- (1.)This writ petition has been filed by Mohammad Yunus Hasan for a writ of mandamus commanding the State authorities to extend the mining lease of the petitioner dated 29.1.2006 for a further period of 2 years 10 months and 12 days commencing from 29.1.2016 and not to create any third party rights in respect of mining area in question for this period.
(2.)Sri W.H. Khan, learned Senior Counsel assisted by Sri J.H. Khan, learned counsel for the petitioner submitted that in the alternative the petitioner may be provided compensation for the loss which has been caused to him because of illegal curtailment of the period of lease, which was granted in favour of the petitioner, because of the wrongful action of the State authorities.
(3.)Facts in short leading to the writ petition are as follows:-