VIJAY LAKSHMI KESARWANI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Navin Sinha, learned Senior Counsel assisted by Sri Utkarsh Srivastava, learned counsel for the petitioner and Sri Rajeshwar Tripathi, learned Chief Standing Counsel-II for State-respondents.

(2.) The petitioner seeks the following reliefs through this writ petition:-

(3.) The facts, in brief, are that the petitioner was granted lease for mining 'Silica Sand' for a period of 20 years on 28/7/2001. The lease was to expire on 27/7/2021. The Central Government published an ordinance, namely Mines and Minerals (Development and Regulation) Amendment Ordinance, 2015 (hereinafter referred to as 'Amendment Ordinance, 2015'). The Ordinance has been promulgated to amend the Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as 'Act, 1957'). The Ordinance was published in the Gazette of India on January 12, 2015, and, as per Sec. 1(2) of the Ordinance, 2015, it shall come into force immediately.