R. PRAVEEN CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned Senior Counsel appearing for the petitioner, the learned Counsel appearing for the first respondent and the learned Additional Government Advocate appearing for the second and third respondents.

(2.) This petition is taken up for final disposal considering the narrow controversy involved.

(3.) The challenge in this petition under Article 226 of the Constitution of India is to an order dated 27th July 2017 made by the first respondent under sub-section (1) of Section 4A of the Mines and Minerals (Development and Regulation) Act, 1957 ('the Act, 1957' for short), by which the first respondent accorded approval for premature termination of the mining lease granted in favour of the petitioner by the second respondent. It appears that the second respondentGovernment of Karnataka requested the first respondent for grant of permission for premature termination of the mining lease granted to the petitioner. By the impugned order, an approval has been granted by the first respondent for premature termination of the mining lease granted to the petitioner.