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Judgment
6 paragraphs · 138 wordsThe present writ petition has been filed with the following prayer:
"I. Issue a writ order or direction in the nature of mandamus directing the respondent authorities to immediately restrain respondent no. 1 from carrying out any mining activity over the land in question i.e. KhataKhatoni no. 51 Khasra no. 95, 36da, 99ma, 100 ma, 101 ma, 102 ma, 111 ma, 103 ma, 112 ma, total 10 plots, total measuring 3.5590 hectare situated at Mauja village BarampurParagnaJwalapur Tehsil Laksar District Haridwar."
Learned Standing Counsel for the State of Uttarakhand has placed on record the instructions received from SDM, Laksar.
Learned counsel for the petitioner, at this stage, prays for dismissal of the writ petition as not pressed.
Accordingly, the writ petition is dismissed as not pressed.
Pending application, if any, also stands dismissed.