- (1.) This review petition has been filed by the Union of India, Ministry of Mines, seeking review of the judgment and order dated 13.09.2010 passed in Sandur Manganese & Iron Ores Ltd. vs. State of Karnataka & Others, 2010 13 SCC 1(Civil Appeal No. 7944 of 2010 and Civil Appeal Nos. 7945-54 and 7955-61 of 2010).
(2.) In Sandur , this Court had interpreted various provisions of the Mines and Minerals (Development and Regulation) Act, 1957 (in short "the MMDR Act") and the Mineral Concession Rules, 1960 (in short "the MC Rules") framed thereunder. It is the grievance of the petitioner herein that this review is instituted since the Ministry of Mines, Government of India, could not put forth its view on the interpretation of the provisions of the MMDR Act in Sandur for the reason that the copy of the special leave petition was not served upon the review petitioner which is a necessary and relevant party to the subject-matter in issue/dispute and the review petitioner did not get an opportunity of being heard.
(3.) It is also brought to our notice that vide notification dated 30.01.2003, the Ministry of Coal and Mines was bifurcated into separate Ministries since the petitioners in various SLPs furnished the name of the Ministry as "Ministry of Coal and Mines" in all the matters and according to them, it was not noticed by the Department concerned, namely, the Department of Mines.;