JAWAHARLAL CHANDRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition under Section 226 of the Constitution of India, the petitioner has prayed for following reliefs :

(2.) THE factual backdrop of events giving rise to instant petition is that the petitioner had applied for grant of quarry lease of lime stone in an area situated in village - Ghodari, District - Mahasamund. On his application, the petitioner was granted quarry lease for a period of 10 years from 1 -1 -1998 to 31 -12 -2008 vide lease deed dated 24 -12 -1997 (Annexure P -3).

(3.) IN terms of the order of the State Govt., the petitioner was granted lease, though without any right of renewal and only up to 31st December, 2005 vide supplementary lease (Annexure P -5) executed in favour of the petitioner. After expiry of the period of lease i.e. 31 -12 -2005, the petitioner again applied for grant of lease/renewal of lease, which was rejected by the Collector vide impugned Order dated 19 -12 -2005 (Annexure P -6). On a representation preferred against the said order, the State Govt. vide its order dated 7 -12 -2006 (Annexure P -8) dismissed the representation, against which the petitioner has approached this Court.