SATYA POOT MEHROTRA, RAJESH CHANDRA, J. - (1.) THE petitioner has filed the present writ petition under Article 226 of the Constitution of India, inter alia, praying for quashing the order dated 9th May, 2011 (Annexure-4 to the writ petition).
(2.) IT appears that the petitioner was granted mining lease in respect of the area in question by the lease deed dated 8th January, 2010 (Annexure-3 to the writ petition). By the impugned order dated 9th May 2011, the petitioner has been directed to stop mining operation on the ground that the petitioner is doing mining work without taking consent of the owner of the land in question. The impugned order has further directed the petitioner to pay compensation on the basis of mutual agreement and produce consent letter within a month.
(3.) WE have considered the submissions made by Shri B. N. Agrawal, learned counsel for the petitioner and the learned standing counsel appearing for the respondent Nos. 1, 2 and 3.;