M/S Maa Enterprises Through Its Prop. ... vs State Of Jharkhand
2025 Latest Caselaw 7284 Jhar

Jharkhand High Court

M/S Maa Enterprises Through Its Prop. ... vs State Of Jharkhand on 1 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                           2025:JHHC:35809-DB




    THE HIGH COURT OF JHARKHAND AT RANCHI

             W.P.(C) No. 3109 of 2025

    1. M/s Maa Enterprises through its Prop. Sandhya
    Devi, aged about 47 years, w/o Mahendra Kishore
    Mahto, R/o Kedla, P.O, P.S and District - Ramgarh.

    2. Manoj Kumar Rai, aged about 50 years, S/o Vakil
    Roy, R/o Kuju, P.O, P.S and District - Ramgarh.

    3. M/s Gouri Shankar Enterprises through its Prop.
    Gouri Shankar Choudhary, aged about 32 years, R/o
    Saudi, P.O -Chitarpur, P.S - Rajrappa, District-
    Ramgarh.

    4. Chitranjan Mahto, aged about 47 years, S/o P.L
    Mahto, R/o Saudi, P.S- Rajrappa, District - Ramgarh.

    5. M/s Asha Enterprises through its Prop, Asha Devi,
    aged about 58 years, W/o Dudheshwar Choudhary, P.O
    & P.S-Saudi. District Ramgarh.    ...       Petitioners


                            Versus

    1. State of Jharkhand

    2. District Mining Officer Ramgarh, P.O, P.S and
    District Ramgarh.

    3. Central Coalfield Ltd. through its CMD Darbhanga
    House, P.O-G.P.O, P.S-Kotwali, District - Ranchi.

    4. G.M (M&S) CCLTD, Darbhanga House, Ranchi, P.O-
    G.P.O., P.S-Kotwali, District - Ranchi.

    5. G.M (Finance) CCLTD, Darbhanga House, P.O-
    G.P.O, P.S-Kotwali, District - Ranchi.
                                       ...   Respondents

                     ----------

Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

-------

For the Petitioners : Mr. Kalyan Roy, Advocate For the CCL : Mr. Amit Kumar Das, Advocate

2025:JHHC:35809-DB

-----

Order No.06/Dated: 01.12.2025

1. The writ petition is under Article 226 of the

Constitution of India praying for the following reliefs:-

a. For issuance of an appropriate writ/writs commanding upon the respondents not to levy additional royalty @ 14 % pursuant to notice dated 09/05/2022 issued by respondent no.4 and for further direction upon the respondents either to refund or adjust additional royalty which has been levied/realized from the petitioners pursuant to notice dated 09/05/2022 along with 10% interest.

2. Mr. Kalyan Roy, learned counsel appearing for

the petitioners has argued the matter on merit.

3. Learned counsel appearing for the State and Mr.

Das, learned counsel appearing for the Central Coal

Field Ltd. has submitted that in view of Annexure-5, the

present writ petition is not fit to be maintainable.

4. Mr. Roy, learned counsel appearing for the

petitioners upon the submission made by the learned

counsel for the CCL, by referring to the judgment passed

by Hon'ble Apex Court in the case of State of U.P. and

Another v. Northern Coal Fields reported in 2024 SCC

OnLine SC 4092 and the judgment passed by this Court

in Central Coalfields Limited v. The State of

Jharkhand & Ors. [W.P.(C) No.4478 of 2019] has

sought for liberty to ventilate his grievance by making

2025:JHHC:35809-DB

appropriate representation before the concerned

respondent/s.

5. There is no opposition on behalf of the learned

counsel for the respondents.

6. Accordingly, this writ petition is dismissed as

withdrawn with the aforesaid liberty.

7. Interim order dated 04.07.2025 stands vacated.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

01st December, 2025 R.K/Rajnish