ASHOK KUMAR SAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The exception as filed by the writ petitioner to the report of the respondent nos. 4, 5 and 6 is taken on record.

(2.) By filing the instant writ petition, the writ petitioner has prayed for issuance of appropriate writ/writs against the respondent no. 3 for quashing of the order dtd. 12/9/2024 as passed by the respondent no.

(3.) /authority whereby and whereunder the writ petitioner's appeal under Rule 51 of the West Bengal Minor Minerals Concession Rules, 2016 (hereinafter referred to as the 'said Rules of 2016' in short) was dismissed affirming the order dtd. 18/5/2023 as passed by the respondent no. 5/authority whereby and whereunder the respondent no. 5/authority declined to concede with the request of the writ petitioner for extension of lease. 3. In course of his submission Mr. Jahan, learned Advocate appearing on behalf of the writ petitioner draws attention of this Court to page nos. 18 to 67 of the instant writ petition being a copy of registered deed of mining lease dtd. 11/2/2017 as has been executed by and between the respondents/State and the writ petitioner for the purpose of excavation of sand from the area particulars of which has been mentioned in Part - I of the schedule of the said registered deed of lease. It is submitted that it is undisputed that the period of the said lease was for a term of five years.