NACHIKETA KUMAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner before this Court is aggrieved by the action of the respondent -State in not executing the lease deed in respect of prospecting license granted to the petitioner on 13/07/2001 under the provision of Mineral Concession Rule, 1960.

(2.) THE facts of the case reveal that the petitioner applied for grant of prospecting license on 16/07/1997 and the same was granted on 13/07/2001. Petitioner further stated that he was not served with a copy of the order granting prospecting license by the respondent State and the petitioner submitted various representations to the State Government and finally a certified copy of the same was obtained by the petitioner on 24/02/2006. The petitioner's contention is that inspite of the fact that a prospecting license has been granted in his favour, the authorities have not executed the lease deed as required under the Mineral Concession Act, 1960 and therefore, petitioner came up before this court for issuance of an appropriate writ, order or direction, directing the respondents to execute the lease deed.

(3.) HEARD learned counsel for parties and perused the record.