HEMANT KUMAR MISHRA Vs. COLLECTOR DISTRICT FATEHPUR

JUDGEMENT

(1.) The petitioner, claiming himself to be co-tenant of the land in question, has moved an Application dated 25.1.2011 before the Collector, Fatehpur (respondent No. 1) for grant of permit for excavating Morram from the land in question. Copy of the said application has been filed as Annexure-4 to the writ petition.

(2.) Further prayer is made in the said application that the Mining Lease, if any, in respect of the land in question be granted only after obtaining prior consent of the petitioner, and payment of compensation, as per the provisions contained in Rule 67 of the U. P. Minor Minerals (Concession) Rules, 1963.

(3.) As no action has so far been taken on the said application submitted by the petitioner before the Collector, Fatehpur (respondent No. 1), the present writ petition has been filed, inter alia, praying for directing the Collector, Fatehpur (respondent No. 1) to consider and decide the said application dated 25.1.2011 (Annexure-4 to the writ petition).