RADHIKA METALS AND MINERALS Vs. UNION OF INDIA

JUDGEMENT

(1.) The counsel for the respondent no.3/caveator appears and the caveat stands discharged.

(2.) This Intra-Court appeal impugns the order dated 9 th February, 2012 of the learned Single Judge in W.P.(C) No.8793/2011 preferred by the respondent no.3 S.K. Sarawagi & Co. Pvt. Ltd. The said writ petition was preferred impugning the order dated 14 th September, 2011 of the Central Government constituted Mines Tribunals/Revision Authority dismissing the Revision Application preferred by the respondent no.3.

(3.) An area of 39.655 hectares of Duvvam village, Garividi Mandal, Vizianagaram District in the State of Andhra Pradesh, was previously vide order dated 5 th January, 1978, reserved for public sector undertakings for exploration of Manganese Ore. Subsequently, vide orders dated 27 th August, 1991 & 13 th August, 1993 the same was de-reserved. The appellant on 3 rd September, 1991 filed an application for re-grant of mining lease of the said area. Thereafter the State Government vide Notification dated 5 th September, 1994 notified the said area for re-grant of mining lease and invited applications therefor.