Lithoferro, A Partnership Firm, Having Office At Khalap Chambers And Others Vs Director Of Mines And Geology, Government Of Goa And Others
.... SONS : 22. To start with, since the Respondent-Goa Foundation and the State have objected to maintainability of the Petitions, in view of the order/s passed in earlier round of litigation concerning the same issue and such orders being not interfered with by the Hon’ble Supreme Court, we de ...
Bombay High Court (Goa Bench)
Sarda Mines Pvt. Ltd. And Another Vs State Of Odisha And Others
.... ed that " the ultimate capacity of mine will be 4.00 mil.te/annum lump ore and this production will be achieved from 17th year onwards. Please refer Table 2.5 lat page 1-17 of EIA where it is mentioned that the lump ore and ROM produced during the last five years will be 20.00 mil.te/annum ...
Orissa High Court
M/S. Ambuja Cements Ltd. Upparwahi Vs State Of Maharashtra, Through Its Ministry Of Revenue And Forest And 3 Others
.... e Stamp duty was clearly within the knowledge of the concerned authorities who had drafted the document of renewal of mining lease. Not only that, the insertion of clause 9 in the document, specifically attributes knowledge to the authorities as to the mode and manner of determination of the val ...
Bombay High Court (Nagpur Bench)
Chowgule And Company Private Limited Vs Goa Foundation & Ors
.... ppearing for the appellant in lead matter [i.e. Appeal arising out of SLP(C) No.12449 of 2018], Shri Gourab Banerji, learned Senior Counsel and Mr. Yashraj Singh Deora, learned counsel for the other appellants. We have heard Shri A. N.S. Nadkarni, learned Additional Solicitor General appearing fo ...
Supreme Court Of India
Goa Foundation, through its Secretary, Dr. Claude Alvares Vs State of Goa
.... Goa Foundation did not mandate the grant of fresh mining leases in accordance with law. * 58. In our opinion, the direction in s quite clear and instead of considering the grant of a second renewal of the mining leases, the State of Goa was required to consider the grant of fresh mini ...
Bombay High Court (Gao Bench)
Goa Foundation Vs M/s Sesa Sterlite Ltd. & Ors.
.... er of policy in what manner mining leases are to be granted in future but the constitutionality or legality of the decision of the State Government can be examined by the Court in exercise of its power of judicial review." [Emphasis supplied by us]. Similarly, in Manohar Lal Sharma this Court adve ...
SUPREME COURT OF INDIA
Common Cause Vs Union of India and Ors.
.... ransitional issues) not only for the reason given in M.C. Mehta that circulars cannot override statutory notifications but also because it deals with the procedure for considering applications made under EIA 1994. 110. Reference was also made to a circular dated 2nd July, 2007. The passage relied ...
Supreme Court Of India
Steel Authority of India Ltd. Vs The State of Jharkhand
.... s from the letter dated 22.10.2014, which is annexed as Annexure-9 to this petition, the State of Jharkhand wants consent of the lessee for extension of the lease. It further appears from the facts of the case that the State is seeking selling price of the mines and mineral excavated from the year 2 ...
JHARKHAND HIGH COURT
Common Cause and Others Vs Union of India (UOI) and Others
.... n after the expiry of a renewal. The instant inference emerges from the use of the words "expiry of the renewal last made", in Sub-section (5). The issue whether, Section 8A would be applicable to a subsisting lease as on 12.1.2015 (when the amended MMDR Act was notified), as was the contention of t ...
SUPREME COURT OF INDIA
Mideast Integrated Steels Ltd. Vs Khatau Narbheram & Co.
.... d which is existing from pillar No. 29 of Roida-I mines to have an access to NH-215 is an un-approved road which runs through the reserve forest for which the plaintiff is facing prosecution. However, Mr. Dey, learned counsel for the respondent strongly refuting such submission alleges that existenc ...
Orissa High Court
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