DEVENDRA SINGH DANGI Vs. STATE OF MP

JUDGEMENT

(1.) BOTH the present petitions bearing W.P. No. 7047/2014 and 7048/2014 involve common question of law and therefore have been heard analogously and are being decided by this common order.

(2.) THE question of law involved in these petitions is as to whether on filing of an application for renewal of quarry lease pertaining to minor mineral of Flag Stone under Rule 17 of M.P. Minor Mineral Rules 1996 (in short 'Rules of 1996'), the deeming clause contained in Proviso to Rule 17 becomes operative despite the power to grant quarries in respect of Flag Stone having been restricted to be exercised only by auction w.e.f. 30.5.2001 under amended Rule 7 of Rule of 1996.

(3.) FOR the sake of clarity detailing of bare facts is essential.