BOLWA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ application has been preferred by the petitioner praying for a direction upon concerned respondents to grant mining lease in favour of the petitioner as per Sec. 10A(2)(c) of the Mines and Minerals (Development and Regulation) Amendment Act, 2015 (hereinafter referred to as "MMDR Amendment Act, 2015" for mining of Bauxite under Village Dokapat, Thana No. 98, District Gumla, having an area of 180.34 acres.

(2.) Before coming to the issue which has arisen for determination by this Court, it would be convenient to state the facts in brief.

(3.) The Government of India, Ministry of Steel and Mines, passed order in terms of Sec. 5(1) of Mines and Minerals (Development and Regulation) Act, 1957 (for short "MMDR Act") granting prior approval for grant of mining lease by imposing a condition for submission of mining plan duly approved by Indian Bureau of Mines (for short "IBM").