- (1.) We have heard Shri A.K. Sinha, learned Senior Advocate, assisted by Shri P.N. Srivastava for the petitioner and Shri Yashwant Varma, learned Chief Standing Counsel for the respondents.
(2.) Counter and rejoinder affidavits in the writ petition having been exchanged, with the consent of the learned counsel for the parties, the writ petition is being finally decided.
(3.) The petitioner, which is carrying on two coal mine projects namely: "Krishnashila Project" and "Bina Project" in District Sonebhadra has come up in this writ petition praying for quashing the letters dated 23/3/2010 and 11/6/2010, by which letter the Divisional Forest Officer, Renukoot, (Sonebhadra), has written to the petitioner to deposit the lease rent for the year 2010-2011, of the forest land which has been transferred on lease to the petitioner respectively for 30 years and 23 years. A prayer has also been made for quashing the letter dated 31/7/2010, by which the Divisional Forest Officer, Renukoot, (Sonebhadra) wrote to the petitioner that since the petitioner has deposited the amount of lease rent for the period 2010-2011, under protest which is against the conditions on which the land was transferred, hence the matter is being referred to the higher level of the Government for cancelling the transfer.;