PRABHA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner in this petition under Article 226/227 of the Constitution of India prays for following reliefs :

(2.) Without challenging any specific order, writ of mandamus is sought to be invoked against respondents No.2 and 3 directing them to execute quarry lease pursuant to the order of Director Geology and Mining, Madhya Pradesh dated 03.1.2019 sanctioning grant of quarry lease for extraction of stones for making gitti by mechanical crushing (i.e. use of crusher) as specified in Item 6 of Schedule I over an area of 4.000 hectares within survey No.1354 (being government land) village Kharag, Tahsil and District Datia, with effect from 14.9.2017 for a period of 10 years, subject to certain conditions contained therein.

(3.) The grievance of learned counsel for the petitioner is that all the The High Court Of Madhya Pradesh WP-19690-2019 (Smt. Prabha Sharma Vs State of M.P. and Others) necessary formalities under the Madhya Pradesh Minor Mineral Rules, 1996 ("1996 Rules" for brevity) have been complied with by the petitioner pursuant to Annexure P-5 but the official respondents, specially respondents No.2 and 3 are not executing the lease deed.