D L MINES Vs. MAMLATDAR

JUDGEMENT

(1.) Rule. Mr.Desai, learned AGP waives service of notice of Rule for Respondents No.1, 2, and 3, and Mr.Bukhari, learned Counsel waives service of notice of Rule for Respondents No.4 and 5/1 to 5/6. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) The petitioner has preferred the petition to quash and set aside the order of the District Collector dated 21.1.2006 and its confirmation thereof by the State Government dated 4.8.2006 in revisional jurisdiction. The petitioner has also prayed to direct the District Collector to hand over the possession of the land in question in pursuance of the mine lease granted to the petitioner and to allow the petitioner to carry out the mine activities as per the terms of the mine lease.

(3.) Heard Mr.Japee, learned Counsel appearing for the petitioner, Mr.Desai, learned AGP for the State Authorities and Mr.Bukhari, learned Counsel for the private respondent(s).