IQBAL HUSSAIN Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Having heard learned counsel for the parties, we are of the opinion that no case for interference is made out in the appeal. The learned Single Judge has not entertained the writ petition filed by the appellant on the ground that the petitioner has an appropriate alternate remedy available under the statute by way of a revision under the provisions of Mines and Mineral (Development and Regulations) Act, 1957.

(2.) We are of the view that the discretion exercised by the learned Single Judge is not liable to be interfered with in this case.

(3.) The petitioner had made an application for grant of mining lease in respect of mineral chinaclay which is not a minor mineral.