Bartakullah Khan S/O Samiullah ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 1196 Bom

                                                                 1                                   902.WP.467-2023.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR

                                          WRIT PETITION NO. 467 OF 2023
                   ( Bartakullah Khan S/o Samiullah Khan Vs. State of Maharashtra &
                                                Ors. )

             Office Notes, Office Memoranda                           Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. K.A. Kothari, Advocate for the Petitioner.
                                               Mr. N.R. Patil, A.G.P. for the Respondents/State.



                                               CORAM:         AVINASH G. GHAROTE, J.

DATED : 3rd FEBRUARY, 2023

List the matter on 09.02.2023 for further consideration as Mr. Patil, learned AGP for the respondents/State, by inviting my attention to the judgment of the Hon'ble Apex Court in State of Uttarakhand Vs. Kumaon Stone Crusher, (2018) 14 SCC 537 para 215.1(a) submits, that merely because the stones are crushed into stone grits, stone chips and stone dust, the same does not result into a new commodity and the crushed materials continue to be stone and also on the definition of minor minerals, as occurring in Section 3(e) of the Mines and Minerals (Development and Regulation) Act 1957.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:03.02.2023 14:42 JUDGE SD. Bhimte