CALAVATI XEMBU MARATHE Vs. REVISION AUTHORITY (CENTRAL GOVERNMENT), GOVERNMENT OF INDIA,MINISTRY OF MINES

JUDGEMENT

(1.) Heard Shri A.N.S. Nadkarni, learned Senior Counsel appearing for the petitioner and Shri A. Kamat, learned Additional Government Advocate appearing for respondent no.2.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel waives service on behalf of respondent no.2.

(3.) The short point for controversy in the above petition is with regard to the order passed by respondent no.1 dated 31/01/2011 whereby the revision application challenging the order refusing the renewal of the mining lease came to be rejected essentially on the ground that there was no power vested in the authority to condone the delay.