- (1.) The petitioner has filed the instant writ petition for issuing a mandamus directing the State Government to comply with the final order Annx. 4 dated 24-5-88 passed by the Central Government in exercise of its revisional power under Section 30 of the Mines and Minerals (Regulation and Development) Act, 1957 read with Rule 55 of the Mineral Concessions Rules, 1960 setting aside the deemed rejection of the petitioner's transfer application dated 1-4-87 move under Minor Mineral Concessions Rules arising out of the State Government failure to pass order within 12 months.
(2.) By the aforesaid order Annx. 4 to the writ petition, the Central Government in exercise of its statutory powers directed the State Government to pass final order on merits within 200 days of the date of communication of the said order.
(3.) It is true that the aforesaid order passed by the Central Government was amenable to writ jurisdiction under Article 226 of the Constitution of India but the State Government has not filed any writ petition and submitted to the order passed by the Central Government. Thus undeniably the order aforesaid has attained finality.;