava and Arvind Srivastava, learned counsel for the petitioners and perused the materials on record.

(3.) These writ petitions have been filed seeking quashing of the Government Order dated 31st May, 2010 by which the petitioners-mining lease holders, who are excavating sand (Balu, Moram & Bajari etc.) from their leased out area have been restrained from using machines for the purposes of excavating sand. The impugned Government Order dated 31st May, 2010 was issued in furtherance of an interim order passed by the Lucknow Bench of this Court on 27th May, 2010 in Writ Petition No. 3879 (M/B) of 2010, Pradeep Chaudhary v. State of U.P and others.