GRASIM INDUSTRIES Vs. STATE

JUDGEMENT

(1.) THE prayer in the petition is to direct the respondent No. 2 to accept the Mining Lease forthwith for processing of registration under the law before the expiry of period of limitation.

(2.) SHORT facts of the case are that Lease Deed in question was executed on 18-2-05. Petitioner appeared before respondent No. 2 on 3rd June, 2005, for registration. Respondent No. 2 refused to accept the document without assigning any reason and informed that he has the oral instructions from the Collector Neemuch not to accept this documents for registration. Further case of the petitioner is that the petitioner also approach to the respondent No. 3 on 7-6-2005 in connection with registration. However, he refused to accept the petitioner's request for registration instead verbally advised the petitioner to send the said documents by registered post to respondent No. 2. On 7th June, 2005 the petitioner sent a letter enclosing therewith original Lease Deed and Demand Draft towards registration fee which were also refused by the respondent No. 2.

(3.) LEARNED Counsel for petitioner submits that there is no reason assigned by the respondent No. 2 for not accepting document. On 21-6-2005 when the matter came up for hearing, on that date the time was sought to seek instructions. No reply has been filed by the respondents in spite of lapse of two weeks.