AIROnline 2018 SC 580 ::AIR 2018 SC (SUPP) 1269 ::AIR 2018 SC (Supp) 1269 ::(2018) 2 AllMR 866 (SC) ::(2018) 2 Bom CR 485

Supreme Court Of India

Hon'ble Judge(s): Madan B. Lokur, Deepak Gupta , JJ

Mines and Minerals (Development and Regulation) Act (67 of 1957) , S.8(3)— Forest (Conservation) Act (69 of 1980) , S.3— State obligated to grant fresh mining leases in accordance with law and grant of second renewals to mining lease holders is erroneous, contrary to decision in Goa Foundation. 1989 Supp (1) SCC 487 - Distg. (Para 58) Decision to grant second renewal of mining leases without considering all relevant materials and only to augment revenues of State which is outside purview of S. 8(3) of MMDR Act is liable to be quashed.