OM ASSOCIATES Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution is preferred by the petitioner seeking following reliefs:

(2.) Present petition has been filed by the petitioner being crestfallen by the order dtd. 6/7/2021 (Annexure P/1) passed by the Joint Director (on behalf of Director, Geology and Mining) whereby the petitioner has been directed to deposit 10% of the outstanding/recovery amount as per rule 60(5) of the M.P. Minor Mineral, Rules, 1996 (hereinafter referred to as "the MM Rules"). Petitioner is against imposition, therefore, this petition was preferred.

(3.) To appreciate the controversy, following dates and events are important: