SATNAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks following reliefs, among others:

(2.) A mining lease was granted in favour of the petitioner vide G.O. dated 23.05.2015 for a period of five years. Admittedly, the same has not been cancelled. Vide order dated 08.10.2015, the District Magistrate passed an order and accorded permission to the petitioner for picking mines and minerals in the mining area falling in khasra no. 22M, measuring 2.6650 hect. As per the petitioner, the said permission was awarded for five years.

(3.) According to the petitioner, some persons purporting themselves to be the employees of the District Administration came on the spot and directed the petitioner to stop the mining work. They could not show any order of the District Administration directing the petitioner to stop the mining work. The petitioner has been regularly paying the royalty for the said work. The petitioner has therefore, prayed for issuing a mandamus directing the respondents to ensure peaceful mining activity in the mining area, of which the lease has been granted to the petitioner.