TECHMECH ORES AND MINERALS Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner no.1 firm was an applicant for a Prospecting Licence (PL) with respect to land in village Maddevra, District Chhatarpur, Madhya Pradesh. THE State Government in the meeting held on 8th May, 2007 rejected the application of the petitioner firm for the reason of being incomplete and after considering the other applications before it, approved grant of Prospecting Licences to respondents No5&6.

(2.) THE petitioner firm preferred a revision petition to the Central Government and which was dismissed vide order dated 15th March, 2010 impugned in this petition.

(3.) THE senior counsel for the petitioners further contends that the order of the Central Government dismissing the revision preferred by the petitioners for the reason of the re-constitution of the petitioner firm is palpably illegal and liable to be set aside.