RAMESH JETHALAL THAKKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the petition for getting Mining Concession within the State of Goa in respect of three mines situate at Tivim, Nadora and Pirna. The details thereof are given in the petition.

(2.) IN fact, according to the petitioner, these Concessions were sought for by his father Shri Jethalal C. Thakker in the year 1962. On or about 7th May, 1962, notices came to be published, being the granting of Mining Concession. Requisite fees for issuing Mining Concession were also paid and therefore, according to the petitioner, all that the said authority had to do was to issue a concession in his favour.

(3.) THOUGH the concession was not in the name of the father of the petitioner, later on, as per the say of the petitioner, the very father of the petitioner had transferred the claim in the name of the petitioner about which there is hardly any dispute raised by the respondents.