Yogendra Kumar Srivastava, J. - (1.) Heard Sri Tejasvi Misra, learned counsel for the petitioner and Sri Pradeep Kumar Tripathi, learned Standing Counsel for the State respondents.
(2.) The present writ petition has been filed principally seeking to challenge the order dated 21.09.2017 passed by the District Magistrate, Banda in terms of which the claim of the petitioner and certain other lease holders with regard to grant of extension of mining lease for the 'obstructed period', was rejected.
(3.) The petitioner has also sought to challenge the notification dated 09.01.2019 in terms of which declaration has been made in exercise of powers under Rule 23(1) of the UP Minor Minerals (Concession) Rules, 1963 (The Rules, 1963) and the area in question has been notified for being given on lease by auction-cum-tender.;