STATE OF RAJASTHAN Vs. SHREE CEMENT LIMITED

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) Writ petition filed by the respondent for a direction to the State and its authorities to issue a Grant Order in respect of 624 hectares area for mining purposes in terms of Letter of Intent dtd. 23/8/2007 and further to direct the Mines Department to sign and enter into Mines Development and Production Agreement as per the format laid down in Rule 8(3)(a) and 8(3)(b) of the Mining Concessions Rules, 2016 and thereafter execution of mining lease agreement, has been allowed by the learned Single Judge with a direction that delay in execution of the agreement has to be ignored for the lapsed period.

(3.) Concededly the writ-petitioner was issued a Letter of Intent on 23.08.2007 and prior thereto environmental clearances were obtained on 14.09.2006.