(1.) This writ petition, filed under Article 226 of the Constitution of India, challenges the order of the State Government passed vide Memo No.12576/M -II (I)/2008 -2 dated 17.01.2009, dismissing the revision filed by the petitioner and the order passed by the second respondent/Director of Mines and Geology vide Proceedings No.854/R3 -1/2008 dated 04.03.2009, granting quarry lease in favour of the fifth respondent and the consequential work order issued by the fourth respondent/Assistant Director of Mines and Geology vide proceedings No.10341/Q/2007 dated 07.03.2009.
(2.) The facts and circumstances in nutshell leading to the filing of the present writ petition are as under:
(3.) In the above background, calling in question the validity and the legal sustainability of the said order passed by the State Government, confirming the order of the Director of Mines and Geology, the present writ petition came to be filed.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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