- (1.) Vakalatnama filed by Sri D.B. Mukherjee on behalf of respondent no. 5 is taken on record.
(2.) It appears that in the State of U.P., the law laid down under the judgments passed by the High Court carry little or no weight for the officers of the State specifically in the matter of grant of? leases/minor minerals under the U.P. Pradesh Minor Minerals (concession) Rules, 1963 (herein after referred to as Rules, 1963).
(3.) A Division Bench of this Court? in the case of Nar Narain Mishra Vs. State of U.P. and others, 2013 2 ADJ 166 had held that all the applications for renewal of mining leases which were pending as on 31st May, 2012 should be treated as rejected as the provisions of Chapter IV of the Rules 1963 where made applicable in respect of vacant areas under the Government Order dated 31st May, 2012.;