- (1.) HEARD learned counsel for the petitioner and the? learned Standing Counsel appearing for the respondents.
(2.) WITH the consent of learned counsel for the parties, the writ petition is being? finally disposed of. By means of this writ petition the petitioner has? prayed for a mandamus directing respondent no.2? to substitute the name of the petitioner in place of deceased Smt. Ramwati by making suitable amendments in the lease deed or grant fresh lease? for the remaining period? in favour of the petitioner in compliance of the orders? passed by respondent no.1 dated 17.5.2010 and 30.3.2012.?
(3.) THE petitioner's case in the writ petition is that mining lease was granted? for an area of 50 acre? for a period of three years in the name of Smt. Ramwati W/o Late Lakhan Singh? on 14.12.2006 which? was to expire on 11.1.2010. The lease holder died on 3.1.2009. Thereafter son of the lessee moved an application for? tranfer of the lease. However, he having not been able to complete the formalities lease was cancelled on 27.11.2009.;