INDIAN CHARGE CHROME LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Civil Appeal Nos.8501 and 8502 of 2002 and Transferred case No.9 of 2002 were decided by this Court in terms of judgment dated 17th December, 2002. The civil appeals had been filed against the decision of Orissa High Court dated 18th May, 2001 reported in AIR 2002 Orissa 45. The transferred case was a writ petition filed in Delhi High Court that had been transferred to this Court. The civil appeals and the writ petition were dismissed.

(2.) In these petitions seeking review of the aforesaid judgment, the limited point for consideration at this stage is whether the review petitions deserve to be admitted and consequently the civil appeals and the transferred case deserve to be reheard or not. For considering this limited point, it is not necessary to note facts in detail, the same having been noted in the judgment under review reported in Indian Charge Chrome Ltd. and Anr. vs. Union of India and Ors. (2003) 2 SCC 533.

(3.) Facts in brief relevant for deciding the limited point are that the State of Orissa made recommendation dated 28th January, 1999 seeking the approval of the Government of India under Section 5(1) of the Mines and Minerals (Regulation and Development) Act, 1957 (for short, the Act) in respect of 84.881 hectares of land, bearing chromite in Village Kalarangiata, Kaliapani in Sukinda tehsil of Jajpur district, Orissa in favour of M/s. Nava Bharat Ferro Alloys Ltd. (for short, Nava Bharat). The said recommendation was challenged before the Orissa High Court by the review petitioner M/s. Indian Chrome Ltd. The writ petition was dismissed by the High Court in terms of judgment dated 18th May, 2001.