- (1.) Heard the learned counsel for the parties.
(2.) The petitioners have challenged the orders (Annexures-5 and 6), passed by the District Mining Officer and the Mines Commissioner respectively, whereby the mining lease granted to the petitioners for quarrying mines and minerals, was cancelled and such cancellation was confirmed by the Revisional authority.
(3.) The main ground of challenge is that in both the impugned orders, no reason has been assigned as to why the lease, which was granted to the petitioners for a period of two years, was cancelled prematurely. No prior notice was issued to the petitioners calling upon them to explain as to why the lease should not be cancelled.;