(1.) Heard Mr. Suraj Narain Yadav, learned counsel for the petitioner, Mr. G.P. Ojha learned GA-7 for the State and Mr. Naresh Dixit, learned counsel for the Mines Department.
(2.) The petitioner has moved the Court for the following reliefs:
(3.) It is unfortunate, that despite the Court on 23/3/2018 after hearing the matter in detail had recorded a detailed order and time given on prayer made by learned counsel for the Mines Department for filing counter affidavit and the matter directed to be listed after four weeks, the same has not been done.