WPPIL/41/2023
2023 Latest Caselaw 893 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      31.03.2023                     WPPIL No. 41 of 2023
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble Alok Kumar Verma, J.

Mr. Rajeev Singh Bisht, learned counsel for the petitioner.

Mr. Aazmeen, learned counsel for respondent nos. 1 and 5.

Mr. Lalit Sharma, learned counsel for respondent no. 2/ CBI.

Mr. S.N. Babulkar, learned Advocate General assisted by Mr. Pradeep Joshi, learned Additional Chief Standing Counsel for respondent nos. 3 & 4/ State of Uttarakhand.

The submission of the petitioner is that the respondents have not acted in terms of the judgment passed by this Court in Writ Petition (M/S) No. 2909 of 2021 dated 26.09.2022, whereby the notification dated 28.10.2021, amending Rule 3 of the Uttarakhand Minor Minerals (Concession) Rules, 2001, was quashed.

Issue notice.

Counsels for the respondents appear and accept notice.

Let counter affidavits be filed by the respondents within four weeks.

Rejoinder before the next date.

List on 23.08.2023.

                                         (Alok Kumar Verma, J.)            (Vipin Sanghi, C.J.)
                                              31.03.2023                       31.03.2023
                                     Rahul