- (1.) Heard the learned counsel for the parties on the point of limitation. The delay in filing this Appeal is condoned as there is delay of 1 day only I.A. No. 1913 of 2011 stands disposed of.
(2.) Heard the learned counsel for the parties on the merit of this case.
(3.) The contention of the learned counsel for the appellant is that the reason for rejection of the application for grant of mining lease were not communicated to the petitioner and therefore, without knowing the reasons, the appellant preferred the Revision application before the Central Government. The appellant has placed on record the copy of the Revision application at Page No. 97. The petitioner's Revision application was dismissed by the Central Government vide order dated 28th October, 2010 and the petitioner challenged the said order by preferring W.P. (C) No. 5798 of 2010. The said writ petition was dismissed vide order dated 18th May, 2011 with a cost of Rs. 25,000/ -. Hence this L.P.A. has been preferred by the appellant.;