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Sulekhan Singh & Company & Others Petitioner(S) v. State Of U.P. & Others (S)

Supreme Court Of India
May 15, 2015
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

Petition(s) for Special Leave to Appeal (C) No(s). 6776-6777/2015, [Arising out of impugned final judgment and order dated 06/02/2015 in CMRA Nos. 5065/2015 and 5064/2015 passed by the High Court of Judicature at Allahabad], SLP(C) Nos. 7165-7168/2015, (With appln.(s) for exemption from filing O.T. and Interim Relief and Office Report)

JUDGES

Anil R. Dave

R.K. Agrawal, JJ.

ACTS

No Acts

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1. Leave granted.

2. Ad-interim relief is granted to the extent that the Lease Deed executed on 24/26.5.2014 shall operate and the petitioners will be permitted to carry on mining activities, as directed by the District Magistrate, Sonbhadra, vide order dated 15.5.2014, subject to other regulations.

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