RAHUL RAMNIK PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rohan Shah, 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 of the petitioner 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 black trap mineral in terms of Letter of Intent dtd. 6/2/2017 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 applied for quarry lease for black trap mineral and was issued Letter of Intent on 6/2/2017. 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.