AJAY RASTOGI,J. - (1.) At request, in view of the controversy, matter was finally heard at admission stage.
(2.) Instant petition has been filed with a sole grievance that despite revision petition preferred by petitioner U/r 30 of Mines and Minerals (Development and Regulation) Act, 1957 ("MMDR Act") being allowed by Central Government vide order dated 08/09/06 (Ann.2) and while remanding the case to State Government directed to consider his renewal application on merits after affording him an opportunity of hearing, since matter remained pending with State Government for last two and half years, it has constrained him to file instant petition.
(3.) In instant petition, notices were issued on 11/09/08 which were duly served upon respondents as is evident from office note sheet dated 20/01/09. But no efforts were made by respondents to file reply to instant petition.;