ATMA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have prayed, inter alia, for the following reliefs:

(2.) Order dated 23.5.2012, so passed by the Principal Secretary (Industries) to the government of Himachal Pradesh, is subject matter of challenge in the present petition.

(3.) Certain facts are not in dispute. On 16.1986, mining lease came to be granted in favour of Atma Ram (petitioner No. 1), for a period of ten years. Just prior to the completion of the said period, mining operations came to be suspended, in view of certain orders passed by this Court. With the controversy having been settled, for the remaining period of lease, since Atma Ram was not in a position to continue with the mining operations, he assigned his rights in favour of Jalam Singh Fauji (petitioner No. 2), which permission never came to be accorded by the State. Consequently, petitioner Atma Ram approached this Court by filing CWP No. 6946 of 2010, titled as Atma Ram v. State of Himachal Pradesh & others, and this Court only directed the respondents-authorities to consider the representation, which he would be making.