CHANDNI MARBLE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) AS common question is involved in these writ petitions, W. P. No. 27371/03, W. P. No. 27372/03, W. P. No. 27973/03 and W. P. No. 27974/03, they are being decided by this common order.

(2.) FACTS of W. P. No. 27371/03 have been referred in the present order. This writ petition has been filed against the order dated 6-8-2003 (Annexure p-4) passed by the respondent No. 1 under Rule 57 (5) of the M. P. Minor minerals Rules, 1996 (for short 'the Rules of 1996' ).

(3.) THE facts in brief are that the petitioner had moved an application for grant of quarry lease for Minor Mineral marble for an area of 10. 50 hectares falling in Khasra No. 155 situated at Gram Gathora, District Jabalpur, M. P. The petitioner's application was considered along with five other applicants who had made similar applications for prospecting lease or quarry lease. After giving an opportunity of hearing to the petitioner, the State Government had passed the order dated 28-6-2003 sanctioning grant of quarry lease to the petitioner for khasra No. 155 area 3. 42 hectares at Village Gathora, District Jabalpur for a period of 10 years. By this order lease was also sanctioned to M/s. P. K. Marble and M/s. Bhawani Marble for the same extent of area in Khasra No. 155. Thereafter, the lease deed in Form VII was executed in terms of Rule 26 of the rules of 1996 in favour of petitioner in respect of area allotted to him on part of khasra No. 155 at Village Gadhora, Tehsil Sihora.