P. VENKATESHWARA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) These two Writ Petitions are taken up together for consideration since issue relates to grant of mining lease in respect of 15.30 hectares of Navalatti Village, Sandur Taluk, Bellary District. We have heard Sriyuths D.N. Nanjunda Reddy, M.R. Naik, learned Senior Advocates, K.N. Phanindra, Advocate, R.G. Kolle, learned Additional Government Advocate and Smt. Sinchana, Advocate for Sri. Kalyan Basavaraj, learned Assistant Solicitor General of India.

(2.) The parties are referred to as per their rank in the respective petitions.

(3.) Petitioner has sought for quashing of the Final order No. 42/08 dated 05.12.2008 passed in Revision Application 13(17)/2008-RC. I Annexure-J by the Director of Mines whereunder the revision application filed by Respondents 4 and 5 came to be allowed and recommendation made by second respondent for grant of mining lease in favour of petitioner came to be set aside. Petitioner has also questioned the communication dated 15-01-2009 - Annexure-K from second respondent to third respondent directing it to submit appropriate proposal with regard to renewal application of respondents-4 and 5.