HARISH TANDON,J. - (1.) A stale claim is sought to be revived by filing the instant writ petition before this Court.
(2.) The petitioner was granted lease for mining activities in the year 2007 having a duration of five years. Since the execution of the lease deed, the petitioner took stand that the physical possession of the demised land was not given. Several representations appear to have been filed by the petitioner but it was all along contended by the respondent authorities that the possession was given to the petitioner. It is a specific case of the petitioner that some miscreants are doing illegal mining activities at the said demised land and no assistance were provided by the police authorities to protect the same.
(3.) It is manifest from the record that the Additional District Magistrate issued memo dated 21st March 2012 directing the field enquiry to be conducted on the basis of the complaint made by the petitioner with regard to the illegal mining activities by unknown persons.;