- (1.) Mr. Roy, learned counsel for the petitioner, submitted that after the Revisional Authority rejected the prayer for renewal, the entire amount as calculated by the Mines Department has been deposited during pendency of this writ petition.
(2.) On this, as prayed by the State counsel, put up this case after two weeks under the heading "For Orders", for disposal, if possible, to enable her to seek instruction and file counter affidavit.;