REGENT COMPUTRONICS PVT. LTD.

STATE OF HARYANA Appellant

V/S

M/S Faridabad Gurgaon Minerals Respondents

Referred Judgements :-

D.K. TRIVEDI AND SONS V. STATE OF GUJARAT [REFERRED TO]
NATIONAL MINERAL DEVELOPMENT CORPN. LTD. VS. STATE OF M.P. [REFERRED TO]
R CHITRALEKHA VENKATESUBBA REDDY VS. STATE OF MYSORE [REFERRED TO]
HARIDWAR SINGH VS. BAGUN SUMBRUI [REFERRED TO]
DANIRAIJI VRAJLALJI JUNAGADH VS. VAHUJI MAHARAJ SHRI CHANDRAPRABHA WIDOW OF DECEASED MAHARAJ SHRI PURSHOTTAMLALJI RAGHUNATHLALJI JUNAGADH [REFERRED TO]
INDIAN ALUMINIUM COMPANY LIMITED VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
STATE OF MADHYA PRADESH VS. MAHALAXMI FABRIC MILLS LIMITED [REFERRED TO]
SOUTH EASTERN COALFIELDS LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
SITA RAM GUPTA VS. PUNJAB NATIONAL BANK [REFERRED TO]
M R F LTD VS. MANOHAR PARRIKAR [REFERRED TO]
STATE OF RAJASTHAN VS. J K SYNTHETICS LTD [REFERRED TO]
NARMADA BACHAO ANDOLAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
DELHI INTERNATIONAL AIRPORT LTD VS. INTERNATIONAL LEASE FINANCE CORPN [REFERRED TO]
JOSHI TECHNOLOGIES INTERNATIONAL INC VS. UNION OF INDIA [REFERRED TO]
MINERAL AREA DEVELOPMENT AUTHORITY VS. STEEL AUTHORITY OF INDIA [REFERRED TO]
KIRLOSKAR FERROUS INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These two appeals task us to interpret relevant clauses of a mining lease deed, read with the applicable statutory provisions and the rules framed thereunder in the context of the power of the lessor (appellant - State [State]) to increase the rate of royalty and dead rent during the subsistence of the lease. Notably, the lease deeds executed by and between the State and the lessees - respondents contain no express provision permitting such increase.

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STATE OF HARYANA Vs. M/S FARIDABAD GURGAON MINERALS

Referred Judgements :-

JUDGEMENT

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