JUDGEMENT
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(1.) Both the learned counsel for the parties agreed that the
controversy involved is squarely covered by this Court's decision in
S.B. Civil Writ Petition No.4359/2004 (Bakhtawar Singh Vs. State of
Raj. & Ors.) decided on 11.04.2007 wherein the Court directed the
respondents to consider the application of the petitioner for grant of
mining lease in accordance with the Notification dated 23.02.1998.
(2.) The operative part of the judgment is reproduced hereunder:
"In the present writ petition, neither the
respondents have placed on record any specific
policy decision of the State Government nor have
the respondents pointed out that after issuance of
notification dated 23.02.1998 any policy decision
has been taken, therefore, the respondent
department is under obligation to consider the
applications filed in pursuance of notification
dated 23.02.1998 by inter alia the petitioner within
the parameters of notification dated 23.02.1998 in
consonance with the provisions of law and,
thereafter, pass appropriate orders. In the present
case, if the petitioner is otherwise eligible and his
application, upon consideration by the concerned
authority under the notification dated 23.02.1998,
succeeds, I see no reason why the petitioner's
application should be rejected for any ground not
available to the respondents.
Consequently, the present writ petition is
allowed. The impugned order dated 09.08.2004
(Annex.5 to the writ petition) is quashed and set
aside. The application of the petitioner shall be
considered while ignoring letter dated 18.08.1981
for grant of mining lease for mineral dolomite by
the respondents strictly within the parameters of
notification dated 23.02.1998 in pursuance of
which it is filed, in accordance with law and
appropriate orders shall be passed within two
months from today."
(3.) In view of the aforesaid agreement of the parties, this
writ petition also stands disposed of with the same directions.;
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