RAM CHANDRA SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Sunil Kumar Mehta, learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondent Nos. 1, 2 and 3.

(2.) The present writ petition has been filed, inter-alia, praying for quashing the notice dated 25th February, 2011 issued by the District Magistrate, Varanasi (respondent No. 2).

(3.) By the said notice, applications have been invited for grant of short-term permit for mining of sand in respect of the arrears mentioned in the said notice. Endorsement No. 6 made in the said notice shows that the notice was sent to the Deputy Director Information, Sigara, Varanasi for publication in the daily newspaper.