- (1.) Rejoinder Affidavit on behalf of the petitioner has been filed today.
(2.) The petitioner has filed the present Writ Petition making the following prayers: "a. issue a writ, order or direction in the nature of MANDAMUS directing the respondents not to stop the transportation of SAND/MORAM on the Mining check posts/Barriers of the District Sonebhadra without any valid reason, as the petitioner has completed all the legal formalities and he has every right to transport the abovenoted minor mineral in Uttar Pradesh in accordance with law. b. issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. c. award the cost of the petition in favour of the petitioner."
(3.) As per the averments made in the Writ Petition, the petitioner entered into an Agreement with the Gram Panchayat Trishuli, District Sarguja in the State of Chattisgarh in accordance with the provisions of the Government Order dated 2nd March, 2006. Copy of the said Government Order dated 2nd March, 2006 has been filed as Annexure CA 1 to the Counter Affidavit filed on behalf of the respondent nos. 1 to 3. Copy of the Agreement has been filed as Annexure 1 to the Writ Petition.;