SHAKTI STONE WORKS Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Raj Kumar, the learned counsel appearing for the petitioner, and Sri Sanjay Goswami, the learned standing counsel of the State of U. P.. representing the respondents.

(2.) The principal prayer of the petitioner is that this Court may by a writ, order or direction in the nature of mandamus command the respondents to issue a fresh lot of MM-11 Forms envisaged in Rule 70 of the U. P. Minor Minerals (Concession) Rules. 1963. hereinafter called the 'Rules'. The undisputed facts giving rise to the petition are these.

(3.) The petitioner applied for grant of mining lease under Chapter-11 of the Rules. The mining lease was granted to him on 9.12.1994 for a period of ten years, i.e.. from 16.1.1995 to 15.1.2005, for mining building stones (Gttti, Boulders), in the area of plot Nos. 1650 M and 3607 measuring 2.65 acres situate in village Billi Markundi, Pargana Agori, Tehsil Robertsganj. district Sonbhadra.