SATYA POOT MEHROTRA AND RAJESH CHANDRA,JJ. - (1.) THE present writ petition has been filed by the petitioner, inter alia, praying for quashing the show-cause notice dated 18.2.2003 (Annexure 15 to the writ petition) re ­quiring the petitioner to show cause as to why the lease granted in favour of the petitioner be not cancelled. The further prayer has been made for quashing the order dated 11.12.2002 (Annexure 9 to the writ petition) directing the peti ­tioner to stop the mining operations.
(2.) IT appears that the petitioner was granted mining lease in respect of plot in question w.e.f. 30.1.1999 for a period of 5 years i.e., upto 29.1.2004. By the order dated 10.3.2003 time was granted to the learned Standing Counsel appearing for the respondent Nos. 1, 2 and 3 for filing counter-affidavit. Counter-affidavit on behalf of the said respondents was filed on 3.7.2003.
(3.) IT is noteworthy that no interim order was granted in favour of the pe ­titioner in the writ petition.;