CHANDRA KALA BILOCHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner under Article 227 of the Constitution of India, with the following prayers:-

(2.) Brief facts of the case are that the petitioner had applied for grant of mining lease for the minerals namely Quartz and Feldspar near Village Rawatpura Tehsil Girva District Udaipur and after finding petitioner suitable vide order dtd. 19/5/2010 (Annexure1), the mining lease was sanctioned in her favour.

(3.) The respondent No.4 Mining Engineer, Udaipur Division, Udaipur, issued a letter dtd. 1/6/2010 (Annexure-2) in pursuance of the order dtd. 19/5/2010 (Annexure-1) wherein the petitioner was directed to complete the formalities for execution of the mining lease deed. The petitioner duly deposited the advance dead rent for six months with Tax Collected at Source, Map Fees vide Cash Receipts dtd. 9/6/2010 (Annexure-3). The petitioner also purchased the non-judicial stamp of Rs.1,200.00 within a week from the date of receipt of the letter dtd. 1/6/2010, however, on account of a major surgery the petitioner had to undergo on an emergent basis, the petitioner could not submit the stamp papers in pursuance of the letter dtd. 1/6/2010.