Madhya Pradesh High Court
M/S Esteem Infrabuild Pvt Ltd Thr vs The State Of Madhya Pradesh Thr on 3 November, 2016
1 WP 6526/16 M/s Esteem Infrabuild Private Ltd. Vs. State of M.P. & others 3/11/16 Shri Arun Dudawat, Advocate for the petitioner. Shri Praveen Newaskar, Govt. Advocate for the State. Learned counsel for the petitioner after arguing for a considerable period of time, prays for withdrawal of this petition with liberty to avail statutory remedy available under Rule 57/58 of M.P. Minor Mineral Rules, 1996 before appropriate authority against the impugned order passed by Collector, Datia.
Accordingly, without entering into merits of the case, we relegate the petitioner to avail the appropriate statutory remedy available under said M.P. Minor Mineral Rules, 1996, which if availed within 15 working days from today alongwith copy of this order, shall be entertained without being dismissed on limitation alone.
Subject to above direction, the petition stands disposed of.
(Sheel Nagu) (S.K.Awasthi)
Judge Judge
(Bu)