VALIMAMAD ALLARAKHA SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This petition is arising out of the same subject matter seeking direction from the State Government to pass an order for grant of quarry lease, on the ground that the Letter of Intent (LOI) has been issued in favour of the petitioner.

(3.) Learned Advocate for the petitioner submitted that the petitioner had succeeded in getting permission for conducting mining activities as per the provision of Mines and Minerals (Regulation and Development) Act, 1957 and Gujarat Minor Mineral Concessions Rules, 2017. Pursuant to which, LOI was executed on 20-03-2017. Under the LOI, two conditions viz. environmental clearance and approved mining plan from the competent authorities were necessary. It is submitted that mining of mineral, which the petitioner intended to, was limestone in the area of S.No.226 paiki 44 paiki 1 (old number) S.No.183 (New Number) admeasuring 1.00.00 Hector Mouje: Bhojabedi, Taluka Jamjodhpur, District Jamnagar.