ARUNA MEHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Devi Prasad, learned Counsel appearing on behalf of the petitioner, Mrs. Indrani Sen Choudhary, S.C. 1 for the State and Mr. Anil Kumar Sinha, learned Counsel appearing on behalf of the intervener.

(2.) THE intervention petition filed on behalf Sita Mehra, at Flag 'A', is allowed after hearing the parties. It shall form part of the main writ application.

(3.) MR . Devi Prasad, learned Counsel appearing on behalf of the petitioner, submitted that the petitioner was granted prospecting lease vide order dated 20 6 1994 for two years with effect from 23 8 1994 and even during the existence of the grant his application for grant of mining lease over the same area has been rejected.