- (1.) HEARD the parties, who agreed for disposal of the case at this stage.
(2.) THE petitioner has challenged the office order contained in Memo no. 939 dated 26th November, 2002 issued by the Assistant Mining Officer, Giridih whereby and whereunder the claim of the petitioner for grant of mining lease was rejected on the ground that the raiyat has raised objection. According to petitioner, the ground shown for rejection of mining lease is non est as no objection was raised by the raiyat.
(3.) THE respondent no. 8, Dwarika Praganait @ Dwarika Ram Manjhi stated to be the raiyat of the land in question. The said respondent in his affidavit has stated that he has no grievance and objection, if the lease of the entire land in question is granted in favour of petitioner.;