HINDUSTAN ZINC LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) In all these petitions, common question of law and facts are involved and therefore, they are being heard together and decided by this common order. For convenience, the facts of the lead case being D.B. Civil Writ Petition No. 975/2021 are taken for consideration.

(2.) Application for dismissal of the writ petition as also for vacating the stay has been filed by respondents mainly on the ground that in view of subsequent developments, the issues raised in these matters are now limited.

(3.) Learned Additional Advocate General would submit that this Court entertained the writ petition though it was only against the show cause notice as constitutional validity of Rule 24 of the Minerals (other than atomic and hydro carbon energy minerals) Concession Rules, 2016 ('Rules of 2016' for short) was assailed.