- (1.)Leave granted.
(2.)We have heard the learned counsels for the parties .
(3.)The Division Bench of the High Court of Uttarakhand by the impugned order dated 27th November, 2018 has restored the writ petition to the file of the learned single judge for consideration/examination of the issue with regard to validity of notifications dated 7th August, 2015, 26th February, 2016 and 19th May, 2016 whereby rates of royalty had been revised from time to time.