KUMAR ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking quashing of the impugned order dated 27th May 2015 at Annexure-A passed by the third respondent and for consequential direction directing the second respondent to execute a mining lease in favour of the petitioner under Section 10-A (2)(c) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'the said Act of 1957') and for other reliefs.

(2.) The brief facts giving rise to the above petition are as follows

(3.) It is contended on behalf of the petitioner that prior approval being granted in favour of the petitioner herein, the State Level Single Window Clearance Committee accorded its clearance to the petitioner for setting up 'Sponge Iron plant - 300 TPD' which was communicated to the petitioner on 28th August 2009. It is also contended by the petitioner that despite continuous repeated request and demands made by him to the second to fourth respondents as well as the State Government and the Chief Minister between 2009 to 2014, the authorities did not execute the mining lease in favour of the petitioner.