AIR 1999 RAJASTHAN 333 ::(1999) 2 WLC(RAJ) 92 ::2000 (1) RajLR 334

Rajasthan High Court

Hon'ble Judge(s): B. J. Shethna , J

(A) Mines and Minerals (Regulation and Development) Act (67 of 1957) , S.15— Mining licence - Enhancement of Licence fees - Rule 29(5) providing that enhancement of licence fee shall not be made before a period of four years - Word 'shall' should be read as 'may' and not 'must' - Order enhancing licence fee - Not illegal. Rajasthan Minor Mineral Concession Rules (1986) , R.29(5)— (Para 3) (B) Constitution of India , Art.226— Writ jurisdiction - Trivial matter - Authority enhancing licence fee for extracting minor minerals by Rs. 900/- per annum - Writ petition against - Should not be entertained. (Para 4) .....