Alok Sharma, J. - (1.) THIS matter comes up on an application for taking on record the order dt. 06.04.2012 passed by Mining Engineer Dholpur whereby it has been ordered that royalty on sand stone shall be charged only once. Mr. Zakir Hussain has no serious objection to taking on record the order dt. 06.04.2012.
(2.) THE application is allowed and the order dt. 06.04.2012 is taken on record. With the consent of learned counsel for the parties, the case has been heard finally.
(3.) THIS petition has been filed with the prayer that the respondents be directed not to charge double royalty upon rough sandstone on the one hand and polished/sandstone on the other in view of order dt. 09.02.2004 passed by the Additional Director Mines and the order dt 11.02.2008 passed by this Court in writ petition No. 1802/2004.;