Madhya Pradesh High Court
M/S Aman Stone Crasher Thr. vs The State Of Madhya Pradesh on 19 March, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1 WP-6767-2020
The High Court Of Madhya Pradesh
WP-6767-2020
(M/S AMAN STONE CRASHER THR. Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Gwalior, Dated : 19-03-2020
Shri Arvind Dudawat, learned counsel for the petitioner.
Shri S.C. Chaturvedi, Dy. Advocate General for the respondent/State.
Issue notice to the respondents on payment of process fee within three working days, failing which the present petition shall stand dismissed without further reference to the Court.
Shri Chaturvedi Dy. Advocate General is directed to seek instructions as regard the present status of the application for renewal of quarry lease filed by the petitioner in respect of which grant has been sanctioned on 17.01.2018 vide Annexure P/6 coupled with filing of mining plan.
List the case in first week of April, 2020.
(SHEEL NAGU) (RAJEEV KUMAR SHRIVASTAVA)
JUDGE JUDGE
vpn
VIPIN KUMAR
AGRAHARI
2020.03.20
17:25:50 +05'30'
VALSALA
VASUDEVAN
2018.10.26
15:14:29 -07'00'