This Court by its order dated in Common Cause v Union of India SCC restrained mining leaseholdersfrom carrying on any mining operations The above order was passed onaccount of the ... fact that none of these leaseholders were in possession ofclearances approvals consent required for carrying on the miningoperations The above order dated granted liberty to theleaseholders whose operations were suspended to move this Court afterobtaining the requisite clearances approvals consent whereupon thisCourt would on being satisfied revoke the suspension order