Anubha Rawat Choudhary, J. - (1.) Heard Mr. K.K. Ojha, counsel appearing for the petitioner.
(2.) Heard Mr. Anshuman Kumar, AC to AG appearing on behalf of the respondent-State.
(3.) This writ petition has been filed by the petitioner with a prayer to quash the order dated 16.10.2014 (Annexure-4) passed by the Mines Commissioner in Revision Case No.261 of 2013, whereby inspite of the prayer made by the petitioner for allowing adjournment and opportunity for payment of the statutory dues lying against him up to period from January, 2010 to March, 2014 and also time for filing of an approved Mining Plan and Environmental Clearance Report, the aforesaid Revision filed by the petitioner was dismissed.;