As per the case facts, Kirloskar Ferrous Industries Limited challenged the validity of certain Explanations within the MCR, 2016, and MCDR, 2017. These Explanations pertain to how royalty is calculated ... for mined ores, specifically focusing on the cascading impact of royalty on royalty when determining the 'average sale price'. The petitioners brought the case to the Supreme Court under Article 32 of the Constitution. The question arose whether the Explanations to Rule 38 of the MCR, 2016, and Rule 45 of the MCDR, 2017, are valid, especially regarding their impact on the 'average sale price' calculation due to royalty cascading. Finally, the Supreme Court gave the respondents a two-month period to complete a public consultation process to amend the MMDR Act. This process aims to resolve the issue of royalty on royalty in the 'average sale price' calculation, as stipulated by the challenged Explanations. The Court's decision addressed the challenge by directing a resolution through this legislative action.