WPMS/2909/2021
2023 Latest Caselaw 784 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                      COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      23.03.2023                     WPMS No. 2909 of 2021
                                     Sri Vipin Sanghi, C.J.
                                     Sri Alok Kumar Verma, J.

Mr. Suhaas Ratna Joshi, learned counsel for the petitioner.

Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for the State of Uttarakhand.

Delay Condonation Application (IA No. 09 OF 2023).

Issue notice.

Learned counsel for the petitioner accepts notice.

He does not oppose the application for seeking

condonation of delay. The same is, accordingly, allowed.

Review Application (MCC No. 08 OF 2023).

The present Review Application is directed against

the judgment dated 26.09.2022 passed in Writ Petition

(M/S) No. 2909 of 2021, whereby the notification dated

28.10.2021, amending Rule 3 of the Uttarakhand Minor

Minerals (Concession) Rules, 2001, was quashed.

The Review is sought on the premise that a

Coordinate Bench of this Court, in Writ Petition (PIL) No.

90 of 2020, while rendering its judgment dated

30.03.2022, had not quashed the said notification.

In our view, the aforesaid is no ground to seek review. It appears that the Coordinate Bench had not

gone into the issue of legality of the said notification,

which we have gone into, while rendering the judgment in

Writ Petition (M/S) No. 2909 of 2021.

We, therefore, do not find any merit in the present

Review Application. The same is, accordingly, dismissed.

    (Alok Kumar Verma, J.)         (Vipin Sanghi, C.J.)
         23.03.2023                    23.03.2023
Rahul