DALMIA CEMENT (BHARAT) LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) By way of the present writ petition a challenge is raised to the letter dtd. 01/09/2025 issued by respondent No.2 against the representation of the petitioner dtd. 14/08/2025, denying to extend the period of Letter of Intent for mining lease of Gojoli Mineral Block in Chandrapur district.