JAYASWAL NECO INDUSTRIES LTD Vs. UOI

JUDGEMENT

(1.) THE petitioner, Jayaswal Neco Industries Limited, has filed two revision applications under Section 30 of the Mines and Minerals (Development and Regulation) Act, 1957 read with Mineral Concession rules, 1960. The revision applications pertain to rejection of their two mining lease applications in respect of 1601. 47 hectares and 205 hectares of land in Rawghat Deposits. The rejection orders were passed by the state of Chhattisgarh on 31st January, 2007.

(2.) PRIVATE respondent No. 3, M/s Tata Steel Limited, has also filed a revision application against the order dated 31st January, 2007 passed by the State of Chhattisgarh rejecting their applications for mining lease in respect of 4140. 17 hectares in Rawghat Deposits.

(3.) BY the impugned order dated 24th July, 2009, learned tribunal has allowed the impleadment application of the third respondent in revision applications filed by the petitioner herein. This direction/decision of the learned tribunal is challenged by the petitioner by way of the present writ petition. By the same order, the petitioner has been impleaded as a respondent in the revision application filed by the third respondent.