Section 50 in Gujarat Minor Mineral Concession Rules, 2017
50. Application for revision.
(1)Any person aggrieved by any order made by any authority in exercise of the powers conferred on it under these rules or the non-passing of any order by any authority in exercise of the powers conferred on it under these rules within the time prescribed therefor may, within two months of:(a)the date of communication of the order to him; or(b)the date on which the time period for passing such order expired, apply to the Government in triplicate in the form specified in Form U for revision of the order or passing of an order, as the case may be:Provided that the State Government may of its own motion also call for any record of proceeding and revise any order made by such authority.(2)Any person aggrieved by any order made by the Government under these rules or non-passing of any order by the Government within the time prescribed therefor may, within two months of:(a)the date of communication of the order to him; or(b)the date on which the time period for passing such order expired, apply to the Committee to be constituted by the Government in triplicate in the form specified in Form U for revision of the order or passing of an order, as the case may be.Provided that the Committee may of its own motion also call for any record of proceeding and revise any order made by the Government.(3)The application under sub-rule (1) or sub-rule (2) shall be in writing and should be accompanied by a non-refundable fee of rupees ten thousand by way of a treasury challan:Provided that any such application may be entertained after the said period of two months if the applicant satisfies the Government or the Committee, as the case may be, that he had sufficient cause for not making the application within time.(4)In every application under sub-rule (1) or sub-rule (2) against the order refusing to grant a mineral concession, any other person to whom a mineral concession was subsequently granted in respect of the same area or for a part thereof, shall be impleaded as a party.(5)The applicant shall, along with the application under sub-rule (1) or sub-rule (2), submit to the Government or the Committee, as the case may be, as many copies thereof as there are parties impleaded.(6)On receipt of the application and copies thereof, the Government or the Committee, as the case may be, shall send where applicable, a copy of the application to all the impleaded parties including the concerned authority or the Government, as the case may be, calling upon them to make such comments as they may like to make within two months from the date of issue of such communication, if any, against the revision application.
