SHIV JYOTI STONE MINERALS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition challenges the communications made by the respondents declining to entertain the petitioner's application for renewal of mining lease, on the ground that it was barred by the limitation prescribed under Rule 23(1) of the Jharkhand Minor Mineral Concession Rules, 2004 [said Rules].

(3.) Rule 23(1) of the said Rules prescribes that an application for renewal of the mining lease must be made a minimum of 90 days but not more than 180 days before the date of the expiry of the said mining lease.