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Judgment
11 paragraphs · 183 wordsManoj Kumar Tiwari, J
According to the petitioner, he had applied for mining lease over his agricultural land. Since his application has not been considered by the
Competent Authority, therefore, petitioner has approached this Court seeking following relief:-
(i) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 to take a decision on application of petitioner seeking
mining lease on NIZI NAP BHUMI as application along with deposit slip has been applied on 10.06.2020 (Contained as Annexure no. 3 to this writ
petition)
Without expressing any opinion on the merits of the case, specially as regards maintainability of such application for mining lease in respect of
agricultural land, the writ petition is disposed of with a direction to District Magistrate, Haridwar to consider petitioner’s application and take
appropriate decision, strictly in accordance with Government Policy and also the relevant Statutory provisions, including provisions contained in U.P.
Zamidari Abolition and Land Reforms Act, as early as possible preferably within a period of four months from the date of production of certified copy
of this order.