Ajai Lamba, J.@mdashThe Petitioners seek quashing of auction notice dated 19.3.2010 (Annexure P-23).
2. It is not in dispute that period for which the mines were auctioned, has already expired or is likely to expire in about one month.
3. Be that as it may, learned Counsel for the Petitioners contends that the Petitioners were not allowed to operate mines/ quarries. Representations were made vide Annexure P-9 toP-14, however, no decision has been taken.
4. Learned Counsel for the Respondent-State contends that the applications/representations of the Petitioners would be considered by the Respondents in terms of provisions of the Mines and Minerals (Regulation& Development) Act, 1957 and Punjab Minor Minerals Concession Rules, 1964, and a decision would conveyed to the Petitioners.
5. In view of the above, the petition is disposed of. It is made clear that the Petitioners would be given hearing and opportunity to place more documents on record in support of their case where after the authorities would take decision vide a speaking order.
