SUKHLAL YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India by the petitioner - Sukhlal Yadav son of Chhanulal Yadav, resident of Village, Mangeli, PO - Nigari, District Jabalpur, seeking a direction to the respondents to renew the lease of the land bearing Khasra No.24, Area 2.00 hectares, situated at Village, Mangeli for excavation and to continue the business of crusher as usual, established on the land.

(2.) During the pendency of the writ petition the respondent No.4 passed the impugned order dated 29-12-2017, by which the claim of the petitioner for grant of lease for a period of 10 years over the land at Khasra No.24, Area 2.00 hectares, has been rejected. By way of amendment the petitioner has further challenged the legality and validity of the order dated 29-12-2017.

(3.) Learned counsel for the State submitted that against the impugned order, there is remedy of appeal provided under Rule 57 of the M.P. Minor Minerals Rules, 1996 [for short, 'the Rules 1996'].