R.S.JOINT VENTURE Vs. STATE OF HARYANA

JUDGEMENT

(1.) Costs have been deposited.

(2.) A copy of an order dated 17.5.2019 passed by Director General, Mines and Geology, Haryana has been placed on record. A copy thereof has been supplied to the counsel opposite.

(3.) The petitioner prays for quashing of letter of intent dated 3.1.2014, lease deed dated 5.1.2015 for the mining rights granted to him qua khasra Nos. 91, 96 to 99, 102 and 10 in the village Rajawas, Tehsil and District Mahendergarh. He also prays that amount deposited by him by way of security and other charges as also the other sureties furnished by him be refunded alongwith interest.