SURESHBHAI SHANTILAL THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for quashing and setting aside the order dated 18.06.2016 in the Revision Application by which the order dated 04.08.2015 passed by the Collector was confirmed. The subject matter pertains to the renewal of mining lease in favour of the petitioner on his application for renewal beyond period prescribed.

(2.) Learned advocate for the petitioner submitted that there was reasonable cause for the petitioner not to make an application for renewal within the stipulated period. However, without considering such cause the application for renewal is rejected.

(3.) Learned advocate also submitted that at least the first authority ought to have taken into consideration such cause and whether such cause is acceptable or not and deciding this, the impugned order should have been passed.