SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition has been filed under Article 226 of the Constitution of India and to understand the grievance, the facts would deserve a detailed mention.

(2.) The petitioner in order to obtain raw material for his marble cutting and polishing unit in industrial Estate, Narnaul applied for mining lease for marble categorized as minor mineral under the Act. An application was made regarding an area limited to 3.35 hectares falling in khasra no. 212 of village Bayal, Tehsil Narnaul, District Mahendergarh.

(3.) The respondents accepted his prayer to grant him a mining lease for a period of 5 years w.e.f 13.3.1995. Pursuant thereto and in order to make mining viable substantial investments were made by the petitioner to set up the infrastructure and purchase of machinery etc.