AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel appearing for the petitioner would submit that being aggrieved by the order dated 06.10.2017 passed by respondent No. 2, a
revision petition has been preferred by the petitioner under Section 30 of the Mines and Minerals (Development and Regulation) Act, 1957 (for brevity
'MMDR Act, 1957') read with Rule 54 and 55 of Mineral Concession Rules, 1960 (for brevity 'MCR, 1960') which is pending consideration before the
State Government since 24.11.2017 and immediately after completion of four months the order has to be passed by the Central Government which has
not been done till date.
Learned counsel appearing for Central Government would submit that the revision petition filed by the petitioner would be considered and decided
expeditiously.
I have heard learned counsel for the parties and gone through the records with utmost circumspection.
After hearing learned counsel for the parties and in view of the Rule 55 of the MCR, 1960, since four months time has already been expired
therefore, it would be expedient to direct the Central Government to dispose of the revision petition filed by the petitioner expeditiously preferably
within a period of two months from the date of receipt of certified copy of this order.
With the aforesaid observation, the writ petition finally stands disposed of. No order as to cost(s).