CLASSIC MINES AND MINERALS Vs. COMMISSIONER OF GEOLOGY

JUDGEMENT

(1.) IN view of the common issue involved in all the Writ Petitions, they have been taken up together and disposed off, by this common order.

(2.) FOR the sake of brevity, the facts involved in W.P.No.13257 of 2003, have been taken for deciding the issues raised in the present Writ Petitions.

(3.) BASED upon the audit objection, a clarification has been sought for, from the respondent No.1. It was replied by the respondent No.1, in and by letter dated 25.02.2003, that inasmuch as the Government of India, has not made any distinction between low grade and high grade, with regard to the levy of royalty for feldspar, such a classification is not permissible, as it goes beyond scope of Act and Rules.