Madhya Pradesh High Court
M/S Osho Associates vs Shri D.K. Tripathi General Manager M.P. ... on 8 September, 2014
CONC No.1399/2014
08.09.2014
Shri Brindavan Tiwari, Advocate for the
petitioner.
Heard on the question of admission.
Learned counsel for the petitioner submits
that the respondents-authorities be directed to
comply with the order passed by this Court in W.P. No.7621/2013 dated 10.07.2013.
Learned counsel submits that the he is willing to comply with the order and direction issued by the Division Bench of this Court in W.P. No.4658/2012 (M/s. Narsingh Construction Company vs. State of M.P. & Ors.) wherein certain conditions for compliance have been mentioned including the compliance of the provisions of the M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006.
In view of the aforesaid statement of the counsel for the petitioner, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner furnishes the details as sought for alongwith receipt as well as document to indicate the sources from which the mineral was purchased as required by the Division Bench in the aforesaid case within four weeks from today before the respondents-authorities alongwith the certified copy of the order passed today and copy of petition, the concerned authority shall thereafter proceed to comply with the direction issued by this Court in accordance with the undertaking given by the petitioner within three months thereafter.
With the aforesaid directions, the petition filed by the petitioner stands disposed of.
Certified copy as per rules.
(R.S.Jha) Judge SS