AI Structured Summary
Not yet generated for this judgment
Judgment
Alok Aradhe, J
In this writ petition, the petitioner inter alia seeks a writ of certiorari for quashment of order dated 16.03.2022 issued by Deputy Director, Department of Mines and Geology. By the aforesaid order, the deemed extension of quarry lease granted in favour of the petitioner has been cancelled on the ground that the area in question is a deemed forest.
Learned counsel for the petitioner submitted that the issue involved in this writ petition is no longer res integra and is covered by a division bench decision of this court dated 12.06.2019 in W.P.No.54476/2016. Learned Additional Government Advocate was unable to dispute the aforesaid submission.
We have heard learned counsel for the parties at length. For the reasons assigned by division bench of this court vide judgment dated 12.06.2019 passed in W.P.No.54476/2016, the impugned order dated 16.03.2022 issued by Deputy Director, Department of Mines and Geology is hereby quashed and the writ petition is disposed of with similar directions.