WPMS/998/2022
2022 Latest Caselaw 1467 UK

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                                      WPMS No.998 of 2022
                                      Hon'ble Sharad Kumar Sharma, J.

Dr. Udyog Shukla, Advocate for the petitioner.

Mr. Ajay Singh Bisht, Addl. C.S.C. for the State of Uttarakhand.

Mr. V.K. Kapruwan, Advocate for respondent no.2.

The petitioner in the present writ petition has contended, that he is holder of a mining license bearing Registration No.-3476. In order to carry out his mining activities, he initially got the vehicle registered, which was bearing Registration No.UP82B 8666, which he wants to be changed with a registration of new vehicle bearing Registration No.UK04 CB 7650, as per the decision of Mining Committee dated 21.09.2018, and 05.01.2018 due to inaction on part of the respondents for not registering the new vehicle, the license holders have earlier approached the writ court and the writ courts vide its judgments as rendered on 12.04.2019 in Writ Petition (M/S) No.760 of 2019, judgment dated 08.10.2021 rendered in Writ Petition (M/S) No.2157 of 2021, judgment dated 01.03.2021 as rendered in Writ Petition (M/S) No.468 of 2021; had disposed of the matters directing the respondents to permit the petitioner to replace their vehicles with new one and to register the same, as against the respective mining registration numbers so as to permit them to utilize the vehicle thus changed to be registered in the mining activities in which they are proposed to perform, under the mining license.

Since the matter stands covered by the aforesaid judgment is not disputed, the writ petition stands disposed of under the same terms of the above judgment.

(Sharad Kumar Sharma, J.) 12.05.2022 Arti