HAKIM SINGH RAWAT Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE grievance of the petitioner in this petition is that the writ of mandamus/directions be issued to the respondents to execute the agreement.

(3.) THE auction of the quarry was held on 30 -01 -2013. Subsequent to the auction, Rules of 1996 were amended in exercise of the powers conferred by sub -section (1) of Section 15 of Mines and Mineral (Development and Regulation) Act, 1957 (No 67 of 1957) and Rule 18(2) of the Rules of 1996 was substituted. The substituted Rule as under: -