SOUMITRA PAL,J. - (1.) Affidavit of service filed today be kept on record.
(2.) In the writ petition the petitioner has prayed for a direction upon the respondents, particularly on the District Magistrate, Bankura, the respondent no.3, to consider his application, being annexure P-5 to the writ petition, for renewal of mining lease for sand.
(3.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, the writ petition is disposed of by directing the District Magistrate, Bankura, the respondent no.3 to dispose of the application for renewal of mining lease for sand, being annexure P-5 to the writ petition, by passing a reasoned order in accordance with law to be communicated to the petitioner within four weeks from the date of presenting a copy of the certified copy of this order after giving an opportunity of hearing and after verifying the records.;