AMAN SETHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned counsel for the State and learned counsel for the Mining Department.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner, for certain reasons, had approached the State authorities for extension of his lease. The application has been rejected by a six line cryptic order without mentioning the reasons for rejection. There is no detailed consideration of the application of the petitioner.