DINESH MEHTA,J. - (1.) The petitioners have filed the present writ petitions inter alia challenging the orders of the revisional authorities i.e. Deputy Secretary Mines passed under Rule 43(1) of Miner Mineral Concession Rules, 1986.
(2.) For disposal of these writ petitions, facts of S.B.Civil Writ Petition No.9525/2007 are being taken into consideration which are:-
(3.) That the petitioner had applied for grant of mining lease of masonry stone (Cheja Pathar) for Village Barwa Tehsil Nawalgarh Distt. Jhunjhunu. The petitioner's application came to be rejected by the Mining Engineer vide his order dated 19.05.2005.;