VIKRAM SINGH ASWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Alok Singh, Senior Advocate with Sri G. Tripathi, learned counsel for the petitioner, Sri Arvind Vashist, learned Assistant Solicitor General of India for respondent no. 1 and Sri K.P. Upadhyay, learned Additional C.S.C. for the State and perused the record.

(2.) THIS writ petition has been filed for the following reliefs: -

(3.) BRIEFLY stated, facts giving rise to the present writ petition, are that permission was granted vide Annexure no. 10 on the application of the petitioner to grant mining lease in respect of plot no. 544 and 554, total area 2.57 Hectares of village Srikot Ganganali (Pauri Garhwal) and in pursuance to the permission granted by the Government, the Collector Pauri Garhwal was directed to execute the lease deed in favour of the petitioner. The lease deed was executed on 31.07.2006 by the collector on behalf of the State after getting deposited a sum of Rs. 1,50,000/ - from the petitioner as mining fee and a sum of Rs. 37,500/ - as security. The receipts of the payment have been annexed as Annexure Nos. 11 and 12 to the writ petition. The mining work was started by the petitioner on 31.7.2006.