Allahabad High Court
Smt. Manorama Verma vs State Of U.P. Thru. Prin. Secy. Geology & ... on 20 December, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MISC. SINGLE No. - 36622 of 2019 Petitioner :- Smt. Manorama Verma Respondent :- State Of U.P. Thru. Prin. Secy. Geology & Mining Lko. & Ors. Counsel for Petitioner :- Anuj Pandey Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Heard.
The petitioner herein has challenged an order of District Magistrate passed under the U.P. Minor Minerals (Concession) Rules, 1963 and the appellate order passed by the Divisional Commissioner, Lucknow Range, Lucknow under Section 77. However, she has not availed the remedy of revision u/s 78 before the State Government, therefore, the petition is dismissed only on account of non exhaustion of statutory remedy of revision. The petitioner may exhaust the said remedy as per law.
Order Date :- 20.12.2019 Mustaqeem