VASHRAMBHAI SOMABHAI CHANDAPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner against the order dated 04.02.2015 passed by the Secretary, Geology and Mining Department (respondent No.1) and order dated 06.08.2003 passed by the Additional Director, Geology and Mining Department and order dated 01.02.2002 passed by the Collector, Rajkot (respondent Nos.2 and 3 respectively.

(2.) The issue pertains to the grant of quarry lease of mining blacktrap in the land situated at village Thorala, District: Rajkot which was originally allotted to one Jivabhai Ukabhai, from whom subsequently the same was transferred in the name of the petitioner.

(3.) By the impugned order of respondent No.1, the delay of 8 years and 9 months in filing the revision application was not condoned and consequently, the order of the Collector as well as Director was confirmed.