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SC: One Can’t Contend that he is Entitled for Lease Merely on the Basis of a Pending Application - (02 Aug 2023)

MINES AND MINERALS

Supreme Court while setting aside Rajasthan High Court’s order that declared Rule 4 (10) and 7(3) of Rajasthan Minor Mineral Concession Rules, 1986 as unconstitutional, has observed that pending application for mining lease doesn't create any vested right.

Tags : SUPREME COURT   MINING LEASE   VESTED RIGHT  

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