ATLANTIC CERAMICS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the petitioner submits that the petitioner had an original lease of mineral Quartz and Feldspar, to which, he applied for inclusion of granite mineral, which was included.

(3.) Learned counsel for the petitioner submits that without furnishing any reason, any notice or any opportunity of hearing and without complying with the basic parameters of natural justice, an adverse order has been passed on 14/9/2018.