MAHADEV ENCLAVE PVT LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners have filed the present Review Petition asserting that there is error apparent on record as the action of the State Government to fix sale price of minor mineral has been set aside but the power to fix sale price is derived from Rule 48(1)(A) of the Bihar Minor Mineral Concession Rules, 1972 (hereinafter referred to as "the Rules") but there is no reference to Rule 48 read with Rule 48(1)(A) of the Rules in Paragraph 16 of the order declaring such rule as ultra vires. It is said to be an inadvertent omission.

(3.) We have heard learned counsel for the parties and find that there is no error apparent on record.