METAL MINING INDIA PVT LTD Vs. UOI

JUDGEMENT

(1.) BY virtue of the captioned writ petitions challenge is laid by the petitioner to an interim order dated 15.09.2011 passed by respondent no. 1. The challenge is laid in the background of the following facts:

(2.) THE petitioner had applied for a Reconnaissance Permit (in short RP) with respondent no. 2 for establishing gold, copper, led, zinc, nickel and associated minerals. The application was made; pursuant thereto on 03.09.2004 the petitioner was granted a RP in respect of the aforementioned minerals for an area admeasuring 207 sq. kms. in the Dungarpur and Banswara Districts in the State of Rajasthan as well as for an area admeasuring 654.7 sq. kms., in the North Jagpura, in the district of Udaipur. It is the say of the petitioner that, after literature survey was carried out qua the said area, as a matter of fact, the petitioner engaged with Hindustan Zinc Limited and procured an exploration report generated by the said company. This report was submitted to the concerned authorities. Thereupon, the petitioner executed a Reconnaissance Deed with respondent no. 2, on 19.01.2005.

(3.) PETITION was filed. This revision petition bearing no. 25/87/2007-RC-1, was filed on 29.06.2007.