BHAGAT RAJA IN BOTH THE APPEALS Vs. UNION OF INDIA IN BOTH THE APPEALS

JUDGEMENT

(1.) These two appeals, by special leave, are limited to the question as to whether in dismissing a revision and con firming the order of the State of Andhra Pradesh. the Unions of India was bound to make a speaking order. The text of the order is the same in both the cases, the only difference being in the situs and the area in respect of which the lease was applied for. One of the orders runs as follows:

(2.) The facts leading to the two appeals are as follows: - In response to a notification dated January 8, 1964 published in the State Gazette by the Andhra Pradesh government inviting applications under R 58 of the rules framed under the Mines and Minerals (Regulation and Development) Act.

(3.) The appellant filed application in revision in the prescribed form i. e. form 'N. under S.30 of the Act read with R. 54 to the Union of India on December 14 1964. The appellant tried to bring out in his revision application that the financial condition of the 3rd respondent was extremely precarious as would be evidenced by the documents, copies whereof were annexed to his petition. The 3rd respondent filed a counter statement to the revision application. in April 1965 In March 1966 the appellant received the comments of the Andhra Pradesh Government on his revision applications The appellant filed rejoinder to the counter statements of the 3rd respondent in May 1965 and to the comments of the Andhra Pradesh Government in April 1966. He also asked for the grant -of a personal hearing before the decision of the case which was not given. Ultimately his applications were rejected by Orders quoted hereinabove.