SOUMITRA PAL,J. - (1.) In the writ petition the petitioner has prayed for a direction upon the District Magistrate and Collector, Burdwan and on the Additional District Magistrate and District Land and Land Reforms Officer, Burdwan, the respondent nos. 2 and 3 to execute the final lease deed for mining operation since by memo dated 18th July, 2011, the respondent no.3 had directed him to submit copies of the applications submitted before the Chief Mining Officer, Government of West Bengal and original copy of the grant order of L.T.M.L.
(2.) It is submitted by Mr. Das, learned senior advocate for the State that since recently new rules have come into force, the respondent no.3 has no jurisdiction to grant mining lease.
(3.) Having heard the learned advocates for the parties and considering the facts and circumstances of the case, and in view of the law as it stood on 18th July, 2011, the writ petition is disposed of by directing the District Magistrate and Collector, Burdwan, the respondent no.2 to execute the final lease deed within four weeks from the date of presenting a copy of the certified copy of this order in the event the petitioner furnishes proof that compliance has been made of the two directions contained in the memo dated 18th July, 2011.;