PATEL VISHNUBHAI MAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are taken up for final disposal with consent of learned Counsel for the respective parties.

(2.) That Special Civil Application No. 14354 of 2011 is taken up as a lead matter, as facts stated therein form basis of the contentions canvassed by the learned Counsels appearing for the respective parties in other matters also.

(3.) The petitioners have challenged in all these petitions the guidelines No. CGM/ML/QL/Disposal/11/3863 issued by the respondent No. 2Commissioner of Geology and Mines Department, State of Gujarat, and prayed to dispose of the applications made by the petitioners in accordance with provisions contained in Mines and Minerals [Development and Regulation] Act, 1957, read with Gujarat Minor Mineral Concession Rules, 2010. The petitioners have also prayed to quash and set aside the public advertisement dated 21.08.2011/27.07.2011 issued by the respondent No. 4.