STATE OF RAJASTHAN Vs. NU VISTA LIMITED

JUDGEMENT

(1.) Though an application for condonation of delay in filing the appeal has been filed, in view of the office note, we find that appeal is within limitation. Therefore the application for condonation of delay is disposed off as superfluous.

(2.) Heard on admission.

(3.) The appeal of the State against the order of learned Single Judge mainly raises an issue of concern that the order of the learned Single Judge allows the writ petitioner/respondent to carry out mining activity over an area of 939.462 hectares which includes Charagah land but unless the mandate of Rule 7 of Rajasthan Tenancy (Government) Rules, 1955 (hereinafter referred to as "the Rules of 1955") is complied with, the writ petitioner could not claim grant of mining lease as a matter of right.