REGENT COMPUTRONICS PVT. LTD.

Kjs Ahluwalia Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPN [REFERRED TO]
SATYABRATA GHOSE V. MUGNEERAM BANGUR AND CO [REFERRED TO]
LORD DENNING,M.R. IN BREEN VS. AMALGAMATED ENGINEERING UNION [REFERRED TO]
ALEXANDER MACHINERY (DUDLEY) LTD. V. CRABTREE [REFERRED TO]
R. V. SECRETARY OF STATE FOR THE HOME DEPARTMENT,EX BRIND [REFERRED TO]
COMISSIONER OF POLICE BOMBAY VS. GORDHANDAS BHANJI [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
NANDESHWAR PRASAD DEOKI NANDAN VS. U P GOVERNMENT [REFERRED TO]
SIEMENS ENGINEERING AND MANUFACTURING CO OF INDIA LIMITED VS. UNION OF INDIA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
GURDIAL SINGH FIJJI VS. STATE OF PUNJAB [REFERRED TO]
EXCISE COMMISSIONER VS. CHANDER SHEKHAR [REFERRED TO]
A P CHRISTIANS MEDICAL EDUCATIONAL SOCIETY ALICE MANORANJANI M VS. GOVERNMENT OF ANDHRA PRADESH:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. HARISH CHANDRA [REFERRED TO]
UNION OF INDIA VS. KIRLOSKAR PNEUMATIC COMPANY LIMITED [REFERRED TO]
VICE CHANCELLOR UNIVERSITY OF ALLAHABAD VS. ANAND PRAKASH MISHRA [REFERRED TO]
RAJ KISHORE JHA VS. STATE OF BIHAR [REFERRED TO]
STATE OF ORISSA VS. DHANIRAM LUHAR [REFERRED TO]
STATE OF UTTAR PRADESH VS. JOHRI MAL [REFERRED TO]
RAMESHWAR PRASAD VS. UNION OF INDIA [REFERRED TO]
S N CHANDRASHEKAR VS. STATE OF KARNATAKA [REFERRED TO]
N PADMAMMA VS. S RAMAKRISHNA REDDY [REFERRED TO]
SHANTI SPORTS CLUB VS. UNION OF INDIA [REFERRED TO]
ASSISTANT COMMISSIONER COMMERCIAL TAX DEPARTMENT VS. SHUKLA AND BROTHERS [REFERRED TO]
EAST COAST RAILWAY VS. MAHADEV APPA RAO [REFERRED TO]
K T PLANTATION PVT LTD VS. STATE OF KARNATAKA [REFERRED TO]
MD SERAJUDDIN VS. STATE OF ORISSA [REFERRED TO]
UNION OF INDIA VS. SHIV RAJ [REFERRED TO]
LAXMI DEVI VS. STATE OF BIHAR AND ORS. [REFERRED TO]
CENTRE FOR PUBLIC INTEREST LITIGATION VS. UNION OF INDIA & ORS. [REFERRED TO]
ENERGY WATCHDOG VS. CENTRAL ELECTRICITY REGULATORY COMMISSION AND ORS. ETC. [REFERRED TO]
NARESHBHAI BHAGUBHAI VS. UNION OF INDIA [REFERRED TO]
D.B. BASNETT VS. COLLECTOR EAST DISTRICT [REFERRED TO]

JUDGEMENT

(1.) Aforementioned eight writ petitions have been filed by the ex-lessees involving eight mining establishments whose leases, by virtue of statutory prescription contained in Sec. 8A(6) of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'the MMDR Act'), have come to an end on 31/3/2020.

(2.) There are in this batch of writ petitions three categories of cases. In the first category are those cases where, after expiry of the lease of the petitioners by statutory prescription under Sec. 8A(6) of the MMDR Act on 31/3/2020, the mining lease area was put to auction and new leases have come in picture. In this category, Writ Petition (Civil) No.26973 of 2020 has been filed by M/s. KJS Ahluwalia wherein the Intervener- M/s. JSW Steels Ltd. is the new lessee. Writ Petition (Civil) No. 27751 of 2020 has been filed by M/s. Kalinga Mining Corporation in which M/s. Jagat Janani Services Pvt. Ltd. is the new lessee. Both the intervenors have contested the writ petitions by filing Intervention Applications. Writ Petition (Civil) No.29311 of 2020 has been filed at the instance of M/s. Aryan Mining and Trading Corporation Pvt. Ltd. In this case also a new lessee has been granted the mining lease but he has not filed any Intervention Application.

(3.) In the second category are the cases in which after expiry of the lease period of the old lessee, the leasehold area has been put to auction and the very same lessees having given the highest bid, have again became the fresh leaseholder. Writ Petition (Civil) No.27672 of 2020 falls in this category which has been filed by M/s.Ghanashyam Misra and Sons Pvt. Ltd. Writ Petition (Civil) No.28141 of 2020 filed by M/s. Serajuddin and Company also falls in this category.

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KJS AHLUWALIA Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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