SAHI RAM Vs. AVTAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment of the Delhi High Court in LPA 73 of 1992 confirming the judgment of the learned single Judge dated 24-11-1992 in Civil Writ Petition No. 2566 of 1985 allowing the writ petition.

(3.) The respondent filed the writ petition questioning the revisional order of the Central Government dated 24-11-1984 passed under Section 30 of the Mines and Mineral (Regulation and Development) Act, 1957 (hereinafter called the 'Act'), dismissing the revision petition and confirming the order of the State of Haryana dated 27-4-84 terminating the mining lease granted to the appellant on 8-7-81.