SOUMITRA PAL,J. - (1.) Let affidavit of service, filed in Court today, be kept on record.
(2.) In the writ petition, the petitioner has prayed for several reliefs. Prayers in short are (a) to dispose of the application for grant of mining lease in terms of the order dated 6th March, 2008 (b)not to give effect of the memo dated 18th October, 2011 issued by the District Land and Land Reforms Officer, Paschim Medinipur, the respondent no. 5 whereby applications have been invited from the intending lessees in respect of the area in question (c)to dispose of the application for grant of short term quarry permit filed by the petitioner on 29th September, 2011, 10th October, 2011 and on 7th December, 2011 and (d) to dispose of the proceedings for which notice was issued by the respondent no. 5, as evident from page 76 of the writ petition.
(3.) Mrs. Maity, learned advocate for the petitioner in her usual fairness has submitted that the authorities may be directed to dispose of the application for short term quarry permit and to dispose of the proceedings, as evident from page 76 of the writ petition, which is pending.;