(1.) By filing this Writ Petition, the petitioner has prayed for the following reliefs :-
(2.) The petitioner in this case was granted a mining lease. It is the case of the petitioner that he could not operate and carry out the mining activity in terms of the lease for reasons beyond his control, and not because of any fault of his. Therefore, he prayed for an extension of the same. In this connection, he has also made a representation to the learned District Magistrate, Dehradun, which is at Annexure No. 7 of the Writ Petition, wherein he prayed that his case may be considered as per the order passed by the Hon'ble Supreme Court in the case of Beg Raj Singh v. State of U.P. and Ors.; Appeal (Civil) No. 8681 of 2002 dtd. 18/12/2002. However, as yet, no decision has been taken on his representation.
(3.) In the meantime, the Director, Mining, State of Uttarakhand, has also requested the District Magistrate, Dehradun, vide Annexure No. 8 dtd. 28/1/2022, to take a decision on the representation of the petitioner. However, the learned District Magistrate, Dehradun has not taken any decision thereon.