STATE OF U.P. Vs. VINAY KUMAR SINGH

JUDGEMENT

(1.) The State of Uttar Pradesh (in short "the State of U.P.) is in appeal against the orders of the High Court of Judicature at Allahabad (in short, "the High Court") dtd. 30/9/2022 and 12/5/2023 passed in Writ C No.37749 of 2019 and Civil Misc. Review Application No.525 of 2022 respectively.

(2.) The respondent (original petitioner) was granted a mining lease to excavate five lakhs cubic meter of sand. The lease was for a period of five years viz., from 13/2/2019 to 12/2/2024. The royalty payable for the first year was Rs.26,35,00,000.00 and for each succeeding year it was to be higher by 10%.

(3.) The mining area was 25 hectares falling in plot nos.5 and 9 in village Bilharka, Tehsil Naraini, District Banda (State of U.P.).