Singhasan vs State Of U.P. And Others
2011 Latest Caselaw 606 ALL

Citation : 2011 Latest Caselaw 606 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Singhasan vs State Of U.P. And Others on 29 March, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 15050 of 2011
 

 
Petitioner :- Singhasan
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Gopal Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

Learned standing counsel states that in view of the contradictory interim orders passed by the Lucknow Bench of the Court by which sanction of the mining leases have been stopped on the ground that the State resources must be put into auction as it was done prior to 16.10.2004, whereas Allahabad High Court directed that the applications for grant of mining leases are to be processed, the State Government is not in a position to take a final decision in the matter.

In such a situation, the State Government should have applied for vacating the interim order either at Lucknow or at Allahabad, or to request for referring the matter to the larger bench.

Put up tomorrow. Learned standing counsel will produce copies of both the orders.

Order Date :- 29.3.2011

nethra