VEER SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through Video Conferencing. This petition has been filed by the petitioner seeking a direction to the Director of Geology and Mining to decide the application for in principle grant of quarry/mining lease. The application was filed by the petitioner in 2010 and even though the Director has concluded the hearing on 6.1.2021, but so far has not finally decided the application.

(2.) In our view, this petition filed on 19.1.2021 cannot be entertained, as the Director has concluded hearing recently. The petitioner ought to approach the Director himself, if the pronouncement of the order is unduly delayed.

(3.) With the aforesaid observation, the writ petition is disposed of.