THAKUR DAS Vs. STATE OF U P

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India, inter-alia, praying for quashing the Order dated 22.5.2008 passed by the District Magistrate, Etawah (respondent no.2).

(2.) It appears that mining lease was granted in favour of the petitioner by the Lease-Deed dated 29.8.2006 for a period of 3 years.

(3.) A complaint was made by the respondent no.5 that the petitioner had entered into a partnership with the respondent no.5 and his wife Smt. Deepti Chaturvedi for operating the aforesaid mining lease.