SATYANARAYAN G AGARWAL Vs. UOI

JUDGEMENT

(1.) THE petitioner assails the order dated 23.09.2011 passed by the Mines Tribunal, whereby the said tribunal has allowed the revision preferred by respondent no.4, Ispat Industries Limited under Section 30 of the Mines and Minerals (Development and Regulation) Act, 1957 (THE Act) and Rule 55 of the Mineral Concession Rules (THE Rules), and remanded the case back to the State Government for reconsideration of the aspect of grant Prospecting License (PL), who had recommended the grant of the PL in favour of the petitioner herein.

(2.) ON 12.10.2006, the State of Maharashtra issued a notification inviting applications for grant of PL over an area of 579 hectares situated in Mauze Gundurwaymeta, Tehsil Etapalli, Distt. Gadchiroli. Respondent no.4, Ispat Industries Limited filed their application for grant of PL on 20.11.2006 over an area of 2581.12 hectares in village Malermeta, Tehsil Etapalli, Distt. Gadchiroli. The time limit for inviting the application was extended upto 31.01.2007.

(3.) THE respondent no.4 herein, Ispat Industries Ltd. preferred the aforesaid revision application before the Mines Tribunal being application no.17(19)2009/RC/II under Rule 54 of the Mineral Concession Rules on 01.12.2009 to challenge the order of the State of Maharasthra dated 31.08.2009.