NIRMALJIT KAUR, J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) For convenience, the facts are being taken from S.B.Civil Writ Petition No.14920/2017 (Madan Lal S/o State of Rajasthan and Ors.).
(3.) The writ petition is preferred against the order dated 08.08.2017, vide which, the Additional Director (Environment and Development), Mines and Geology, Udaipur proceeded to dismiss the appeal of the petitioner under Rule 63(4) of the Rajasthan Minor Mineral Concession Rules, 2017 (for short "the Rules of 2017") holding that the appeal filed by the petitioner was beyond the period of six months and the delay could not be condoned in view of Rule 63(4) of the Rules of 2017.;