SAJAN NARAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Kiran Pandey learned A.G.P., waives service of rule on behalf of the respondents. At the request of the learned advocates for the parties, the matter is taken up for final hearing today itself.

(2.) THE petitioner has challenged the order of respondent no. 3 dated 4th January, 2002, rejecting his request to renew the lease for mining purpose, on the ground that the petitioner had not submitted any application for renewal.

(3.) THE petitioner was granted lease which was to expire on 9th September, 1999. He, therefore, made an application dated 18th June, 1999 to respondent no. 3 praying for renewal of lease. However, respondent no. 3 by the aforesaid order rejected the application for renewal, on the ground that no application was received by his office.