Yogendra Kumar Srivastava, J. - (1.) Heard Sri S.K.Tiwari, learned counsel for the petitioner and Sri Ramanand Pandey, learned Additional Chief Standing Counsel for the State respondents.
(2.) The petitioner, who claims to be a bhumidhar of plot no. 378 area 0.344 hectare, 3/31 area 0.183 hectare, 3/34 area 0.113 hectare, 3/38 area 0.372 hectare situated in village Chandwa Pukhta, Tehsil Sahawar, District Kashganj, applied for grant of mining permit for removal of sand accumulated due to flood on his agricultural land, and pursuant thereto he was granted mining permit on 7.6.2018 for a period of three months which period expired in the month of September, 2018. The petitioner submits that due to some procedural delay, he was not able to commence the mining operations immediately upon grant of the mining permit and in view thereof, he has not been able to excavate the total quantity of the sand for which permission had been granted, accordingly a representation dated 26.10.2018 is said to have been filed before the District Magistrate, Kashganj for grant of extension of time. The present petition has been filed seeking a direction to the authorities to extend the period of permit and to decide pending representation in this regard.
(3.) Sri Ramanand Pandey, learned Additional Chief Standing Counsel submits that there is no provision under the relevant rules for grant of extension of the period of mining permit.;