Banshidhar Construction Pvt. Ltd vs The State Of Jharkhand
2025 Latest Caselaw 6787 Jhar

Jharkhand High Court

Banshidhar Construction Pvt. Ltd vs The State Of Jharkhand on 11 November, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                                                      2025:JHHC:33564-DB

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(C) No. 5897 of 2025

     Banshidhar Construction Pvt. Ltd., having its office at 2nd Floor, Near
     Biscuit Factory More, Nasriganj, PO-Digha, PS-Danapur, District-
     Patna, through its Chief Executive Officer, Kanchan Yadav
                                              ...   ...     Petitioner
                                    Versus
     1. The State of Jharkhand, through the Secretary, Department of
         Mines and Geology, Government of Jharkhand, Ranchi
     2. The Secretary, Department of Mines and Geology, Government
         of Jharkhand, Ranchi
     3. The Director, Department of Mines and Geology, Jharkhand,
         Ranchi
     4. The Deputy Commissioner, Chatra
     5. Jharkhand State Mineral Development Corporation, through the
         Secretary, Ranchi
     6. The In-charge Sand-I, Jharkhand State Mineral Development
         Corporation, Ranchi                  ...   ...     Respondents
                                        -----

         CORAM:            HON'BLE THE CHIEF JUSTICE
                    HON'BLE MR. JUSTICE RAJESH SHANKAR
                                        -----
     For the Petitioner               : Mr. D.K. Pathak, Advocate
     For the Respondents              : Mr. Piyush Chitresh, AC to AG
                                       -----
02/11.11.2025     The Instant writ petition has been filed for quashing

letter no. 1058 dated 01.08.2025 (Annexure-10 to the writ petition)

issued by the respondent no. 6, whereby (a) Letter of Intent no.

413 dated 21.02.2024 and agreement dated 04.03.2024, (b) Letter

of Intent no. 414 dated 21.02.2024 and the agreement dated

04.03.2024, and (c) Letter of Intent no. 415 dated 21.02.2024 and

agreement 04.03.2024 pertaining to (i) Urali & Bahera sand

deposit, (ii) Kedalikalan, Patwa, Banki and Kobni sand deposits and

(iii) Sahi sand deposit in the district of Chatra respectively have

been cancelled with effect from 16.08.2025 and the petitioner has

been directed to provide bank account details for refund of

performance and additional security. Further prayer has been made

for issuance of direction upon the concerned respondents to

2025:JHHC:33564-DB

conduct public hearing with respect to the aforesaid sand deposits

in the district of Chatra as, according to the petitioner, the aforesaid

letters and agreements are highly arbitrary and not in accordance

with law.

2. It is jointly submitted by learned counsel for the parties

that the issue in question is no longer res-integra in view of the

judgment rendered by a co-ordinate Bench of this Court in batch of

writ petitions led by W.P.(C) No. 4503 of 2025, whereby all the writ

petitions have been ordered to be dismissed.

3. For the reasons stated in the aforesaid judgment which

shall be read mutatis-mutandis to the facts of the instant petition,

the same is accordingly dismissed, leaving the parties to bear their

own costs.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) November 11, 2025 Manish/Ritesh