A N S MINES AND MINERALS REP BY ITS PROPRIETOR A N S ARUNJEYAKUMAR Vs. REGIONAL CONTROLLER OF MINES INDIAN BUREAU OF MONES

JUDGEMENT

(1.) AT this stage of the hearing of the Writ Petition, the learned counsel appearing on behalf of the petitioner had submitted that it would suffice if the respondents are directed to dispose of the application filed by the petitioner, on 07.01.2010, relating to the mining lease, in respect of Quartz and Feldspar Minerals, to the extent of 1.57.50 Hectares, in S.F.Nos.156/2,156/7,156/8 and 156/9, in Punnam Village, Bhavani Taluk, Erode District, on merits and in accordance with law.

(2.) THE learned counsel appearing on behalf of the Respondents 2 and 3 have no objection for this Court passing such an order.