SANDEEP MEHTA,J. - (1.) Heard learned counsel for the parties and perused the material available on record.
(2.) By way of the instant writ petition filed under Article 226 of the Constitution of India, the petitioner has approached this Court craving for the following relief: "i) By an approriate writ, order or direction, the impugned order dated 28.12.2018 passed by the respondent No.2 (Annex-17) be declared illegal and be quashed and set aside. ii) By an appropriate writ, order or direction, the respondents be directed not to take any coercive action against the petitioner to transfer the lease in favour of the respondent company. iii) By an appropriate writ, order or direction, the enquiry report dated 1.12.2017 (Annex-10) and 24.10.2018 which is not the part of record and supplied to the petitioner be declared illegal and be quashed and set aside."
(3.) Mr. Manoj Bhandari, learned counsel representing the petitioner, vehemently urges that the petitioner was the original lessee of the mine in question. The private respondents conspired with each other and got the petitioner to append his signature on blank papers and in this fraudulent manner they formed a company named M/s.Solanki Green Marbles Pvt.Ltd. The petitioner was initially kept the director and the major share-holder in the company. The private respondents coerced the petitioner into signing a forged document, whereby he was made to resign from the Directorship of the company and the private respondent Shri Vikram Solanki was inducted as its Director. By using these forged and fraudulently prepared documents, the mining lease was got illegally transferred in the name of the company by ignoring the mandatory guidelines dated 20.10.2003 issued by the Government of India, Ministry of Environment and Forest, FC Division.;