- (1.) I am directed to refer to your revision application dated nil received on 23 -9 -77 against the order of the State Government of Rajasthan, dated 9 -9 -76 This being so, you should have filed your revision application by 9 -12 -76 i e. within 3 months of the State Govt. order. The reasons for the delay as given by you have been carefully gone into but not found enough to justify the delay in filing the Revision Application.
(2.) THE Central Government, therefore, in exercise of their revisional powers under Section 30 of the MM (R and D) Act and Rule 55 of the MCR, 1960 hereby dismiss your revision application as time barred. Yours faithfully, Sd/ -I J. S. KHURANA DEPUTY SECRETARY TO THE GOVT. OF INDIA The petitioners have now filed this writ petition challenging the orders passed by the Central Government, the State Government and the Joint Director of Mines and Geology on 25 10 1977, 9 -9 1976 and 1 -12 -1975 respectively
(3.) I have carefully perused the record and heard Mr. H.M. Parekh learned Counsel for the petitioner, Mr. R Mehta, learned Counsel for Padam -chand. Mr. R.R. Vyas appearing on behalf of non -petitioner No. 5 and Mr, M.D. Purohit Additional Government Advocate.;