G.K.VYAS,J. - (1.) In all these special appeals, the common judgment dated 14.04.2018 passed by the learned Single Judge in SBCWP No.3102/2018-Graphtech Exim Pvt. Ltd. v. State of Rajasthan and Ors. along with other connected appeals, is under challenge.
(2.) The defects pointed out by the office are hereby over-ruled.
(3.) As per brief facts of the case leased area was sanctioned in favour of appellants in pursuance of the advertisement. The appellants are the registered contractors under the Rajasthan Minor Mineral Concession Rules, 2017 (Rules of 2017). The appellants are having contract of excess royalty collection for the area in question. The bid of the appellants was found to be highest, therefore, the same was finalized in their favour. All the formalities were completed and thereafter terms and conditions of the contract entered between the appellants and the respondent-State and authorities of the Mining Department in writing. In the contract, a specific condition was incorporated to the effect that in the event of cancellation/surrender of leases or licence, sanctioning of new lease or licence, revision of dead rent or licence by the Government or Court or due to any other reason in the area concerned, shall not have any impact on the yearly contract amount.;