- (1.) Heard Sri P.K.Singh, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 6.3.2018 registered as Case Crime No.51 of 2018, under Section 4/21 of Mines and Minerals Act, 1957 and 3/4 Prevention of Damages to Public Property Act,1984, Police Station Jigna, District Mirzapur.
(3.) Learned counsel for the petitioner submits that the dispute between the parties is with regard to deposition of royalty amount and there is no allegation of digging of minerals from the property in dispute, hence, the FIR is liable to be quashed.;