Madhya Pradesh High Court
Shri Mahendra Singh Patel vs The State Of Madhya Pradesh on 8 September, 2010
W.P. No.11823/2010
08.09.2010
Shri Sanjay Agrawal, learned counsel for the petitioner.
Shri Sudesh Verma, learned Govt. Advocate for the
respondents.
It is submitted by the petitioner that quarry lease of the petitioner has been cancelled on the ground that there was some evasion of the royalty but on that ground quarry lease granted in favour of the petitioner could not be cancelled.
Considering the aforesaid, issue show cause notice to the respondents to show cause as to why this petition be not admitted/finally disposed of.
Process fee be paid within a period of one week by RAD mode. Notice be made returnable within four weeks.
Till next date of hearing, it is directed that no third party interest shall be created in respect of the quarry lease in question.
C.C. as per rules.
(Krishn Kumar Lahoti) (J.K. Maheshwari)
Judge Judge
ts
W.P. No.11637/2010
08.09.2010
Shri Saurabh Tiwari, learned counsel for the petitioner prays for a week's time to address on the question of admission.
Prayer is allowed.
List after a week.
(Krishn Kumar Lahoti) (J.K. Maheshwari)
Judge Judge
ts