Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Allahabad High Court

Real Life Mining Pvt. Ltd. , Rajasthan ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 21 March, 2024

Bench: Vivek Chaudhary, Jaspreet Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:24829-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 2730 of 2024
 

 
Petitioner :- Real Life Mining Pvt. Ltd. , Rajasthan Thru. Authorized Signatory Sh. Pankaj Sharma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Geology And Mining Civil Secrt. Lko. And 3 Others
 
Counsel for Petitioner :- Pushpila Bisht,Tanay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Jaspreet Singh,J.

Heard learned counsel for petitioner and learned standing counsel for State.

Sole prayer made by the petitioner is that his application for grant of mining lease may be considered and decided in a time bound manner.

Learned standing counsel on instructions states that petitioner is being asked to submit maps as required by the department which petitioner has not provided as yet, however, he has no objection in case representation of petitioner is decided in a time bound manner.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.1 Principal Secretary, Department of Geology and Mining, Civil Secretariat, Lucknow, raising all his grievance, annexing therewith all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.1 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of four weeks from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 21.3.2024 Arti/-

[Jaspreet Singh,J.] [Vivek Chaudhary,J.]