JUMD ETE Vs. STATE OF A. P.

JUDGEMENT

(1.) Both these writ petitions being connected are disposed of by this common judgment and order.

(2.) The first writ petition being WP (C) 323 (AP) 2021 has been filed by 11 (Eleven) numbers of petitioners with a common cause of action whereby challenge has been made to a trading licence No.WS/TL-37/2015 dtd. 31/3/2015 issued by the Deputy Commissioner, West Siang District, Aalo to the private respondent No. 8. The aforesaid licence was for running the business of Stone Crusher Unit by the respondent No. 8 in the name and style of M/s BLE Stone Crusher at Darka Village. The petitioners have also challenged the No Objection Certificate (for short, 'NOC') dtd. 10/11/2020 and the consent order, dtd. 26/8/2020 issued in favour of the said respondent No. 8. The primary contention of the petitioners is that the impugned action and the orders have been issued in violation of the Arunachal Pradesh Stone Crusher Guideline of 2012 (hereinafter referred to as Guidelines of 2012).

(3.) On the other hand, the above private respondent No. 8 as the petitioner has filed WP (C) 122 (AP) 2021 challenging, inter alia the action of the Deputy Commissioner, West Siang District, Aalo in shutting down the Stone Crusher Unit vide order, dtd. 16/7/2020. It is submitted in the petition that the Unit was being run by following the due process of law and by a strength of a valid trading licence which was renewed from time to time and the Guidelines of 2012 were also duly followed