SMT. MARIAM BI KHAN Vs. REVISION AUTHORITY (CENTRAL GOVERNMENT), GOVERNMENT OF INDIA, MINISTRY OF MINES AND THE GOVERNMENT OF GOA

JUDGEMENT

(1.) MR . Nadkarni, Senior Advocate seeks leave to delete Section 226. Leave granted. Amendment to be carried out forthwith.

(2.) HEARD Mr. A. N. S. Nadkarni, Senior Advocate for the Petitioner. Ms. S. Mordekar, Additional Government Advocate for Respondent No. 2. Respondent No. 1 is a formal party.

(3.) BY this petition under Article 227 of the Constitution of India, Petitioner challenges the order dated 30.12.2010 passed by Respondent No. 1 in revision application preferred by the Petitioner under Section 30 of the Mines and Mineral (Development and Regulation) Act 1957 although several contentions has been raised in the petition, petition deserves to be allowed on the short ground. Mr. Nadkarni learned Senior Counsel appearing for the Petitioner states that although several contentions were urged before the Provisional authority same has been absolutely not dealt with nor reasons have been given for dismissing the revision application.