MOHAMMAD AAKIL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Dev Brat Mukherjee, the learned counsel for the petitioner, Mr. Shashi Nandan, the learned Senior Advocate along with Mr. Madan Lal Srivastava for the respondents and the learned Standing Counsel for the State.

(2.) For facility, the facts of Writ Petition No. 38034 of 2014, Mohd. Aakil v. State of U.P. & others are being taken into consideration.

(3.) The petitioner has prayed for the quashing of the mining leases dated 24.05.2014 and 26.05.2014 granted in favour of respondents no. 4 and 5 at Plot No. 6229 (kha) admeasuring 5.00 Acres Village-Billi Markundi, Obra, Tahsil-Robertsganj, District-Sonebhadra being in violation of the judgement of the Hon'ble Supreme Court in Deepak Kumar & others Vs. State of Haryana & others, 2012 4 SCC 629 as well as Nar Narain Mishra Vs. State of U. P. & others, 2013 2 ADJ 166 decided by this Court.