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Judgment
4 paragraphs · 104 wordsHeard counsels.
Petitioner has prayed for grant of mining lease. Under Article 14 of the Constitution of India and as per the decision of the Supreme Court in Ramanna''s case AIR 1979 SC 1628, mining lease can be granted only after advertising the same in well known news papers having wide circulation and thereafter holding public auction/tender in which eligible people can participate. Any other procedure would violate the provisions of Article 14 of the Constitution of India. In case the petitioner is eligible he can participate in such auction.
The petition is disposed of with the above observations.
(Ordered accordingly)