- (1.) Heard Shri M.D. Singh Shekhar, learned Senior Counsel assisted by Shri Deo Prakash Singh for the petitioner, learned Standing Counsel for the State respondents and Shri K.R. Sirohi, learned Senior Counsel assisted by Shri Rahul Mishra for respondent no. 5.
(2.) The petitioner has approached this Court seeking the following reliefs. "(i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 15.10.2013 passed by the respondent no. 1 and the consequential order dated 11.11.2013 passed by the respondent no. 3 as contained in Annexure no. 1 and 2 respectively to this writ petition. (ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 1 and 4 not to allow the respondent no. 5 to undertake any mining activity in pursuance to the orders dated 15.10.2013 and 11.11.2013. (iii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no. 3 to notify the area in question a fresh as per the provisions of U.P. Minor Mineral (Concession) Rules, 1963. (iv) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in view of the facts and circumstances of the case. (v) Award the cost of writ petition throughout in favour of the petitioner."
(3.) Factual matrix of the case leading to the filing of the writ petition claiming the above quoted reliefs are as under.;