N. RAJASHEKAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petition impugns the order dated 28th February, 2012 of the Revision Authority (Central Government) under the Mines and Minerals (Development and Regulation) (MMDR) Act, 1957 of dismissal of the Revision Application (under Sec. 30 of the Act read with Rule 55 of the Mineral Concession Rules, 1960) preferred by the petitioner against the order dated 20th / 25th October, 2010 of the respondent No. 2 Government of State of Karnataka.

(2.) The petition came up before this Court first on 3rd September, 2012 when the counsel for the petitioner confined the challenge in the petition to non consideration of the pertinent parameters in the matter of grant of mining lease, both by the Revision Authority as well as by the Original Authority.

(3.) Notice of the petition was issued, though interim relief sought was not granted. The matter has thereafter been adjourned from time to time. No counter affidavits have been filed by any of the respondents despite opportunity.