LAWS(ALL)-2018-2-464

SAHAB LAL Vs. U O I

Decided On February 21, 2018
SAHAB LAL Appellant
V/S
U O I Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents and Shri A.K. Verma, learned counsel for the respondent No.4.

(2.) Pursuant to our order dated 16.2018, Shri Pulkit Khare, District Magistrate, Hardoi and Shri S.K. Agarwal, District Mining Officer, Hardoi are present. Shri Srivastava has placed the relevant records made available to him before us.

(3.) By means of this petition framed in the form of Public Interest Litigation, the petitioner has prayed for quashing of the notification dated 8.10.2017, issued by the In-charge Mining Officer, Hardoi (Annexure-1 to the Writ Petition), whereby mining area Katri Parsola and Katri Chhibramau, which had earlier been excluded from the tender process by order dated 7.10.2017 passed by District Magistrate, Hardoi were again included and it was provided that the said area would continue to remain on the e-tendering notification dated 4.9.2017.