RAJESH BALIA,J. - (1.) HEARD learned Counsel for the appellant.
(2.) THE appellant has filed an application for allotment of quarry lease in respect of stone a minor mineral on 21.1.1997. In pursuance of that application the mining lease was granted in favour of the petitioner by the Mining Engineer, Jodhpur. However on 19.5.1998 the same was cancelled inter alia on the ground that the same has been granted against prohibition orders of the State Government in allotting the land for mining lease in the area surrounding the water catchment area for the City of Jodhpur and near the vicinity of ancient archaeological sites. The appeal against that order of cancellation was rejected by the State Government on 27.7.1999. Aggrieved with the aforesaid order the appellant has filed the petition before this Court.
(3.) APART from supporting the order on merit the respondents in their reply have raised objection to the maintainability of the petition on the ground that the conduct of the petitioner in obtaining the licence itself was not being above board.;