GAMBHIRSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been flied praying for the following reliefs:

(2.) The Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as MMDR Act) was enacted to provide for the development and regulation of mines and minerals under the control of the Union. Sec. 15 of the MMDR Act confers power on the State Government to make rules for regulating grant of quarry leases, mining leases and other mineral concessions in respect of minor minerals and for the other purposes connected therewith.

(3.) We have heard Mr. Apurva Vakil, learned counsel for the petitioner and Ms. Shruti Pathak, learned Assistant Government Pleader for the State respondents. Mr. Vakil submits that he does not propose to file any rejoinder affidavit in response to the affidavit in reply filed by the State respondents. Further learned counsels for the parties have stated that they are ready to argue the matter on merits and with their consent we have heard the matter on merits finally.