STHENOS CEMENT PRIVATE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. D. Saikia and Mr. C.P. Sharma, the learned Senior Counsels assisted by Mr. A. Mathews, the learned counsel appearing on behalf of the petitioners in the batch of the instant writ petitions. I have also heard Mr. N.N.B. Choudhury, the learned Additional Advocate General, Arunachal Pradesh and Mr. U.K. Goswami, the learned Central Government Counsel appearing on behalf of the respondent Nos. 1, 2 and 3.

(2.) The dispute involved in the instant batch of the writ petitions relates to respective challenges made to the revocation of the approvals of the Mining Plans of the petitioners by the Regional Controller of Mines, Indian Bureau of Mines, the respondent No.3 in the writ petitions.

(3.) Before dealing with the submission so made by the learned counsels appearing on behalf of the parties, this Court would briefly deal with the facts involved in the present batch of writ petitions.