CHINTESHWAR STEEL PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) THE captioned writ petition was moved before me on 31.07.2012 when it had been put to learned counsel for the petitioner as to whether he would want to press the present writ petition in view of the fact that a substantive part of the cause of action had arisen in the state of Maharashtra. Consequently, the petition was made returnable on 09.08.2012, to enable the learned counsel for the petitioner to obtain instructions.

(2.) ON the counsel being queried, what came through was, that the only reason, which apparently, propelled the petitioner to move this Court was the situs of the Revisional Authority. The Revisional Authority is situate in Delhi, and one of the orders impugned in the writ petition is the order of the Revisional Authority. Apart from the order of the Revisional Authority, the other order which is impugned is the order of the State Government of Maharashtra/Respondent No.2 dated 28.08.2009, by which respondent no. 3 has been declared; Ad-interim stay is also sought of this very order.

(3.) IT is the case of the petitioner that on 15.12.2005, it had applied for grant of P.L. over an area admeasuring 1056.010 hectare, in the aforementioned area.