VINAYAK MINERALS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Akash Chhaya, waives service of notice of Rule on behalf of Respondent Nos.1, 2 3 and 4. By consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) In this petition, it is the case of the petitioner that pursuant to the letter of intent, the grant orders have been issued to the petitioner. The lease deeds are not being executed as the only impediment is that there is no environmental clearances in favour of the petitioner who has been granted the grant orders. The anxiety is that in case the lease deeds are not executed on or before 23.05.2021, it will stand obliterated.

(3.) Ms. Shivani Rajpurohit learned advocate for the petitioner would rely on an order passed by this Court in Special Civil Application No.7 of 2017 dated 02.05.2017 as well as the orders dated 07.05.2021 and 17.05.2021 (the order passed on note for Speaking to Minutes) passed in Special Civil Application No.6602 of 2021 and allied matters.