Section 65 in Gujarat Minor Mineral Concession Rules, 2010
65. Revision.
(1)Any person aggrieved by any order made by the Competent Authority may within two months of the date of the communication of such order to him, apply to the Government in Triplicate in Form O, for the revision of the order. The application may be entertained after the said period of two months, if the Government is satisfied that he had sufficient cause for not making the application within the stipulated period.(2)In every application made under sub-rule (1) against the order of the Competent Authority, refusing to grant quarry lease or quarry permit or quarry Parwana, any person to whom such a concession was granted in respect of the same area or part there of shall be impleaded as party.(3)Along with the revision application under sub-rule (1), the applicant shall submit as many copies thereof as there are parties impleaded under sub rule (2).(4)(a)On receipt of revision application and the copied thereof, the State Government shall cause to sent a copy of the application to the Competent Authority and to all the parties impleaded therein under sub-rule (2), to make their representation, if any, within one month from the date of issue of the communication. The Competent Authority and the impleaded parties while making their representation to the Government shall simultaneously epdorse a copy of their representation to other parties by Registered Post A.D.(b)All or any of representation received from any party under clause (a) shall be sent to the other parties for making such further representation as they may like within one month from the date of the receipt of the communication. The parties making further comments shall send the same to all impleaded parties by Registered Post A.D.(5)The revision application, the communication containing representation and counter representation referred to in sub-rule (4) shall constitute the record of the case.(6)After considering the records referred to in sub-rule (5), the Government may confirm, modify or set aside the order relating thereof as the Government may deem fit just and proper after giving a hearing to the aggrieved parties.(7)Pending final disposal of the application for revision, the Competent Authority or as the case may be, the Government for sufficient reasons, stay the execution of the order against which appeal or revision application has been made after giving due hearing to the aggrieved parties.
