LAWS(KAR)-2013-9-486

K SREEDHAR Vs. UNION OF INDIA AND ORS

Decided On September 06, 2013
K SREEDHAR Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) The order of the Revisional Authority under the Mines and Minerals (Development and Regulation Act) 1957 [hereinafter, referred to as the "Act"], is assailed by the petitioner in this writ petition. Before the Revisional Authority, the petitioner herein was a respondent.

(2.) The facts leading to the filing of this writ petition are as under:-

(3.) On the application filed by the fourth respondent, notice was issued to it on 12/10/2007 by the Director of Mines and Geology to which, a reply dated 12/02/2008 was submitted as per Annexure "N-1".