OMJI ASSOCIATES Vs. GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD counsel for the parties on admission.

(2.) THIS petition filed under Article 226 of the Constitution of India takes exception to the order passed by respondent No. 2 dated 12th September, 2008 of allotment of land for prospecting bearing Khasra Nos. 376/2 to 376/5 ad -measuring 2.343 hectares situated at village Bathiya, District Satna, to respondent No. 4. The second order assailed in this writ petition is dated 18th December, 2013 passed by the respondent No. 1 (Revisional Authority) rejecting the revision application filed by the petitioner against the decision dated 12th September, 2008. The revision application has been dismissed for non -prosecution.

(3.) REVERTING to the order dated 12th September, 2008, we fail to understand as to how the petitioner can be allowed to challenge the same when the petitioner partnership firm came into existence only on 27th August, 2012. In other words, the petitioner firm was not even formed when the respondent No. 4 had applied for grant of prospecting license in respect of subject land vide application dated 16th October, 2007 which was accepted by the Appropriate Authority on 12th September, 2008.