- (1.) Heard Sri M.D. Singh Shekhar, learned Senior Counsel assisted by Sri Ashwini Kumar Srivastava, learned counsel for the petitioner in all the writ petitions, Sri Manish Goyal, learned Additional Advocate General assisted by Sri A.K. Goyal, learned Additional Chief Standing Counsel and Sri Pradeep Kumar Tripathi, learned Standing Counsel for the State-Respondents.
(2.) The petitioner in Writ Petition No.30066 of 2017 is seeking a direction to the respondents not to interfere in its mining operation with regard to Sheet Rock (Granite Size Dimensional Stone) in pursuance of the lease granted in favour of the petitioner dated 31.12.2013. The petitioner is also seeking a Writ of Mandamus declaring as ineffective and null and void the government order dated 18.11.2016, in part concerning to mining operation of petitioner Sheet Rock (Granite Size Dimensional Stone) in pursuance of lease dated 31.12.2016.
(3.) The petitioner in Writ Petition No.30092 of 2017 is seeking a direction to the respondents not to interfere in her mining operation with regard to Sheet Rock (Granite Size Dimensional Stone) in pursuance of the lease granted in favour of the petitioner dated 03.09.2014 and 31.12.2013. The petitioner is also seeking a Writ of Mandamus declaring as ineffective and null and void the government order dated 18.11.2016, in part concerning to mining operation of petitioner Sheet Rock (Granite Size Dimensional Stone) in pursuance of lease dated 03.09.2014 and 31.12.2016.;