JUDGEMENT
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(1.) All the above review petitions are taken on board.
(2.) On going through the grounds raised in the review petitions and in view of the reasons stated in Sandur Manganese & Iron Ores Ltd. vs. State of Karnataka & Others, 2010 13 SCC 1, the review petitioners have not made out a case for reviewing our earlier order, consequently, all the review petitions are dismissed.;
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