INDRAVADAN GIRISHBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, the petitioner, has prayed for direction to the respondent authorities to continue online royalty passes with respect to the lease granted in favour of the petitioner, with a further direction to hold and declare that the lease of the petitioner, falling under sub-rule (3) of Rule 29 of the Gujarat Minor Mineral Concession Rules, 2017 (hereinafter referred to as the "Rules of 2017"), is deemed to have been extended as per clause (b) of sub- rule (1) of Rule 12 of the Rules of 2017 upto 31/3/2025.

(2.) Mr Shivgar P. Gosai, learned advocate for the petitioner submitted that the application was filed by the petitioner for grant of quarry lease of Minor Mineral Ordinary Clay with respect to land bearing revenue survey no.1824-A, taluka Jambusar, village Jambusar, district Bharuch admeasuring 5/99/12 hectares. It is further submitted that the District Collector, passed an order dtd. 2/3/2018 for grant of lease in exercise of the powers conferred under sub-rule (1) of Rule 4 of the Rules of 2017.

(3.) Heard Mr Shivgar P. Gosai, learned advocate for the petitioner.