Ashok Kumar Singh vs The State Of Jharkhand Through The ...
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Jharkhand High Court

Ashok Kumar Singh vs The State Of Jharkhand Through The ... on 24 June, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                                 2025:JHHC:16648-DB




             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(C) No.2846 of 2025
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1. Ashok Kumar Singh, son of Late Parwati Narayan Singh, resident of Ward No.3, Village Nawal Shahi, P.O. and P.S. Nawal Shahi, District-Koderma.

2. Munna Kumar Singh, son of Late Parwati Narayan Singh, resident of Ward No.3, Village Nawal Shahi, P.O. and P.S. Nawal Shahi, District-Koderma. .......... Petitioners.

-Versus-

1. The State of Jharkhand through the Secretary, Mines and Geology Department, Yojna Bhawan, Nepal House, Doranda, Ranchi.

2. Director, Mines and Geology Department, Government of Jharkhand, Yojna Bhawan, Nepal House, Doranda, Ranchi.

3. Deputy Commissioner, Koderma.

4. District Mining Officer, Koderma. .......... Respondents.

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               CORAM :          HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE RAJESH SHANKAR
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               For the Petitioners :        Mr. Ranjeet Kushwaha, Advocate
                                            Mr. Shailender Singh, Advocate
               For the State        :       Mr. Peeyush Chitresh, A.C. to A.G.
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               Order No.02                                   Date: 24.06.2025

1. The issue raised in the writ petition is covered by the judgment

dated 6th February, 2025 in W.P.(C) No.6812 of 2024.

2. In view of the said judgment, the impugned order dated 18 th

October, 2024 passed by the District Mining Officer, Koderma (the

respondent no.4) rejecting petitioners' application for renewal of

the mining lease is set aside and the matter is remitted to the

Deputy Commissioner, Koderma (the respondent no.3) to pass a

fresh order in the light of the above judgment of this Court within

four weeks after hearing the petitioners and communicating the

said order to them.

(M.S. Ramachandra Rao, C.J.)

(Rajesh Shankar, J.) R. Pandey/R. Sinha