VEERPAL SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this Writ Petition (PIL), a resident of Village Tanda Banjara, Sultanpur, District Udham Singh Nagar, has prayed for issuance of a writ of certiorari quashing the lease deed dtd. 25/5/2018 executed in favour of respondent no. 7, i.e. Annexure No. 1; and to issue a writ of mandamus to direct the respondent no. 3 not to permit the respondent no. 7 to operate mining from the allotted lease patta on his private land.

(2.) It is submitted on behalf of the learned counsel for the petitioner that the respondent no. 7 is undertaking a mining operation, which is being undertaken in violation of Clause (33) of the Mining Lease Deed dtd. 25/5/2018, which is Annexure No. 1 to the Writ Petition, and thereby it has encroached upon the private lands of other individuals beyond his allotted land. In the said process the respondent no. 7 has reached almost the ridge of the river flowing nearby the Village.

(3.) Since the petitioner has already made several representations to various authorities, we dispose of the Writ Petition (PIL) giving a liberty to the petitioner to file a properly articulated fresh representation ventilating all his grievances before the respondent no. 3, i.e. the District Magistrate, District Udham Singh Nagar, within ten days from today by annexing a certified copy of this order as well as a copy of the Writ Petition.