PRABODH MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ application has been filed with a prayer to direct the Deputy Director of Mines, Koira (opposite party No. 3) and Divisional Forest Officer, Bonai Division, Bonai (opposite party No. 4) to issue the lifting permission in favour of the petitioner for removal of the balance stock of Iron and Bauxite Ores of different grades and sizes from the lease hold area of KJST (Jaldih) Iron, Manganese and Bauxite Mines as per the joint verification report which is under Annexure 7.

(3.) This writ petition has been heard at length and at the admission stage the same is disposed of finally.