Section 27(2) in Orissa Minor Minerals Concession Rules, 2004
(2)Where two or more persons have applied for a quarry lease in respect of same land or area, the applicant whose application was received earlier shall take precedence in consideration:Provided that the Competent authority may, for any special reason to be recorded in writing, grant a quarry lease with prior approval of next higher authority whose application was received later in preference to an applicant whose application was received earlier.
