SHASHI VAISHYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) The petitioner has preferred the present writ petition with the prayer to quash the order dated 4.5.2017 passed by the District Magistrate, Sonbhadra/respondent No.2.

(3.) Subsequent to the filing of the present writ petition, an amendment application was filed by the petitioner in the present writ petition. The said amendment application was allowed vide order dated 27.9.2019. Pursuant to the aforesaid order, an amended copy of the writ petition has been filed by the petitioner. By the aforesaid amendment application in the writ petition, a prayer has been made to quash the order dated 6.6.2019 passed by the respondent No.2 with a further prayer to issue a mandamus directing the respondent No.2 to permit the petitioner to excavate and transport minerals in the mining area and issue Form MM-11 in favour of the petitioner in respect of Arazi/Gata No.4826 measuring area 2.50 acre, situated at Village Billi Markundi, Tehsil Robertsganj, District Sonbhadra.