MAHALAXMI GRIT UDYOG Vs. STATE OF HARYANA

JUDGEMENT

(1.) BRIEF facts which are necessary for the disposal of this writ petition may be noticed.

(2.) A notification was issued by the Haryana Government (Environment Department) on June 9, 1992. The relevant portion of the same reads as under :-

(3.) THE petitioner who were in the business of running stone crusher, had to stop their business because their earlier stone crushers were located within the prohibited area. Thy are stated to have purchased land in the identified zone in Naurangapur (Gurgaon) and applied to the Board for no objection certificate on September 16, 1996. In the two zones which were identified at Naurangpur (Gurgaon) 25 stone crushers could be installed in each of the two zones. The petitioners' applications were registered at Sr. Nos. 54 and 55 and it is not disputed that the applications of the stone crushers were to be dealt with on the first come first served basis. It is the specific averment of the petitioner in para 4 of the writ petition, that the applications of 19 applicants who had applied for no objection certificate, were rejected and the N.O.C. which had been obtained by them earlier stood cancelled. In other words, the petitioners' number of the basis of cancellation would have been within the first fifty applicants.