A.K.YOG, J. - (1.) Kanhaiya Singh (petitioner) filed present writ petition, under Article 226, Constitution of India and prays for: "A. An order, direction or writ in the nature of Certiorari quashing the order dated 8-2-2006 (Annexure-4 to the writ petition) passed by the State Government and the order dated 18-2-2006 (Annexure-5 to the writ petition) passed by the District Magistrate, Sonbhadra. B. An order, direction or writ in the nature of mandamus restraining the respondent No. 4 from carrying out any mining operations in respect of plot No. 518/Ga Area 60 Acres of village Korgi, District Sonbhadra in pursuance to the impugned orders dated 8-2-2006 and 18-2-2006 and to issue a further writ of mandamus directing the respondents to settle the contract in respect of plot No. 518/Ga situated in village Korgi, District Sonbhadra in accordance with the provisions of law in pursuance to the notice dated 29-12-2005 issued by the District Magistrate, Sonbhadra. C. Such other and further order, direction or writ of suitable nature which this Hon'ble Court may deem fit and proper in the circumstances of the case. D. An order awarding cost of this petition to the petitioner."
(2.) Brief facts of the case, required for adjudicating the issue raised in the present writ petition, are being recapitulated hereinafter.
(3.) A mining lease was granted in favour of one J. P. Yadav/respondent No. 4 on 10-2-2003 for a period of three years in respect of following area: 1]. Plot No. 1 of village Khokha, Tehsil Duddhi, District Sonbhadra (Area 30 Acres). 2]. Plot No. 1 of village Bodhadih, Tehsil Duddhi, District Sonbhadra (Area 30 Acres). 3]. Plot No. 518 Ga of village Korgi, Tehsil Duddhi, District Sonbhadra (Area 60 Acres).;