MOHAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant writ petition lays challenge to the order dtd. 16/4/2021, passed by Appellate Authority, whereby, petitioner's appeal against the order dtd. 5/9/2018 passed by the respondent No.3, has been rejected on the ground of delay.

(2.) For the purpose of narration of facts, suffice it to mention that the petitioner had preferred an appeal under Rule 63(4) of the Rajasthan Minor Mineral Concession Rules, 2017 (hereinafter referred as "the Rules of 2017") against the order dtd. 5/9/2018 passed by the Assistant Mining Engineer, Balesar.

(3.) The above appeal was filed on 15/3/2021 alongwith an application under Sec. 5 of the Limitation Act.