SAROJINI PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is an application for a writ of certiorari to quash the order of the Central government dated 19-5-1971 rejecting the revision under the Mineral Concession rules of 1960 filed by the petitioner and for a writ of mandamus for issuing a prospecting licence for manganese and iron Ores to the petitioner in respect of 155 acres of land in the district of Keonjhar.

(2.) ON 17-5-1965, the petitioner had applied in the prescribed form under Rule 9

(3.) ACCORDING to Mr. Chaterjee appearing for the petitioner, there was no order of reservation and reservation for exploitation by the Mining Corporation --a government of Orissa undertaking --is not contemplated by the Rules. In support of his contention, he relies upon a Division Bench decision of this Court in the case of State of Orissa v. Union of India ILR (1971) Cut 732 = (AIR 1972 Orissa 68 ).