SREENIVASA CLAYS Vs. UNION OF INDIA

JUDGEMENT

(1.) The impugned order dated 27th November 2015 passed by the third respondent is on an application made by the petitioner for renewal of lease.

(2.) A mining lease was granted to the petitioner for Limestone and Dolomite on the subject land for a period of 20 years from 13th December 1985. Subsequently, Manganese Ore was also included in the lease for the period co-terminus with the original lease. The impugned order has been passed on the basis of the order passed by this Court in Writ Petition No.9450/2011. By the impugned order, the application for renewal of the mining lease made by the petitioner was rejected.

(3.) With effect from 12th January 2015, Section 8A was added to the provisions of the Mines and Minerals (Development and Regulation) Act , 1957 (for short 'the said Act of 1957'). Sub-section (6) of Section 8A of the said Act of 1957 as amended from 12th January 2015 reads thus: