C SHASHI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner herein seeks a mandamus directing the respondent-authorities to consider the application dated 23. 9. 2004, No. 100 APL 2004/9378 filed by the petitioner for grant of prospecting licence on the ground that he had applied for the same as early as on 29th March, 2004.

(2.) IN this regard it is relevant to refer to the provisions dealing with the grant of mining lease under the Mines and Minerals (Regulation and development) Act, 1957 (for short, 'the MMDR Act') and the Mineral concession Rules, 1960 (fpr short, 'the MC Rules' ).

(3.) SECTIONS 10 and 11 of the MMDR Act read as hereunder: