B. Rudragouda Vs Union Of India & Ors
.... (iii) establishment of District Mineral Foundation for safeguarding interest of persons affected by mining related activities;(iv) setting up of a National Mineral Exploration Trust created out of contributions from the mining lease holders, in order to have a dedicated fund for encouraging explo ...
Delhi High Court
Muneer Enterprises Vs Ramgad Minerals and Mining Ltd. and Others
.... , third Respondent, on its behalf its counsel represented before the High Court that M/s. Dalmia was no longer interested in the working of the mines situated in the land adjoining the writ Appellant, namely, the first Respondent therein and, therefore, as on that date, no boundary dispute was exist ...
Supreme Court of India
State of Orissa and Others Vs Mesco Steels Ltd. and Another
.... e the same in the extra ordinary writ jurisdiction of the High Court. Secondly, it was contended that even if the letter could be described as a final decision taken by the State Government in regard to the reduction of the lease area, the Respondent-company ought to have taken recourse to proceedin ...
Supreme Court of India
M/s Steel Authority India Ltd. Vs M/s Electro Steel Castings Ltd. and Others
.... the prospective applicants to put forth their points of view with regard to the renewal of TISCO''s lease. As we have already pointed out, these issues involve considerably high stakes, both in term of commercial value and the effect that such a decision will have on the concept of mineral developm ...
Delhi High Court
M/s. MSP Sponge Iron Ltd. Vs State of Orissa and others
.... ther opposite party-State is justified in rejecting the ML application of the Petitioner on the ground that the applicant has not fulfilled the requirement of Section 5(2), so as to consider the grant of mining lease besides not having been able to substantiate the merits of financial parameter on p ...
Orissa High Court
Sanjeev Bhaskar Vs Mines Tribunal, Govt. of India and Others
.... ed and thereafter on 7th November 2001 the impugned order was passed. Aggrieved by the said order, the first mentioned writ petition, W.P. (C) No. 8033 of 2002, was filed by the Petitioner. The second writ petition, Writ Petition (Civil) No. 5809 of 2004, was filed subsequently by the Petitioner cha ...
Delhi High Court
Electro Steel Castings Ltd. Vs Union of India (UOI) and Others
.... ion in the TISCO case was clearly distinguishable and did not come to the aid of the Petitioner. 21. In the first place, note may be taken of the relevant provisions of the MMDR Act and the MCR. u/s 4A(4) of the MMDR Act, "where the holder of a mining lease fails to undertake mining operations fo ...
Delhi High Court
Saurashtra Ferrous (P) Ltd. Vs The Union of India (UOI) and Others
.... d of on 8th July, 2009. 10.6. In Writ Appeal No. 5026/2008 this Court has held as follows: 28.4. The words employed by the Parliament u/s 11(3)(e) viz., ''such other matters as may be prescribed'' include the matters prescribed under Rule 35 of MC Rules also specifically refers to Section 11(3 ...
Karnataka High Court
Reddy Veeranna Vs Union of India (UOI), State of Karnataka and Vibhuthigudda Mines Private Ltd. <BR> Salgaocar Mining Industries Private Limited
.... on someone else''s behalf by making decisions, voting, or doing some particular work. 11. In Black''s Law Dictionary, 6 th Edn., the word "delegate" has been stated to mean a person who is appointed, authorised, delegated or commissioned to act in the stead of another. Transfer of authority from ...
Karnataka High Court
Brahmi Impex Limited Vs Union of India (UOI) and Others
.... 5(1) of the M.M.D.R. Act, 1957. (iii) The State Government, on 02.04.2007, issued a Notification under Rule 59 of the 1960 Rules, inviting applications for grant of mining lease in respect of 500 acres of iron ore and manganese ore at Karampada Reserved Forest Area. The applications as per the N ...
Jharkhand High Court
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