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Judgment
J.S. Khehar, C.J.—Notice to the Respondents. On our asking, Mr. Kolle, learned Additional Government Advocate accepts notice on behalf of Respondent Nos. 1 & 2.
The first prayer made at the hands of the learned Counsel for the Petitioners was, in respect of the validity of the order dated 03.01.2011, vide which, quarry permits were issued in favour of Respondent Nos. 3 and 4. During the course of hearing, learned Counsel for the Petitioners informs us, that the quarry permits issued on 03.01.2011 have since been suspended.
The second prayer made at the hands of the learned Counsel for the Petitioners was to require the Respondents to conduct a public auction before quarry permits are issued in respect of the land under reference.
Mr. Kolle, learned Government Advocate informs us, that a sand policy has been issued by the State Government on 29.01.2011 wherein, a policy decision has been taken not to grant any quarry permits for extraction of sand beyond 31.03.2011.
In view of the fact, that the quarry permits granted to Respondent Nos. 3 and 4 have been suspended, it is apparent, that the instant writ petitions have been rendered infructuous on account of the fact, that no further quarry permits for extraction of sand can be issued after 31.03.2011 in terms of the sand policy dated 29.01.2011.
In view of the above, the instant writ petitions are disposed of as having been rendered infructuous.