Puran Singh vs Prakash Arya & Another

Manoj Kumar Tiwari, J

Writ Petition (M/S) 2467 of 2020 filed by the petitioner was disposed of vide order dated 21.12.2020 with a direction to the District Mining

Committee to examine the matter in the light of the guidelines issued by Central Government and take appropriate decision, in accordance with law,

within four weeks from the date of production of certified copy of this order.

In the contempt petition, it is alleged that no decision has been taken on petitioner’s application, even after expiry of deadline fixed in the order.

Mr. V.K. Kaparuwan, learned counsel for the opposite party, on instructions, submits that the documents submitted by the petitioner with his

application were sent for verification to the Transport Authority and since the documents have not come back, upon verification, therefore, this delay

is being caused in taking decision on petitioner’s application.

Learned counsel for the petitioner has placed reliance upon an order dated 01.03.2021 passed in Contempt Petition No. 70 of 2021, whereby bunch

of contempt petitions were disposed of. He submits that the present contempt petition be also disposed of in terms of the said order.

Mr. V.K. Kaparuwan, learned counsel for Uttarakhand Forest Development Corporation has no objection, if such order is passed.

In view of the consensus between the parties, the contempt petitions are disposed of with the following directions:-

(i) Petitioners would file an affidavit indicating that all their documents, regarding the vehicle(s) to be registered, are in order.

(ii) Petitioners shall also verify that all the particulars given in the documents furnished by them with their applications are correct.

(iii) Petitioners shall also file all the necessary documents in the required format for registration of the new vehicle.

(iv) Subject to deposit of all necessary documents by the petitioners, within two weeks from the date of production of certified copy of this order,

District Mining Committee shall consider petitioners application(s), within a period of three weeks.