MINERAL ENTERPRISES LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Advocate for the respondents in detail.

(2.) The learned Additional Government Advocate vehemently submits that the petitioner can avail the remedy of revision under Sec. 30 of the Mines and Minerals (Development and Regulation) Act , 1957.

(3.) It may not be out of place here to refer to the order of this Court dtd. 11/2/2022 wherein, the learned Additional Government Advocate had submitted that he would not be filing any objections. It was also submitted by him that the petition is not maintainable firstly, on the ground that as against the impugned order, a revision is required to be filed and secondly, on the ground that the extension of lease which has been sought for is beyond the permissible limit.