- (1.) Heard learned counsel for the parties.
(2.) Petitioner before this Court was granted lease for mining of minor minerals under the U.P. Minor Minerals (Concession) Rules, 1963 (herein after referred to as the Rules, 1963) in respect of Plot No. 1191/2, Khand-3 Area 50 acres situate at Village Sikarivyas, Tehsil Orai District Jalaun on 29.04.2005. The terms of the mining lease started from 14.07.2005.
(3.) It is the case of the petitioner that the lease was granted for a period of three years and would therefore, expire on 13.07.2008. The petitioner started operating the mining lease and continued to do so till March, 2007.;