(1.) With the consent of the learned advocates appearing for the respective parties, the captioned petitions are taken up for final disposal.
(2.) Issue Rule, returnable forthwith. Mr. Niraj Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.
(3.) The petitioners have prayed for quashing and setting aside the orders, both dtd. 11/3/2022 passed by the Collector, Kutch, Office of the Geology & Mining Department whereby, the application of the petitioner for grant of quarry lease for bentonite mining for a requisite period, has been rejected in view of sub-rule (2) of Rule 29 of the Gujarat Minor Minerals (Concession) Rules, 2017 (hereinafter referred to as "Rules of 2017"). The Collector has further directed that the grant of the quarry lease shall be governed as per the provisions of Rule 4 of Rules of 2017. The petitioners, are aggrieved by the said rejection and hence, the captioned writ petitions.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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