Harish Tandon, J. - (1.) Despite notice there is no representation on behalf of the respondent no. 2, nor the respondent no. 2 is personally present in Court.
(2.) This writ petition is filed challenging the order dated 28th April, 2017 passed by the respondent no. 2 refusing to correct the record of rights pertaining to classification of land.
(3.) According to the petitioner, by virtue of a registered deed of lease dated 29th January, 1942 the petitioner was allowed limestone mining activities. Though the CS record of rights shows such land to be recorded as 'Pahar' but subsequently the said land had been record as 'Pahar Jangal', yet by Memo dated 10th February, 1994 the petitioner was granted Mining lease in respect of 31 acres of the land based upon the land availability report.;