DHIRENDRA AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) -Heard learned counsel for the petitioner as also the learned Advocates, appearing for the Department of Mines and Geology and the Divisional Forest Officer, Gaya.

(2.) In this application, the petitioner has prayed for a direction to the respondents not to obstruct with the mining operation over an area for which a valid mining lease has been granted by the competent authority. It is stated that with respect to an area of 6.90 acres of land, in Mauza Naili (Kushdira) Plot No. 1 (Part) in the district of Gaya, initially a lease was granted for stone crushing on 6-3-1976. The said lease was renewed from time to time and ultimately at last on 19-7-1991 it was renewed for a period of five years by the District Mining Officer, Gava. In a revision Case No. 23 of 1991, filed by the petitioner, the period of five years was enhanced to 10 years by the Mines Commissioner in accordance with the Government policy.

(3.) Counter-affidavits on behalf of the respondents have already been filed in this case, therefore, with the consent of the parties, this application is being disposed of at the stage of admission itself.