- (1.) BY way of these interlocutory applications petitioners have sought direction upon the respondent - authorities to allow them to transport mineral/ ores within the district of West Singhbhum without having to undergo the check at the only check gate at Hat Gamharia, which has been established by the respondent - State authorities to ensure checking of vehicles transporting minerals / ores from within the mines in the district of West Singhbhum to any other district or outside the State. W.P.C. No. 5981 of 2012 with W.P.C. No. 6003 of 2012 with W.P.C. No. 6023 of 2012
(2.) HEARD counsel for the parties. It appears that the aforesaid three writ applications are arising out of the same order, accordingly, the aforesaid applications are being disposed of by this common judgment.
(3.) IN the aforesaid three writ petitions , petitioners have sought for quashing of the order contained in memo no. 549 dated 7.4.2011(Annexure -10 to W.P.C. no. 5981 of 2012) by which they were restrained from purchasing iron ore and operating their crusher until further orders on the basis of an order of the Deputy Commissioner, Singbhum West at Chaibasa. They have also sought quashing of the letter no. 4740 dated 11.8.2011(Annexure -11 to W.P.C. no. 5981 of 2012) issued by the Divisional Forest Officer, Saranda Forest Division, Chaibasa, whereby the crusher units like the petitioners operating at Manohapur within the district of West Singhbhum were directed to transport the mineral/ ore only through the check gate at Hat Gamharia.;