M/S Krishna Stone Crusher vs Union Territory Of J&K And Others
2021 Latest Caselaw 1215 j&K

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      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                              WP(C) No.1889/2021
                                              CM Nos.7093/2021 & 7094/2021



                                                Reserved on : 22.09.2021
                                                Pronounced on : 29.09.2021

M/s Krishna Stone Crusher                                      ...Petitioner(s)


                             Through:- Mr. Parag Sharma, Advocate
      V/s

Union Territory of J&K and others                            ...Respondent(s)
                            Through:- Mr. F.A.Natnoo, AAG

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                  JUDGMENT

In view of the decision of WP(C) No.1154/2021 and the

directions issued therein, this writ petition has been rendered infructuous,

as the reliefs claimed in this petition can be claimed by the petitioner only

once the directions issued in WP(C) No.1154/2021 are carried out and

appropriate orders are passed. Accordingly, this writ petition is dismissed

as having been rendered infructuous.

Notwithstanding, dismissal of this petition as having been

rendered infructuous, it shall be open to the respondents to consider the

request of the petitioner for permitting him to operate stone crusher and

procure raw material from legitimate sources, provided it complies with the

provisions of the Mines and Minerals (Development and Regulation) Act,

1957 and the applicable Rules framed thereunder.

(Sanjeev Kumar) Judge SRINAGAR.

29.09.2021 Vinod.

Whether the order is speaking : Yes/No Whether the order is reportable: Yes/No