ROMESH SINGH AND ANOTHER Vs. U.P.SARKAR DWARA SACHIV, BHOOTATVA EVAM KHANIKARM AYODYOGIC VIKAS ANUBHAG-5, LUCKNOW AND OTHERS

JUDGEMENT

(1.) The present writ petition has been filed, inter alia, praying for quashing the order dated 7.10.2010 (Annexure No. 8 to the writ petition) passed by the District Magistrate, Fatehpur (Respondent No. 2) in respect of the Petitioner No. 2, and the order dated 7.10.2010 (Annexure No. 9 to the writ petition) passed by the District Magistrate, Fatehpur (Respondent No. 2) in respect of the Petitioner. No. 1.

(2.) It appears that pursuant an advertisement dated 30.11.2009, the Petitioners submitted their respective applications, each dated 30.12.2009, for grant of mining lease in respect of the land in question.

(3.) As no decision was taken by the concerned Respondents in respect of the said applications for some time, the Petitioners herein filed a writ petition before this Court, being Civil Misc. Writ Petition No. 57686 of 2010. The said writ petition was disposed by this Court by its order dated 20.9.2010. inter alia, directing the District Magistrate, Fatehpur (Respondent No. 2) to take final decision in the matter of the Petitioners for grant of mining lease within a specified period mentioned in the said order dated 20.9.2010.