AJAY RASTOGI, J. - (1.) APPLICANT has appeared in person. Earlier he has filed applications U/O 1, R.10, CPC, for his impleadment as party respondent in cognate cases (CWP -10418/2010 & 2713/2008). After hearing the parties, co -ordinate Bench vide order dt.23/02/2011 declined him permission to be impleaded as party respondent; however, the applicant was allowed to intervene in the matter, against which, as informed, special appeal has been preferred by the applicant and is pending.
(2.) Similar application (No. 23339/dt. 10/05/2011) has been filed by applicant (Surinder Pratap Jaiswal) seeking his impleadment as party respondent to the instant petition. Applicant has also filed another application (No. 40394/dt.19/08/2011) with the prayer that hearing in instant petition & cognate cases be postponed till notices to show cause are issued in the pending special appeal. Both the applications dt.10/05/2011 & 19/08/2011 have been opposed by learned Opposite Counsel.
(3.) INSTANT petition has also been filed by same writ petitioner as in cognate cases (supra) challenging action of the authority rejecting his application for renewal of the mining lease under the provisions of the Rules, 1986 vide order dt.08/12/2010.;