JITU HAZARIKA Vs. STATE OF ASSAM & ORS

JUDGEMENT

(1.) The writ petition is directed against the Annexure-2 communication dated 19/12/2013 addressed to the DFO, Lakhimpur Division, directing for issuance of LOI. As the communication itself revealed that the same is subject to the appeal provisi on of the Assam Minor Mineral Concession Riles, 2013. Being aggrieved by the sa id order, the petitioner has already preferred an appeal to the appellate author ity on 24/01/2014 (Annexure-5), which is yet to be disposed of.

(2.) Upon hearing Mr. M. Choudhury, learned counsel for the petitioner and Mr. B. Che tri, learned Sr. Govt. Advocate, Assam, the writ petition is disposed of directi ng the appellate authority to dispose of the appeal as expeditiously as possible , preferably within 30/05/2014. As regarding the prayer for stay of the matter i s left open to the sound discretion of the said appellate authority.

(3.) There shall be no order as to costs.