SHANTHA LAKSHMI JAYARAM Vs. MINERAL SALES PVT. LTD

JUDGEMENT

(1.) This writ petition is filed seeking a writ of certiorari quashing the order dated 1st October, 2008 passed by the Mines Tribunal in Revision Application No. 13(14)2007-RC-1 marked as Annexure-X. The grievance of the petitioner is clearly set out in paras 56, 57 and 58 which reads as under:

(2.) The Apex Court in Writ Petition (Civil) No. 562 of 2009 in the case of Samaj Parivartana Samudaya and Others v. State of Karnataka and Others at para 39 has observed as under: