- (1.) LOOKING to the contentious issues, raised in this Letters Patent Appeal, this Appeal is Admitted.
(2.) NOTICE of admission is waived by the learned counsel for the respondents. Learned counsel for both the sides have jointly requested for listing of W.P.(C) No. 5640 of 2014 along with this Letters Patent Appeal, because the issue in the said writ petition is also connected with the renewal of mining lease, however, subject to certain conditions imposed by the State, challenge to which has been thrown in this petition.
(3.) ORDERED accordingly.;