SKS ISPAT LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ Appeals are against the order of the single judge, dated 12.7.2012, allowing writ petition (C) number 362 of 2012 and 363 of 2012 and setting aside the order of the Central Government dated 13.4.2012. The main question involved in these writ appeals is, whether they are maintainable under Section 2 of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006 (the 2006 Act).

(2.) Applications were filed for prospecting licenses in different nonnotified areas under the Mines and Minerals (Development and Regulation) Act, 1957 (the Act). They were considered by the State Government on 30.07.2008 and apart from others, the following recommendation/ non-recommendations were made:

(3.) Against the aforesaid order of the State Government, SKS-Ispat and Satya-Power (jointly referred to as the Appellants) filed revisions before the Central Government under Section 30 of the Act.