LAXMIDAS RAMJI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) These bunch of petitions have been filed challenging the validity of Sec. 9(B) of the Mines and Minerals (Development and Regulation) Act, 1957.

(2.) The aforesaid issue has been considered and decided by the Supreme Court in the case of Federation of Indian Mineral Industries and others vs. Union of India and another, (2017) 16 SCC 186, in the following terms:-