- (1.) Civil Appeal No. 800 of 2005 was filed against the order passed by the learned single Judge dismissing the writ petition filed by the appellant challenging the order of the District Magistrate refusing to grant lease to the appellant as well the Policy dated 17.10.2002 of the State of Uttaranchal whereby the State created monopoly in respect of mining of minor minerals.
(2.) Civil Appeal No. 678 of 2005 was filed by Maya Ram against the final judgment and order dated 3.12.2003 passed by the High Court of Uttaranchal in W.P. No. 258(M/B) of 2003 vide which the writ petition filed by the appellant was dismissed.
(3.) Civil Appeal No. 679 of 2005 was filed by one Yograj Singh against the judgment and order dated 3.12.2003 passed by the High Court of Uttaranchal in Writ Petition No. 70(M/B) of 2003 whereby the High Court dismissed the writ petition filed by the appellant.;