VANDANA RAJPOOT Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition challenging the orders dtd. 28/6/2019 (Annexure P/4) and 7/2/2020 (Annexure P/6), both passed by Under Secretary, Mining Department, Govt. of Madhya Pradesh.

(2.) Facts of the case in short are as under:-

(3.) Learned Senior Counsel for petitioner Shri Dudawat argued that respondent no.4 has no right to file a revision against the order dtd. 8/3/2019 as he was not the applicant out of the ten applicants whose applications were to be considered by the Director for allotment of quarry lease. It is further submitted by the learned senior counsel that the allotment of 0.75 hectare of land of Survey No.3624/1, vide order dtd. 25/09/2007 had attained finality as respondent No.4 did not challenge now, he can not pray for allotment of additional land by submitting an objection. The principle of waiver will apply as he waived his right to challenge the order dtd. 25/09/2007.