AIROnline 2022 SC 899 ::2022 (16) Scale 875

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, M. M. Sundresh , JJ

Mines and Minerals (Development and Regulation) Act (67 of 1957) , S.15— Maharashtra Land Revenue Code (41 of 1966) , S.22— Maharashtra Land Revenue (Extraction and Removal of Minor Minerals) Rules (1968) , R.4A— Mining lease - Govt. resolution - Legality - Govt. Resolution passed with respect to barren lands/grassy lands belonging to Gram Sabha/Gram Panchayat and/or Government's barren lands and grassy lands to be used for public utilization and to be used for public only - R.4A does not provide for any lease of barren/grassy lands belonging to Gram Sabha/Gram Panchayat - R.4A is not meant for lease for commercial use - Govt. Resolution not taking away any of the rights conferred upon family of Vadar community conferred under R. 4A - Govt. Resolution, not illegal. AIR 2011 SC 1123-Followed (Para 4.1 4.2) .....