RAM PRATAP Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Arvind Srivastava, learned counsel for the petitioners and learned Standing Counsel for the State- respondents.

(2.) At the very outset, counsel for the petitioner informs that the petitioner No. 1, Sri Ram Pratap has passed away during the pendency of the present writ petition and no effort whatsoever has been made by the legal heirs of the deceased petitioner No. 1 to get themselves substituted as party in the present writ petitioner. Hence, the present writ petition stands abated in respect of petitioner No. 1 under Chapter VIII, Rule 38-A of the Allahabad High Court Rules, 1952.

(3.) The contention of the petitioners is essentially that the petitioner No. 1 was granted a mining lease over Gata No. 2434 for an area of 2 Acres on 18/7/2001 for the tenure of 10 years. Similarly, the petitioner No. 2 was granted a mining lease over the Gata No. 2434 for an area of 2 Acres for a tenure of 10 years and the petitioner No. 3 was granted a mining lease over Gata No. 2434 for an area of 5 Acres on 17/4/2003 for a tenure of 10 years. It is pertinent to mention here that all the three mining leases were situate over Gata No. 2434 Village-Rauli Kalyanpur, Tehsil- Kurvi, District- Chitrakoot.