Pratap Singh Gusain vs State Of Uttarakhand And Others
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Uttarakhand High Court

Pratap Singh Gusain vs State Of Uttarakhand And Others on 29 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 3674 of 2024 (M/S)
Pratap Singh Gusain                               ..........Petitioner

                                  Vs.

State of Uttarakhand and others                ........ Respondents
Present :   Ms. Harshi Gupta, Advocate holding brief of Mr. Yogesh Pant,
            Advocate for the petitioner.
            Mr. Suyash Pant, Standing Counsel for the State.


                             JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks directions to the respondent no.2, the District

Magistrate, Tehri Garhwal, to decide the application

09.09.2016, filed by the petitioner, which is Annexure

No.1 to the petition.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioner would

submit that the petitioner had filed an application for

allotment of land for mining on 09.09.2016, to the

respondent no.2, The District Magistrate, Tehri Garhwal,

but it has yet not been decided.

4. Learned State Counsel would submit that the

application has already been decided on 11.06.2018. He

would submit that now the mining lease is to be given, as

per e-auction.

5. The Court takes on record the statement given

by learned State Counsel.

6. Since the application dated 09.09.2016 given

by the petitioner has already been decided, and, further, a

statement has been given that process for lease of land for

mining would be carried out by e-auction, nothing

survives in this petition. It stands disposed of at the stage

of admission itself.

(Ravindra Maithani, J.) 29.04.2025 Ravi Bisht