HARISH VYAS Vs. DIRECTOR, MINES AND GEOLOGY DEPARTMENT

JUDGEMENT

(1.) The present writ petition has been filed by the petitionersAnirudh Vyas and Charu Vyas, legal heirs of Late Shri Harish Vyas,challenging the order dtd. 18/6/2012, whereby mining lease application of Silica Sand was cancelled and the petitioners also feel aggrieved against the order dtd. 13/6/2018 passed in the Revision Application File No.25(62)/2012-RC-I. Learned counsel for the petitioners submitted that their father - Harish Vyas was granted mining lease of Silica Sand in the year 1969 for a period of twenty years and later on the same was extended, however, by order dtd. 18/6/2012, the said mining lease was cancelled.

(2.) Learned counsel submitted that father of the petitioner felt aggrieved against the order dtd. 18/6/2012 and filed a Revision Application under Sec. 30 of the Mines and Minerals (Development and Regulation) Act, 1957 (in short 'the Act of 1957') and Rule 36 of the Minerals (Other than Atomic and Hydro Carbon Energy Mineral Concession) Rules, 2016 (MCR) (in short 'the Rules of 2016') before the Revisional Authority.

(3.) Learned counsel submitted that while the said Revision Application was pending, unfortunately father of the petitioners expired on 8/1/2016 and accordingly an application for substitution of legal heirs of late Shri Harish Vyas was filed before the Revisional Authority.