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2025:JHHC:29619-DB 1
IN THE HIGH COURT OF JHARKHAND AT RANCHI W.P.(C)No.1532 of 2022 ----- Triveni Engicons Private Limited, having its office at 3/6, H. S. Tower, L-Road, Bistupur, P.O. & P.S. Bistupur, District East Singhbhum- 831001 (Jharkhand), through its Authorized Signatory, Uttam Kumar Mallick, S/o Late S. K. Mallick, resident of Flat No.K/F6, Kantilal Gandhi Memorial Hospital Campus, South Park, P.O. & P.S. Bistupur, Town Jamshedpur, District East Singhbhum-831001 (Jharkhand).
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, East Singhbhum, having its Office at District Collectorate, Jamshedpur, P.O. and P.S. Jamshedpur, District East Singhbhum (Jharkhand). 5. District Mining Officer, East Singhbhum, Jamshedpur, having its Office at District Collectorate, Jamshedpur, P.O. and P.S. Jamshedpur, District East Singhbhum (Jharkhand).
........... Respondents. ----- With W.P.(C) No. 1018 of 2022 ----- BLACK DIAMOND STONE WORKS, a Partnership firm, having its office at Belpahari, P.O. and P.S. Hiranpur, District Pakur (Jharkhand), PIN 816104; through its Partner Ajay Kumar Tebriwal, aged about 52 years, son of Late Liladhar Tebriwal, resident of House No. 83, Ward No.13, Near Shitla Mandir, Marwari Tola, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand) PIN 816107.
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at District Collectorate, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand). 5. District Mining Officer, Pakur, having its office at Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand).
........... Respondents. ----- With W.P.(C) No. 1019 of 2022 ----- M/s CHABRIA ENGG. CO, a Partnership firm, having its office at Sindhipara, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand), PIN 816107; through its Partner Naresh Kr. Mandhyan, aged about 58 years, son of Late Namdev Mandhyan, resident of Sindhipara, P.O. and P.S. Pakur, District Pakur (Jharkhand), PIN-816107.
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at District Collectorate, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand). 5. District Mining Officer, Pakur, having its office at Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand).
........... Respondents. ----- With W.P.(C) No. 1031 of 2022 ----- M/s Basant Stone Works, a Partnership firm, having its office at Sindhipara, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand), PIN 816107; through its Partner Dina Nath Eahlani, aged about 61 years, son of Late Basant Mal, resident of Sindhipara, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand), PIN 816107.
..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at District Collectorate, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand). 5. District Mining Officer, Pakur, having its office at Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand).
........... Respondents. ----- With W.P.(C) No. 1059 of 2022 ----- M/s SUNDAR DAS LAKHMANI, a Partnership firm, having its office at Khaprajola, P.O. Malpahari, P.S. Pakur, District Pakur (Jharkhand), PIN 816107; through its Partner Satish Kumar Lakhmani, aged about 58 years, son of Late Sundar Das Lakhmani, resident of 638, Block-O, New Alipore, P.O. and P.S. New Alipore, District Kolkata (West Bengal), PIN 700053.
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at District Collectorate, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand). 5. District Mining Officer, Pakur, having its office at Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand).
........... Respondents. ----- With W.P.(T) No. 1099 of 2022 ----- M/S Rajmani Enterprises having its at Village Naudiha, P.O. and P.S. Nudiha Bazar, District Palamau through its partner Chandan
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Singh, aged about 40 years, son of Sri Rajmani Singh, resident of Village Naudiha, P.O. and P.S. Naudiha Bazar, District Palamau.
.........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamau, having its Office at District Collectorate, Palamau, P.O. and P.S. Mediningar, District Palamau (Jharkhand). 5. District Mining Officer, Palamau, having its office at Collectorate Palamau, P.O. and P.S. Mediningar, District Palamau (Jharkhand)
........... Respondents. ----- With W.P.(C) No. 1401 of 2022 ----- MCC Mahadeo Construction Private Limited, having its office at Khata No. 3, Plot No.31, Mouza Mashihani, P.O. and P.S. Chattarpurur, District Palamau, through its Director - Anil Kumar Singh, aged about 55 years, son of Chitranjan Singh, resident of Mouza Mashihani, P.O. Chainpur, P.S. Chainpur, District Palamau.
..........Petitioner. -Versus- 1. The State of Jharkhand through Chief Secretary, having its office at Project Building, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi. 2. The Secretary, Road Construction Department, having its office at Project Building, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi. 3. The Secretary, Department of Mines & Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. The Director, Mines, Directorate of Mines, Department of Mines & Geology, Government of Jharkhand, having its office atYojnaBhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 5. The District Mining Officer, Palamau, Ρ.Ο. Medininagar, P.S. Medininagar, District Palamau.
........... Respondents. ----- With W.P.(C) No. 1510 of 2022 -----
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Amrit Mahato aged about 45 years, son of Late Akul Chandra Mahto, resident of A.R. Mansion, Opposite Bank of Baroda, West Layout, Sonari, P.O. and P.S. Sonari, District- Singhbhum East, Jharkhand.
..........Petitioner. -Versus- 1. The State of Jharkhand. 2. The Principal Secretary-cum-Legal remembrances, Department of Law and Justice, PO + PS- Dhurwa, Jharkhand, Ranchi. 3. The Secretary, Department of Road Construction, PO + PS- Dhurwa, Jharkhand, Ranchi. 4. The Secretary, Department of Mines, PO + PS- Dhurwa, Jharkhand, Ranchi. 5. The Director, Department of Mines and Geology, PO + PS- Dhurwa, Jharkhand, Ranchi ........... Respondents. ----- With W.P.(C) No. 1540 of 2022 ----- Triveni Engicons Private Limited, (A Company registered under the Companies Act, 1956) having its office at 3/6, H.S. Tower, L-Road, Bistupur, P.O. Bistupur, P.S. Bistupur, District East Singhbhum (Jharkhand), PIN-831001, through its Authorized Signatory, Uttam Kumar Mallick, aged about 64 years, son of Late S. K. Mallick, resident of Flat No. K/F6, Kantilal Gandhi Memorial Hospital Campus, South Park, P.O. & P.S. Bistupur, Town Jamshedpur, District East Singhbhum, PIN- 831001 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, East Singhbhum, having its office at District Collectorate, Jamshedpur, P.O. Jamshedpur, P.S. Jamshedpur, District East Singhbhum (Jharkhand). 5. District Mining Officer, East Singhbum, Jamshedpur, having its office at District Collectorate, Jamshedpur, P.O. Jamshedpur, P.S. Jamshedpur, District East Singhbhum (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1560 of 2022 -----
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Builders Association of India (Ranchi), having its Office at Commerce Centre, J. Dadaji Road, PO and PS Tardeo, District Mumbai (Maharashtra) through its Chairman Prasun Raipat, aged about 53 years, S/o. Late Pratap Singh Raipat, residing at 3rd Street, Shukla Colony, P.O.- Hinoo, P.S.- Doranda, District - Ranchi (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand. 2. Secretary, Department of Mines & Geology, Government of Jharkhand, 2nd Floor, Nepal House, P.O. - Doranda, P.S. - Doranda, District - Ranchi, PIN 834002 (Jharkhand) 3. Secretary, Department of Road Construction, Government of Jharkhand, Project Bhawan, P.O. Dhurwa, P.S. Jagannathpur, District - Ranchi (Jharkhand) ........... Respondents. ----- With W.P.(C) No. 1581 of 2022 ----- Jagdip Agarwala, aged about 48 years, son of Om Prakash Agarwala, resident of Village Bhikhrajpur, Near Block Office, P.O. Baliapur, P.S. Baliapur, District Dhanbad, PIN-828201 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand. through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, Distriet Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at Dhanbad, P.O. Dhanbad, P.S. Dhanbad, District Dhanbad (Jharkhand). 5. District Mining Officer, Dhanbad, having its office at Dhanbad, P.O. Dhanbad, P.S. Dhanbad, District Dhanbad (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1607 of 2022 ----- M/s. Ankush Grover Mines & Stone Crusher, (A Proprietorship concern), having its principle place of business at Nirsha, Salukchapra, Baliapur, P.O. Baliapur, P.S. Baliapur, District Dhanbad, PIN-828201, through its Proprietor, namely, Ankush Grover, aged about 37 years, son of Man Mohan Grover, resident
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of Village Baliapur, P.O. Baliapur, P.S. Baliapur, District Dhanbad, PIN-828201 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at Dhanbad, P.O. Dhanbad, P.S. Dhanbad, District Dhanbad (Jharkhand). 5. District Mining Officer, Dhanbad, having its office at Dhanbad, P.O. Dhanbad, P.S. Dhanbad, District Dhanbad (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1612 of 2022 ----- Mandhan Minerals Corporation, (A Partnership-firm) having its office at Sindhipara, Malgodam Road, P.O. & P.S. Pakur, District Pakur, Pin 816107, Jharkhand, through its Partner Anil Tanwani, aged about 51 years, son of Late Sadhan Lal Tanwani, resident of 36A, Block-B, New Alipore, Near New Alipore Circus Avenue, P.O. & P.S. New Alipore, District Kolkata, Pin 700053 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1640 of 2022 -----
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Mandhan Minerals Corporation, (A Partnership-firm) having its office at Sindhipara, Malgodam Road, P.O. & P.S. Pakur, District Pakur, Pin 816107, Jharkhand, through its Partner Anil Tanwani, aged about 51 years, son of Late Sadhan Lal Tanwani, resident of 36A, Block-B, New Alipore, Near New Alipore Circus Avenue, P.O. & P.S. New Alipore, District Kolkata, Pin 700053 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. -----
With W.P.(C) No. 1726 of 2022 ----- GRANDS MINING, (A Partnership firm), having its office at GE/16, City Centre, Sector-4, Bokaro Steel City, P.O. and P.S. Bokaro, District Bokaro; through its Partner Bhupendra Kumar Singh, aged about 47 years, son of Ram Janam Singh, resident of Bhagwati Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand).
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District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1727 of 2022 ----- GRANDS MINING, (A Partnership firm), having its office at GE/16, City Centre, Sector-4, Bokaro Steel City, P.O. and P.S. Bokaro, District Bokaro; through its Partner Bhupendra Kumar Singh, aged about 47 years, son of Ram Janam Singh, resident of Bhagwati Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1728 of 2022 ----- GRANDS MINING, (A Partnership firm), having its office at GE/16, City Centre, Sector-4, Bokaro Steel City, P.O. and P.S. Bokaro, District Bokaro; through its Partner Bhupendra Kumar Singh, aged about 47 years, son of Ram Janam Singh, resident of Bhagwati Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna
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Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1785 of 2022 ----- GRANDS MINING, (A Partnership firm), having its office at GE/16, City Centre, Sector-4, Bokaro Steel City, P.O. and P.S. Bokaro, District Bokaro; through its Partner Bhupendra Kumar Singh, aged about 47 years, son of Ram Janam Singh, resident of Bhagwati Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Deoghar, having its office at District Collectorate, Deoghar, P.O. & P.S. Deoghar, District Deoghar, (Jharkhand). 5. District Mining Officer, Deoghar, having its office at District Collectorate, Deoghar, P.O. & P.S. Deoghar, District Deoghar, (Jharkhand). ........... Respondents. -----
With W.P.(C) No. 1786 of 2022 ----- GRANDS MINING, (A Partnership firm), having its office at GE/16, City Centre, Sector-4, Bokaro Steel City, P.O. and P.S. Bokaro, District Bokaro; through its Partner Bhupendra Kumar Singh, aged about 47 years, son of Ram Janam Singh, resident of Bhagwati Colony, Jodhadih More, Chas, P.O. and P.S. Chas, District Bokaro (Jharkhand). ..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Deoghar, having its office at District Collectorate, Deoghar, P.O. & P.S. Deoghar, District Deoghar, (Jharkhand). 5. District Mining Officer, Palamu, having its office at District Collectorate, Palamu, P.O. & P.S. Palamu, District Palamu-----, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1816 of 2022 ----- M/s Hindalco Industries Limited, having its registered office at 6th Floor, Birla Centurion, Pandurang Budhkar Marg, Worli, P.O. Worli, P.S. Worli, District Mumbai (Maharashtra), having its one of the Coal Mines at Kathautia Open Cast Coal Mines, through its Authorized Signatory Vishal Singh, aged about 33 years, son of Sri Sheo Muni Singh, Village Kathautia, P.O. Naudiha, P.S. Pandwa, District Palamau (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002 (Jharkhand). 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004 (Jharkhand). 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002 (Jharkhand). 4. The Deputy Commissioner, Palamau, having its Office at District Collectorate, Palamau, P.O. Medini Nagar, P.S. Medini Nagar, District Palamau (Jharkhand). 5. The District Mining Officer, Palamau, having its office at Collectorate Palamau, P.O. Medini Nagar, P.S. Medini Nagar, District Palamau (Jharkhand). ........... Respondents. ----- With
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W.P.(C) No. 1939 of 2022 ----- M/s. Raghu Stone Works, (A Partnership firm), having its office at Sindhipara, P.O. Pakur, P.S. Pakur, District Pakur, Pin 816107, (Jharkhand), through its Parnter namely, Shyam Kumar Mandhyan, aged about 53 years, son of Bambha Mal Mandhyan, resident of Sindhipara, P.O. Pakur, P.S. Pakur, District Pakur, Pin 816107, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Pakur, having its office at District Collectorate, Palamu, P.O. & P.S. Palamu, District Palamu (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1940 of 2022 ----- M/s. Lakhmani Stone Products, (A Partnership firm), having its office at Sindhipara, Pakur, P.O. & P.S. Pakur, District Pakur, Pin 816107, (Jharkhand) through its Partner namely, Ritin Lakhmani, aged about 40 years, son of Devanand Lakhmani, resident of Plot No. 101F, Block-F, New Alipore, P.O. & P.S. Alipore, District Kolkata, Pin 700053, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand).
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District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1943 of 2022 ----- M/s. Sundar Stone Product, (A Proprietorship concern), having its office Khaprajola, P.O. Malpahari, P.S. Pakur, District Pakur, Pin 816107, (Jharkhand) through its Proprietor namely, Satish Kumar Lakhmani, son of Sundar Das Lakhmani, resident of Plot No. 638, Block-O, New Alipore, P.O. & P.S. New Alipore, District Kolkata, Pin 700053, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834.004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). .......... Respondents. ----- With W.P.(C) No. 1946 of 2022 ----- M/s. Shree Guru Stone Works, (A Proprietorship concern), having its office at Mal Godam Road, P.O. & P.S. Pakur, District Pakur, Pin 816107, (Jharkhand), through its Proprietor namely Amarjit Singh, aged about 53 years, son of Late Kuldeep Singh, resident of Mal Godam Road, P.O. & P.S. Pakur, District Pakur, Pin 816107, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna
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Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.Ο. & P.S. Sahibganj, District Sahibganj, (Jharkhand). 5. District Mining Officer, Palamu, having its office at District Collectorate, Palamu, P.O. & P.S. Palamu, District Palamu (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1947 of 2022 ----- M/s. Hassanand, (A Partnership Firm), having its office at Sindhipara, P.O. Pakur, P.S. Pakur, District Pakur, PIN-816107 (Jharkhand), through its partner, namely, Manohar Lal Sadhwani, aged about 62 years, son of Hassanand Sadhwani, resident of Flat No. 105G, Block F, 1st Floor, Humayun Kabir Sarani, New Alipore, P.O. New Alipore, P.S. New Alipore, PIN-700053 (West Bengal.
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Palamu, having its office at District Collectorate, Palamu, P.O. & P.S. Palamu, District Palamu (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 1950 of 2022 ----- M/s. Jitendra Kumar Bellani, (A Proprietorship Firm), having its office at Sindhipara, P.O. Pakur, P.S. Pakur, District Pakur, PIN- 816107 (Jharkhand), through its Proprietor, namely, Jitender Kumar Bellani, aged about 52 years, son of Parsuram Bellani, resident of Tower-2, Flat No. GE, Diamond City West, Behala, 24 Pargana, P.O. Behala, P.S. Behala, District Kolkata, PIN-700061, West Bengal. ..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). 5. District Mining Officer, Palamu, having its office at District Collectorate, Palamu, P.O. & P.S. Palamu, District Palamu (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 2192 of 2022 ----- ASIT KUMAR MANDAL, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001 ........... Respondents. ----- With W.P.(C) No. 2193 of 2022 ----- 1. Asit Kumar Mandal, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109.
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Azad Ansari, aged about 39 years, son of Mustkim Ansari, resident of Dumdumi, Parasi, P.O. Barwa, P.S. Govindpur, District Dhanbad, PIN 828205. ..........Petitioners. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2194 of 2022 ----- Amit Kumar Mandal, aged about 34 years, son of Sudhan Chandra Mandal, resident of Asanbani, Near Kali Mandir, Bhitia, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With
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W.P.(C) No. 2195 of 2022 ----- 1. Asit Kumar Mandal, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. 2. Jagdish Singh, aged about 65 years, son of Late Shiv Nandan Singh, resident of Flat No. G/C, Shanti Apartment, Near Doon Public School, Kusum Vihar, Kalakusuma, P.O. Koyla Nagar, P.S. Saraidhella, District Dhanbad, PIN 826005. ..........Petitioners. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2219 of 2022 ----- Rajbir Construction Private Limited, (A Company registered under the Companies Act, 1956), having its office at Hariom Tower Commercial Complex, Circular Road, Lalpur, P.O. Lalpur, P.S. Lalpur, District Ranchi (Jharkhand), PIN-834001, through its Director Punit Kumar Agarwal, aged about 45 years, son of Sri Bir Kumar Agarwal, resident of B-701, Hariom Tower Commercial Complex, Circular Road, Lalpur, P.O. Lalpur, P.S. Lalpur, District Ranchi-834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna
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Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. ........... Respondents. ----- With W.P.(C) No. 2225 of 2022 ----- Rajbir Construction Private Limited, (A Company registered under the Companies Act, 1956), having its office at Hariom Tower Commercial Complex, Circular Road, Lalpur, P.O. Lalpur, P.S. Lalpur, District Ranchi (Jharkhand), PIN-834001, through its Director Punit Kumar Agarwal, aged about 45 years, son of Sri Bir Kumar Agarwal, resident of B-701, Hariom Tower Commercial Complex, Circular Road, Lalpur, P.O. Lalpur, P.S. Lalpur, District Ranchi-834001 ..........Petitioner. -Versus- The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 1. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 2. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. ........... Respondents. ----- With W.P.(C) No. 2281 of 2022 ----- Amit Kumar Mandal, aged about 34 years, son of Sudhan Chandra Mandal, resident of Asanbani, Near Kali Mandir, Bhitia, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at YojnaBhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO.Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001.
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District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2282 of 2022 ----- ASIT KUMAR MANDAL, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2283 of 2022 ----- 1. Asit Kumar Mandal, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. 2. Azad Ansari, aged about 39 years, son of Mustkim Ansari, resident of Dumdumi, Parasi, P.O. Barwa, P.S. Govindpur, District Dhanbad, PIN 828205. ..........Petitioners. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at YojnaBhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
2025:JHHC:29619-DB 20
The Director, Mines Directorate, Department of Mines and Geology, Govt. of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2284 of 2022 ----- 1. Asit Kumar Mandal, aged about 36 years, son of Sudhan Chandra Mandal, resident of Asanbani, P.O. Bhitia, P.S. Govindpur, District Dhanbad, PIN 828109. 2. Jagdish Singh, aged about 65 years, son of Late Shiv Nandan Singh, resident of Flat No. G/C, Shanti Apartment, Near Doon Public School, Kusum Vihar, Kalakusuma, P.O. Koyla Nagar, P.S. Saraidhella, District Dhanbad, PIN 826005. ..........Petitioners. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at YojnaBhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO.Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. 5. District Mining Officer, Dhanbad, having its office at District Collectorate, Combined Building, Dhanbad, P.O. and P.S. Bank More, District Dhanbad, PIN 826001. ........... Respondents. ----- With W.P.(C) No. 2822 of 2022 ----- M/s Gopal Kumar Ramchandra Mehta & Amitabh Kumar, a partnership firm, having its Office at Giridh Road, P.O. Koderma. P.S. Koderma, District Koderma-825 410, through its partner Gopal Kumar, Aged about 59 years, Son of Shri Vimal Prasad Sinha, Resident of Giridh Road, P.S. Koderma. P.S. Koderma, District Koderma-825 410. ..........Petitioner.
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-Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 2. The Road Construction Deopartment, Secretary, Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma. 5. District Mining Officer, Koderma, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 2824 of 2022 ----- M/s Shankar Industries, a proprietorship concern, through its Proprietor Jivlal Yadav, Aged about 55 years, Son of Late Guli Yadav, Resident of Vill-Jhumri, P.O. Karma, P.S. Tilaiya, District Koderma-825 409. ..........Petitioner. -Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 2. The Secretary, Road Construction Deopartment, Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma. 5. District Mining Officer, Koderna, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 2826 of 2022 ----- M/s J.D. Stone, a proprietorship concern, through its Proprietor Shashi Kumar, Aged about 32 years, Son of Shri Jivlal Yadav, Resident of Vill-Jhumri, P.O. Karma, P.S. Tilaiya, District Koderma- 825 409. .........Petitioner. -Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002.
2025:JHHC:29619-DB 22
The Secretary, Deopartment, Construction Road Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma. 5. District Mining Officer, Koderna, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 2833 of 2022 ----- Surendra Kumar Mehta, aged about 59 years, Son of Late Vishwanath Mehta, Resident of Domchanch Bazar, Phulwaria, P.O. Koderma, P.S. Koderma, District Koderma-825 418. ..........Petitioner. -Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 2. The Secretary, Road Construction Deopartment, Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma. 5. District Mining Officer, Koderna, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 2836 of 2022 ----- Jivlal Yadav, Aged about 59 years, Son of Late Guli Yadav, Resident of P.O. Karma, P.S. Tilaiya, District Koderma-825 409. ..........Petitioner. -Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.Ο. Doranda, P.S. Doranda, District Ranchi-834 002. 2. The Secretary, Road Construction Deopartment, Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002.
2025:JHHC:29619-DB 23
Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma.
District Mining Officer, Koderna, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 2842 of 2022 ----- M/s Hari Om Stone Chips, a partnership firm, having its Office at Addl Banglaow Road, Jhumri Telaiya, P.O. Koderma, P.S. Koderma, District Koderma-825 409, through its partner Shashi Kumar, Aged about 32 years, Son of Jivlal Yadav, Resident of 119, Jhumari Telaiya, P.O. Koderma, P.S. Koderma, District Koderma- 825 409. ..........Petitioner. -Versus- 1. The State of Jharkhand, through the Secretary, Department of Industries, Mines and Geology, Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 2. The Secretary, Road Construction Deopartment, Government of Jharkhand, having its Office at Jharkhand Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Department of Mines and Geology, Government of Jharkhand, having its Office at Yojna Bhawan, P.O. Doranda, P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Koderma, having its Office at District Collectorate, Koderma, P.O. & P.S. Koderma, District Koderma. 5. District Mining Officer, Koderma, having its office at Koderma, P.O. & P.S. Koderma, District Koderma. ........... Respondents. ----- With W.P.(C) No. 3135 of 2022 ----- M/s. Ratan Black Stone, (a Proprietorship concern), having its place of business at Plot No. 17, 18 and 19, Ranga, Bakudih, P.O. & P.S. Bakudih, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Chandeshwar Prasad Sinha, aged about 70 years, son of Gunjeshwar Prasad Sinha, resident of L.C. Road, Sahibganj, P.O. & P.S. sahibganj District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
2025:JHHC:29619-DB 24
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. .......... Respondents. ----- With W.P.(C) No. 3136 of 2022 ----- M/s. Abbas and Sons, (a Proprietorship concern), having its place of business at Tinpahar, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN 816116 (Jharkhand), through its Proprietor namely, Md. Anish Ansari, aged about 52 years, S/o Late Haji Md. Abbas, resident of Tinpahar, Rajmahal, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN 816116 (Jharkhand). ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3191 of 2022 ----- M/S Hiralal & Company, a Partnership firm, having its office at Vill. Makandu, P.S. Kuru, District Lohardaga(Jharkhand), PIN 835213; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner.
2025:JHHC:29619-DB 25
-Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834-002. 4. Deputy Commissioner, Lohardaga, having its Office at District Collectorate, Lohardaga, P.O. and P.S. Lohardaga, District Lohardaga (Jharkhand) 5. District Mining Officer, Lohardaga, having its office at Lohardaga, P.O. and P.S. Lohardaga, District Lohardaga (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3192 of 2022 ----- M/S Hero Hardwork Harvestors, a Partnership firm, having its office at Vill. Hardag, P.S. Tupudana, District Ranchi(Jharkhand), PIN 835221; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O G.P.O and P.S.-Kotwali, District Ranchi (Jharkhand) 5. 5. District Mining Officer, Ranchi, having its office at Nepal Hause Dorands Ranchi, P.O. and P.S. Doranda, District Ranchi (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3193 of 2022 -----
2025:JHHC:29619-DB 26
M/S Hiralal Sand and Ballast Company, a Partnership firm, having its office at Vill. Manatu, P.S. Kanke, District Ranchi(Jharkhand), PIN 834006; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O. G.P.O. and P.S. Kotwali, District Ranchi (Jharkhand). 5. District Mining Officer, Ranchi, having its office at Nepal House Ranchi, P.O. and P.S. Doranda, District Ranchi (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3194 of 2022 ----- M/S Hiralal Aggregates, a Partnership firm, having its office at Vill. Koenjari, P.S. Tupudana, District Ranchi(Jharkhand), PIN 835221; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand) 5. District Mining Officer, Ranchi, having its office at Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand). ........... Respondents.
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----- With W.P.(C) No. 3195 of 2022 ----- M/S HIRALAL & COMPANY, a Partnership firm, having its office at Vill. Hajam, Block Namkum, District Ranchi(Jharkhand), PIN 834010; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O. G.P.O. and P.S. Kotwali, District Ranchi (Jharkhand) 5. District Mining Officer, Ranchi, having its office at Nepal House, P.O. and P.S. Doranda, District Ranchi (Jharkhand) ........... Respondents. ----- With W.P.(C) No. 3196 of 2022 ----- Vidya Devi, Sole proprietorship, having its office at Vill. Dungra, P.S. Khuti, District Khunti (Jharkhand), PIN 835210; through proprietor, aged about 80 years, wife of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Lower Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 28
Deputy Commissioner, Khunti, having its Office at District Collectorate, Khunti, P.O. and P.S. Khunti, District Khunti (Jharkhand) 5. District Mining Officer, Khunti, having its office at Khunti, P.O. and P.S. Khunti, District Khunti (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3197 of 2022 ----- M/S HIRALAL & COMPANY, a Partnership firm, having its office at Vill. Hajam, Block Namkum, District Ranchi(Jharkhand), PIN 834010; through its Partner Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.Ο. Ranchi and P.S. Lower Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology. Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand) 5. District Mining Officer, Ranchi, having its office at Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3198 of 2022 ----- M/S CREO SALES INDIA PVT. LIMITED., having its office at Vill. Dandiya, P.S Burmu, District Ranchi (Jharkhand), PIN 835205; through its Director Santosh Kumar, aged about 53 years, son of Late Hiralal, Resident of Vidya Niwas, Bharatpuri Compound, P.O. Ranchi and P.S. Upper Bazaar, District. Ranchi (Jharkhand) PIN 834001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
2025:JHHC:29619-DB 29
Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its Office at Kutchery Road, Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand) 5. District Mining Officer, Ranchi, having its office at Ranchi, P.O. and P.S. Ranchi, District Ranchi (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 3244 of 2022 ----- M/s. Bhagwan Stone and Minerals, (a Proprietorship concern), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Bhagwan Bhagat, aged about 44 years, son of Jagannath Bhagat, resident of Village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3248 of 2022 ----- Tarkeshwar Mehta, aged about 62 years, son of Durga Narayan Mehta, resident of Village Behradih, P.O. & P.S. Behradih, District Koderma, PIN-825407 (Jharkhand). ..........Petitioner. -Versus-
2025:JHHC:29619-DB 30
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN- 825418. 5. District Mining Officer, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN- 825418. ........... Respondents. ----- With W.P.(C) No. 3249 of 2022 ----- M/s. Savita Stone, (a Proprietorship concern), having its place of business at Raidih Domchanch, Koderma, P.O. & P.S. Domchanch, District Koderma PIN 825418 (Jharkhand), through its Proprietor namely, Shiv Kumar Barnwal, aged about 65 years, son of Premchand Lal Modi, resident of Near Electric Office, Mahthadih, Domchanch Bazar, Koderma P.O. & P.S. Domchanch, District Koderma PIN 825418 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN 825418. 5. District Mining Officer, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN 825418. ........... Respondents. ----- With W.P.(C) No. 3250 of 2022
2025:JHHC:29619-DB 31
----- M/s. Bihar Bentonite Supply Co., (a Proprietorship concern), having its place of business at Bakudih, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, Jharkhand, through its Proprietor namely, Nand Lal Bhagat, aged about 78 years, son of Late Ramjiwan Choudhary, resident of Village Bakudih, P.O. & P.S. Sahibganj, District Sahibganj, Jharkhand PIN-816101. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3252 of 2022 ----- M/s. Bhagwan Stone Works, (a Partnership firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 44 years, son of Jagannath Bhagat, resident of Village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 32
Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3261 of 2022 ----- Sadanand Mehta & Mahesh Mehta (A Partnership Firm), having its works at Village Paharpur, P.O. Phulwari, P.S. Domchanch, District Koderma, through its Partner, namely, Sadanand Mehta, aged about 57 years, son of Lakhanlal Mehta, resident of Village Masnodih, Domchanch, P.O. & P.S. Domchanch, District Koderma, PIN-825407 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN- 825418. 5. District Mining Officer, Koderma, having its office at Collectorate Building, Koderma, P.O. and P.S. Koderma, District Koderma, PIN- 825418. ........... Respondents. ----- With W.P.(C) No. 3262 of 2022 ----- M/s. Narsingh Lagdhir, (a Proprietorship concern), having its office at Bakudih, Sahibganj, P.O. & P.S. Bakudih, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Kamal Chawda, aged about 53 years, S/o Narsingh Chawda, resident of Village Bakudih Bazar, P.O. & P.S. Bakudih, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 33
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3263 of 2022 ----- Baba Projects Pvt. Ltd. (A Company registered under the Companies Act), having its office at 2K/74, Bariatu Housing Colony, Bariatu, Ranchi, P.O. & P.S. Bariatu, District Ranchi, (Jharkhand), PIN-834009, through its Authorized Signatory, Satyanarayan, aged about 31 years, son of Rajiv Kumar, resident 2K/74, Bariatu, Right Street of Ram Mandir, Bariatu Housing Colony, Bariatu, Ranchi (Jharkhand), PIN-834009. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3264 of 2022 ----- M/s. Harilal Ajoy & Company, (a Partnership Firm), having its place of business at Bakudih, Sahibganj, P.O. & P.S. Bakudih, District
2025:JHHC:29619-DB 34
Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Kamal Chawda, aged about 53 years, S/o Narsingh Chawda, resident of Village Bakudih Bazar, P.O. & P.S. Bakudih, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3370 of 2022 ----- SWASTIK MINERAL AGENCY, (a Proprietorship concern), having its office at Nilkothi, P.O. and P.S. Rajmahal, District Sehibganj, PIN 816108 (Jharkhand), through its Proprietor namely, Vikram Pratap, aged about 39 years, son of Shri Pratapeshwar Singh, resident of Nilkothi, P.O. and P.S. Rajmahal, District Sahibganj, PIN 816108 (Jharkhand). .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101.
2025:JHHC:29619-DB 35
District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. ........... Respondents. ----- With W.P.(C) No. 3372 of 2022 ----- M/s. PATNIBONA STONE QUARRY, (a Partnership concern), having its office at Village- Patnibona, Bakudih, P.O. & P.S. Bakudih, District Sahibganj- 816101 (Jharkhand), through its Partner namely, Pravesh Kumar Lakhmani, aged about 60 years, son of Puran Kumar Lakhmani, resident of BloK-J, 218, New Alipore, P.O. and P.S. New Alipore, District Kolkata-70053 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, 4. Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 5. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj. PIN 816101. 6. District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. ........... Respondents. ----- With W.P.(C) No. 3438 of 2022 ----- M/s Maa Jagdamba Stone Works, (a Partnership Firm), having its office at Village Jugra, P.O. Chepakala, P.S. Barkagaon, District Hazaribagh, PIN 825301 (Jharkhand), through its Partner namely, Shailendra Kumar Mehta, aged about 46 years, son of Yugal Kishore Mehta, resident of Hurhuru Road, Near K.B. High School, Hazaribagh, P.O. & P.S. Hazaribagh, District Hazaribagh PIN 825301 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yujna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002.
2025:JHHC:29619-DB 36
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 4. Deputy Commissioner, Hazaribagh, having its office at Collectorate Building, Hazaribagh, P.O. and P.S. Hazaribagh, District Hazaribagh, PIN 825301. 5. District Mining Officer, Hazaribagh, having its office at Collectorate Building, Hazaribagh, P.O. and P.S. Hazaribagh, District Hazaribagh, PIN 825301. ........... Respondents. ----- With W.P.(C) No. 3439 of 2022 ----- S.S. Tranding Agency (A Proprietorship Firm), having its works at Mouza Kundrukhurd, Khata No. 137, Plot No. 1958 (Part), 1970 (Part), 1978 (Part), Ramgarh, P.O. & P.S. Ramgarh, District Ramgarh, through its proprietor namely, Shailendra Kumar Mehta, aged about 46 years, son of Yugal Kishor Mehta, resident of Hurhuru Road, Near K.B. High School, P.O. & P.S. Hazaribagh, District Hazaribagh. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 4. Deputy Commissioner, Ramgarh, having its office at Collectorate Building, Ramgarh, P.O. and P.S. Ramgarh, District Ramgarh. 5. District Mining Officer, Ramgarh, having its office at Collectorate Building, Ramgarh, P.O. and P.S. Ramgarh, District Ramgarh. ........... Respondents. ----- With W.P.(C) No. 3605 of 2022 ----- M/s. Kedia Stone Works, (a Proprietorship concern), having its office at Main Road, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Pranav Kedia,
2025:JHHC:29619-DB 37
aged about 28 years, son of Shri Prakash Kedia, resident of P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3606 of 2022 ----- M/s. Bajrangbali Stone Works, (a Proprietorship concern), having its office at Gangopara Mako, Pathna, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Parkash Kumar Kediya, aged about 53 years, son of Mohan Lal Kediya, resident of Near Shiv Mandir, Main Road Barharwa, Ratanpur, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109.
2025:JHHC:29619-DB 38
........... Respondents. ----- With W.P.(C) No. 3607 of 2022 ----- Dokania Stone Works, (a Proprietorship concern) having its works at Mouza Chapandey Plot No. 190 (Part), 191 to 193, 195 (Part), 201 to 208, Barharwa, Barhait Road, Chapandey, P.O. & P.S. Chapandey, District Sahebganj, PIN - 816101, (Jharkhand) through its Proprietor namely, Shri Santosh Kumar Dokania, aged about 72 years, son of Late Beni Prasad Dokania, resident of Main Road near Railway Station, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3608 of 2022 ----- M/s. Ganga Stone Works, (a Proprietorship concern), having its place of business at 1, Main Road, Ratanpur, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Arun Kumar Choudhary, aged about 52 years, son of Late Ganga Prasad Choudhary, resident of Main Road, Ratanpur, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
2025:JHHC:29619-DB 39
Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 3898 of 2022 ----- Baba Projects Private Limited, (A Company registered under the Companies Act), having its office at 2K/74, Bariatu Housing Colony, Bariatu, Ranchi, P.O. & P.S. Bariatu, District Ranchi, (Jharkhand), PIN-834009, through its Authorized Signatory, Satyanarayan, aged about 31 years, son of Rajiv Kumar, resident of 2k/74, Bariatu, Right Street of Ram Mandir, Bariatu Housing Colony, Bariatu, Ranchi obne bevormet (Jharkhand), PIN-834009. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. 5. District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101.
........... Respondents. ----- With W.P.(C) No. 4413 of 2022 ----- M/s. Raj Kumar Khurana, a Proprietorship concern, having its office at Munkeri, Chhattarpur, Palamu, P.O. & P.S. Chhattarpur, District Palamu, PIN 822131, (Jharkhand) through its Authorized
2025:JHHC:29619-DB 40
Signatory namely, Shri Shailendra Kumar aged about, 46 years, son of Shri Baijnath Singh, resident of Village-Bara, Chhattarpur, Palamu, P.O. & P.S. Chhattarpur, District Palamu, PIN 822131, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. 5. District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. ........... Respondents. ----- With W.P.(C) No. 4415 of 2022 ----- M/s. Raj Kumar Khurana, a proprietorship concern, having its office at Munkeri, Chhattarpur, Palamu, P.O. & P.S. Chhattarpur, District Palamu, PIN 822131, (Jharkhand) through its Authorized Signatory namely, Shri Shailendra Kumar aged about 46 years, son of Shri Baijnath Singh, resident of Village-Bara, Chhattarpur, Village-Bara, Chhattarpur, Palamu, P.O. & P.S. Chhattarpur, District Palamu, PIN 822131, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101.
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District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101. ........... Respondents. ----- With W.P.(C) No. 4467 of 2022 ----- M/s Bajrang Stone, (A Proprietorship concern), having its works at Mouza Chuwe, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, through its proprietor, namely, Alok Ranjan, aged about 41 years, son of Late Bajrang Mishra, resident of Village Kasba, P.O. Kasba, P.S. Meharma, District Godda, PIN-814160 (Jharkhand). .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 4468 of 2022 ----- Shyam Stone Mines, (A Proprietorship concern), having it soffice at Chhatarpur, Karmkal, P.O. & P.S. Chhatarpur, District Palamu, PIN 822113, (Jharkhand), though its Proprietor namely, Umakant Prasad Jaiswal, aged about 51 years, son of Late Mahendra Prasad Jaiswal, resident of Chhatarpur, Karmakal, P.O. & P.S. Chhatarpur, District Palamu, Pin 822113, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
2025:JHHC:29619-DB 42
Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101. 5. 5. District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101. ........... Respondents. ----- With W.P.(C) No. 4469 of 2022 ----- Bardag Stone Mines, (A Partnership Firm), having its place of business at Village Bardag, P.O. & P.S. Bardag, District Palamu, PIN 822113, (Jharkhand), through its Partner, namely, Praveen Kumar Agarwal, aged about 54 years, son of Mannulal Agarwal, Dhurwa, Bajkum, P.O. & P.S. Latehar, District Latehar, PIN 829207, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101. 5. District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. & P.S. Medininagar, District Palamu, (Jharkhand), PIN 822101. ........... Respondents. ----- With W.P.(C) No. 4470 of 2022 ----- M/s Bandana Stone Works, (A Proprietorship concern), having its works at Mouza Lohanda Mako, Rajmahal, P.O. & P.S. Jirwabari, District Sahibganj, PIN 816109 (Jharkhand), through its Proprietor, namely, Rakesh Ranjan, aged about 38 years, son of Late Bajrang Kumar Mishra, resident of Village Kasba, Dudhichak,
2025:JHHC:29619-DB 43
P.O. Kasba, P.S. Meharmaa, District Godda, PIN-814160 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 4471 of 2022 ----- M/s. Bajrangbali Stone Works, (A Proprietorship concern), having it office at Gangopara Mako. Pathna, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor, namely, Prakash Kumar Kediya, aged about 53 years, son of Mohan Lal Kediya, resident of Near Shiv Mandir, Main Road Barharwa, Ratanpur, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816 109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816 109.
2025:JHHC:29619-DB 44
........... Respondents. ----- With W.P.(C) No. 4546 of 2022 ----- M/s. GAUTAM ENTERPRISES, (a Proprietorship concern), having its office at Village Bara, Chattarpur, P.O. Bhabhandi, P.S. Hariharganj, District Palamau, PIN 822113, through its Authorized Signatory Shailendra Kumar, aged about 46 years, son of Shri Baijnath Singh, resident of Village Bara, Chhatarpur, P.O. Bhabhandi, P.S. Chhattarpur, District Palamau (Jharkhand), PIN 822113. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834002 (Jharkhand), 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-8334002 (Jharkhand), 4. Deputy Commissioner, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau, PIN 822101. 5. District Mining Officer, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau, PIN 822101. ........... Respondents. ----- With W.P.(C) No. 4555 of 2022 ----- M/s Bandana Stone Works, (A Proprietorship concern), having its works at Mouza Lohanda Mako, Rajmahal, P.O. & P.S. Jirwabari, District Sahibganj, PIN 816109 (Jharkhand), through its Proprietor, namely, Rakesh Ranjan, aged about 38 years, son of Late Bajrang Kumar Mishra, resident of Village Kasba, Dudhichak, P.O. Kasba, P.S. Meharmaa, District Godda, PIN-814160 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O: and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
2025:JHHC:29619-DB 45
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. 5. District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. ........... Respondents. ----- With W.P.(C) No. 4556 of 2022 ----- Shyam Stone Mines, (A Proprietorship concern), having it soffice at Chhatarpur, Karmkal, P.O. & P.S. Chhatarpur, District Palamu, PIN 822113, (Jharkhand), though its Proprietor namely, Umakant Prasad Jaiswal, aged about 51 years, son of Late Mahendra Prasad Jaiswal, resident of Chhatarpur, Karmakal, P.O. & P.S. Chhatarpur, District Palamu, Pin 822113, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. 5. District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. ........... Respondents. ----- With W.P.(C) No. 4606 of 2022 ----- M/s. GAUTAM ENTERPRISES, (a Proprietorship concern), having its office at Village Bara, Chattarpur, P.O. Bhabhandi, P.S. Hariharganj, District Palamau, PIN 822113, through its Authorized Signatory Shailendra Kumar, aged about 46 years, son of Shri Baijnath Singh, resident of Village Bara, Chhatarpur, P.O. Bhabhandi, P.S. Chhattarpur, District Palamau-822113, (Jharkhand).
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..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralavya (Project Building), PO. Dhurwa, P.S. Jagannatbrpur, District Ranchi- 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. 5. District Mining Officer, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. ........... Respondents. ----- With W.P.(C) No. 4614 of 2022 ----- M/s. GAUTAM ENTERPRISES, (a Proprietorship concern), having its office at Village Bara, Chattarpur, P.O. Bhabhandi, P.S. Hariharganj, District Palamau, PIN 822113, through its Authorized Signatory Shailendra Kumar, aged about 46 years, son of Shri Baijnath Singh, resident of Village Bara, Chhatarpur, P.O. Bhabhandi, P.S. Chhattarpur, District Palamau-822113, (Jharkhand). ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. 5. District Mining Officer, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. ........... Respondents. ----- With W.P.(C) No. 4615 of 2022
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----- M/s Bajrang Stone, (A Proprietorship concern), having its works at Mouza Chuwe, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, through its proprietor, namely, Alok Ranjan, aged about 41 years, son of Late Bajrang Mishra, resident of Village Kasba, P.O. Kasba, P.S. Meharma, District Godda, PIN-814160 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. 5. District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816101. ........... Respondents. ----- With W.P.(C) No. 4642 of 2022 ----- M/s. GAUTAM ENTERPRISES, (a Proprietorship concern), having its office at Village Bara, Chattarpur, P.O. Bhabhandi, P.S. Hariharganj, District Palamau, PIN 822113, through its Authorized Signatory Shailendra Kumar, aged about 46 years, son of Shri Baijnath Singh, resident of Village Bara, Chhatarpur, P.O. Bhabhandi, P.S. Chhattarpur, District Palamau (Jharkhand), PIN 822113. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834002 (Jharkhand), 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-8334002 (Jharkhand),
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Deputy Commissioner, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau, PIN 822101. 5. District Mining Officer, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau, PIN 822101. ........... Respondents. ----- With W.P.(C) No. 4643 of 2022 ----- Bardag Stone Mines, (A Partnership Firm), having its place of business at Village Bardag, P.O. & P.S. Bardag, District Palamu, PIN 822113, (Jharkhand), through its Partner, namely, Praveen Kumar Agarwal, aged about 54 years, son of Mannulal Agarwal, Dhurwa, Bajkum, P.O. & P.S. Latehar, District Latehar, PIN 829207, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. 5. District Mining Officer, Palamu, having its office at District Collectorate, Medininagar, P.O. and P.S. Medininagar, District Palamu, PIN 822 101. ........... Respondents. ----- With W.P.(C) No. 4993 of 2022 ----- M/s. Vidyarthi Stone Works, a Proprietorship concern, having its Works at Mouza- Hatigar, P.O. Sakrigali, P.S. Taljhari, District Sahibganj-816129, through its Proprietor, namely, Prashant Pandey, aged about 30 years, son of Late Parmanand Pandey, resident of Village-Refugee Colony, Saint Joseph, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834 002.
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The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 4998 of 2022 ----- M/s Vidyarthi Stone Works, (A Proprietorship concern), having its works at Plot No. 63/P, 72 and 80, Mouza Godwa, Taljhari, P.O. Godwa, P.S. Taljhari, District Sahibganj, PIN 816129 (Jharkhand), through its proprietor, namely, Prashant Pandey, aged about 30 years, son of Late Parmanand Pandey, resident of Village Refugee Colony, Saint Josheph, P.O. Sahibganj, P.S. Sahibganj, District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 4999 of 2022 ----- M/s Vidyarthi Stone Works, (A Proprietorship concern), having its works at Plot No. 63/P, 72 and 80, Mouza Godwa, Taljhari, P.O. Godwa, P.S. Taljhari, District Sahibganj, PIN 816129 (Jharkhand),
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through its proprietor, namely, Prashant Pandey, aged about 30 years, son of Late Parmanand Pandey, resident of Village Refugee Colony, Saint Josheph, P.O. Sahibganj, P.S. Sahibganj, District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 5005 of 2022 ----- Madan Kant, (A Proprietorship concern), having its works at Mouza Kirukuria, Plot No. 02 (Part), P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Madan Kant, aged about 66 years, son of Late Dudhnath Choudhary, resident of Netaji Subhash Colony, P.S. Jirwabadi, P.O. & District Sahibganj, (Jharkhand), PIN-816109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109 ........... Respondents. ----- With W.P.(C) No. 5007 of 2022 ----- Madan Kant, (A Proprietorship Firm), having its works at Mouza Kirokuria, Plot No. 02 Part, 30 Part, 31 Part, Khata No. 14, 04 and 15, P.O. & P.S. Sahibganj, District Sahibganj, through its proprietor, namely, Madan Kant, aged about 66 years, son of Late Dudhnath Choudhary, resident of Netaji Subhash Colony, P.S. Jirwabadi, P.O. & District Sahibganj, (Jharkhand), PIN-816109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at District Collectorate, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 5076 of 2022 ----- Abhay Shankar Singh, aged about 34 years, son of Gajendra Pratap Singh, resident of Sanitoriyam Road, Tupudana Dungri, P.O. and P.S. Tupudana, District Ranchi-834004 (Jharkhand). ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834002 (Jharkhand), 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna
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Bhawan, P.O. and P.S. Doranda, District Ranchi-8334002 (Jharkhand), ........... Respondents. ----- With W.P.(C) No. 5078 of 2022 ----- Abhay Shankar Singh, aged about 34 years, son of Gajendra Pratap Singh, resident of Sanitoriyam Road, Tupudana Dungri, P.O. and P.S. Tupudana, District Ranchi-834004 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834-002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. ........... Respondents. ----- With W.P.(C) No. 5087 of 2022 ----- Madan Kant, aged about 66 years, son of Late Dudhnath Choudhary, resident of Netaji Subhash Colony, P.S. Jirwabadi, P.O. & District Sahibganj, (Jharkhand), PIN-816109. ..........Petitioner. -Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With
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W.P.(C) No. 5121 of 2022 ----- M/s. Vidyarthi Stone Works, a Proprietorship concern, having its Works at Mouza-Godwa, P.O.Sakrigali, P.S. Taljhari, District Sahibganj-816115, through its Proprietor, namely, Prashant Pandey, aged about 30 years, son of Late Parmanand Pandey, resident of Village-Refugee Colony, Saint Joseph, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109.
District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 5122 of 2022 ----- Madan Kant, aged about 66 years, son of Late Dudhnath Choudhary, resident of Netaji Subhash Colony, P.S. Jirwabadi, P.O. & District Sahibganj, (Jharkhand), PIN-816109. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 5123 of 2022 ----- Madan Kant, (A Proprietorship concern), having its works at Mouza Hatigarh, Plot No. 260, 297 and 298, P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Madan Kant, aged about 66 years, son of Late Dudhnath Choudhary, resident of Netaji Subhash Colony, P.S. Jirwabadi, P.O. & District Sahibganj, (Jharkhand), PIN-816109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(T) No. 6165 of 2022 ----- M/s SK Dutta & Co. through its partner Sourajit Dutta, Aged- about- 66 years, Sex- Male, S/o Late Santosh Kumar Dutta, By Caste- Bengali, Occupation-Business, Having its registered office at Haridanga Bazar, P.O. + P.S. Pakur, Dist- Pakur (Jharkhand) and Permanent Resident of 4 Andul Raj Road, PO-Southern Market, PS-Kalighat. Kolkata- 700026, West Bengal. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at District Collectorate, Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand) 5. District Mining Officer, Pakur, having its office at Pakur, P.O. and P.S. Pakur, District Pakur (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 6272 of 2022 ----- Muneshwari Stone, (A Partnership Firm), having its works at Mouza Piska, P.O. & P.S. Ormanjhi, District Ranchi, PIN 835219 (Jharkhand), through its Partner namely, Manoj Kumar Singhania, aged about 53 years, son of Shyam Sundar Singhania, resident of Flat No. 101, Paramsukh Apartment, Modi Compound, Kamla Kant Road, Rani Sati Mandir Lane, Ranchi, P.O. G.P.O., P.S. Sukhdeonagar, District Ranchi, PIN 834001, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi- 834001. 5. District Mining Officer, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi-834 001. ........... Respondents. ----- With W.P.(C) No. 6273 of 2022 ----- M/s. Universal Black Stone Works (A Proprietorship concern), having its works at Mouza and Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Md. Asad Ali, aged about 43 years, son of Md. Maqusood Ali, resident of House No. 292, Near UMS Pinargaria, Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner.
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-Versus- 1. 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103 ........... Respondents. ----- With W.P.(C) No. 6274 of 2022 ----- Silvercoast Infratech Private Limited, (A Company registered under the Companies Act, 1956/2013), having its works at Village Kuchu, Khata No. 47, Plot No. 58, P.O. & P.S. Ormanjhi, District Ranchi, PIN 835219, (Jharkhand), through its Authorized Signatory, namely, Manoj Kumar Singhania, aged about 53 years, son of Shyam Sundar Singhania, resident of Flat No. 101, Paramsukh Apartment, Modi Compound, Kamla Kant Road, Rani Sati Mandir Lane, Ranchi, P.O. G.P.O., P.S. Sukhdeonagar, District Ranchi, PIN 834001, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi-834 001. 5. District Mining Officer, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi-834 001. ........... Respondents. ----- With W.P.(C) No. 6307 of 2022 -----
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M/s. Kuldip Kumar and Company (A Proprietorship concern), having its works at Village Baliapur, P.O. & P.S. Baliapur, District Dhanbad, PIN 828201 (Jharkhand), through its Proprietor namely Kuldip Kumar Agarwal, aged about 53 years, son of Om Prakash Agarwal, resident of House No. 117, Village Baliapur, P.O. P.S. Baliapur, District Dhanbad, PIN 828201 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dhanbad, having its office at Collectorate Building, Dhanbad, P.O. & P.S. Dhanbad, District Dhanbad - 828201. 5. District Mining Officer, Dhanbad, having its office at Collectorate Building, Dhanbad, P.O. & P.S. Dhanbad, District Dhanbad- 828201. ........... Respondents. ----- With W.P.(C) No. 6336 of 2022 ----- M/s. Maa Tara Construction & Equipment Co., (A Partnership Firm), having its place of business at Sanksai, Road No.2, Town Jamshedpur, P.O. Mango, P.S. Mango, District East Singhbhum, PIN 831018 (Jharkhand), through its Partner, namely, Amrit Mahato, aged about 46 years, son of Late Akul Chandra Mahato, resident of A.R. Mansion, Opposite Bank of Baroda, West Layout Sonari, Kagalnagar, P.O. & P.S. Sonari, District East Singhbhum, PIN 831001, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi, PIN 834 002, (Jharkhand). 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi, PIN 834 004, (Jharkhand). 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi, PIN 834 002, (Jharkhand).
2025:JHHC:29619-DB 58
Deputy Commissioner, East Singhbhum, having its office at District Collectorate, Jamshedpur, P.O. & P.S. Jamshedpur, District East Singhbhum, PIN 831 001, (Jharkhand). 5. District Mining Officer, East Singhbhum, having its office at District Collectorate, Jamshedpur, P.O. & P.S. Jamshedpur, District East Singhbhum, PIN 831 001, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 6339 of 20 ----- Ashok Kumar Dhanuka, aged about 48 years, son of Om Prakash Dhanuka, resident of Flat No. 001, Narvada Apartment, Green Avenue Lane Dam Side Road No. 2, Near Gandhi Nagar, Misirgonda @ Pahargonda, Ranchi, P.O. Ranchi University & P.S. Gonda, District Ranchi, PIN 834008, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi- 834001. 5. District Mining Officer, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi- 834001. ........... Respondents. ----- With W.P.(C) No. 6347 of 2022 ----- M/s. Maa Tara Construction & Equipment Co., (A Partnership Firm), having its place of business at Sanksai, Road No.2, Town Jamshedpur, P.O. Mango, P.S. Mango, District East Singhbhum, PIN 831018 (Jharkhand), through its Partner, namely, Amrit Mahato, aged about 46 years, son of Late Akul Chandra Mahato resident of A.R. Mansion, Opposite Bank of Baroda, West Layout Sonari, Kagalnagar, P.O. & P.S. Sonari, District East Singhbhum, PIN 831001, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 59
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, East Singhbhum, having its office at District Collectorate, Jamshedpur, P.O. & P.S. Jamshedpur, District East Singhbhum, (Jharkhand). 5. District Mining Officer, East Singhbhum, having its office at District Collectorate, Jamshedpur, P.O. & P.S. Jamshedpur, District East Singhbhum, (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 6375 of 2022 ----- M/s. Jay Maa Tara Stone Products (A Proprietorship concern) having its office at Village/Mauza- Nijhor, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Manoj Kumar Bhagat, aged about 44 years, son of Jageshwar Prasad Bhagat, resident of Village- Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6376 of 2022 ----- MS Mangal Murti Minerals Private Limited (A company concern), having its works at Mouza and Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand), through its Director, namely Omprakash Sharma, aged about 44
2025:JHHC:29619-DB 60
years, son of Dal Chandra Sharma, resident of Asaholi, Bhilwara, P.O. and P.S. Ashaholi, District Bhilwara, PIN 311801, (Rajasthan). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6380 of 2022 ----- Manmode Construction Private Limited (A registered under the Companies Act, 1956/2013), having its Works at Mauza- Manjhladhi, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 814101, (Jharkhand), through its Director, namely Nilu Mariya, aged about 43 years, son of Sahdeo Mariya, resident of Wood Mill, Rasikpur, P.O. & P.S. Rasikpur, District Dumka, PIN 814101, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6522 of 2022 -----
2025:JHHC:29619-DB 61
Zoya Stone Product (A Partnership Firm), having its works at Mouza Barmasia No. 02, J.B. No. 52, Plot No. 900 to 903, Ρ.Ο. & P.S. Shikaripara, District Dumka, PIN-816103, (Jharkhand), through its partner, namely, Amjad Ali, aged about 43 years, son of Late Akthar Ali, resident of Sundipur, P.O. & P.S. Birbhum, District Birbhum, PIN-731224 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6523 of 2022 ----- Dev Gouri Stone Products (A Partnership Firm), having its work at Mouza Ghatharipur, J. B. No. 05, Plot No. 441/P & 492/P, P.O. & P.S. Dumka, District Dumka, PIN-816118, (Jharkhand), through its partner, namely, Bikash Kumar Bothra, aged about 34 years, son of Late Shanti Lal Bothra, Resident of Dakhalbati, Benegram, P.O. & P.S. Dakhalbati, District Birbhum, PIN-731224 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. -----
2025:JHHC:29619-DB 62
With W.P.(C) No. 6524 of 2022 ----- M/s. Venkatesha Crushing and Mining Company Private Limited (A company registered under Companies Act, 1956/2013), having its Works at Mauza Sizua, Plot No.9 to 12, 130, 132, 134 & 136, Khata No. 5, 6, 7, 9, 12, 16 & 25, P.O. Maluti, P.S. Shikaripara, District- Dumka, PIN 816103, (Jharkhand), through its Director, namely Ganesh Nagaraj, aged about 60 years, son of Ramaya Nagaraj, resident of Flat No. A 203, Hidden Treasurer Apartment, Raj Bhavan Road, Ayyappa Swamy Temple Lane, P.O. Somajiguda, P.S. Somajiguda, District Hyderabad, PIN 500082, (Andhra Pradesh). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6527 of 2022 ----- Suresh Stone (A Partnership Firm), having its works at Mouza Pinargaria, J. B. No. 28, Plot No. 1677, 1679, 1712 & 1740/P, P.O. & P.S. Dumka, District Dumka, PIN-816118, (Jharkhand), through its partner, namely, Hulash Chand Bajaj, aged about 30 years, son of Om Prakash Bajaj, resident of D. B. Road, Kamarpatty, Rampurhat-I, P.O. & P.S. Rampurhat, District Birbhum, PIN- 731224 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004.
2025:JHHC:29619-DB 63
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6530 of 2022 ----- M/s. Data Stone Unit (A Proprietorship concern), having its works at Shikaripara Road, Makrapahari, P.O. & P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Suraiya Begam, aged about 47 years, daughter of Md. Alim, resident of Nischintapur, Madrasapara, P.O. Rampurhat, P.S. Nischintapur, District Birbhum, PIN 731224, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO, Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 6531 of 2022 ----- M/s. Jay Maa Tara Stone Products (A Proprietorship concern), having its office at Village Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Manoj Kumar Bhagat, aged about 44 years, son of Jageshwar Prasad Bhagat, resident of Village- Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002.
2025:JHHC:29619-DB 64
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6532 of 2022 ----- Himalaya Stone Works@ M/S Himaliya Stone Works (A Proprietorship Firm), having its works at Mouza and Village Pinargaria, P.O. and P.S. Shikaripara, District Dumka, PIN 816118, (Jharkhand), through its Proprietor, namely Md. Mubarak Ansari, aged about 39 years, son of Yunus Ansari, resident of village Sarasdangal, P.O. and P.S. Shikaripara, District Dumkar, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6533 of 2022 ----- M/s. Jay Maa Tara Stone Products (A Proprietorship concern), having its office at Mauza- Ghat Haripur, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Manoj Kumar Bhagat, aged about 44 years, son of Jageshwar Prasad Bhagat, resident of Village- Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). .........Petitioner.
2025:JHHC:29619-DB 65
-Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103 ........... Respondents. ----- With W.P.(C) No. 6534 of 2022 ----- M/S Bishwakarma Stone Product (A Partnership Firm), having its works at Mouza and Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816118, (Jharkhand), through its Partner, namely Arun Prosad Gupta, aged about 54 years, son of Rameshwar Prosad Gupta, resident of Nataraj Dumka Road, P.O. and P.S. Rampurhat, District Birbhum, PIN 731224, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6535 of 2022 ----- M/s. Jay Maa Tara Stone Products (A Proprietorship concern), having its office at Village Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Binod Prasad Bhagat, aged about 39 years, son of Jageshwar Prasad Bhagat, resident of Village- Sarasdangal,
2025:JHHC:29619-DB 66
P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6536 of 2022 ----- M/s. Sherawali Stone Product (A Proprietorship concern), having its works at Mouza and Village Sarasdangal, P.O. and P.S. Sarasdangal, District Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Bakul Das Bairagya, aged about 39 years, son of Dibakar Das Bairagya, resident of Dakshingram, Paikpara, P.O. Mayureshwar-I, P.S. Dakshingram, District Birbhum, PIN 731245, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6537 of 2022 -----
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Haradhan Verma, aged about 47 Years, son of Late Pashupati Verma, resident of Village-Rajbandh, P.O. Rajbandh, P.S. Shikaripara, District-Dumka, PIN816118 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6538 of 2022 ----- M/s. Chitra Enterprises (A Partnership concern), having its works at Mouza and Village Sarasdangal, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand), through its Partner, namely Niraj Kumar Agarwal, aged about 44 years, son of Makhan Lal Kothriwal, resident of Gilan Para, Sonwadangal, P.O., P.S. and District Dumka, PIN 814101, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6539 of 2022 -----
2025:JHHC:29619-DB 68
M/s. Rohini Stone Quarry (A Proprietorship concern), having its works at Mouza and Village Sarasdangal, P.O. and P.S. Shikaripara, District Dumkar, PIN 816103. (Jharkhand), through its Proprietor, namely Mithun Ansari, aged about 33 years, son of Islam Ansari, resident of village Sarasdangal, P.O. and P.S. Shikaripara, District Dumkar, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building. Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6540 of 2022 ----- M/s. Jay Maa Tara Stone Products (A Proprietorship concern), having its office at Mauza- Makra Pahari, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Manoj Kumar Bhagat, aged about 44 years, son of Jageshwar Prasad Bhagat, resident of Village- Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. -----
2025:JHHC:29619-DB 69
With W.P.(C) No. 6541 of 2022 ----- M/S Jay Mata Di Stone Product (A Proprietorship concern), having its works at Mouza and Village Nijhor, P.O. and P.S. Shikaripara, District Dumka, PIN 816118, (Jharkhand), through its Proprietor, namely Durga Prasad Bhagat, aged about 40 years, son of Rajeshwar Prasad Bhagat, resident of Taljhari Para, P.O. and P.S. Rampurhat M, District Birbhum, PIN 731224, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 6554 of 2022 ----- William Rituraj, aged about 30 years, Son of Navin Kumar resident of village Bhagwanpur Khapura, P.O. Pakribarwan, P.S. Pakribarwan, District - Nawada, PIN 805124, (Bihar). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With
2025:JHHC:29619-DB 70
W.P.(C) No. 6555 of 2022 ----- Ashok Kumar Dhanuka, aged about 48 years, son of Om Prakash Dhanuka, resident of Flat No. 001, Narvada Apartment, Green Avenue Lane Dam Side Road No. 2, Near Gandhi Nagar, Misirgonda @ Pahargonda, Ranchi, P.O. Ranchi University & P.S. Gonda, District Ranchi, PIN 834008, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi- 834001. 5. District Mining Officer, Ranchi, having its office at Collectorate Building, Kutchery, P.O. G.P.O., P.S. Kotwali, District Ranchi- 834001. ........... Respondents. ----- With W.P.(C) No. 6569 of 2022 ----- Dev Gouri Stone Products (A Partnership Firm), having its work at Mouza Ghatharipur, J. B. No. 05, Plot No. 441/P & 492/P, P.O. & P.S. Dumka, District Dumka, PIN-816118, (Jharkhand), through its partner, namely, Bikash Kumar Bothra, aged about 34 years, son of Late Shanti Lal Bothra, Resident of Dakhalbati, Benegram, P.O. & P.S. Dakhalbati, District Birbhum, PIN-731224 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 71
Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 29 of 2023 ----- M/s. Gita Stone Unit (A Proprietorship concern), having its office at Village Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Niraj Kumar Bhagat, aged about 46 years, Son of Premlal Prasad Bhagat, resident of Village- Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 30 of 2023 ----- Masudul Haque Stone Crusher ( A Proprietorship concern), having its office at Village Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Masudul Haque, aged about 34 years, Son of Monirul Haque, resident of Near Rampurhat Court, Bazar para, Ward-10, Rampurhat 1, Birbhum, P.O. Rampurhat, P.S. Rampurhat, District Birbhum, PIN 731224, (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004.
2025:JHHC:29619-DB 72
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 48 of 2023 ----- Dharambir Singh, aged about 53 Years, Son of Late Janardan Singh, Resident of village- Jamugaria, P.O. Pratappur, P.S. Shikaripara, District Dumka, PIN 816118 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 118 of 2023 ----- M/s. Universal Black Stone Works (A Proprietorship concern), having its works at Mouza and Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand), through its Proprietor, namely Md. Asad Ali, aged about 44 years, son of Md. Maqusood Ali, resident of House No. 292, Near UMS Pinargaria, Village Pinargaria, P.O. Pinargaria, P.S. Shikaripara, District Dumka, PIN 816103, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
2025:JHHC:29619-DB 73
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 119 of 2023 ----- 1. Koushal Kishore Singh, aged about 40 years, Son of Tribhuwan Singh, resident of village Naya Tola, Deharia, P.O. Deharia, P.S. Katihar, District- Katihar (Bihar). 2. Hari Nandan Choudhary, aged about 52 years, Son of Late Bindeshwar Choudhary, resident of village Dudhani, P.O., P.S. and District- Dumka (Jharkhand). ..........Petitioners. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 120 of 2023 ----- M/S. Chitra Stone Works (A Proprietorship concern), having its office at Village Makrapahari, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka(Jharkhand), through its Proprietor, namely Manik Chandra Maheshwari, aged about 56 years, Son of late Shyam Sunder Maheshwari, resident of Old Police Club Road, Dumka, P.O. Dumka, P.S. Dumka, District Dumka (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002.
2025:JHHC:29619-DB 74
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 121 of 2023 ----- M/S. Maa Karni Stone Works ( A Proprietorship concern), having its office at Village Nijhor, P.O. Sarasdangal, P.S. Shikaripara, District - Dumka (Jharkhand), through its Proprietor, namely Manik Chandra Maheshwari, aged about 56 years, Son of Late Shyam Sunder Maheshwari, resident of Old Police Club Road Dumka, P.O. Dumka, P.S. Dumka, District Dumka (Jharkhand) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 122 of 2023 ----- M/S. Chitra Stone Works (A Proprietorship concern), having its office at Village Makrapahari, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka(Jharkhand), through its Proprietor, namely Manik Chandra Maheshwari, aged about 56 years, Son of late Shyam Sunder Maheshwari, resident of Old Police Club Road, Dumka, P.O. Dumka, P.S. Dumka, District Dumka (Jharkhand). ..........Petitioner. -Versus-
2025:JHHC:29619-DB 75
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 123 of 2023 ----- M/S. Shree Shyam Stone Works ( A Partnership concern), having its office at Village Nijhor, P.O. Sarasdangal, P.S. Shikaripara, District-Dumka (Jharkhand), through its Partner, namely Manik Chandra Maheshwari, aged about 56 years, Son of Late Shyam Sunder Maheshwari, resident of Old Police Club Road Dumka, P.O. Dumka, P.S. Dumka, District Dumka (Jharkhand). .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 124 of 2023 ----- Ravindar Nath Chand, aged about 42 years, Son of Late Yadunath Chand, resident of village Gopikandar, P.O. Gopikandar, P.S. Gopikandar, District -Dumka (Jharkhand). ..........Petitioner. -Versus-
2025:JHHC:29619-DB 76
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 125 of 2023 ----- M/S. BABA STONE ( A Partnership concern), having its works at Mauza- Rambani, P.O. Karudih, P.S. Gopikandar, District-Dumka (Jharkhand), through its Partner, namely Sanjay kumar Mandal, aged about 38 years, Son of Late Sushil Mandal, resident of village Kharoni Bazar, P.O. Karudih, P.S. Gopikandar, District Dumka (Jharkhand). ..........Petitioner. -Versus- The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 1. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 2. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 3. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 4. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 127 of 2023 ----- Utpal Kumar Sen, aged about 36 years, Son of Ravindranath Sen, resident of Village Kundhit, P.O. Kundhit, P.S. Kundhit, District- Jamtara (Jharkhand). ..........Petitioner. -Versus-
2025:JHHC:29619-DB 77
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 133 of 2023 ----- M/S. Chetak Stone (A Partnership concern), having its office at Village Sarasdangal, P.O. Sarasdangal, P.S. Sarasdangal, District- Dumka(Jharkhand), through its Partner, namely Manik Chandra Maheshwari, aged about 56 years, Son of late Shyam Sunder Maheshwari, resident of Old Police Club Road, Dumka, Р.О. Dumka, P.S. Dumka, District Dumka (Jharkhand) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 134 of 2023 ----- Bheru Lal Sharma, aged about 47 years, Son of Dal Chandra Sharma, resident of village Ashaholi, P.O. Ashaholi, P.S. Raypur, District - Bhilwara (Rajasthan) PIN 311801. ..........Petitioner. -Versus-
2025:JHHC:29619-DB 78
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 184 of 2023 ----- M/s. Ayachi Enterprises, (A Proprietorship Concern), having its works at Mauza Gilamari, P.O. & P.S. Mirzachowki, District Sahebganj, through its Proprietor, namely, Ravi Kumar, aged about 39 years, son of Prabhu Nath Mishra, resident of West of Police Colony, P.O. & P.S. Sahebganj, District Sahebganj, PIN- 816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 203 of 2023 ----- M/s. Sunil Kumar Singh, (A Proprietorship Concern), having its works at Mouza Lohanda Bedo, P.O. & P.S. Boriyo, District Sahibganj, through its Proprietor, namely, Sunil Kumar Singh,
2025:JHHC:29619-DB 79
aged about 53 years, son of Dilip Kumar Singh, resident of Chhota Panchgarh, Jirwabari, P.O. & P.S. Jirwabari, District Sahibganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 204 of 2023 ----- Jindal Stone Works, (A Proprietorship Concern), having its works at Mauza Bara Lohanda (Lohanda Bedo), P.O. & P.S. Boriyo (Jirwabari), District Sahebganj, through its Proprietor, namely, Kanhaiya Kumar Khudania, aged about 46 years, son of Kishan Lal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents.
2025:JHHC:29619-DB 80
----- With W.P.(C) No. 235 of 2023 ----- M/s. Kanak Stone, (A Proprietorship Concern), having its works at Mouza Chotta Lohanda (Lohanda Bedo), P.O. & P.S. Mirjachowki, District Sahebganj, through its Proprietor, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 236 of 2023 ----- M/s. Ayachi Enterprises, (A Proprietorship Concern), having its works at Mauza Chuwa, P.O. & P.S. Jirwabari, District Sahebganj, through its Proprietor, namely, Ravi Kumar, aged about 39 years, son of Prabhu Nath Mishra, resident of West of Police Colony, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 81
Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 242 of 2023 ----- M/s. Sri Shyam Stone Works, (A Partnership Concern), having its works at Mouza Marikutti, P.O. & P.S. Sahebganj, District Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 250 of 2023 ----- M/s. Black Stone Works, (A Partnership Firm), having its works at Mauza Desh Pokharia & Amjhor, P.O. & P.S. Mirjachowki, District Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
2025:JHHC:29619-DB 82
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 267 of 2023 ----- M/s Sri Anil Prasad Singh (Stone Mines, Pokharia), having its office at opposite Karbla, 2nd Floor, Goshala Road, Dudahi, Dumka, P.O. & P.S. - Dumka, District - Dumka, Jharkhand through its proprietor Anil Kumar Singh, aged about 57 years, son of Raj Nandan Singh, Resident of House No. B-4, Parwati Niwas, Patel Nagar, Harmu Housing Colony, P.O. - Doranda, P.S.- Argora, District - Ranchi, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand through its Secretary, Department of Industries, Mines and Geology, having its office at Yojana Bhawan, P.O. & P.S.- Doranda, District -Ranchi, Jharkhand - 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. 834004. Jagarnathpur, District Ranchi, Jharkhand- 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having office at Yojna Bhawan, P.O. & P.S. - Doranda, District -Ranchi, Jharkhand- 834002. 4. The Deputy Commissioner, Dumka, having its office at District Collectorate, Dumka, P.O. & P.S. - Dumka, District - Dumka, Jharkhand. 5. The District Mining Officer, Dumka, having its office at District Collectorate, Dumka, P.O. & P.S. - Dumka, District - Dumka, Jharkhand. ........... Respondents. ----- With W.P.(C) No. 277 of 2023 ----- M/s. Sri Shyam Stone Works, (A Partnership Concern), having its works at Mouza Marikuti, P.O. & P.S. Sahebganj, District
2025:JHHC:29619-DB 83
Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), P.O. Dhurwa, P.S. Jagannathpur, District Ranchi- 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 278 of 2023 ----- M/s. Jyoti Stone Works, (A Proprietorship Concern), having its works at Mouza Lohanda Bedo, P.O. & P.S. Sahebganj, District Sahebganj, through its Proprietor, namely, Jagdish Prasad Narsaria, aged about 59 years, son of Hari Prasad Narsaria, resident of Savera Vastralay, Chowk Bazar, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents.
2025:JHHC:29619-DB 84
----- With W.P.(C) No. 279 of 2023 ----- Jindal Stone Works, (A Proprietorship Concern), having its works at Mauza Bara Lohanda (Lohanda Bedo), P.O. & P.S. Boriyo (Jirwabari), District Sahebganj, through its Proprietor, namely, Kanhaiya Kumar Khudania, aged about 46 years, son of Kishan Lal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 280 of 2023 ----- M/s. Tamanna Stone Works, (A Proprietorship Concern), having its works at Mauza Bara Marikuti, P.O. & P.S. Sahebganj, District Sahebganj, through its Proprietor, namely, Mohammad Karimuddin, aged about 52 years, son of Md. Sirajuddin, resident of Ganga Prasad, Chhoti Kodarjanna, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002.
2025:JHHC:29619-DB 85
Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 292 of 2023 ----- M/s. Vaishnav Stone Works, (A Proprietorship Concern), having its works at Mauza Damin Bhita, P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Awadh Kishore Singh, aged about 59 years, son of Late Diwakar Singh, resident of Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN- 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 293 of 2023 ----- M/s. Awadh Kishore & Sons, (A Partnership Firm), having its works at Mouza Tetaria, P.O. & P.S. Sahebganj, District Sahebganj, through its Partner, namely, Awadh Kishore Singh, aged about 59 years, son of Late Diwakar Singh, resident of Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN-813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002.
2025:JHHC:29619-DB 86
The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 438 of 2023 ----- M/s. Insha Stone Works, (A Proprietorship Concern), having its works at Mouza Boha No.2, P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Md. Irshad Ali, aged about 45 years, son of Hafijulla Ansari, resident of Bada Madansahi, P.O. & P.S. Bada Madansahi, District Sahibganj, PIN- 816190, Jharkhand. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 441 of 2023 ----- M/s. Insha Stone Works, (A Proprietorship Concern), having its works at Mouza Leva, P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Md. Irshad Ali, aged about 45 years, son of Hafijulla Ansari, resident of Bada Madansahi, P.O. & P.S. Bada Madansahi, District Sahibganj, PIN-816190, Jharkhand.
2025:JHHC:29619-DB 87
..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 442 of 2023 ----- M/s. Jharkhand Minerals, (A Proprietorship Concern), having its works at Chota Pangro, P.O. & P.S. Bada Madansahi, District Sahibganj, through its Proprietor, namely, Md. Rabbul Ansari, aged about 37 years, son of M.d Abushama Ansari, resident of Chota Pangro, P.O. & P.S. Bada Madansahi, District Sahibganj, PIN-816190, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 443 of 2023 -----
2025:JHHC:29619-DB 88
M/s. Jharkhand Stone Works, (A Partnership Firm), having its works at Mouza Leba, P.O. & P.S. Tinpahar, District Sahibganj, through its Partner, namely Md. Irshad Ali, aged about 45 years, son of Hafijulla Ansari, resident of Bada Madansahi, P.O. & P.S. Bada Madansahi, District Sahibganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 462 of 2023 ----- M/s. Mira Pahar Stone Mines, (A Partnership Firm), having its works at Mouza Mirapara, P.O. & P.S. Zirwabari, District Sahibganj, through its Partner, namely Md. Rabbul Ansari, aged about 37 years, son of Md. Abushama Ansari, resident of Chota Pangro, P.O. & P.S. Bada Madansahi, District Sahibganj, PIN- 816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109.
2025:JHHC:29619-DB 89
District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 481 of 2023 ----- M/s. Lakshmi Stone Works (A Proprietorship Concern), having its work at Mouza Pinergaria, P.O. & P.S. Shikaripara, District Dumka, PIN 816118, (Jharkhand), through its Proprietor, namely, Ajay Kumar Modi, aged about 43 years, son of Rajendra Prasad Modi, resident of Shri Durga Auto Centre, Bhagalpur Road, (Dudhni), P.O. & P.S. Dumka, District Dumka, PIN 814101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumką, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 518 of 2023 ----- M/s. Maa Baishnavi Stone Works @ M/s. Maa Basnawi Stone Works (A Proprietorship Concern), having its works at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand) through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of Village Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004.
2025:JHHC:29619-DB 90
The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 519 of 2023 ----- M/s. Maa Vaishnavi Stone Works, (A Proprietorship Concern), having its place of business at Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand) through its Proprietor, namely, Rajiv Kumar Bhagat, aged about 36 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 520 of 2023 ----- M/s. Maa Baishnavi Stone Works @ M/s. Maa Basnawi Stone Works, (A Proprietorship Concern), having its place of business at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand), through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus-
2025:JHHC:29619-DB 91
The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mincs Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 521 of 2023 ----- M/s. Maa Vaishnavi Stone Works, (A Proprietorship Concern), having its place of business at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand), through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834.002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 522 of 2023
2025:JHHC:29619-DB 92
----- M/s. Sankat Mochan Stone Mines, (A Partnership Firm), having its place of business at Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand), through its Partner, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 539 of 2023 ----- SRI SRI STONE UNIT (A Proprietorship concern), having its office at Village Ghatharipur, P.O. and P.S. Shikaripara, District-Dumka, (Jharkhand), through its Proprietor, namely Rajesh Kr. Bhagat, aged about 44 years, Son of Jayanti Prasad Bhagat, resident of near Holy Home, Nischintapur(p), Birbhum, P.O. and P.S. Nischintapur(p), District Birbhum, PIN 731224 (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101.
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District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 540 of 2023 ----- M/S. Shree Vinayak Stone Works (A Proprietorship concern), having its office at Village Ghat Haripar, P.O. and P.S. Shikaripara, District-Dumka, (Jharkhand), through its Proprietor, namely Rajesh sha aged about 45 years, Son of Shiba Pujan Sha resident of village- Kauwamahal, P.O. Benagaria, P.S. Shikaripara, District Dumka-816103 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 541 of 2023 ----- M/S. Jay Maa Durga Stone Product (A Proprietorship concern), having its office at Village Ghatharipur, P.O. and P.S. Shikaripara, District-Dumka, (Jharkhand), through its Proprietor, namely Bharat Pd. Bhagat, aged about 59 years, Son of Ganesh Prasad Bhagat, resident of village Sarasdangal, P.O. and P.S. Shikaripara, District Dumka, PIN 816103 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 542 of 2023 ----- M/S. Bharat Stone Works (A Proprietorship concern), having its office at Village Pinargaria, P.O. and P.S. Shikaripara, District- Dumka (Jharkhand), through its Proprietor, namely Mritunjay Trivedi aged about 51 years, Son of Yashoda Nand Trivedi, resident of Behind Amar Garage, New Kumhar Para, Dumka, P.O., P.S. and District - Dumka, PIN 814101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya(Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 543 of 2023 ----- M/S. ANUJ KUMAR SINGH (A Proprietorship concern), having its office at Village Chhatarchuan, P.O. Gopikandar, P.S. Dharampur, District-Dumka, (Jharkhand), through its Proprietor, namely Anuj Kumar Singh, aged about 54 years, Son of Jagdish Narayan Singh, resident of Kamta Bag Boloby, Dudhani, P.O. and P.S. Dudhani, District Dumka- 814101(Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
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Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 552 of 2023 ----- M/S. Lakhinarayan Stone Works ( A Partnership concern), having its works at Mauza- Lakhibad, P.O. Ranga Mission, P.S. Gopikandar, District-Dumka (Jharkhand), through its Partner, namely Ashok Kumar, aged about 60 years, Son of Hari Narayan Sah, resident of village Bando Haripur, P.O. Bando Haripur, P.S. Muffasil Dumka, Hathiapathar, District Dumka, PIN 514101(Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 578 of 2023 ----- M/S. Bol Bam Stone Product (A Proprietorship concern), having its office at Village Ghatharipur, P.O. and P.S. Shikaripara, District- Dumka, (Jharkhand), through its Proprietor, namely Vijay Kumar Goswami, aged about 43 years, Son of Tribhuwan Goswami, resident of village Chitragariya, P.O. Benagaria, P.S. Shikaripara, District Dumka, PIN 816103 (Jharkhand). ..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 586 of 2023 ----- M/S. Biswakarma Stone Works (A Proprietorship concern), having its office at Village Makrapahari, P.O. Sarasdangal, P.S. Makrapahari, District-Dumka, (Jharkhand), through its Proprietor, namely Jagdish Prasad Bhagat, aged about 54 years, Son of Ramji Bhagat, resident of village Nischintpur, Dumka Road, P.O. and P.S. Rampurhat, District Dumka, PIN 731224 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 695 of 2023 ----- Rajah Mining Corporation (A Proprietorship concern), having its works at Mauza- kathpahari, P.O. Kathpahari, P.S. Shikaripara, District-Dumka (Jharkhand), through its Proprietor, namely Sekh Salauddin, aged about 62 years, Son of Late Abdul Jalil, resident of village Satsal, P.O. Makdumnagar, P.S. Mohammad Bazar, Dumka Birbhum (West Bengal).
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..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi-834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816103. ........... Respondents. ----- With W.P.(C) No. 841 of 2023 ----- M/s. Maa Sheetla Stone Works, (A Proprietorship Concern), having its works at Mouza Marikuti, P.O. & P.S. Mufasil, Mahadeoganj, District Sahibganj, through its Proprietor, namely, Ramlakshman Yadav, aged about 28 years, son of Bhim Yadav, resident of Samda Nala, Sakrigali River Block, P.O. Sakrigali, P.S. Sahibganj Mufasil, District Sahibganj, PIN-816115, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj – 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 842 of 2023 ----- M/s. Vishwanath Stone Work, (A Proprietorship concern), having its works at Mouza ambadiha, P.O. & P.S. ambadiha, District
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Sahibganj, through its Proprietor, namely, Arjun Yadav, aged about 55 years, son of Bishwa Nath Yadav, resident of Samdanala, Sakrigali River Block, P.O. Sakrigali, P.S. Sahibganj Mufasil, District Sahibganj, PIN, 816115, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi- 834002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 849 of 2023 ----- M/s. Lakshmi Stone Works (A Proprietorship Concern), having its work at Mouza Pinergaria, P.O. & P.S. Shikaripara, District Dumka, PIN 816118, (Jharkhand), through its Proprietor, namely, Ajay Kumar Modi, aged about 43 years, son of Rajendra Prasad Modi, resident of Shri Durga Auto Centre, Bhagalpur Road, (Dudhni), P.O. & P.S. Dumka, District Dumka, PIN 814101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With
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W.P.(C) No. 853 of 2023 ----- M/s. Venkatesha Crushing and Mining Company Private Limited, (A company registered under Companies Act, 1956/2013), having its Works at Mauza Sizua, Plot No. 9 to 12, 130, 132, 134 & 136, Khata No. 5, 6, 7, 9, 12, 16 & 25, P.O. Maluti, P.S. Shikaripara, District Dumka, PIN-816103, (Jharkhand), through its Director, namely Ganesh Nagaraj, aged about 61 years, son of Ramaya Nagaraj, resident of Flat No. A 203, Hidden Treasurer Apartment, Raj Bhavan Road, Ayyappa Swamy Temple Lane, P.O. Somajiguda, P.S. Somajiguda, District Hyderabad, PIN-500082, (Andhra Pradesh). .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-816 103. ........... Respondents. ----- With W.P.(C) No. 930 of 2023 ----- Shivalaya Construction Company Private Limited, (A Company registered under the Companies Act, 1956/2013), having its registered office at Plot No. 137, Avatar Enclave, Paschim Vihar, P.O. & P.S. Jwala Heri Pachim Vihar, New Delhi, PIN-110063, through its Authorized Signatory, namely, Dheeraj Kumar, aged about 35 years, son of Rajeshwar Prasad Singh, resident of Sector- 2, Near Rajendra Bhawan, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi, PIN-834004 (Jharkhand) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Simdega, having its office at Collectorate Building, Simdega, P.O. & P.S. Simdega, District Simdega, Jharkhand. 5. District Mining Officer, Simdega, having its office at Collectorate Building, Simdega, P.O. & P.S. Simdega, District Simdega, Jharkhand. ........... Respondents. ----- With W.P.(C) No. 931 of 2023 ----- Shivalaya Construction Company Private Limited, (A Company registered under the Companies Act, 1956/2013), having its registered office at Plot No. 137, Avatar Enclave, Paschim Vihar, P.O. & P.S. Jwala Heri Pachim Vihar, New Delhi, PIN-110063, through its Authorized Signatory, namely, Dheeraj Kumar, aged about 35 years, son of Rajeshwar Prasad Singh, resident of Sector- 2, Near Rajendra Bhawan, Dhurwa, P.O. Dhurwa, P.S. Jagarnathpur, District Ranchi, PIN-834004 (Jharkhand) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Simdega, having its office at Collectorate Building, Simdega, P.O. and P.S. Simdega, District Simdega, Jharkhand. 5. District Mining Officer, Simdega, having its office at Collectorate Building, Simdega, P.O. and P.S. Simdega, District Simdega, Jharkhand. ........... Respondents. ----- With W.P.(C) No. 971 of 2023 ----- BSC-C&C 'JV' (A Joint Venture Company), having its works at Mouza Marikuti, P.O. & P.S. Sahibganj, District Sahibganj, through its Authorized Signatory, namely, Peddireddy Venkateswara Reddy, aged about 68 years, son of Peddireddy Nagireddy, resident of 24-2-1382, Vishwa Apartment, New Military Colony,
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Opposite LIC Office, Nellore Dargamitta, P.O. & P.S. Nellore Dargamitta, District Dargamitta, PIN-524003 (Andhra Pradesh). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 972 of 2023 ----- Ritika Stone, (A Proprietorship Concern), having its office at Bhartiya Colony, P.O. & P.S. Sahebganj, District Sahebganj, PIN- 816109, Jharkhand through its Proprietor, namely, Sunil Kumar Bhartiya, aged about 56 years, son of Murarilal Bhartia, resident of Bharatia Road, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With
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W.P.(C) No. 973 of 2023 ----- BSC-C&C 'JV" (A Joint Venture Company), having its works at Mauza Marikuti, Mahadevganj, P.O. & P.S. Sahibganj, District Sahibganj, through its Authorized Signatory, namely, Peddireddy Venkateswara Reddy, aged about 68 years, son of Peddireddy Nagireddy, resident of 24-2-1382, Vishwa Apartment, New Military Colony, Opposite LIC Office, Nellore Dargamitta, P.O. & P.S. Nellore Dargamitta, District Dargamitta, PIN-524003 (Andhra Pradesh). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1022 of 2023 ----- M/s. Sri Shyam Stone Works, (A Partnership Concern), having its works at Mouza Marikuti, P.O. & P.S. Sahebganj, District Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1025 of 2023 ----- Jindal Stone Works, (A Proprietorship Concern), having its works at Mauza Bara Lohanda (Lohanda Bedo), P.O. & P.S. Boriyo (Jirwabari), District Sahebganj, through its Proprietor, namely, Kanhaiya Kumar Khudania, aged about 46 years, son of Kishan Lal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1026 of 2023 ----- Jindal Stone Works, (A Proprietorship Concern), having its works at Mouza Bara Lohanda (Lohanda Bedo), P.O. & P.S. Boriyo (Jirwabari), District Sahebganj, through its Proprietor, namely, Kanhaiya Kumar Khudania, aged about 46 years, son of Kishan Lal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1027 of 2023 ----- M/s. Kanak Stone, (A Proprietorship Concern), having its works at Mouza Chotta Lohanda (Lohanda Bedo), P.O. & P.S. Mirjachowki, District Sahebganj, through its Proprietor, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand). PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1051 of 2023 ----- M/s. Md. Alam & Brothers, (A Proprietorship Concern), having its works at Mauza Gudaitungi, P.O. & P.S. Taljhari, District Sahebganj, through its Proprietor, namely, Mahatab Alam, aged
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about 45 years, son of Md. Shaukat Ali, resident of Village Piyarpur, P.O. & P.S. Piyarpur, District Sahebganj, PIN-816108, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1052 of 2023 ----- M/s. Maa Tara Stone Works, (A Proprietorship Concern), having its works at Mauza Gudaitungi, P.O. & P.S. Taljhari, District Sahebganj, through its Proprietor, namely, Brijmohan Sharma, aged about 52 years, son of Jay Bhagwan Sharma, resident of Hat Para, Rajmahal, P.O. & P.S. Rajmahal, District Sahebganj, PIN- 816108, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1053 of 2023 ----- M/s. Durga Stone Works, (A Proprietorship Concern), having its works at Mouza Adro, P.O. & P.S. Sahebganj, District Sahebganj, through its Proprietor, namely, Aditya Kumar Singh, aged about 61 years, son of Amar Dev Singh, resident of College Road, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN- 816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1054 of 2023 ----- M/s. Bobby Stone Works, (A Proprietorship Concern), having its works at Mauza Gudaitungi, P.O. & P.S. Bakudhi, District Sahebganj, through its Proprietor, namely, Aminul Islam, aged about 49 years, son of Md. Yusuf, resident of Kasim Bazár, Rajmahal, P.O. & P.S. Rajmahal, District Sahebganj, PIN-816108, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1055 of 2023 ----- M/s. Tamanna Stone Works, (A Proprietorship Concern), having its works at Mauza Bara Marikuti, P.O. & P.S. Sahebganj, District Sahebganj, through its Proprietor, namely, Mohammad Karimuddin, aged about 52 years, son of Md. Sirajuddin, resident of Ganga Prasad, Chhoti Kodarjanna, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109.
District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109.
........... Respondents. ----- With W.P.(C) No. 1056 of 2023 ----- M/s. Black Stone Works, (A Partnership Firm), having its works at Mouza Desh Pokharia & Amjhor, P.O. & P.S. Mirjachowki, District Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35,
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Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816109, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1057 of 2023 ----- M/s. Sri Shyam Stone Works, (A Partnership Concern), having its works at Mouza Marikutti, P.O. & P.S. Sahebganj, District Sahebganj, through its Partner, namely, Ved Prakash Khudania, aged about 63 years, son of Suraj Mal Khudania, resident of 35, Mahajan Patti, Sahebganj, P.O. & P.S. Sahebganj, District Sahebganj, PIN-816190, Jharkhand ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents.
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----- With W.P.(C) No. 1058 of 2023 ----- Ranjit Kumar Singh, aged about 39 years, son of Uma Nand Singh, having its place of business at JB 35, Plot No. 191, Sarasdangal, P.O. Sarasdangal, P.S. Shikaripara District Dumka, Jharkhand, and resident of Nishchintapur, Dumka Road, Rampurghat, Birbhum, P.O. Birbhum, P.S. Birbhum, District Birbhum (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. Deputy Commissioner, Dumka, having its office at Collectorate, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dunka, P.O. Dumka, P.S. Dumka, District Dumka. ........... Respondents. ----- With W.P.(C) No. 1059 of 2023 ----- M/s Maa Tara Stone Works, having its office at Mouza Sarasdangal, Plot No. 102, Sarasdangal, P.O. and P.S. Saradangal District Dumka, through its Authorized Signatory Sumit Kumar Singh, aged about 30 years, son of Arbind Singh, resident of Shikaripara, P.O. Shikaripara, P.S. Shikaripara, District Dumka, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. Deputy Commissioner, Dumka, having its office at Collectorate, Dumka, P.O. Dumka, P.S. Dumka, District Dumka.
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District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. ........... Respondents. ----- With W.P.(C) No. 1060 of 2023 ----- M/s Om Stone, having its office at Plot No.145, Mouza Sarasdangal, P.O. Sarasdangal, P.S. Sarasdangal, District Dumka, through its Authorized Signatory Gopinath Mandal, aged about 45 years, son of Late Jamuna Mandal, resident of Kowamahal, P.O. Benagaria, P.S. Shikaripara, District Dumka. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. Deputy Commissioner, Dumka, having its office at Collectorate, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. ........... Respondents. ----- With W.P.(C) No. 1071 of 2023 ----- Maa Gayatri Stone Works, (A Proprietorship Concern), having its works at Mauza Malitok, P.O. & P.S. Taljhari, District Sahebganj, through its Proprietor, namely, Chetkar Prasad Saha, aged about 53 years, son of Shiv Narayan Sah, resident of Masna, Kelabari, P.O. & P.S. Kelabari, District Sahebganj, PIN-816101, Jharkhand. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1076 of 2023 ----- M/s Jai Baba Bajrangbali Stone Mill, having its office at Plot Nos. 104 & 105, Mouza Jamrupani, P.O. Shikaripara, P.S. Shikaripara, District Dumka, through its Authorized Signatory Umesh Bhakat, aged about 35 years, son of Hari Shankar Bhakat, resident of Farmpally Nischintapur West, Rampurhat, 2 No. Ward, P.O. Rampurhat, P.S. Rampurhat, District Birbhum (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. Deputy Commissioner, Dumka, having its office at Collectorate, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. ........... Respondents. ----- With W.P.(C) No. 1077 of 2023 ----- M/s Bashdev Stone Product, having its office at Plot No.39, Chirudih, Shikaripara, P.O. Shikaripara, P.S. Shikaripara, District Dumka, through its Authorized signatory Narayan Mondal, aged about 46 years, son of Sudhir Mondal, resident of Deucha, Tajpur, P.O. Birbhum, P.S. Birbhum District Birbhum (West Bengal). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), Dhurwa, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi. 4. Deputy Commissioner, Dumka, having its office at Collectorate, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. Dumka, P.S. Dumka, District Dumka. ........... Respondents. ----- With W.P.(C) No. 1103 of 2023 ----- M/s. G. D. Stone Company, (A Proprietorship Concern), having its works at Mouza Telo, P.O. & P.S. Sahebganj, District Sahebganj, through its Proprietor, namely, Ghanshyam Dokania, aged about 57 years, son of Late Shiv Shankar Dokania, resident of Gram Sabji Mandi Road, Barharwa, P.O. Barharwa, Ratanpur, P.S. Sahibganj, District Sahibganj, Pin-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1107 of 2023 ----- M/s. Bhagwan Stone Works (a Partnership Firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of Village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN-816108, Jharkhand. ..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1108 of 2023 ----- M/s. Bhagwan Stone Works (a Partnership Firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of Village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN-816108, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1179 of 2023 -----
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M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1180 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Nimgachi, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1181 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Belbhadri, P.O. & P.S. Mirzachowki, District Sahibganj, PIN – 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1197 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Belbhadri, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1198 of 2023 ----- M/s. Bhagwan Stone and Minerals, (A Proprietorship Concern), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1199 of 2023 ----- M/s. Bhagwan Stone and Minerals, (A Proprietorship concern), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of village
2025:JHHC:29619-DB 117
Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1200 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1227 of 2023
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----- M/s. Bhagwan Stone Works, (A Partnership Firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1228 of 2023 ----- M/s. Bhagwan Stone and Minerals, (A Proprietorship Concern), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1233 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN – 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1234 of 2023 ----- M/s. Bhagwan Stone Works (a Partnership Firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN 816101 (Jharkhand), through its Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of Village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahebganj, PIN-816108, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1235 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Nimgachi, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1241 of 2023 ----- M/s. Bhagwan Stone Works, (A Partnership Firm), having its office at village Ratanpur, Near Durga Mandir, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its
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Partner namely, Bhagwan Bhagat, aged about 45 years, son of Jagannath Bhagat, resident of village Ratanpur, Barharwa, P.O. & P.S. Barharwa, District Sahibganj, PIN-816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1273 of 2023 ----- M/s. Maa Raksi Stone Works, (A Hindu Undivided Family), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN-813208 (Jharkhand), through its Karta, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1274 of 2023 ----- M/s. Maa Raksi Stone Works, (A Hindu Undivided Family), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN-813208 (Jharkhand), through its Karta, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN-813202 (Jharkhand) .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1352 of 2023 ----- M/s. Jai Mata Di Stone Works, (A Proprietorship concern), having its works at Mouza Mathadih, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004.
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The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1353 of 2023 ----- M/s. Maa Raksi Stone Works, (A Partnership Firm), having its works at Mauza Bhutaha, P.O. & P.S. Mirzachowki, District Sahebganj, thrugh its Partner namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahebganj, PIN 813202, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1354 of 2023 ----- M/s. Sri Ram Stone Works, (A Proprietorship concern), having its works at Mouza Pakaria, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus-
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The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Rarichi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1355 of 2023 ----- M/s. Maa Raksi Stone Works, (A Partnership Firm), having its works at Mauza Bhutaha, P.O. & P.S. Mirzachowki, District Sahebganj, thrugh its Partner namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahebganj, PIN 813202, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1356 of 2023 -----
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M/s. Jai Mata Di Stone Works, (A Proprietorship concern), having its works at Mouza Mathadih, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813208 (Jharkhand), through its Proprietor, namely, Tinkal Kumar Bhagat, aged about 39 years, son of Ram Narayan Bhagat, resident of Mahadevbaran, Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN - 813202 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1392 of 2023 ----- M/s. Vaishnav Stone Works, (A Proprietorship Concern), having its works at Mauza Damin Bhita, P.O. & P.S. Sahibganj, District Sahibganj, through its Proprietor, namely, Awadh Kishore Singh, aged about 59 years, son of Late Diwakar Singh, resident of Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN- 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 1403 of 2023 ----- M/s. Awadh Kishore & Sons, (A Partnership Firm), having its works at Mouza Tetaria, P.O. & P.S. Sahebganj, District Sahebganj, through its Partner, namely, Awadh Kishore Singh, aged about 59 years, son of Late Diwakar Singh, resident of Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN-813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 1449 of 2023 ----- M/s. Sankat Mochan Stone Mines, (A Partnership Firm), having its place of business at Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand), through its Partner, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
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Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. ........... Respondents. ----- With W.P.(C) No. 1450 of 2023 ----- M/s. Maa Baishnavi Stone Works @ M/s. Maa Basnawi Stone Works (A Proprietorship Concern), having its works at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand) through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of Village Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj. ........... Respondents. ----- With W.P.(C) No. 1451 of 2023 ----- M/s. Maa Baishnavi Stone Works @ M/s. Maa Basnawi Stone Works (A Proprietorship Concern), having its place of business at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand) through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of Village
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Mahadevbaran, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj. ........... Respondents. ----- With W.P.(C) No. 1452 of 2023 ----- M/s. Maa Vaishnavi Stone Works, (A Proprietorship Concern), having its place of business at Mundli, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand), through its Proprietor, namely, Rajesh Kumar Jaiswal, aged about 40 years, son of Hira Lal Bhagat, resident of village Mahadevbaran, P.O. & P.S. Mirzachowki, P.O. & P.S. Mirzachowki, District Sahibganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. ........... Respondents. -----
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With W.P.(C) No. 1553 of 2023 ----- A.R.S Enterprises, (A Proprietorship Concern), having its works at Mouza Kordar, P.O. Teenpahar, P.S. Rajmahal, District Sahebganj, through its Proprietor, namely, Rahul Sadhwani, aged about 24 years, son of Gopi Sadhwani, resident of House No. 270, Adarsh Colony, Daudpur, P.O. & P.S. Alwar, District Alwar, Rajasthan, PIN-301001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1595 of 2023 ----- Hassanand, aged about 88 years, son of Late Jial Das, resident of Sindhipara, P.O. & P.S. Pakur, District Pakur, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its office at Collectorate Building, Pakur, P.O. and P.S. Pakur, District Pakur, Jharkhand.
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District Mining Officer, Pakur, having its office at Collectorate Building, Pakur, P.O. and P.S. Pakur, District Pakur, Jharkhand. ........... Respondents. ----- With W.P.(C) No. 1596 of 2023 ----- Rahul Metal, (A Proprietorship Concern), having its works at Mouza Bara Banapara and Matiyani, P.O. Rajmahal, P.S. Taljhari, District Sahebganj, through its Proprietor, namely, Gopi Sadhwani, aged about 47 years, son of Chandu Mal Sadhwani, resident of House No. 270, Adarsh Colony, Daudpur, P.O. & P.S. Alwar, District Alwar, Rajasthan, PIN-301001. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 1738 of 2023 ----- M/s. Bajrangbali Stone Works, (a Proprietorship concern), having its office at Gangopara Mako, Pathna, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Parkash Kumar Kediya, aged about 54 years, son of Mohan Lal Kediya, resident of Near Shiv Mandir, Main Road Barharwa, Ratanpur, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
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Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. ........... Respondents. ----- With W.P.(C) No. 1739 of 2023 ----- M/s. Kedia Stone Works, (a Proprietorship concern), having its office at Main Road, P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Pranav Kedia, aged about 29 years, son of Shri Prakash Kedia, resident of P.O. & P.S. Barharwa, District Sahibganj, PIN 816101 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. ........... Respondents. ----- With W.P.(C) No. 1740 of 2023 ----- M/s. Ratan Black Stone, (a Proprietorship concern), having its place of business at Plot No. 17, 18 and 19, Ranga, Bakudih, P.O. & P.S. Bakudih, District Sahibganj, PIN 816101 (Jharkhand), through its Proprietor namely, Chandeshwar Prasad Sinha, aged about 71 years, son of Gunjeshwar Prasad Sinha, resident of L.C.
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Road, Sahibganj, P.O. & P.S. sahibganj District Sahibganj, PIN 816109 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109. ........... Respondents. ----- With W.P.(C) No. 2297 of 2023 ----- Binit Kumar Gupta, aged about 38 years, son of Bishwanath Gupta, resident of Village Mahadevbaran, P.O. & P.S. Mirza- Chowki, District Sahebganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj, PIN 816109. ........... Respondents. ----- With W.P.(C) No. 2341 of 2023
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----- Binit Kumar Gupta, aged about 38 years, son of Bishwanath Gupta, resident of Village Mahadevbaran, P.O. & P.S. Mirachauki, District Sahebganj, PIN 813208, (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 3105 of 2023 ----- M/s. Maa Sheetla Stone Works, (A Proprietorship Concern), having its works at Mouza Marikuti, P.O. & P.S. Mufasil, Mahadeoganj, District Sahibganj, through its Proprietor, namely, Ramlakshman Yadav, aged about 28 years, son of Bhim Yadav, resident of Samda Nala, Sakrigali River Block, P.O. Sakrigali, P.S. Sahibganj Mufasil, District Sahibganj, PIN-816115, Jharkhand. .........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109.
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 3107 of 2023 ----- M/s. Vishwanath Stone Work, (A Proprietorship Concern), having its works at Mouza Ambadiha, P.O. & P.S. Ambadiha, District Sahibganj, through its Proprietor, namely, Arjun Yadav, aged about 55 years, son of Bishwa Nath Yadav, resident of Samdanala, Sakrigali River Block, P.O. Sakrigali, P.S. Sahibganj Mufasil, District Sahibganj, PIN-816115, Jharkhand. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj- 816109. ........... Respondents. ----- With W.P.(C) No. 3527 of 2023 ----- M/S. Haripur Stone Product ( A Partnership concern), having its office at Village Ghat Haripur, P.O. and P.S. Shikaripara, District- Dumka(Jharkhand), through its Partner, namely Sanjay Kumar Bhagat, aged about 53 years, Son of late Shyam Sunder Maheshwari, resident of Old Police Club Road, Dumka, P.O. Dumka, P.S. Dumka, District Dumka (Jharkhand) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project
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Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at YojnaBhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-81 4101. 5. District Mining Officer, Dumka, having its office at Collectorate Building, Dumka, P.O. & P.S. Dumka, District Dumka-814101. ........... Respondents. ----- With W.P.(C) No. 4484 of 2023 ----- Maa Laxmi Stone Works, (A Proprietorship concern), having its works at Mouza Demba, Khesra No. 36 to 38, 89, 90, 92/P, 96/P and 97/P, P.O. Rajmahal, P.S. Jirwabari (OP), District Sahibganj, Jharkhand, through its Authorized Signatory/Proprietor, namely, Vikash Kumar, aged about 36 years, son of Keshab Prasad Yadav, resident of Mahadevganj Ganga Prasad, Purva Madhy, P.O. & P.S. Sahebganj, District Sahebganj, Jharkhand, PIN-816109. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 5566 of 2023 ----- M/S M.J Crushing, a Partnership firm, having its office at J.B No.8,45, Plot No.-78,79P,84, Mauza Belapahari, P.O & P.S Hiranpur, District Pakur(Jharkhand), through its Partner Mejaharul Islam, aged about 33 years, son of Ali Akbar, Resident of Village: Jankinagar, Panchayat: Raghunandanpur Urf Chanchki, P.O.: Prithinagar and P.S.:Pakur (Mu), District: Pakur (Jharkhand) PIN 816107.
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..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at D.C office Road, Sharkol, P.O. and P.S. Pakur, District Pakur (Jharkhand) 5. 5. District Mining Officer, Pakur, having its office at Mining Office Bhawan, Khadanpara, Р.О. and P.S. Pakur, District Pakur (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 5567 of 2023 ----- M/S Azhar Islam, a Proprietorship firm, having its office at Plot No.-48P, Khata No. 19, Mauza Sundarpahari, P.O, P.S & District Pakur(Jharkhand), through its Proprietor Azhar Islam, aged about 37 years, son of Ali Akbar, Resident of Village: Jankinagar, Panchayat: Raghunandanpur Urf Chanchki, P.O.: Prithinagar and P.S.:Pakur (Mu), District: Pakur (Jharkhand) PIN 816107. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at D.C office Road, Sharkol, P.O. and P.S. Pakur, District Pakur (Jharkhand) 5. District Mining Officer, Pakur, having its office at Mining Office Bhawan, Khadanpara, P.O. and P.S. Pakur, District Pakur (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 5568 of 2023 -----
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M/S Azhar Islam, a Proprietorship firm, having its office at J.B No.57, Plot No.-95P, Mauza Belapahari, P.O & P.S Hiranpur, District Pakur(Jharkhand), through its Proprietor Azhar Islam, aged about 37 years, son of Ali Akbar, Resident of Village: Jankinagar, Panchayat: Raghunandanpur Urf Chanchki, P.O.: Prithinagar and P.S.:Pakur (Mu), District: Pakur (Jharkhand) PIN 816107. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, (Jharkhand), PIN 834004. District Ranchi 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Pakur, having its Office at D.C office Road, Sharkol, P.O. and P.S. Pakur, District Pakur (Jharkhand) 5. District Mining Officer, Pakur, having its office at Mining Office Bhawan, Khadanpara, P.O. and P.S. Pakur, District Pakur (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 5820 of 2023 ----- The West Bengal Development Corporation Limited, A Company incorporated under the Companies Act, 1956 having its registered office at " Bidyut Unnayan Bhaban", Plot No. 3/C, LA Block, Sector- III, P.O. - Salt Lake City, P.S.- Bidhannagar, Dist.- Kolkata, West Bengal, PIN- 700106 being represented by Shri Bibhas Nandi Mazumdar, Aged about 59 years, working for gain as General Manager (HR&A) "Bidyut Unnayan Bhaban", Plot No. 3/C, LA Block, Sector-III, P.O. - Salt Lake City, P.S.- Bidhannagar, District- Kolkata, West Bengal, PIN – 700106 ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at District Ranchi Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002.
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Deputy Commissioner, Pakur having his office at Pakur. P.O., P.S. & District- Pakur 5. District Mining Officer, Pakur having his office at Pakur. P.O., P.S. & District- Pakur ........... Respondents. ----- With W.P.(C) No. 6404 of 2023 ----- M/s. Abhishek Anand Stone Mines, a proprietorship concern, having its office at Satgawa, Mahuri, Naudiha Bazar, Palamu P.O., P.S. Palamu, District Palamu, (Jharkhand), through its proprietor, namely, Abhishek Anand, aged about 36 years, son of Late Vinod Singh, resident of House No. 230/359, Road No. 2A, near Axis Bank, Sidharth Puri Colony, Manpur, Gaya, P.O & P.S- Gaya, District Gaya -823003, (Bihar). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. 5. District Mining Officer, Palamau, having its office at Collectorate Building, Medini Nagar, P.O. and P.S. Medini Nagar, District Palamau-822101. ........... Respondents. ----- With W.P.(C) No. 6411 of 2023 ----- Girivar Infratech Private Limited, (A company registered under the Companies Act, 1956), having its works at Mouza Baijuwa, P.O. & P.S. Pipra, District Palamu, (Jharkhand), through its Director, namely, Abhishek Anand, aged about 36 years, son of Late Vinod Singh, resident of House No. 230/359, Road No. 2A, Near Axis Bank, Shidharth Puri Colony, Manpur, P.O. and P.S. Manpur, District Gaya (Bihar), PIN 823003. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002.
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The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand). 4. Deputy Commissioner, Palamu, having its office at Collectorate Building, Palamu, P.O. and P.S. Palamu, District Palamu (Jharkhand). 5. District Mining Officer, Palamu, having its office at Collectorate Building, Palamu, P.O. and P.S. Palamu, District Palamu (Jharkhand). ........... Respondents. ----- With W.P.(C) No. 61 of 2024 ----- Girivar Infratech Private Limited, (A company registered under the Companies Act, 1956), having its works at Mouza Baijuwa, P.O. & P.S. Pipra, District Palamu, (Jharkhand), through its Director cum Authorized Signatory, namely, Abhishek Anand, aged about 36 years, son of Late Vinod Singh, resident of House No. 230/359, Road No. 2A, Near Axis Bank, Shidharth Puri Colony, Manpur, P.O. and P.S. Manpur, District Gaya (Bihar), PIN 823003. ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi- 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi-834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. & P.S. Doranda, District Ranchi-834 002. 4. Deputy Commissioner, Palamu, having its office at Collectorate Building, Palamu, P.O. and P.S. Palamu, District Palamu - 823003. 5. District Mining Officer, Palamu, having its office at Collectorate Building, Palamu, P.O. and P.S. Palamu, District Palamu, Pin- 823003. ........... Respondents. ----- With W.P.(C) No. 3210 of 2024 ----- M/s. Pratik Stone Works, (A Proprietorship Concern), having its Works at Mouza Gilamari, Khesra No. 154 & 155 at Mirzachowki, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN-813208 (Jharkhand), through its Proprietor, namely, Pintu Kumar Pandit, aged about 52 years, son of Shree Prabhu Lal Pandit, resident of
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Station Chowk, Mirzachowki, Mahadevwaran, Mandro, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN-813208 (Jharkhand). ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. 5. District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. and P.S. Sahibganj, District Sahibganj - 816109. ........... Respondents. ----- With W.P.(C) No. 3961 of 2025 ----- M/s Yashraj Black Stone Works, (a Proprietorship Concern) having its works at Mauza Demba, P.O. Raj Mahal & P.S. Jirwabari, District Sahibganj, PIN-816109 (Jharkhand) through its Authorized Signatory namely, Kameshwar Prasad Yadav, aged about 39 years, son of Hari Kumar Yadav, resident of House of 534, Tukmirpur Extension, Karawal Nagar, North East, P.O. & P.S. Karawal Nagar, Delhi, District Delhi, PIN-110094 (Delhi) ..........Petitioner. -Versus- 1. The State of Jharkhand, through its Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 2. The Secretary, Road Construction Department, Government of Jharkhand, having its office at Jharkhand Mantralaya (Project Building), PO. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand), PIN 834 004. 3. The Director, Mines Directorate, Department of Mines and Geology, Government of Jharkhand, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (Jharkhand), PIN 834 002. 4. Deputy Commissioner, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109 (Jharkhand)
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District Mining Officer, Sahibganj, having its office at Collectorate Building, Sahibganj, P.O. & P.S. Sahibganj, District Sahibganj, PIN- 816109 (Jharkhand) ........... Respondents. ----- CORAM : HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RAJESH SHANKAR ----- For the Petitioners : Mr. Sumeet Gadodia, Advocate
Mr. Indrajit Sinha, Advocate
Mr. Ranjeet Kushwaha, Advocate
Mr. Prakhar Harit, Advocate For the Respondents: Mr. Rajiv Ranjan, AG
Mr. Sachin Kumar, AAG-II
Mr. Ashok Kr. Yadav, Sr. SC-I
----- Reserved on 01.09.2025 Pronounced On 24.09.2025 Per: Rajesh Shankar, J. 1. The issues involved in the present batch of writ petitions are similar in nature and as such the same are being decided by this common judgment. 2. W.P.(C) No. 1532 of 2022 has been taken as a lead case for deciding the issues involved in these cases. 3. The petitioner of W.P. (C) No. 1532 of 2022 has prayed for declaring the Jharkhand Highways Fee (Determination of Rates & Collection) Amendment Rules, 2021 as well as the subsequent amendments thereto i.e. the Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rules, 2021 (substitution), the Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rules, 2022 and the Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rules, 2025 as unconstitutional, invalid and ultra vires to the scheme of the Indian Tolls Act, 1851 (hereinafter the Act, 1851) or the Indian Tolls (Jharkhand Amendment) Act, 2002 to the
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extent it relates to levy of “Composition User Fee” on the mechanical vehicles carrying minerals for use of state roads or part thereof and/or for commuting on roads in mining areas, as the case may be. 4. Further prayer has been made for a declaration that section 2 of the Indian Tolls (Jharkhand Amendment) Act, 2002 does not empower the State Government to frame the impugned Rules in purported exercise of powers conferred by the said section relating to or in connection with minerals as defined in section 2(jj) of the Mines Act, 1954 and/or section 3(aa) of the Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter the Act, 1957) and/or section 2(l) of the Jharkhand Mineral (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017 (hereinafter the Rules, 2017). 5. The petitioner has also prayed for refund of the amount, if any, collected by the respondents from the mining leaseholders or transporters pursuant to coming into force the impugned Rules, 2021 or any subsequent amendments thereto. 6. Similar prayers have been made in other analogous writ petitions. Submissions on behalf of the petitioners: 7. Mr. Sumit Gadodia, submits that Entry no.59 of the List-II (State List) under VIIth Schedule of the Constitution of India specifies the subject “Tolls” on which the State Government is empowered to legislate. Section 2 of the Act, 1851 is the charging section which provides that toll can be levied by the State Government upon any road or bridge which has been, or shall hereafter be, made or
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repaired partly or wholly at the expense of the State Government or any local body or through any agency authorized by the State Government. 8. It is submitted that both under the legislative entry i.e. List-II, Entry-59 and under the Act, 1851, toll/’Composition User Fee’ can be levied only for the purpose of reimbursement of the amount spent by the State Government on construction and repair of roads/bridges including maintenance thereof. Thus, it has the characteristics of a compensatory tax or fee having element of quid pro quo. 9. It is further submitted that toll cannot be levied as a source of revenue for the State stating that construction, repair and maintenance of road is a continuous process, rather the scheme of levying toll/’Composition User Fee’ applies only when a bridge or road has actually been constructed. 10. It is contended that the state has misconstrued the provisions of Section 2 of the Act, 1851 by taking a stand that the word ‘shall hereafter be’ mentioned in the said Section does not only entitle the State Government to collect toll in respect of a road or bridge which has already been made, but also empowers it to collect toll in respect of road or bridge hereafter be made i.e. in future. The said interpretation is not only contrary to the plain meaning of the said Section, but it is also contrary to series of judicial pronouncements made in this regard as the words 'shall hereafter be' refers to repair/maintenance of road or bridge and not to construction of road/bridge in future.
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It is further submitted that the State has sought to justify the levy of “Composition User Fee” by it claiming that approximately 30% of land area in Jharkhand is 'mining area' and there is heavy vehicular movement on the roads situated in ‘mining areas’ which require continuous process of construction and maintenance. Moreover, the amount collected as toll/’Composition User Fee’ is utilized for creation of infrastructures including construction and maintenance/repair of roads. However, the said stand of the State goes contrary to the judgment of the Hon'ble Supreme Court rendered in the case of Hansraj & Sons vs. State of Jammu and Kashmir and Ors. reported in (2002) 6 SCC 227 wherein the specific argument of the State Government was that the toll levied was not in the nature of 'fee' to which the principle of quid pro quo would apply, however, the Hon’ble Supreme Court specifically held that the notification which empowered the State Government to levy additional toll tax on dry fruits, like almonds, walnuts and walnut kernels, was not sustainable in the eye of law. It was further held that the Scheme of the statute relating to Toll Tax did not envisage levy of toll on goods or on any transaction of sale thereof, rather it was to be levied in lieu of the advantage or privilege provided by the State Government for user of public roads and bridges lying within the State. 12. It is argued that in the present case, the State of Jharkhand is levying toll on goods i.e. minerals on their transportation and the charging event is not upon use of public roads and/or bridges. In the cases of several petitioners, their mines and/or crushers are
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situated in remote areas where there is not even any public road, far less, properly constructed public road. In such cases also, levy of toll is being imposed on mere generation of Transport Challan, which is clearly beyond the scope and ambit of Legislative entry as well as Section 2 of the Act, 1851. 13. It is further argued that in the case of Mandsaur Transport Association vs. State of Madhya Pradesh and Ors. reported in 1987 SCC Online MP 159, the stand of the State Government was that it was empowered to collect toll, which was a public revenue under Section 8 of the Act 1851 to be utilised for repair, maintenance and widening of roads and bridges anywhere in the State. It was further contended that the scope of Section 2 of the Act, 1851 could not be restricted to mean that toll tax could be levied on the roads and bridges which had already been made or constructed, but toll could also be levied on roads and bridges which were to be constructed in future. The said argument of the State was accepted by the Division Bench of the Madhya Pradesh High Court. 14. The aforesaid judgment was, however, set aside by the Full Bench of the High Court of Madhya Pradesh observing that the levy of toll under the Act, 1851 is in the nature of compensatory tax and once the amount spent for construction of a road and/or a bridge is recovered, toll cannot be continued perpetually like a general tax. The judgment of the Full Bench of High Court of Madhya Pradesh was challenged by the State filing two appeals i.e., Civil Appeal Nos.7734-35 of 1996 before the Hon’ble Supreme Court
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but since the State Government subsequently accepted the principles laid down by the Full Bench of the High Court of Madhya Pradesh, those appeals were dismissed vide the judgement rendered in the case of Mandsaur Transport Association vs. State of M.P. and Others reported in (2001) 9 SCC 328. 15. It is further submitted that the Hon’ble Supreme Court in the case of State of Uttar Pradesh & Ors. Vs. Devi Dayal Singh reported in (2000) 3 SCC 5 has held that levy of toll is compensatory in nature which must bear a reasonable relationship of providing benefit and cannot otherwise be used for augmenting the State's revenue. 16. It is also submitted that the ratio laid down in the case of Devi Dayal Singh (Supra.) has subsequently been followed in the case of MSK Projects India (JV) Limited vs. State of Rajasthan & Ors. reported in (2011)10 SCC 573, wherein the Hon'ble Supreme Court has held that toll fee is compensatory in nature which can be collected by the State to reimburse itself the amount spent by it on construction of the road/bridge, etc. It has further been held that the State is competent to levy/collect the toll fee only for the period stipulated under the statute or till the actual cost of the project with interest, etc. is recovered. However, it cannot be a source of revenue for the State. 17. It is contended that the impugned Rules are also violative of section 9 inserted in the Act, 1851 vide Bihar Act 19 of 1965 as the same unambiguously provides that the State Government may, subject to previous publication, frame rules not inconsistent
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with the provisions of the Act, 1851 in order to carry out the purposes of the said Act. 18. It is further contended that the Hon’ble Supreme Court in the case of Ram Krishna Vivekanand Vs. State of W.B & Others reported in (2005) 9 SCC 53, after considering the rules regarding previous publication read with Section 24 of the Bengal General Clauses Act, 1899 has held that the rules which have been framed without previous publication would be treated as 'Draft Rules' and thereafter said ‘Draft Rules’ would be published within a period of two months inviting objections or suggestions in terms of the said General Clauses Act. Further, upon consideration of objections/suggestions received on publication of ‘Draft Rules’, the same would be given effect to with such modification or alteration, as may be required. 19. It is argued that though the State has admitted that the Rules were not subjected to previous publication, but it has been contended that the same have not been framed in exercise of powers conferred under Section 9 of the Act, 1851. It has further been contended on behalf of the State that though the impugned Rules are nomenclated as 'Rules, but are, in substance, only Notifications issued under Section 2 of the Act, 1851 and, hence, do not require compliance of the mandate of previous publication. 20. It is also argued that the State itself has always treated the impugned Rules as 'Rules' and as such, at subsequent stage, it is not permissible to contend that it is not 'Rules', but merely Notifications. This attempt is just to somehow save its validity
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which is otherwise invalid for want of compliance of the condition of previous publication. It is a settled law that if a statute provides for a thing to be done in a particular manner, it has to be done in that manner alone. 21. Mr. Indrajit Sinha, learned counsel submits that the impugned Rules are ultra vires to Articles 14 and 265 of the Constitution of India as well as the Act, 1851. Moreover, the charging event for levy of toll under Section 2 of the Act, 1851 has been altered by the impugned Rules enhancing the scope of the said section, which is impermissible. 22. It is contended that the provisions of Rule 6(8) as amended vide Amendment Rules, 2025, which makes the pre-payment of “Composition User Fee” mandatory for generation of Transit Challan on the JIIMS portal, is ultra vires to section 3 read with section 7 and section 23C of the Act, 1957 and the Rules, 2017. 23. It is further submitted that the definition of ‘mining area’ is vague and ambiguous in the impugned Rules and hence cannot be enforced and consequently the levy of “Composition User Fee” for commuting the mechanical vehicles carrying minerals in a mining area is unconstitutional and the provisions authorising such levy are liable to be struck down. 24. Mr. Indrajit Sinha, learned counsel, by putting reliance on the judgment of the Hon’ble Supreme Court rendered in the case of DSC-VIACON Ventures Private Limited v. Lal Manohar Pandey and others reported in (2015) 15 SCC 59 submits that it is beyond any cavil that unless and until the State Government
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incurs expenditure in constructing or maintaining a road, it cannot as a matter of right levy and collect toll by way of a subordinate legislation. The levy of toll is compensatory in nature and as such the amount collected as toll must be in respect of a benefit arising out of user of a state road or a bridge. Hence, there must be actual usage of a state road or a bridge by a person to make him liable to pay toll. 25. It is further submitted that vide the impugned Rules, the State of Jharkhand has imposed the levy of “Composition User Fee” payable by all such mechanical vehicles for use of any state roads or part thereof or commuting in mining areas as the case may be, however, the roads and bridges have not been identified. 26. It is argued that by the impugned Rules, the State of Jharkhand makes it mandatory for mechanical vehicles carrying mineral more than 9 tonnes to pay “Composition User Fee” on assumption that these would be using a state road or a bridge, though as a matter of fact, such vehicles may not use a state road or any part thereof. It is further argued that there are roads constructed and maintained by the Central Government under the “Pradhan Mantri Gram Sadak Yojana (PMGSY)” or by the municipal bodies / Panchayats utilizing their own funds, apart from the roads constructed and maintained by the National Highways Authority of India. 27. It is well settled that rules made under the Parent Act cannot travel beyond the provisions of the statute under which it has been framed and hence the impugned Rules framed by the State of
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Jharkhand making the provision relating to levy of “Composition User Fee” cannot withstand the scrutiny of law to the extent it exceeds the purview of the Parent Act. 28. It is contended that the Hon’ble Supreme Court in the case of Mineral Area Development Authority & Another Vs. Steel Authority of India & Another reported in (2024) 10 SCC 1 has held that conceptually, a tax has four elements, out of which the first element is its nature which prescribes the taxable event attracting the levy. Therefore, in order to identify the taxable event, reference has to be made to Section 2 of the Act, 1851 read with Section 7 thereof and on a conjoint reading of the above provisions, it would be clear that the taxable event comes into play when a vehicle plying on a road or a bridge constructed or repaired at the expense of the Central/State Government reaches a toll- gate or a station. The said taxable event cannot be altered by a sub-legislation. The impugned Rules seek to create a taxable event even at the time of generation of online challans/transit passes such as mineral e-challan, GST e-way bill etc. i.e., before plying the vehicles on a state road or a bridge constructed or repaired at the expense incurred by the State Government. 29. Moreover, in order to validly collect a toll under the Act, 1851 and the rules framed thereunder, the State Government must identify the roads or bridges which have been constructed and are being maintained by it at its own expense. Thereafter, upon identification of the roads or bridges, toll gate or station must be erected/constructed to collect toll tax and when a vehicle crosses
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such toll-gate or station, it is the obligation on the part of the concerned vehicle to pay the toll tax. Any other mechanism which is contrary to the mechanism as provided by the Parent Act would fall foul of the same and thus liable to be struck down. Furthermore, vide impugned Rules, the “Composition User Fee” is sought to be charged without even framing a scheme making mandatory for the mechanical vehicles carrying minerals more than 9 tonnes to pay the ‘composition user fee’. 30. It is also urged that the Hon'ble Supreme Court in the case of MADA (supra) at paragraph no.109 has set out five essential characteristics of tax, out of which fourth characteristic is that it is an imposition made for public purposes to meet the general expenses of the State without reference to any special benefit to be conferred on the payer of the tax and fifth characteristic is that it is part of the common burden. 31. Admittedly, the “Composition User Fee” is sought to be levied by the impugned Rules which is a part of the general expenses of the State without reference to any special benefit on the user of a particular road as well as the same is a part of the common burden and hence, satisfies the characteristics of a tax. If that be so, it cannot be referable to Entry 59 of List II of the Seventh Schedule which provides for tolls and as submitted earlier, by nature, toll is a recompense for use of a road or a part thereof by a user because it receives a special benefit of transporting or travelling on a road constructed and maintained by the funds of the State Government. A toll can never qualify as a tax and if it has to be realised as a
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"tax", then the competence of the State Legislature must be referable to a particular and specific taxing entry in List II of the Seventh Schedule. 32. It is also submitted that Rule 6(8), as amended vide Amendment Rules, 2025, runs contrary to Sections 3 and 7 of the Act, 1851, which does not contemplate or permit the State Government to levy toll at any point which is not a toll-plaza or station. The pre-payment of toll in the nature of “Composition User Fee” is not authorised by law and hence violates Article 265 of the Constitution of India. 33. It is further submitted that the provisions of the Rule 6(8) of the impugned Rules is also illegal on account of the fact that it offends the provisions of Section 23C of the Act, 1957 and the Rules made thereunder namely the Rules, 2017. A subordinate legislation should not only conform to the Constitution of India and the Parent Act, but must also conform to the provisions of other Parliamentary and legislative statutes. 34. The generation of transit permit under Rule 9 of the Rules, 2017 is a statutory function which is an obligation for a mining lease holder or a dealer. Fixing a precondition for generation of such statutory permit from a portal created under the Rules, 2017 by another subordinate legislation framed under a State law is clearly impermissible. The impugned Rules cannot be permitted to control the functioning of the mechanism created under the Rules, 2017. The generation of transit Challan under Rule 9 of the Rules 2017 cannot be controlled by the impugned Rules.
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‘JIMMS’ has been defined under Rule 2(k) of the Rules 2017 i.e., Jharkhand Integrated Mines and Mineral Management System, which is an IT tool developed for the use of the Department of Industries, Mines and Geology, Government of Jharkhand and Rule 2(p) of the Rules, 2017 defines ‘transport challan’ to mean a challan issued to a mineral dealer by an officer authorised by the Government for lawful transportation of any mineral by a carrier, which is raised in accordance with the provisions of the Act, 1957 and the Rules made thereunder. 36. Rule 9 of the Rules, 2017 provides that no person shall transport or otherwise remove or carry away any mineral from any place without obtaining a transport challan duly generated through JIMMS. The mineral dealer desiring such challan should file an application through JIMMS Portal in prescribed Form duly specifying all the particulars prescribed therein. Rule 10 provides special conditions with respect to leaseholders for transportation of ores and minerals removed by them from the mine site. Thus, fixing a precondition of payment of “Composition User Fee” for generation of transport challan as mandated vide Rules, 2025 is in conflict with the aforesaid provisions of Rules, 2017. 37. It is contended that introduction of the concept of a "mining area" by the impugned Rules is on the face of the Parent Act beyond jurisdiction and competence. The Act, 1851 does not authorise State Government to create an artificial definition of an area which can be made subject of levying a toll. The term ‘mining area’ has been defined under Rule 2 (ka) of the Rules, 2021 to mean, all such areas falling under the Act, 1952; Act, 1957; Mineral
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Concession Rules (MCR), 1960; Jharkhand Minor Mineral Concession Rules (JMMC), 2004; and the Rules, 2017; including the areas falling for the purpose of washing and processing of mined goods, loading, unloading and transportation of all such mined goods, whether or not falling within any local areas, and as specified in this behalf. The said definition is vague and ambiguous. None of the statutes or sub legislations mentioned in Rule 2 (ka) of the Rules, 2021 define or provide for a mechanism to identify a mining area. The reference to various primary and subordinate legislations in the said Rules is a red herring. 38. Mr. Inderjit Sinha, learned counsel, by putting reliance on the judgment of the Hon’ble Supreme Court rendered in the case of Manish Kumar Vs. Union of India & Another reported (2021) 5 SCC 1 and Commissioner of Income Tax (Central)-I, New Delhi Vs. Vatika Township Private Limited reported in (2015) 1 SCC 1 submits that the creation of an artificial definition of ‘mining area’ is liable to be struck down on the ground that it is vague and ambiguous and in the event of such ambiguity, it must be resolved in favour of the citizen. Moreover, taxing statutes must receive strict construction which are not to be extended by implication beyond the clear import of the language used, and if the words are doubtful, the doubt must be resolved against the Government and in favour of the taxpayer. 39. It is further submitted that by the impugned Rules, the State Government seeks to levy “Composition User Fee” on mechanical vehicles carrying minerals/goods more than 9 tonnes by making it
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mandatory to pay a sum of Rs.1200/- per trip for issuance of online challan/transit passes by shifting the taxable event from the use of a road constructed and maintained by the State Government to a point where a vehicle has not even entered into a state road or a bridge that too far away from a toll gate or a station and hence the impugned Rules contravene the provisions of the Constitution of India, more particularly Articles 14 and 265 of the same as well as the Act, 1851, which are liable to be quashed and set aside. 40. It is also submitted that the State’s justification towards the object and purpose of collection of the “Composition User Fee” that a vehicle carrying minerals more than 9 tonnes causes damage to the roads constructed and maintained it, amounts to encroaching a field occupied by the Act, 1957. 41. It is further submitted that the provisions of the Act, 1957 have fallen for scrutiny by the Hon'ble Supreme Court of India in the case of MADA (Supra.) wherein it has been held that the expression "mineral development" has also been understood under the Act, 1957 in a comprehensive manner, to include all activities and transactions relating to the working of mines, extracting minerals, their storage and disposal. In this context, reference may also be made to the provisions of section 23C of the Act, 1957 which deals with illegal transportation and in order to provide for a check on illegal transportation, the State Government has been authorized to frame Rules which in turn provide that unless and until transport is done under a valid transport challan, the movement would be unlawful. In fact, the
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law relating to transportation of minerals is covered by the Act, 1957 and is therefore beyond the competence of the State legislature or the executive to frame law in the nature of delegated legislation seeking to regulate the transport of minerals. 42. It is argued that the effect of transportation of minerals by vehicles has also been taken care of by the Act, 1957 by enacting section 9B thereof, which provides for establishing a ‘Trust’ as a non-profit body, to be called “the District Mineral Foundation (DMF)” by the State Government in the districts affected by mining related operations. In the State of Jharkhand, such Trust has been created and a set of rules have also been framed by the State Government to regulate the functioning of District Mineral Foundations (DMFs.), known as the Jharkhand District Mineral Foundation (Trust) Rules, 2016 and 2024. The said Rules provide for the definition of "affected areas" which include "indirectly affected areas" to mean, those areas where local population is adversely affected on account of economic, social and environmental consequences due to mining related operations and the major negative impacts of mining could inter-alia be, by way of transportation of minerals, causing increase of burden on existing infrastructure and resources. 43. In terms of the above Rules, a mining lease holder is liable to pay amount equivalent to 10% or 30% of the royalty, as the case may be, as a contribution to the District Mineral Foundation Fund and such contribution to the fund is to be utilised for the purposes
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mentioned in the guidelines of “Pradhan Mantri Khanij Kshetra Kalyan Yojana (PMKKKY)”. 44. Under the Rules 2016, roads and bridges are put under the heading of other priority areas and 40% fund of the PMKKKY is to be utilised for providing the required physical infrastructure, such as roads, bridges etc., whereas under the Rules, 2024, 30% fund of the PMKKKY is to be utilised for providing the said physical infrastructure. Thus, the damage caused, if any, by the transportation of minerals is a field occupied by a Parliamentary Statute and hence it is not permissible for the State legislature to frame any law either in the nature of a primary statute or delegated legislation, which would directly and substantially encroach into the field so occupied. 45. It is further submitted that State while defending the impugned Rules has heavily relied upon the decision of nine-judges Bench of the Hon’ble Supreme Court rendered in the case of MADA (supra) to contend that the Act, 1957 in no manner takes away the right of the State Government to impose a tax. Though it has been held in the said case that the Act, 1957 does not take away the right of the State legislature to frame a law in terms of Entry 49 or Entry 50, List II of the Seventh Schedule of the Constitution of India, however, in the present case the State has not claimed that the “Composition User Fee” is a tax referable to Entry 49 or Entry 50, List II of the Seventh Schedule. 46. It is argued that the Hon’ble Supreme court in the case of MADA (Supra.) has observed that “mineral development” includes
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extraction, storage and disposal of minerals. The said observation of the Hon’ble Supreme Court would mean that the area of mineral development is expressly provided by the Act, 1957, which excludes and denudes the power of the State Legislature to legislate on the said field. Consequently, similar restriction has been imposed on the executive to act under Article 162 of the Constitution of India. Accordingly, it must be construed that the imposition of any tax on the ground that the transportation of minerals adversely affects the roads and bridges, encroaches on a field occupied by section 9B of the Act, 1957 and the Rules made thereunder. Hence, it is beyond the competence of the State Legislature and is thus liable to be struck down. 47. It is further explained that if a law relating to taxation, which includes a law relating to toll is found to be discriminatory, the same must be nipped in the bud. Any provision of law offending article 14 of the Constitution of India should not be permitted to be enforced or acted upon even for a single day. There can be no reasonable justification in excluding the vehicles which carry other goods than the minerals weighing more than 9 tonnes and imposition of “Composition User Fee” only on the mechanical vehicles carrying minerals more than 9 tonnes is purely discriminatory in nature which is violative of Article 14 of the Constitution of India. There is neither any legal nor logical support which can be pressed into service to justify as to how on the basis of the weight of a product, the user of a road can be made subject to a fiscal liability in the nature of “composition user fee”.
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Mr. Inderjit Sinha, learned counsel, also makes alternative argument by submitting that by the impugned Rules, 2021, the State Government has put a restriction on itself to the extent that revision in the rate of “Composition User Fee” would not exceed 10% per year. As per sub-rule (4) of Rule 3A of the Rules, 2021, the “Composition User Fee” was sought to be levied on "to and fro" basis, at the rate of Rs.600/- for each way i.e., total Rs.1200/- . In the year 2025, by making amendment in the said Rules, 2021, the concept of "trip" as defined by rule 2(oa) was introduced, meaning thereby a single journey undertaken by a mechanical vehicle, carrying minerals/goods from one location (loading point) to another (destination/unloading point). Further, sub-rule (4) of Rule 3A of the Rules, 2021 was substituted to provide for levy of “Composition User Fee” on “trip basis” i.e. Rs.1200/- for each trip which could be paid quarterly in advance based on average trips of the preceding month, subject to adjustment against actual operation subsequently. It would therefore be evident that there has been a revision of the rate of “Composition User Fee” contrary to the provisions of the Rules, 2021 itself, which has restricted the revision of rate of “Composition User Fee” exceeding 10% per year. 49. Mr. A.K Mehta, learned counsel appearing on behalf of one of the writ petitioners adopts the argument of Mr. Sumit Gadodia and Mr. Inderjit Sinha. It is however submitted that the doctrine of occupied field is applicable in the present facts and circumstance of the case as the object and purpose of collection of “Composition
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User Fee” amounts to encroaching the field occupied by the Act, 1957. 50. Mr. Amit Kumar Das, learned counsel appearing in few of the writ petitions, submits that in view of Entry 59, List II of the Seventh Schedule of the Constitution of the India, the issue relating to ‘Tolls’ came into exclusive domain of the State legislature. Accordingly, the Act, 1851 was the subject matter of various amendments made by the State Governments including the State of Jharkhand, however the Entry 54, List I of Seventh Schedule of the Constitution gives exclusive right to the Union to legislate over the matters pertaining to mines and mineral development and for the said purpose, the parliament has legislated various Acts such as the Act, 1957 providing for creation of ‘Trust’ fund in the name and style of District Mineral Foundation (DMF) Fund which mandates the managing committee that an amount equivalent to 10% of the royalty paid in terms with the second schedule to the Act, 1957 is to be collected and deposited in the ‘trust’ to be utilized towards the development of mining areas. Hence, on this score alone, the impugned Rules and subsequent amendments thereto, are liable to be struck down. 51. It is submitted that the impugned Rules, have been framed beyond the scope of rulemaking power as contained under section 9 of the Act, 2002. Toll can be levied against the roads or bridges constructed, maintained or repaired at the expense of Central or any State Government and thus the process of levying toll has “quid pro quo” element i.e. it can only be realized against some
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work/service extended and not in absence of the same. Thus, imposition of toll is compensatory in nature. However, in the present case “Composition User Fee” is sought to be collected by the State for the purpose of creating corpus which as per the State is to meet the future expenses in construction, maintenance and repair of roads/bridges. 52. It is further submitted that the unique feature of the impugned Rules is that the “Composition User Fee” is chargeable through entries made in JIMMS portal i.e when minerals are loaded on a vehicle, a transit challan is generated and in the said challan, the “Composition User Fee” is charged which is paid by the mineral laden vehicles. This action of the State Government is violative of Article 14 of Constitution of India as the impugned Rules seek to create a class within class by making differentiation between the vehicles carrying minerals weighing more than nine tonnes and the vehicles carrying other goods. It is also submitted that there is no intelligible differentia in making such classification which has no nexus with the object sought to be achieved. 53. It is finally submitted that the State is not competent to legislate in the matter of “mining areas” and to impose any fee on minerals under the garb of imposing toll over mineral laden vehicles as the field remains occupied in the Union List. Argument on behalf of the Respondent-State: 54. Learned Advocate General submits that the impugned Rules concerning the levy and collection of the 'Composition User Fee'
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under the scheme of Rules, 2021 [as amended till date] is within the competence of the respondent-State. 55. The impugned Rules have been notified by the State Government in exercise of powers conferred under section 2 of the Act, 2002. The ‘Jharkhand Highways Fee (Determination of Rates and Collection) Rules, 2011 was notified vide notification dated 15.04.2011 by the Department of Road Construction, Government of Jharkhand and the same is not under challenge in the instant batch of writ petitions. 56. It is submitted that the impugned Rules, 2021 and the further amendments related therewith in relation to levy and collection of 'Composition User Fee' have been made by exercising the powers conferred under the Parent Legislation i.e. the Act, 1851 read with the Indian Toll (Jharkhand Amendment) Act, 2002 which has been notified in exercise of the powers conferred upon the State Government under the Act, 1851 as well as the powers delegated under the List II Entry 59 (Seventh Schedule) and Article 162 of the Constitution of India. 57. It is further submitted that the impugned notification is not ultra- vires to the Parent Act i.e. the Act, 1851 on the ground of non- compliance of Section 9 of the said Act. The requirement under Sec. 9 of the Act, 1851 need not be followed for notifications published in exercise of the powers conferred under Article 162 of the Constitution of India by the State Government read with Sec. 2 of the Act, 1851.
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It is also submitted that neighbouring State Chhattisgarh has also notified the Highways Fee Rules in exercise of enabling power conferred under Sec. 2 of the Act, 1851 and the same is similar to the Jharkhand Highways Fee (Determination of Rates and Collection) Rules, 2011 [as amended till date] read with Entry 59 List II of the Seventh Schedule of the Constitution of India. 59. It is contended that levy of 'Composition User Fee' was imposed vide Rule 3A of Rules, 2021 as the State Government experienced that plying of vehicles in mining areas carrying high tonnage of minerals was on large scale causing degradation/depletion of the state roads and/or bridges including Interchanges, Flyovers, ROB/RUB, Bypasses and Tunnels requiring regular maintenance and upkeep. As per the data collected by the Department of Road Construction, Government of Jharkhand, in a small stretch of 44 kms of the State Highway i.e. Amarapara Section of Govindpur- Sahibganj Road (SH-18), a total of 2305 “Hywa” trucks run per day and each Hywa has an average load of around 31.5 tonnes, thereby resulting in high volume of vehicular movement, which results in higher rate of degradation of roads, and thus constitutes a valid basis of classification for the levy and collection of 'Composition User Fee' from the mechanical vehicles carrying minerals more than nine tonnes. 60. It is submitted that levy of 'Composition User Fee' vide Rules, 2021 and subsequent amendments thereto has been done by the State Government in exercise of the powers duly delegated under Section 2 of the Act, 1851.
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It is also contended that the levy and collection of 'Composition User Fee' in lieu of User Fee' is within the legislative competence of the State Legislature and has been accordingly levied by the State Government in exercise of powers conferred under Article 162 of the Constitution. The road infrastructure in the State lags behind the national average and the low road density hinders economic growth of the State which requires regular resources to be allocated by it. The State Government under the Constitutional Scheme is empowered to generate resources for construction, maintenance and repair of roads in the State. The commercial vehicles plying in 'mining areas' carrying minerals more than nine tonnes per trip cause much degradation of the roads in such areas, thereby resulting in greater requirement of resources for upkeeping the same. 62. It is further contended that the Act, 1851 was amended by the Indian Toll (Jharkhand Amendment) Act, 2002 with an objective to raise sufficient funds for proper development, construction, re- construction, repair, operation and/or maintenance of roads and/or bridges in the state as due to constraints of resources, it has not been possible for the State to allocate funds for meeting expenditures of these activities. The State Government under the mandate of the Act, 1851 has levied the 'Composition User Fee' to generate resources with the objectives as outlined in the preamble of the Indian Toll (Jharkhand Amendment) Act, 2002. The levy of 'Composition User Fee' on the basis of classification of commercial vehicles plying on the state roads in 'mining areas' as well as
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carrying minerals more than nine tonnes is based on intelligible differentia and the same is not arbitrary or unreasonable. It is also not violative of Article 14 of the Constitution of India. 63. It is further argued that levy of 'Composition User Fee' by the State Government is not ultra-vires to the Scheme of the Act, 1957 as levy of 'tolls' in the nature of 'Composition User Fee' is an independent taxing entry under List II Entry 59 and there is no limitation on exercise of such power by the State Government as has been held in the case of MADA (Supra). 64. It is also submitted that levy and collection of royalty in exercise of powers conferred under Sections 15(4) and 15A of the Act, 1957 and Jharkhand District Mineral Foundation (Trust) Rules, 2016 as well as under the “Pradhan Mantri Khanij Kshetra Kalyan Yojna” (PMKKKY) do not act as a bar on the collection and levy of ‘Composition User Fee' and the same is an independent taxing entry under the Seventh Schedule of the Constitution of India. 65. It is further urged that each legislative and taxing entry under the Seventh Schedule of the Constitution of the India has to be given widest interpretation, subject to the constitutional limitations as has been held by the Hon'ble Supreme Court in the case of MADA (Supra) and as such, the writ petition(s) filed by the petitioners are liable to be dismissed being devoid of any merit. Findings of the Court: 66. Heard the learned counsels for the parties and perused the materials available on record.
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The State of Jharkhand vide impugned Rules, 2021 and subsequent amendments thereto, has introduced a new head of collection of fee in the name of "Composition User Fee" whereby toll tax has been sought to be imposed upon all the mechanical vehicles carrying minerals more than 9 tonnes which are plying on the state roads or parts thereof or commuting in “mining areas”. The said fee is sought to be levied through JIMMS portal at the time of generation of transit challan. Thus, the “Composition User Fee” is sought to be charged by the State Government by way of automatic deduction irrespective of the fact as to whether the connecting roads exists or not or whether any reconstruction or repair work is being undertaken or not. 68. Though the learned counsels for the petitioners have raised several issues before this court, yet it seems appropriate to first take up the primary and main issue raised by them, which is as follows:- “Whether the Rules, 2021 and the subsequent amendments thereto which provide for levy of ‘toll’ in the name of “Composition User Fee” on transportation of minerals through mechanical vehicles using State roads or parts thereof or commuting in mining areas, is beyond the scope of the provisions of Section 2 of the Act, 1851?” 69. Before delving into the said issue, it would be profitable to refer the judgment of the Hon’ble Supreme Court rendered in the case of Kerala State Electricity Board and Others Vs. Thomas Joseph alias Thomas M.J & Others reported in (2023) 11 SCC 700 wherein, after relying on several earlier judicial
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pronouncements on the issue, Their Lordships have held as under:- “70. At this stage, it is apposite to state about the rule- making powers of a delegating authority. If a rule goes beyond the rule-making power conferred by the statute, the same has to be declared invalid. If a rule supplants any provision for which power has not been conferred, it becomes invalid. The basic test is to determine and consider the source of power, which is relatable to the rule. Similarly, a rule must be in accord with the parent statute, as it cannot travel beyond it. 71. Delegated legislation has come to stay as a necessary component of the modern administrative process. Therefore, the question today is not whether there ought to be delegated legislation or not, but that it should operate under proper controls so that it may be ensured that the power given to the Administration is exercised properly; the benefits of the institution may be utilised, but its disadvantages minimised. The doctrine of ultra vires envisages that a rule-making body must function within the purview of the rule-making authority conferred on it by the parent Act. As the body making rules or regulations has no inherent power of its own to make rules, but derives such power only from the statute, it has to necessarily function within the purview of the statute. Delegated legislation should not travel beyond the purview of the parent Act. If it does, it is ultra vires and cannot be given any effect. Ultra vires may arise in several ways; there may be simple excess of
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power over what is conferred by the parent Act; delegated legislation may be inconsistent with the provisions of the parent Act or statute law or the general law; there may be non-compliance with the procedural requirement as laid down in the parent Act. It is the function of the courts to keep all authorities within the confines of the law by supplying the doctrine of ultra vires. 72. In this context, we may refer with profit to the decision in Indian Army v. Subhash Chandra Yadav, (1988) 2 SCC 351, wherein it has been held as follows : (SCC p. 357, para 14) “14. … before a rule can have the effect of a statutory provision, two conditions must be fulfilled, namely, (1) it must conform to the provisions of the statute under which it is framed; and (2) it must also come within the scope and purview of the rule making power of the authority framing the rule. If either of these two conditions is not fulfilled, the rule so framed would be void.” 73. In State (NCT of Delhi) v. Siri Ram, (2000) 5 SCC 451, it has been ruled that it is a well recognised principle that the conferment of rule-making power by an Act does not enable the rule-making authority to make a rule which travels beyond the scope of the enabling Act or which is inconsistent therewith or repugnant thereto. 74. In Sukhdev Singh v. Bhagatram Sardar Singh Raghuvanshi, (1975) 1 SCC 421, the Constitution Bench has held that : (SCC p. 433, para 18)
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“18. … These statutory bodies cannot use the power to make rules and regulations to enlarge the powers beyond the scope intended by the Legislature. Rules and regulations made by reason of the specific power conferred by the statute to make rules and regulations establish the pattern of conduct to be followed.” 75. In State of Karnataka v. H. Ganesh Kamath, (1983) 2 SCC 402, it has been stated that : (SCC p. 410, para 7) “7. … It is a well-settled principle of interpretation of statutes that the conferment of rule-making power by an Act does not enable the rule-making authority to make a rule which travels beyond the scope of the enabling Act or which is inconsistent therewith or repugnant thereto.” 76. In Kunj Behari Lal Butail v. State of H.P., (2000) 3 SCC 40, it has been ruled thus : (SCC p. 46, para 13) “13. It is very common for the legislature to provide for a general rule-making power to carry out the purpose of the Act. When such a power is given, it may be permissible to find out the object of the enactment and then see if the rules framed satisfy the test of having been so framed as to fall within the scope of such general power confirmed. If the rule-making power is not expressed in such a usual general form then it shall have to be seen if the rules made are protected by the limits prescribed by the parent Act.”
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In St. Johns Teachers Training Institute v. NCTE,
(2003) 3 SCC 321, it has been observed that : (SCC p. 331, para 10) “10. A regulation is a rule or order prescribed by a superior for the management of some business and implies a rule for general course of action. Rules and regulations are all comprised in delegated legislation. The power to make subordinate legislation is derived from the enabling Act and it is fundamental that the delegate on whom such a power is conferred has to act within the limits of authority conferred by the Act. Rules cannot be made to supplant the provisions of the enabling Act but to supplement it. What is permitted is the delegation of ancillary or subordinate legislative functions, or, what is fictionally called, a power to fill up details.” 78. In Global Energy Ltd. v. CERC, (2009) 15 SCC 570, this Court was dealing with the validity of clauses
(b) and (f) of Regulation 6-A of the Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2004. In that context, this Court expressed as under : (SCC p. 579, para 25) “25. It is now a well-settled principle of law that the rule-making power “for carrying out the purpose of the Act” is a general delegation. Such a general delegation may not be held to be laying down any guidelines. Thus, by reason of such a provision alone, the regulation-making power
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cannot be exercised so as to bring into existence substantive rights or obligations or disabilities which are not contemplated in terms of the provisions of the said Act.” 70. In view of the aforesaid legal principle laid down by the Hon’ble Supreme Court, this court is to examine the case in hand, as to whether the impugned Rules and the subsequent amendments have been introduced by the respondents in order to supplant the enabling provisions of the Act i.e. the Act, 1851 or to supplement it. This court is also to see as to whether by making the impugned Rules and the subsequent amendments thereto, the object of the Act, 1851 is sought to be achieved or the same is beyond the scope of the power conferred by the said Act. 71. To deal with the issue in question, it would be appropriate to refer the relevant provisions of the Act, 1851. 72. The Act, 1851, is a pre-independence statute enacted in the year 1851. Pursuant to the Constitution of India coming into force, the Act, 1851 was adopted under Article 372(2) of the Constitution by way of the Adoption of Laws Order, 1950. 73. Section 2 of the Act, 1851 reads as under:- “Power to cause levy of tolls on roads and bridges within rates, and to appoint collectors. 'Collectors' responsibilities. – The State Government may cause such rates of toll as it thinks fit to be levied upon any road or bridge which has been, or shall hereafter be, made or repaired (at the expense of Central or any State Government); and may place the collection of such tolls under the management of such persons as
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may appear to it proper and all persons employed in the management and collection of such tolls shall be liable to the same responsibilities as would belong to them if employed in the collection of the land revenue.” 74. Section 3 of the Act, 1851 reads as under:- "3. Their powers for recovery of toll - In case of non- payment of any such toll on demand, the officers appointed to collect the same may seize any of the carriage or animals on which it is chargeable, or any part of their burden of sufficient value to defray the toll; and, if any toll remains undischarged for twenty-four hours, with the cost arising from such seizure, the case shall be brought before the officer appointed to superintend the collection of the said toll, who may sell the property seized for discharge of the toll, and all the expenses occasioned by such non-payment, seizure and sale, and cause any balance that may remain to be returned, or property, shall forthwith issue a notice that, at noon of the next day, exclusive of Release of seized property on tender of dues. Provided that, if, at any time before the sale has actually begun, the person whose property has been seized, shall tender the amount of all the expenses incurred, and of double the toll payable by him, the said officer shall forthwith release the property seized." 75. Section 8 of the Act, 1851 provides that the tolls levied under the said Act shall be deemed to be public revenue. 76. Section 9 of the Act, 1851 was inserted vide Bihar Amendment Act 19 of 1965 which reads as under: -
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“9. Power of State Government to make rules.- (1) The State Government may, subject to previous publication, make rules not inconsistent with the provisions of this Act, for carrying out the purposes of the Act. (2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:- a. method of collection of the tolls; b. determination of the rate of levy of the tolls; c. method for settlement of collection for the tolls; or d. any other matter required generally for carrying out the purposes of this Act. (3) Every rule made under this section shall be laid as soon as may be after it is made, before each house of the State Legislature while it is in session for a total period of 14 days which may be comprised in one session or two successive sessions and if before the expiry of the session in which it is so laid or the session immediately following both Houses agree in, making any modification in the rule or both Houses agree that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.” 77. The subject matter- "Tolls" finds place under Entry 59 List II of the Seventh Schedule of the Constitution of India and as such the issue relating to ‘Tolls’ came into exclusive domain of the State
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legislature. Accordingly, the Act, 1851 was amended by the Indian Tolls (Jharkhand Amendment) Act, 2002 notified vide Notification dated 25th March, 2004 wherein after Section 2 of the Act of 1851, following two new Sections i.e. Section 2A and 2B were inserted, viz; “2A Development, construction, re-construction, repair, operation and/or maintenance of road and/or bridges other than National Highway and/or bridges thereon; (i) Not-with-standing anything contained in this Act and any other law for time being in force the State Government may cause Roads and/or Bridges other than National Highway and/or bridges thereon developed, constructed, reconstructed, operated and/or maintained by any person by entering into a specific agreement in respect thereof with such persons. (ii) Not-with-standing anything contained in this Act, the person referred to in sub-section (i) shall be entitled to collect and retain fees at such rate for services or benefits rendered by him, as the State Government may specify by notification in the official gazette having regard to the expenditure involved in building, maintenance, management and operation of the roads and/or bridges, interest on the capital invested, reasonable return, the volume of traffic and the period of such agreement.
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(iii) A person referred to in sub-section (i) shall have the power to regulate and control the traffic in accordance with the provisions contained in chapter-VII or the Motor Vehicles Act, 1988 on the highway in respect of the subject matter of such agreement for proper management thereof. '2B' Punishment for mischief by injury to roads and/or bridges: Whoever commits mischief by doing any act which renders or which he knows to be likely to render any road and/or bridge referred to in sub- section (i) of section '2A' impassable or less safe travelling or conveying property, shall be punished with imprisonment of either description for a term which may extend to five years, or with a fine or with both." 78. The Jharkhand Highways Fee (Determination of Rates and Collection) Rules, 2011 was notified by the Road Construction Department, Government of Jharkhand vide Notification dated 15th April, 2011, in exercise of the powers conferred under Section 2 of the Act, 2002 and the same was framed for the purpose of collection of fee/toll for use of sections of state highways, major district roads, other district roads, bridges, inter- changes, flyovers, ROB/RUBS, bypasses and tunnels. 79. Rules, 2011 was subsequently amended by the Government of Jharkhand vide Rules 2021 introducing the concept of levy of 'Composition User Fee" which was sought to be levied by the State
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for use of state roads and/or commuting on roads and bridges in mining areas, in addition to the ‘User Fee’ payable under Rule 3 of Rules, 2011. 80. Relevant rules of the Rules, 2021 are quoted for ready reference, as under:- "2 (ca) "Composition User Fee" means the levy of consolidated user fee, for use of state roads and/or commuting on roads and/or bridges including interchanges, flyovers, ROB/RUB, bypasses and tunnels thereon in mining areas, for such period and on such conditions as may be specified under these rules; in addition to the user fee payable under rule 3 of these Rules." "2(ka) "Mining Areas" for the purposes of these rules mean all such areas falling under the Mines Act, 1952, MMDR Act 1957 (as amended), MCR 1960 (as amended), JMMC 2004 (as amended) and The Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017; including the areas falling for the purpose of washing and processing of mined goods, loading, loading, unloading and transportation of all such mined goods, whether or not falling within any Local areas, and as specified in this behalf." "2(s) "State roads" for the purposes of these rules mean the state Highways, roads and/or bridges including interchanges, flyovers, ROB/RUB, bypass, tunnels as constructed through any state public funded project or "deposit work(s)", and includes all such roads falling within any mining areas thereon; but excluding the
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National Highways and/or bridges interchanges, flyovers, ROB/RUB, by passes and tunnels; as constructed through any Central Government Project. "3. Amendment in rule 3 The existing sub-rule (1) of rule 3 and sub-rule (2) of rule 3 shall be substituted as under:- Sub-rule (1)-The Government may by notification, levy user fee for use of any section of state roads and/or commuting in mining areas as the case may be, by a mechanical vehicle, in accordance with the provisions of these rules and or as specified or prescribed under these Rules. Provided that the Government may by notification, exempt any section of state roads or commuting on roads and/or bridges including interchanges, flyovers, ROB/RUB, bypasses and tunnels thereon in mining areas from levy of such user fee or part thereof, and subject to such conditions as may be specified in this behalf. Sub-rule (2) - The collection of user fee as levied under sub-rule (1) of rule 3, shall commence from such date as may be specified by a notification in this behalf, from the date of completion of the section of state roads. "4. Insertion of a new rule as rule 3A. Rule 3A - “Composition User Fee” 1) Notwithstanding anything contained in rule 3 of these rules; the State Government may, by a notification in the official Gazette, in addition to the amount of user fee payable under these rules provided for a scheme for payment of “Composition User Fee”for such period, and payable by all such mechanical vehicles, which are liable
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to pay user fee for use of any state roads or part thereof or commuting in mining areas as the case may be, subject to such conditions and such restrictions, as may be specified and or as prescribed in this behalf. 2) The levy of such “Composition User Fee”shall be based on to and fro basis and such user fee shall be such amount for one way, or such amount(s) as may be specified in this behalf; and such amount(s) may be revised after such intervals as may be notified in this behalf. 3) Any such mechanical vehicle liable to pay the “Composition User Fee” under this rules contravenes any of the provisions of this rule for the payment of the specified composition user fee, shall be liable to penalty thrice the amount of such “Composition User Fee” payable. 4) The “Composition User Fee” may be based on the, 'to and fro' basis. Such user fee shall be Rs. 600/- for each way for this purpose, the base year shall be the year 2021. Provided such user fee rate may be revised yearly @ not exceeding 10% per year, on every first of April, each year. 5. Amendment in Rule 6 Insertion of a new sub-rule (8) after the existing sub-rule (7) of rule 6. (8) In addition to the user fee collection through toll plaza ( s), the State Government may by notification, implement the payment of such user fee or composition user fee, on-line/off-line, from such mechanical vehicles
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or from such other commercial vehicles for the use of state roads and/or for transporting the minerals and/or other commercial vehicle goods, and payment of such user fee or “Composition User Fee” shall be mandatory for the issuance of e-challan/challan, by the authority authorized for issuance of such challan for transportation of such goods. " “7. उक्त सशोधन ननयमावली के कायाान्वयन की प्रणाली ननम्न होगी:- (i) खान एवं भूतत्व ववभाग द्वारा खनन शुल्क हेतु चालान / ई- चालान ननगात करने की प्रणाली है। उक्त प्रणाली में खनन क्षेत्र में Mineral Carrying Commercial Vehicle से User Fee को समाहहत करने हेतु खान एवं भूतत्व ववभाग के माध्यम से कारावाई की जाएगी। (ii) User fee or “Composition User Fee” को राज्य के राजस्व एवं प्राप्ततयााँ शीर्ा में सड़क के ननमााण / मरम्मनत के ननममत्त जमा करने हेतु ननयमानुसार सुसंगत शीर्ा के गठन की कारावाई ववत्त ववभाग के माध्यम से की जायेगी । (iii) Web portal के माध्यम से ई-चालान के सृजन हेतु सूचना, प्रौद्योगगकी एवं ई-गवानेन्स ववभाग के माध्यम से कारावाई की जाएगी/” 81. The Road Construction Department, Government of Jharkhand, vide Notification dated 16th June, 2022, carried out amendment in Rules, 2021 and framed the Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rules, 2021 (substitution) providing, inter alia, that in lieu of ‘User Fee’ payable under sub-rule (1) of Rule 3, “Composition User Fee” would be levied on all such mechanical vehicles carrying minerals/goods
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more than nine tonnes for using any State road or part thereof or commuting in mining areas as the case may be, in the manner and at such rate as provided in the said Rules. 82. The relevant amended provisions are quoted as under: - "Sub-rule (ca) of Rule 2 - "Composition User Fee" means the levy of consolidated user fee payable under rule 3A of these Rules, for use of state roads and or commuting on roads and/or bridges including interchanges, flyovers, ROB/RUB, bypasses and tunnels thereon in mining areas. Rule 3A- Composition user fee. 1) Notwithstanding anything contained in rule 3 of these rules, the State Government may, in lieu of user fee payable under sub-rule (1) of rule 3, provide for a scheme for payment of “Composition User Fee” payable by all such mechanical vehicles, for use of any state roads or part thereof or commuting in mining areas as the case may be, in the manner and at such rate as provided in these rules. 2) Deleted 3) Any such mechanical vehicle liable to pay the “Composition User Fee” under these rules contravenes any of the provisions of this rule for the payment of the composition user fee, shall be liable to pay penalty, thrice the amount of such “Composition User Fee” payable. 4) The levy of such “Composition User Fee” shall be based on the, "to and fro", basis. Such “Composition User Fee” shall be Rs. 600/- ford each way; except for such mechanical vehicles carrying goods less than
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9(nine) tonnes. For this purpose, the base year shall be the year 2021. Provided such “Composition User Fee” rate may be revised yearly at such rate not exceeding @ 10% per year, on every first of April, each year. Explanation: The “Composition User Fee” shall be deemed to have been payable immediately with effect from the date of Gazette notification of Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rule, 2021." "4. Amendments in Rule 6 Sub-rule (8) of Rule 6, shall be substituted as under:- (8) In addition to such user fee or the composition user fee, as collected through toll plaza(s); the state government may implement the payment of such user fee or the composition user fee, on-line /off-line, from such mechanical vehicles for the use of state roads and or for transporting the goods and the payment of such user fee or the “Composition User Fee” shall be mandatory for the issuance of e- challan,/challan, by the authority authorised for issuance of such challan for transportation of the goods." 83. The Rules, 2021 was further amended vide Jharkhand Highways Fee (Determination of Rates and Collection) Amendment Rules, 2025 vide Notification dated 13th May, 2025 issued by the Road Construction Department, Government of Jharkhand primarily for imposition of penalty in the event of non-payment of “Composition User Fee”. Moreover, the earlier provision provided for levy of “Composition User Fee” on “To and Fro” basis was substituted with
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the provision of levying “Composition User Fee” on “Trip basis” fixing the rate of “Composition User Fee” as Rs.1200/- for each trip instead of Rs.600/- for each way. Further amendment was carried out in sub-rule (8) of Rule 6 and the ambit of collection of “Composition User Fee” was expanded, providing that the payable “Composition User Fee” would be mandatory as per the provisions of sub-rule (4) of Rule 3A at the time of issuance of Online Challan/Transit Passes, such as Mineral e- Challan, GST e-waybill, VAT transit Pass, Forest Transit Pass, Excise Transit Pass and/or other such documents. 84. The Government of Jharkhand, through the Director of Mines has issued a direction as contained in Letter No.1559/M dated 24.06.2025, so as to ensure that at the time of transportation of minerals, the collection of “Composition User Fee” is undertaken through JIMMS Portal. 85. On perusal of the Rules, 2021 and the subsequent amendments thereto, it would be evident that the State Government has sought to levy “Composition User Fee” for use of any state road or part thereof or commuting in mining areas on all mechanical vehicles carrying minerals weighing more than 9 tons which is liable to be paid through JIMMS Portal at the time of issuance of online challans/ transit passes and the amount of “Composition User Fee” has been enhanced to Rs.1200/- per trip. 86. The Hon’ble Supreme Court in various judgments has the occasion to interpret the word “toll” as well as the scope of section 2 of the
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Act, 1851 and for better appreciation of the contentions of the parties, it would be appropriate to refer few of those judgments. 87. Both the petitioners and the respondents have put reliance on the judgment of the Hon’ble Supreme Court rendered in the case of Devi Dayal Singh (Supra.). The issue in the said case was relating to the extent of exercise of the power by the State Government to levy toll under Section 2 of the Indian Tolls Act, 1851. In the said case, Their Lordships have held as under:- “7. The concept of “toll” is derived from English jurisprudence. Shorn of connotations which are historically irrelevant in this country, a “toll” may be defined as a sum of money taken in respect of a benefit arising out of the temporary use of land. It implies some consideration moving to the public either in the form of a liberty, privilege or service. In other words, for the valid imposition of a toll, there must be a corresponding benefit. (See in this connection Hammerton v. Earl of Dysart [(1916) 1 AC 57)], Brecon Markets Co. v. Neath & Brecon Rly. Co. [(1872) 7 CP 555], Hindustan Vanaspati Mfg. Co. Ltd. v. Municipal Board, Ghaziabad [AIR 1962 All 25], Maheshwari Singh v. State of Bihar [AIR 1966 Pat 462 (DB)], Mohd. Ibrahim v. State of U.P. [AIR 1967 All 24] and Kamaljeet Singh v. Municipal Board, Pilkhwa (1986) 4 SCC 174) 8. The public benefit envisaged under Section 2 of the Tolls Act, 1851 is the making or repairing of any road or bridge at the expense of the State Government. For the advantage obtained by the public by the construction of
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the roads and bridges, the State Government is entitled to reimburse itself for providing the service. 9. Although the section has empowered the State Government to levy rates of tolls “as it thinks fit”, having regard to the compensatory nature of the levy, the rate of toll must bear a reasonable relationship to the providing of the benefit. No doubt, by virtue of Section 8 of the Act, the tolls collected are part of the public revenue and may be absorbed in the general revenue of the State, nevertheless by definition a toll cannot be used for otherwise augmenting the State's revenue. 24. As already noted, Section 2 of the Act does not in any way restrict the discretion of the State Government to levy toll. It only sets out the preconditions when toll may be levied. Neither of the preconditions set the limit on the amount of toll which may be recovered. The only restriction is latent in the word “toll” itself. The maintenance of the bridge in a good condition is certainly a benefit the cost of which may validly be recovered by the levy of toll. We are also of the view that the distinction sought to be drawn between “maintenance” and “repair” in the context of construction is virtually without any difference. For maintaining a bridge one would have to keep it in good repair and by repairing a bridge it is also maintained. Finally, and in any event, the cost of maintenance is expressly recoverable under the 1976 notification, which, as already noted, was not the subject-matter of challenge at any stage of these proceedings.”
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In the case of Hansraj & Sons (Supra.) the Hon’ble Supreme Court has held as under:- “18. It is clear from the above that though tolls are of different types and may be levied in different situations, it ordinarily means the amount which the Government, or a local authority or a person duly authorised by the Government may collect for passage of carriages and vehicles over a road or bridge. This meaning is by no means exhaustive. Where provision for levy and collection of tolls is made under a legislative enactment or a subordinate legislation then the levy is to be governed strictly according to the provisions of the statute or rules or any other instrument, as the case may be. 21. In the Schedule to the Act are enumerated vehicles of different types and the rates at which the toll is to be charged in respect of the same. The Schedule bears the heading “Through Traffic up and down crossing the Domel Toll Stations per trip each way”. From the contents of the Schedule it is clear that the statute contemplates levy of toll for crossing upon different roads and bridges in the State and the State is vested with the power to prescribe by notification the toll rate of the levy and the manner of collection of the same. The scheme of the statute does not envisage levy of toll on goods or on any transaction of sale thereof. It is clearly a levy upon user of public roads and bridges in the State. The scheme fits in with the concept of tolls, be it toll-traverse or toll-thorough, to be levied in lieu of the advantage or privilege provided by the State Government for user of roads and bridges lying within the
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State. For the purpose of the levy the agency which has constructed the roads or bridges in question or the source of finance for implementation of the project are not relevant. On a prima facie reading of Notification No. SRO 348 in the context of the provision in Section 3(1), it is manifest that the notification is not in conformity with the power vested in the State Government under the section. On a plain reading of the notification it is clear that the intention is to levy toll on dry fruits including almonds, walnuts and walnut kernels exported out of the State through certain exit points by road or railway. The power to impose such a levy does not flow from the power vested in Section 3 of the Act in purported exercise of which the notification has been issued.” 89. In the case of MSK Projects (I) (JV) Ltd. (Supra.), the Hon’ble Supreme Court while referring the judgment of Devi Dayal Singh (Supra.) has held that the toll is compensatory in nature which can be collected by the State to reimburse itself the amount it has spent on construction of the road/bridge, etc. The State is competent to levy/collect the toll fee only for the period stipulated under the statute or till the actual cost of the project with interest, etc. is recovered. However, it cannot be a source of revenue for the State. 90. In the case of DSC-Viacon Ventures Private Limited (Supra.), the Hon’ble Supreme Court has held that toll is recoverable as a recompense from those who are using the roads. There is an element of quid pro quo in any such charge. In the said case, their Lordships while referring the case of Devi Dayal
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Singh (supra.) have held inter alia that if the maintenance of the road is absent or is significantly poor, recovery of toll is unfair and unjustified. 91. From the language used in Section 2 of the Act, 1851 as well as the ratio laid down by the Hon’ble Supreme Court in the aforesaid cases, it is explicitly clear that section 2 empowers the State Government to levy toll upon any road or bridge which has been made or repaired at the expense of Central or any State Government and to entrust the collection of such tolls under the management of such persons as it thinks fit. The condition precedent for levying ‘toll’ under section 2 of the Act, 1851 is making or repairing of road or bridge by the Central or State Government. It is a sum of money recoverable by the State Government in lieu of providing the service. ‘Toll’ is not a tax, rather it is a compensatory fee which is chargeable for service. There is an element of quid pro quo in any such charge. Though in view of section 8 of the Act, 1851, the collected tolls are part of the public revenue and may be absorbed in the general revenue of the State, nevertheless by very definition of ‘toll’, it cannot be otherwise used for augmenting the State's revenue. 92. There is a difference between tax and toll. The imposition of tax is made for public purpose to meet the general expense of the State without any special benefit to be conferred on the payer of tax and it is a part of common burden. On the other hand, toll is a recompense for use of a road or a part thereof by a user because it receives a special benefit of transporting or travelling on such
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roads constructed and maintained out of the funds of Central or State Government. 93. It is evident from the language used in Rules, 2021 and the subsequent amendments thereto that the State Government has levied “Composition User Fee” on minerals carrying vehicles for use of any state road or part thereof or commuting in mining areas to generate state revenue which is not permissible under the Act, 1851. 94. By imposing toll in the nature of “Composition User Fee”, the State Government has not taken care of the fact as to whether the mineral carrying vehicle is actually using the toll road or not and thus the element of quid pro quo is missing in imposition of the “Composition User Fee”. 95. It has been provided in the impugned Rules that the “Composition User Fee” is to be paid through JIIMS portal at the time of issuance of online challans/ transit passes and as such the same is levied by the State Government even without providing any service. Moreover, the State roads have not been specifically identified in the impugned Rules so as to levy the “Composition User Fee” on the mechanical vehicles carrying minerals in lieu of using the same. 96. Article 265 of the Constitution of India delineates that no tax shall be levied or collected except by authority of law. Thus, we are of the view that the impugned Rules and the subsequent amendments relating to imposition of “Composition User Fee” is ultra vires to the Act, 1851 as also in the teeth of the judgments of the Hon’ble Supreme Court.
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The learned Advocate General has put much reliance on the judgment of nine judges’ Bench of the Hon’ble Supreme Court rendered in the case of MADA (Supra.). Before delving into the said judgment, it would be relevant to refer few provisions of the Constitution of India which have been referred in the said judgment so as to better appreciate the ratio laid down in it. 98. Article 246 is being reproduced hereunder for ready reference:- “246. Subject-matter of laws made by Parliament and by the Legislatures of States. (1) Notwithstanding anything in clauses (2) and (3) Parliament has exclusive power to make laws with respect to any of the matters enumerated in List I in the Seventh Schedule (in this Constitution referred to as the "Union List").
(2) Notwithstanding anything in clause (3), Parliament, and, subject to clause (1), the Legislature of any State also, have power to make laws with respect to any of the matters enumerated in List III in the Seventh Schedule (in this Constitution referred to as the "Concurrent List").
(3) Subject to clauses (1) and (2), the Legislature of any State has exclusive power to make laws for such State or any part thereof with respect to any of the matters enumerated in List II in the Seventh Schedule (in this Constitution referred to as the "State List").
(4) Parliament has power to make laws with respect to any matter for any part of the territory of India not included in a State notwithstanding that such matter is a matter enumerated in the State List.”
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Article 246 has vested the Parliament with exclusive power to make laws with respect to the matters enumerated in List I of the Seventh Schedule and similarly the State Legislature has been vested with exclusive power to enact laws with respect to the subject matters as enumerated in List II of the Seventh Schedule and for the subject matter enumerated under List III, both the Legislature of any State and the parliament have been empowered to make laws. 100. In view of Article 246 of the Constitution of India, 3 lists have been created as contained in Seventh Schedule of the Constitution of India from which some of the heads are being quoted hereunder:- “List I- Union List Entry 54. "Regulation of mines and mineral development to the extent to which such regulation and development under the control of Union is declared by Parliament by law to be expedient in the public interest.” List II State List Entry 49 “Taxes on lands and buildings” Entry 50 “Taxes on mineral rights subject to any limitations imposed by Parliament by law relating to mineral development.” 101. Now reverting back to the judgment of the Hon’ble Supreme Court rendered in the case of MADA (Supra.), the relevant paragraphs of which read thus:- “347. Royalty is not a tax but a statutory consideration payable by the lessee to the lessor for the exercise of mineral rights. The specification of rates of royalty with respect to major minerals under the MMDR Act limits the
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powers of the State Government in terms of List I Entry 54 read with List II Entry 23. However, List II Entry 49 is not restricted or subjected in its operation by any other entry — the State Legislature can tax any lands including mineral-bearing lands. If the Constitution does not impose any express limitations on the taxing powers of the State to tax mineral-bearing lands, it would not be constitutionally permissible for the Court to read in an implied restriction. The power of taxation is plenary and exclusive. The division of legislative powers between the Union and States represents the essence of fiscal federalism. Reading any implied limitation or restriction on the legislative power of the State Legislature to tax mineral-bearing land under List II Entry 49 will be against the grain of the Constitution. 365.1. Royalty is not a tax. Royalty is a contractual consideration paid by the mining lessee to the lessor for enjoyment of mineral rights. The liability to pay royalty arises out of the contractual conditions of the mining lease. The payments made to the Government cannot be deemed to be a tax merely because the statute provides for their recovery as arrears; 365.2. List II Entry 50 does not constitute an exception to the position of law laid down in [M.P.V. Sundararamier & Co. v. State of A.P., (1958) 9 STC 298]. The legislative power to tax mineral rights vests with the State Legislatures. Parliament does not have legislative competence to tax mineral rights under List I Entry 54, it being a general entry. Since the power to tax mineral rights is enumerated in List II Entry 50, Parliament
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cannot use its residuary powers with respect to that subject-matter; 365.3. List II Entry 50 envisages that Parliament can impose “any limitations” on the legislative field created by that entry under a law relating to mineral development. The MMDR Act as it stands has not imposed any limitations as envisaged in List II Entry 50; 365.4. The scope of the expression “any limitations” under List II Entry 50 is wide enough to include the imposition of restrictions, conditions, principles, as well as a prohibition; 365.5. The State Legislatures have legislative competence under Article 246 read with List II Entry 49 to tax lands which comprise of mines and quarries. Mineral-bearing land falls within the description of “lands” under List II Entry 49; 365.6. The yield of mineral-bearing land, in terms of the quantity of mineral produced or the royalty, can be used as a measure to tax the land under List II Entry 49. The decision in Goodricke Group Ltd. v. State of W.B., 1995 Supp (1) SCC 707 is clarified to this extent; 365.7. List II Entries 49 and 50 deal with distinct subject- matters and operate in different fields. Mineral value or mineral produce can be used as a measure to impose a tax on lands under List II Entry 49.” 102. On perusal of the aforesaid judgment as well as the provisions of the Constitution of India referred hereinabove, it emerges that the royalty charged in terms of List I Entry 54 cannot be termed as a tax and the same does not restrict the State Legislature to levy tax
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on any land including mineral-bearing lands in exercise of powers conferred under List II Entry 49. Construing any implied limitation or restriction on the legislative power of the State Legislature to impose tax on mineral-bearing land under List II Entry 49 will be against the mandate of the Constitution. 103. The legislative power to impose tax on mineral rights vests with the State Legislatures and the Parliament does not have legislative competence to impose tax on mineral rights under List I Entry 54 and as such the Parliament cannot use its residuary powers with respect to that subject-matter. Though the Parliament can impose any limitation on the legislative field created by that entry under a law relating to mineral development, yet the Act, 1957 as it stands has not imposed any limitation as envisaged in List II Entry 50 of the Seventh Schedule of the Constitution of India. 104. It is beyond all cavil that Entry 54, List I of Seventh Schedule of the Constitution confers exclusive rights to the Union to legislate over the matters pertaining to regulation of mines and mineral development which is expedient in the public interest and for the said purpose, the Parliament has legislated various Acts such as the Act, 1957. So far as the State is concerned, the legislature by virtue of Entries 49 and 50 of List II of Seventh Schedule to the Constitution of India, it has been empowered to make laws for imposing taxes on lands and buildings as well as on mineral rights subject to any limitation imposed by Parliament by law relating to mineral development.
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In the case in hand, the impugned Rules have been framed by the State government in exercise of the powers conferred under section 2 of the Act, 2002 and not under Entry 49 or 50 of the Seventh Schedule of the Constitution of India. Thus, the judgment of MADA (Supra.) as has been relied by the learned Advocate General is not applicable in the facts and circumstance of the case. 106. Another aspect in the matter is that, one of the key elements of ‘tax’ as well as ‘toll’ is the taxable event attracting the levy. The occurrence of taxable event creates or attracts the liability to impose tax. It is an event that results in the obligation to pay taxes to the concerned tax authority. The scheme of ‘Toll Tax’ does not envisage levy of toll on goods or on any transaction of sale thereof, rather, charging event of levy of toll is upon user of public roads or bridges. 107. On consideration of Sections 2 and 7 of the Act, 1851, it would transpire that the taxable event for levy of toll is the plying of vehicles on roads or bridges constructed or repaired by the Central or any State Government. However, in view of the impugned rules, the taxable event is commuting the mechanical vehicles carrying minerals more than 09 tonnes in the mining areas. Moreover, in the present case, incidence of tax is primarily on minerals and not on user of public roads/bridges. Thus in the impugned rules, the taxable event has been changed making the same inconsistent with the Parent Act. 108. In the case of Hansraj & Sons (Supra.), the Hon’ble Supreme Court had an occasion to deal with the issue relating to the legality
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of the notification No.SRO 348 dated 20.08.1982, whereby tolls was levied on dry fruits exported out of the State. In the State of Jammu and Kashmir, the Levy of Tolls Act, 1995 was enacted with a view to levy tolls upon public roads and bridges situated in the said State. Their Lordships in the said case held the additional toll on dry fruits like almonds, walnuts and walnut kernels as not sustainable in the eye of law by observing that the scheme of the statute i.e. levy of Tolls Act, 1995 did not envisage levy of tolls on goods or any transaction of sale thereof, rather it was clearly a levy upon user of public roads and bridges in the State. 109. That apart, in the impugned Rules, the state roads upon which the toll is to be levied have not been identified. In view of the provisions of the Act, 1851 and the Rules made thereunder, the State Government has to identify the roads and bridges which have been constructed and are being maintained by it at its own expense and thereafter to erect toll gate or station for collection of toll. Thus, any other mechanism which is contrary to the scheme of the Act, 1851 is not permissible. 110. In the case of Vatika Township (Supra.), the Hon’ble Supreme Court has held that tax laws are clearly in derogation of personal rights and property interests and are, therefore, subject to strict construction and if any ambiguity be found to exist, it must be resolved in favour of the citizen. It has further been held that in statutes levying taxes, the literal meaning of the words employed inter alia is most important, which are not to be extended by implication beyond the clear import of the language used. If the
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words are doubtful, the doubt must be resolved against the Government and in favour of the taxpayer. 111. In the present case, since there is an ambiguity regarding identification of the State roads/bridges on which the toll in the nature of “Composition User Fee” is to be levied, we are of the view that the same cannot be imposed upon the petitioners. 112. The next argument of learned counsel for the petitioners is that the impugned Rules imposing ‘Composition User Fee’ is violative of Article 14 of the Constitution of India in view of the fact that there is no intellectual differentia in excluding the vehicles carrying minerals/goods less than 9 tonnes. Countering the said argument of the petitioners, learned Advocate General submits that large scale of plying of vehicles in the mining areas causes serious damage/ depletion of state roads which needs their regular maintenance. 113. In the case of Aashirwad Films Vs. Union of India & Others reported in (2007) 6 SCC 624, the Hon’ble Supreme Court has held that a taxing statute is not beyond the pale of challenge under Article 14 of the Constitution of India. An inference with regard to contravention of Article 14 would be drawn if there is an instance of taxation which leads to inequality. A taxing statute for the reasons of functional expediency and even otherwise, can pick and choose to impose tax upon any item, however, there is a rider operating on this wide power to impose tax i.e. the classification must be reasonable and bear a nexus with the object sought to be achieved. It has further been held that although a legislative body
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has a wide discretion and a taxation statute may not be held invalid unless the classification is clearly unreasonable and arbitrary, but it is also trite that a class legislation is one which makes an improper discrimination by conferring particular privileges upon a class of persons excluding others from availing such privileges without any reasonable distinction or substantial difference. A classification must not be arbitrary, artificial or evasive, rather there must be a reasonable, natural and substantial distinction in the nature of the class or classes upon which the law operates. 114. In the present case, the respondents by the impugned Rules and the subsequent amendments thereto are trying to create a class within class by providing that the mechanical vehicles carrying more than 9 tonnes of minerals are liable to pay “Composition User Fee” and the other vehicles carrying other goods of same weight have been exempted. Thus, for levying “Composition User Fee”, the respondent-State has taken into consideration the nature of material loaded on the vehicles, which cannot be held justified. 115. Even if the argument of the learned Advocate General to the effect that movement of heavy vehicles causes damage/depletion of the roads is accepted as true, then also, there had to be levy of “Composition User Fee” on all the heavy vehicles irrespective of the nature of material being carried. Moreover, a fund in the name of ‘District Mineral Foundation Fund’ has already been created which mandates that a part of the royalty paid under the Act, 1957 will be utilized for providing the required physical infrastructures i.e. roads and bridges in the mining areas.
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We are of the view that the classification made by the respondent- State between mineral carrying vehicles and other vehicles has no nexus with the object sought to be achieved by it. Thus, the impugned Rules and the subsequent amendments thereof to the extent of imposing the “Composition User Fee” is also violative of Article 14 of the Constitution of India. 117. The learned Advocate General has given much stress to the argument that the words “shall hereafter be” mentioned in section 2 of the Act, 1851 empowers the State Government to levy ‘toll’ even for the roads or bridges which are presently not in existence and will be constructed in future. We do not find any justification in said argument of the learned Advocate General. We are of the view that the said words are wrongly being construed. The true and purposive interpretation of the words “shall hereafter be” mentioned in section 2 of the Act, 1851 would be that if any road or bridge is constructed or repaired after the enactment of the said Act, then on the said road or bridge also, the State Government will be empowered to levy toll tax. The State Government, however, is not empowered to levy Toll tax for any road or bridge to be constructed in future as the same is compensatory in nature and a quid pro quo element is involved in it. 118. In view of the discussions made hereinabove, we are of the view that the Rules, 2021 and the subsequent amendments made thereto with respect to levy of toll in the nature of “Composition User Fee” on transportation of minerals through mechanical vehicles for using the state roads or commuting in mining areas is
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beyond the scope of the provisions of section 2 of the Act, 1851 and as such the same is struck down. 119. Since the petitioners have succeeded on the main issue itself, there is no need to delve into the other issues raised by them in the present batch of writ petitions and the same are left open to be decided in any other suitable case. 120. So far as the claim for refund of the payment of “Composition User Fee” already made by the petitioners is concerned, since they are either the dealers or are engaged in construction work and regularly dealing with the minor minerals, the respondents are directed to adjust the amount, if any, paid by them towards their existing or future liability. 121. These writ petitions are accordingly allowed. There shall be no order as to cost. 122. Pending interlocutory application(s), if any, also stands disposed of.
(Tarlok Singh Chauhan, C.J.)
(Rajesh Shankar, J.) September 24th, 2025 A.F.R. Sanjay/