Arun Bhansali, J. - (1.) THIS writ petition has been filed by the petitioner - Gotan Lime Stone Khanij Udyog Pvt. Ltd. ('Gotan Lime') with the following prayer: - "PRAYER It is therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to allow this writ petition and: - (i) - by an appropriate writ, order or direction, the impugned notice dated 21.4.2014 (An -16) issued by the respondent No. 2 may kindly be declared illegal and be quashed; (ii) - by an appropriate writ, order or direction, the impugned order dated 16.12.2014 (An -22) passed by the respondent No. 2 may kindly be declared illegal and be quashed with all consequential directions; (iii) - by an appropriate writ, order or direction, the memo dated 16.12.2014 (An -23) taking possession of the leased area of mining lease No. 45/93 be declared illegal and be quashed and the respondents be directed to allow the mining operations by the petitioner which the petitioner was undertaking prior to the passing of the order dated 16.12.2014; (iv) - by an appropriate writ, order or direction, the respondents may kindly be restrained from interfering with the mining activities of the petitioner company in respect of the mining rights acquired from the partnership firm; (v) - any other appropriate order or direction, which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner; (vi) - Costs of the writ petition may kindly be awarded to the petitioner."
(2.) BY the impugned order dated 16.12.2014 (Annex. 22), the respondent Joint Secretary, Mining Department while deciding the show cause notice dated 21.4.2014 (Annex. 16) passed the following order: - Feeling aggrieved by the order dated 16.12.2014 (Annex. 22) and consequential steps taken by the State, the present petition has been filed.
(3.) BY order dated 18.12.2014 passed by this Court notices were ordered to be issued to the respondents and interim order was passed.;