- (1.) Heard learned counsel for the parties.
(2.) Petitioner before this court made an application for being granted lease under the Minor and Minerals (Concession) Rules 1963, for execution of Gritti, Bolder and Stone with reference to a notice issued by the District Magistrate, Allahabad on dated 24.8.2005.
(3.) The application of the petitioner was not proceeded for nearly four years. He filed Writ Petition No. 30498 of 2010, which petition was disposed of vide order dated 25.5.2010 requiring the District Magistrate, Allahabad to consider the application of the petitioner. Since the order of the High Court has not complied with, petitioner filed Contempt Petition No. 1956 of 2011.;