- (1.) This miscellaneous application is by a mining lessee in the Doon valley area whose right to mining came to an end in view of the judgment of this court on 30/08/1988\\ with effect from 30/09/1988. He had applied for review of the judgment but the same was rejected on 1/12/1988, whereafter the present petition has been filed with a prayer that on grounds of justice, equity and compassion he may be permitted to continue mining operations for a period of three months more. Mining in this area excepting in the few cases specifically permitted has been stopped by the judgment of this court dated 30/08/1988. The petitioner had actually been given a months time to close down his mining activity. Allowing further mining in the area would not be in the environmental and ecological interest.
(2.) This application is accordingly dismissed.;