HARBHAJAN SINGH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THIS petition is delinked from CWP Nos. 6892/2010, 7773/2010 and COPC No. 166/2011.

(2.) IN this petition, Petitioner has prayed for the following reliefs:

(3.) UNDISPUTEDLY , Petitioner has now moved an application before the authorities reducing the area of the land to be below 5 hectares for obtaining mining lease in the area in question. This fact is also evident from the affidavit dated 30th July, 2011 filed by the State Geologist, according to whom, permission can be granted. However, this fact is seriously disputed by the private Respondent. The matter also needs to be considered at the level of Respondent No. 1 keeping in view the various orders passed by this Court in other writ petitions.