- (1.) SRI S. P. Singh for petitioner and SRI H. S. Nigam for respon dents, are heard.
(2.) BY this petition, the petitioner seeks a writ in the nature of certiorari quashing impugned order dated 19-7-1995 passed by the Commissioner, Meerut Division, Meerut, contained in Annexure-21 to this petition. Without entering into merits of the case, we are of the opinion that since Legislature has taken care of enacting provisions under Minor Mineral Concession Rules, 1963, (here in after referred to as 'the Rules') by way of amendment dated 24-8-1995 inserting Rule 77 and 78 providing for appeal and revision, therefore, no interference is called for in the writ jurisdiction. In the instant case, the petitioner has already invoked Rule 77 by preferring an appeal before the learned Commissioner. If the petitioner is aggrieved against the order passed by the Commissioner, indeed he may approach to the State Government by preferring a revision under Rule 78 of the Rules.
(3.) AT this stage Sri Singh states that many high officials are involved and per sons in the ministry are interested in the matter, and therefore the petitioner ap prehends that he will not get fair justice. The State at present is under President Rule, and as such whatever apprehensions are in the petitioner's mind, the same have no foundation.;