ORDER
The present petition is filed for the following reliefs:
"(i) Call for the entire record relating to issue of impugned notification in respect of acquisition of land of Village-Pindra including the proposal of the respondent no.4 in respect of mining of coal from lease area of 700 Hectares from the Office of respondent no.2 & 3.
(ii) To quash and set aside the impugned Notification dated 17.7.13 dated (Ann.P-1) with all further proceedings pursuant thereto.
(iii) To restrained the respondent no.4 from carrying out the proposed mining operations for excavation of coal from the lease
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area of 700 Hectares and to direct him to amend draft in respect of excavation of coal from 15 meters below the earth surface.
iv) Any other relief that the Hon'ble Court finds fit and proper in the circumstances of the case."
2. At the outset, counsel for the private respondents as well as counsel for the State have drawn my attention towards the preliminary submission filed on behalf of respondents No.1, 2 and 3. Paragraphs 1-5 of the preliminary submission are reproduced as under:
"1) That, by filing the present writ petition initially as Public Interest Litigation the petitioner has challenged the impugned notification dtd. 17.07.2013 (Annexure P-1) wherein in District Singrauli in Village Pindra, Tehsil Sarai District Singrauli the proceedings of acquisition was initiated under the Land Acquisition Act, 1894 in favour of the respondent no.4.
2) That, the aforesaid acquisition proceedings is being challenged before this Hon'ble Court as mentioned in the writ petition. But, in sum and substance the petitioner has tried to bring out a case of acquisition mentioning that the notification is in contravention with Sub Section 1 of Section 4 of the Land Acquisition Act.
3) That, at the out set the answering respondents deny all the adverse allegations raised in the writ petition, but, in view of the subsequent events at this juncture no parawise reply is required in the present matter.
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(SANDEEP N. BHATT)
JUDGE
4) That, it is well known that allotment of Coal Blocks was challenged before the Hon'ble Supreme Court in which the Hon'ble Apex Court in its judgment dtd. 25.08.2014 read with 24.09.2014 has cancelled the allocation of coal blocks and has issued various directions.
5) That, pursuance to the directions passed by the Hon'ble Apex Court, a special provision of Coal Mining Ordinance, 2014 was brought into force and after the aforesaid cancellation of coal blocks by the Hon'ble Apex Court even the proceeding which has been initiated vide Annexure P-1 could not have been finalized and as on date all the acquisition proceedings for allotment of coal block after the judgment of Hon'ble Apex Court and after bringing Ordinance of 2014 in force by the Central Government, now there is no proceedings in favour of the respondent No.4. A copy of the Coal Mining Ordinance, 2014 is filed herewith as Annexure R-1."
3. In view of the aforesaid, the cause of the present petition will not survive
4. Accordingly, the petition is disposed of as become infructuous. b
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