- (1.) The petitioner herein invokes the extraordinary jurisdiction of this Court under Art. 226 of the Constitution of India challenging the legality and correctness of the order dated 12-9-2000 passed by the first respondent Union of India, Department of Mines represented by its Secretary.
(2.) The first respondent (hereinafter referred to as "Union of India") allowed the revision petition filed by the 4th respondent herein under Section 30 of the Mines and Minerals (Development and Regulation) Act, 1957 (for short the Act') and Rule 55 of the Mineral Concession Rules, 1960 (for short 'the Rules') and accordingly set aside the order passed by the second respondent (hereinafter referred to as "State Government") dated 29-7-1999 rejecting the renewal of mining lease application of the petitioner on the ground that the consent of the land owner was lacking at the time of renewal of mining lease. The impugned order passed by the Union of India is assaile on various grounds.
(3.) That in order to consider the question as to whether the impugned order suffers from any error apparent on the face of the record requiring interference in exercise of our certiorari jurisdiction, a few relevant facts leading to filing of this writ petition may have to be noticed :;