L.SUDHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate for the second to fifth respondents.

(2.) The statement of objections has been filed. Considering the narrow controversy involved in the petition, the same is taken up for final disposal.

(3.) On 6th October, 1999, a registered mining lease was executed in favour of the petitioner's husband which was valid for a period of twenty years. After the demise of the petitioner's husband, the mining lease was transferred in her name.