Vijay Singh & 30 Others vs State Of U.P. & 4 Others
2015 Latest Caselaw 2569 ALL

Citation : 2015 Latest Caselaw 2569 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Vijay Singh & 30 Others vs State Of U.P. & 4 Others on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54160 of 2015
 

 
Petitioner :- Vijay Singh & 30 Others
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Sanjay Kumar Jain
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

If the petitioners are not satisfied with the notice issued for payment of Rs. 13,45,000/- by respondent no.5, Tehsildar, Firozabad, raised by U.P. Minor Minerals (Concession) Rules, 1963, the petitioner has the remedy of approaching the respondent no.2 Commissioner at the first instance under Rule 77 and thereafter before State Government under Rule 78.

Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.

Order Date :- 22.9.2015

Ashish Pd.

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