As per the case facts an application for a mining lease was filed which was initially deemed refused but later a High Court division bench directed the execution of a ... mining lease The State of West Bengal appealed this decision The reason for the appeal to the Supreme Court was to challenge the High Court's direction to execute a mining lease especially considering changes in law The question arose whether the High Court was correct in directing the execution of a mining lease given the changes in the relevant legal provisions and how the amended laws should be applied Finally the Supreme Court partly allowed the appeal setting aside the impugned judgment It directed the Government of West Bengal to execute a mining lease for a specific portion of land in favor of the respondent while rejecting the claim for the balance area The Court emphasized that when the law changes by an amendment the amended legal provisions must be considered interpreted and applied indicating that previous judgments made prior to these amendments might not fully apply to current situations