DEDHIYA HIMANSHU TARACHANDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Dhwani Tripathi, learned Assistant Government Pleader waivers service of notice of rule on behalf of the respondent nos. 1 - 3 and Mr. Maulik Nanavati, learned Advocate, waives notice on behalf of respondent no. 4.

(2.) The prayer in the present petition is for issuance of a direction to the State Government to pass an order for grant of quarry lease for mining bentonite mineral in terms of Letter of Intent dtd. 21/4/2016 and consequential order for execution of a lease deed before the cut-off date of 23/5/2022 without insisting on compliance by the petitioner of all the conditions mentioned in the Letter of Intent.

(3.) The petitioner had made an application seeking quarry lease for bentonite mineral and was issued a Letter of Intent on 21/4/2016. This Letter of Intent enumerated various conditions which were to be fulfilled by the petitioner, like obtaining Environment Clearance, approved mining plan, valuation from stamp duty department, etc. On fulfillment of these conditions, an order granting quarry lease in favour of petitioner would be made by the government and a formal lease deed will be executed permitting the petitioner to commence mining of the mineral from the leased area.