MANOJBHAI PREMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned advocates for both the sides. W ith the consent of both the sides, appeal is taken up for final hearing today.

(2.) THIS intra -court Letters Patent Appeal has been filed challenging the order dated 08.12.2014 passed by the learned Single Judge in Special Civil Application No. 17554 of 2014 whereby the learned Single Judge has dismissed the writ petition.

(3.) THE challenge in the writ petition was to the order passed by the Commissioner of Geology and Mining, Gujarat State dated 30.09.2014, whereby the application of the appellant dated 20.04.2012 for allotment of quarry lease for minor mineral is rejected, saying that the same needs to be done by the public auction.