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Kamal Khan vs The State Of Jharkhand Through Chief ...
2025 Latest Caselaw 5932 Jhar

Citation : 2025 Latest Caselaw 5932 Jhar
Judgement Date : 18 September, 2025

Jharkhand High Court

Kamal Khan vs The State Of Jharkhand Through Chief ... on 18 September, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
                                    2025:JHHC:29005-DB




IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  ----

W.P. (C) No. 2859 of 2022

Kamal Khan, aged about 67 years, son of Late Besarat Ali Khan, resident of village Komarpur, P.O. Md. Bazar, P.S. Md. Bazar, District Birbhum (West Bengal). ... Petitioner Versus

1. The State of Jharkhand through Chief Secretary, having its office at Project Building, P.O. Dhurwa, P.S. Jagannathpur, District- Ranchi.

2.Principal Secretary, Department of Mines and Geology, Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi, Jharkhand.

3.The Director, Directorate of Mines, Department of Mines and Geology, Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi, Jharkhand.

4. The Deputy Commissioner, Dumka, P.O. Dumka P.S. Dumka District Dumka, Jharkhand.

5.The District Mining Officer, Dumka, P.O. Dumka P.S. Dumka District Dumka, Jharkhand.

6. The Circle Officer, Dumka, P.O Dumka, P.S. Dumka, District Dumka. ... Respondents with

Kamal Khan, aged about 67 years, son of Late Besarat Ali Khan, resident of village Komarpur, P.O. Md. Bazar, P.S. Md. Bazar, District Birbhum (West Bengal). ... Petitioner Versus

1. The State of Jharkhand through Chief Secretary, having its office at Project Building, P.O. Dhurwa, P.S. Jagannathpur, District- Ranchi.

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2.Principal Secretary, Department of Mines and Geology, Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi, Jharkhand.

3.The Director, Directorate of Mines, Department of Mines and Geology, Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi, Jharkhand.

4. The Deputy Commissioner, Dumka, P.O. Dumka P.S. Dumka District Dumka, Jharkhand.

5.The District Mining Officer, Dumka, P.O. Dumka P.S. Dumka District Dumka, Jharkhand.

6. The Circle Officer, Raneshwar, Dumka P.O Raghunathpur, P.S. Raneshwar, District Dumka. ... Respondents with

M/s Sahil Stone Works, a partnership firm represented through one of its partner Ali Reja, aged about 48 years, son of Gulam Mustofa, resident of Gangadda, Radipur, Pakur, P.O. & P.S. Pakur, Jharkhand. Petitioner

-Versus-

1. State of Jharkhand

2. The Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (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 (Jharkhand).

4. Deputy Commissioner, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand).

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5. District Mining Officer, Pakur, having its office at District Collectorate, Pakur, P.O. & P.S. Pakur, District Pakur, (Jharkhand). ...Respondents with

Pinku Sekh, aged about 37 years, son of Gulam Mustafa, resident of resident of Gangadda, Radipur, Pakur, P.O. & P.S. Pakur, Jharkhand. .... ..... Petitioner

-Versus-

1. State of Jharkhand

2. The Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (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 (Jharkhand).

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

Goutam Singh, aged about 52 years, son of Shambhu Singh, resident of Nichubazar, Ward No. 5, Nalhati, M, Birbhum, P.O. & P.S. Birbhum, West Bengal.

........Petitioner

-Versus-

1. State of Jharkhand

2. The Secretary, Department of Industries, Mines and

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Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (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 (Jharkhand).

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

M/s Popular Stone Works, a proprietorship concern represented through its proprietor Jamirul Islam, aged about 46 years, son of Late Md. Mafijuddin Sk, resident of:

Villaage & P.O. Tejhati, P.S. Nalhati, District Birbhum, West Bengal.

Petitioner

-Versus-

1. State of Jharkhand

2. The Secretary, Department of Industries, Mines and Geology, having its office at Yojna Bhawan, P.O. and P.S. Doranda, District Ranchi (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 (Jharkhand).

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

Tahid Alam, aged about 52 years, son of Md. Kasem, resident of Sonatorepara, Suri-I, P.O. Suiri, P.S. Suiri,

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District Birbhum (West Bengal).

... Petitioner versus

1. The State of Jharkhand through the Chief Secretary, having its Office at Project Building, P.O. Dhurwa, P.S. Jagannathpur, District Ranchi (Jharkhand).

2. Principal Secretary, Department of Mines and Geology. Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi (Jharkhand).

3. The Director, Directorate of Mines, Department of Mines and Geology, Government of Jharkhand having its office at Nepal House, Doranda, P.O. Doranda, P.S. Doranda, District Ranchi (Jharkhand).

4. The Deputy Commissioner, Dumka, P.O. Dumka P.S. Dumka District Dumka (Jharkhand).

5. The Certificate Officer cum Additional Collector, Dumka, P.O. Dumka P.S. Dumka District Dumka (Jharkhand).

6. The District Mining Officer, Dumka, P.O. Dumka P.S. Dumka District Dumka (Jharkhand).

7. The Circle Officer, Raneshwar, Dumka, P.O Raghunathpur, P.S. Raneshwar, District Dumka (Jharkhand). ... ...Respondents

-------

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

------

For the Petitioners : Mr. Indrajit Sinha, Advocate Mr. Ankit Vishal, Advocate Mr. Rishav Kumar, Advocate Mr. Rohan Kashyap, Advcoate

For the Respondents : Mr. Rajiv Ranjan, Advocate General Mr. Sachin Kumar, AAG II Mr. Shray Mishra, AC to AG Mr. Srikant Swaroop, AC to AAG II

--------

CAV on 20/08/2025 Pronounced on 18 /09/2025 Per Sujit Narayan Prasad, J:

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1. Since the issues involved in the instant batch of writ

petitions are identical, therefore, at the request of learned

counsel for the parties, all these matters have been tagged

together. Accordingly, they are heard together and are being

disposed of by this common order.

Common Prayer made in the writ petitions:

2. These writ petitions have been filed, under Article 226 of

the Constitution of India, for the relief as quoted as under:

3. The prayer as made in WPC No. 2859 of 2022 reads as

under:

(i).For issuance of an appropriate writ(s), order(s) or

direction(s) particularly writ of certiorari for quashing the letter

contained in memo no. 625/M. dated 02.05.2022 (Annexure-

5) issued by District Mining Officer, Dumka whereby and

whereunder in purported exercise of power under Rule 54(8)

of the Jharkhand Minor Minerals Concession Rules, 2004, the

petitioner has been directed to pay a sum of Rs.

1,05,00,000/- (Rupees One Crore and Five Lakhs) within a

period of one week, for the alleged illegal excavation of

7,00,000 cubic feet sand from Mouza-Ragdih/ Naurangi,

Thana No.22, Anabadi Khata No. 24, Plot No. 410,

Mayurakshi river, District- Dumka including the penalty

amount of Rs. 52, 50,000/-.

(ii) For issuance of an appropriate writ(s), order(s) or

direction(s) particularly writ of certiorari for quashing the letter

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contained in memo no. 664/m. dated 09.05.2022 (Annexure-

6) issued by District Mining Officer, Dumka whereby and

whereunder the petitioner has been directed to deposit the

outstanding amount as per directions contained in letter

contained in memo no. 625/M. dated 02.05.2022 within 7

days, failing which appropriate action would be taken for

recovery of the amount.

4. The Prayer as made in WPC No. 3077 of 2022 reads as

under:

(i).For issuance of an appropriate writ(s), order(s) or

direction(s) particularly writ of certiorari for quashing the

letter contained in memo no. 824/M. dated 16.06.2022

(Annexure-9) issued by District Mining Officer, Dumka

whereby and where under in purported exercise of power

under Rule 54(8) of the Jharkhand Minor Minerals

Concession Rules, 2004, the petitioner has been directed

to pay a sum of Rs. 3,37,500/- (Rupees Three Lakhs

Thirty Seven Thousand Five Hundred) within a period of

one week, for the alleged illegal excavation of 22,500

cubic feet sand from Anchal- Ranehswar, Mouza- Diguli,

Plot No. 2, Mayurakshi river, District- Dumka including

the penalty amount of Rs. 1,68,750/-.

5. The prayer as made in WPC No. 4462 of 2022 reads as

under:

a. For quashing the show-cause notice contained in

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Memo No. 1847 dated 24.08.2022 (Annexure-3) issued

to the petitioner to show cause as to why demand letter

and legal proceedings be not initiated for recovery of

differential royalty on 4,47,000 cubic feet; twice the

value of 89,79,000 cubic feet stone excavated and

penalty for furnishing wrong monthly returns.

b. Further for quashing the letter dated 01.09.2022

contained in memo no. 1897 (Annexure-5) in terms of

which the copy of the sectional measurement has been

enclosed and petitioner has been directed to file his

reply within 07 days failing which concerned respondent

would proceed ex-parte;

c. For quashing the letter no. 2097 dated 29.09.2022

(Annexure-6) issued by the Dist. Mining Officer, Pakur

directing the petitioner to submit the measurement of

the leasehold area, failing which the demand would be

raised as per the report of the measurement team.

d. For quashing the order contained in memo no. 288

dated 09.02.2023 (Annexure-7) issued by the District

Mining Officer, Pakur directing the petitioner to deposit

double the amount of value of mineral of i.e

Rs.4,78,82,340/- through online mode within 15 days

failing which it will be recovered in accordance with law;

e. For quashing the letter no. 2005 dated 05.09.2023

2025:JHHC:29005-DB

(Annexure-8) issued by the Dy. Commissioner, Pakur

directing the petitioner to deposit the demanded amount

and to submit its explanation as to why the lease may

not be terminated for committing the irregularities;

6. The prayer as made in WPC No. 4463 of 2022 reads as

under:

a. For quashing the show-cause notice contained in

Memo No. 1846 dated 24.08.2022 (Annexure-3) issued

to the petitioner to show cause as to why demand letter

and legal proceedings be not initiated for recovery of

differential royalty on 1,31,000 cubic feet; twice the

value of 2,86,11,400 stone excavated and penalty for

furnishing wrong monthly returns.

b. Further for quashing the letter dated 01.09.2022

contained in memo no. 1896 (Annexure-5) in terms of

which the copy of the sectional measurement has been

enclosed and petitioner has been directed to file his

reply within 07 days failing which concerned respondent

would proceed ex-parte;

c. For quashing the letter no. 2092 dated 29.09.2022

(Annexure-6) issued by the Dist. Mining Officer, Pakur

directing the petitioner to submit the measurement of

the leasehold area, failing which the demand would be

raised as per the report of the measurement team.

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d. For quashing the order contained in memo no. 286

dated 09.02.2023 (Annexure-7) issued by the District

Mining Officer, Pakur directing the petitioner to deposit

Rs. 40,11,89,182 i.e. double the amount of value of

mineral through online mode within 15 days, otherwise

legal action will be taken for recovery.

e. For quashing the order contained in memo no. 287

dated 09.02.2023 (Annexure-8) issued by the District

Mining Officer, Pakur directing the petitioner to deposit

royalty of Rs. 9,27,480/-; D.M.F.T. of Rs. 2,78,244/-;

Environmental Cess of Rs. 9,275/-; Income Tax of Rs.

18,550/-; Penalty of Rs. 2,000/- through online mode

within 15 days failing which it will be recovered in

accordance with law;

f. For quashing the letter no. 2004 dated 05.09.2023

(Annexure-9) issued by the Dy. Commissioner, Pakur

directing the petitioner to deposit the demanded amount

and to submit its explanation as to why the lease may

not be terminated for committing the irregularities;

7. The prayer as made in WPC No. 4466 of 2022 reads as

under:

a. For quashing the show-cause notice contained in

Memo No. 1848 dated 24.08.2022 (Annexure-3) issued

to the petitioner to show cause as to why demand letter

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and legal proceedings be not initiated for recovery of

differential royalty on 5,82,500 cubic feet; twice the

value of 1,69,26,000 stone excavated and penalty for

furnishing wrong monthly returns.

b. Further for quashing the letter dated 01.09.2022

contained in memo no. 1895 (Annexure-5) in terms of

which the copy of the sectional measurement has been

enclosed and petitioner has been directed to file his

reply within 07 days failing which concerned respondent

would proceed ex-parte;

c. For quashing. the letter no. 2096 dated 29.09.2022

(Annexure-6) issued by the Dist. Mining Officer, Pakur

directing the petitioner to submit the measurement of

the leasehold area, failing which the demand would be

raised as per the report of the measurement team.

d. For quashing the order contained in memo no. 294

dated 09.02.2023 (Annexure-7) issued by the District

Mining Officer, Pakur directing the petitioner to deposit

royalty of Rs. 41,24,100/-; D.M.F.T. of Rs. 12,37,230/-;

Environmental Cess of Rs. 41,241/-; Income Tax of Rs.

82,482/-; Penalty of Rs. 2,000/- and double the amount

of value of mineral of Rs. 20,39,84,634/- through online

mode within 15 days failing which it will be recovered in

accordance with law;

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e. For quashing the letter no. 2014 dated 05.09.2023

(Annexure-8) issued by the Dy. Commissioner, Pakur

directing the petitioner to deposit the demanded amount

and to submit its explanation as to why the lease may

not be terminated for committing the irregularities;

8. The prayer as made in WPC No. 4648 of 2022 reads as

under:

a. For quashing the show-cause notice contained in

Memo No. 1901 dated 02.09.2022(Annexure-3) issued

to the petitioner to show cause as to why demand letter

and legal proceedings be not initiated for recovery of

differential royalty on 2,48,625 cubic feet; twice the

value of 2,24,36,490 cubic feet stone excavated and

penalty for furnishing wrong monthly returns.

b. Further for quashing the letter dated 10.09.2022

contained in memo no. 1977 (Annexure-5) in terms of

which the copy of the sectional measurement has been

enclosed and petitioner has been directed to file his

reply within 07 days failing which concerned respondent

would proceed ex-parte;

9. The prayer as made in WPC No. 5214 of 2022 reads as

under:

(i).For issuance of an appropriate writ(s), order(s)

or direction(s) particularly writ of certiorari for

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quashing the letter contained in Memo No. 625/M.

dated 02.05.2022 (Annexure-4) issued by the

District Mining Officer, Dumka whereby and

whereunder in purported exercise of power under

Rule 54(8) of the Jharkhand Minor Minerals

Concession Rules, 2004, the petitioner, alongwith

one other person, has been jointly directed to pay a

sum of Rs. 1,05,00,000/- (Rupees One Crore and

Five Lakhs) within a period of one week, for the

illegal excavation of 70,000 cubic feet sand from

the Mayurakshi River, situated at Mouza Ragdih/

Naurangi, District Dumka;

(ii) For issuance of appropriate writ(s), order(s) or

direction(s) particularly writ of certiorari for

quashing the letter contained in Memo No. 664/M.

dated 09.05.2022 (Annexure-6) issued by the

District Mining Officer, Dumka whereby and

whereunder the petitioner has been directed to

deposit the outstanding amount as per directions

contained in letter contained in Memo No. 625/M.

dated 02.05.2022 within 7 days, failing which

appropriate action would be taken for recovery of

the amount;

(iii) Upon quashing of the aforesaid letters dated

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02.05.2022 and 09.05.2022, for issuance of

appropriate writ(s), order(s) or direction(s)

particularly a writ of certiorari for quashing the

entire proceedings in connection with Certificate

Case No. 02/2022-23, including the demand notice

dated 23.09.2022 (Annexure-10), initiated against

the petitioner for recovery of Rs. 85,86,050/-,

pending before the Certificate Officer cum

Additional Collector, Dumka;

Facts of the case:

10. Since similar facts and prayers have been made in these

batch of writ petitions, as such for the sake of convenience,

the brief facts of the first case of the batch matter, i.e., of

W.P. (C) No. 2859 of 2022, is referred as under:

11. These writ petitions relate to the illegal demand raised

by the respondents against the petitioners and in this case

[W.P. (C) No. 2859 of 2022] it is for the purported excavation

of sand from Mayurakshi river, Mouza-Ragdih/Naurangi,

District-Dumka even though the petitioner has no concern

with the excavation of sand either from Mayurakshi river or

any other place whatsoever.

12. The District Mining Officer, Dumka lodged a First

Information Report dated 06.03.2022 for the offences under

Section 379/34 of the Indian Penal Code and Rule 4 and 54

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of the Jharkhand Minor Mineral Concession Rules, 2004 [in

short „JMMC Rules, 2004‟] against the petitioner and one

Tauhid Alam for allegedly lifting sand from the river falling

under Mouza Ragdih No.22, Anabadi Khata No. 24, Plot No.

401/410 an area 5095 Acres and also in the Mouza Naurangi

No. 21/17 Anabadi Khata No. 218, Plot No. 2357/2895

falling under the territory of State of Jharkhand, through the

machines and vehicles, and is transporting the same in the

State of West Bengal.

13. It is stated that the petitioner is a reputed businessman

engaged in the business of Black Stone Mining at Panchami

under P.S. Md. Bazar, District Birbhum and has got no

concern with the business of sand. It is the case of the

petitioner that the petitioner is quite innocent and has falsely

been implicated in the above-mentioned case by the

informant with an ulterior motive and ill intention.

14. As per the allegation in the first information report the

petitioner and one Tauhid Alam were engaged in illegal lifting

of sand from Mayurakshi river at night, however, it is highly

improbable to believe the prosecution story that the petitioner

being an old age person suffering from several ailments would

flee away at night from the river bed along with the JCB

Poclain and other heavy machinery used in mining of sand

and the informant along with the other police party was

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unable to caught hold of them. Stand has been taken that no

machine or vehicle or any type of other articles of this

petitioner has been recovered from the place of occurrence.

Further, the petitioner states that the petitioner has no

concern either with the mining of sand from Mayurrakshi

River or with the co-accused person namely Tauhid Alam @

Mansoor Alam @ Mansoor Mia and the petitioner has never

visited the river bed of Mayurrakshi river for any reason

whatsoever.

15. The petitioner is running the business of stone mining

under name and style of M/s Kamal Stone Quarry and the

petitioner has entered into mining lease dated 01.02.2018

with the State of West Bengal for the period of 15 years for

mining of stone. The petitioner is running the said business

in compliance of the mining rules and laws and has also

obtained „Consent to Operate‟ from West Bengal Pollution

Control Board. The petitioner is also engaged in mining of

Black Stone under the name and style of M/s Jayanti Stone

Quarry and the petitioner has entered into mining lease dated

01.02.2018 with the State of West Bengal for the period of 15

years in Mouza- Nischintapur, District- Birbhum. The

petitioner is running the said business in compliance of the

mining rules and laws and has also obtained „Consent to

Operate‟ from West Bengal Pollution Control Board.

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16. The petitioner is a respectable person and an Income

Tax Payee and even from his I.T. return it will be apparent

that he has no business of sand nor he deals in sand. The

petitioner states that the District Magistrate, Birbhum has

also certified that the petitioner, who is a businessman in

District Birbhum, is a person of good moral character.

17. It has been stated that to the utter shock and dismay to

the petitioner, pursuant to the registration of the first

information report, on the basis of inspection report of the

Circle Officer, Raneshwar, the District Mining Officer, Dumka

in purported exercise of power under Rule 54(8) of the JMMC

Rules, 2004 vide letter contained in memo no. 625 dated

02.05.2022 directed the petitioner to make the payment of

sum of Rs. 1,05,00,000/- (Rupees One Crore and Five Lakhs)

within a period of one week, for illegal excavation of 7,00,000

cubic feet sand from Mouza-Ragdih/Naurangi, Thana No.22,

Anabadi Khata No. 24, Plot No. 410, Mayurakshi river,

District- Dumka including the penalty amount of Rs.

52,50,000/- without following the due procedure of law.

18. The petitioner came to know about the registration of

the FIR only on receipt of the aforesaid letter. Thereupon, the

District Mining Officer, Dumka again issued letter contained

in memo no. 664 dated 09.05.2022 as reminder to the letter

dated 02.05.2022 and directed the petitioner to deposit the

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outstanding amount as per directions contained in letter

contained in memo no. 625/M. dated 02.05.2022 within 7

days, failing which appropriate action would be taken for

recovery of the amount.

19. The petitioner states that the petitioner vide letter dated

20.05.2022 replied to letter dated 02.05.2022 issued by the

District Mining Officer, Dumka stating therein that the

petitioner has never visited the Mayurrakshi river and he is

not engaged in the business of sand and the petitioner has

been falsely implicated at the instance of sand mafias of the

locality. The petitioner further replied that no show cause has

been issued upon the petitioner by the Circle Officer,

Raneshwar or any other authority prior to imposition of

penalty amount.

20. The petitioner states that the petitioner is old aged

person suffering from several ailments and has undergone

bypass heart surgery in the year 2019, and also suffering

from renal problem as well as high blood sugar. It will not be

out of place to mention that the petitioner has also

undergone cataract operation and has poor vision capability

at night, therefore, it is impossible for the petitioner to be

involved in illegal mining of sand at night.

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21. The petitioner has no concern with the lifting/

excavation of sand from Mayurakshi river in mouza- Ragdih/

Naurangi, District- Dumka and he has never visited the site.

22. The petitioner states that the respondents have raised

an illegal demand on account of purported lifting/ excavation

of sand only on the basis on surmises and conjectures

without any basis/ material to show that the petitioner was

involved in lifting of sand from Mayurakshi river in District-

Dumka.

23. The petitioner states that even from perusal of the

impugned demand letters, it would be evident that there is no

material/evidence discussed in the said letters to show that

the petitioner was engaged in the lifting/excavation of sand

from Mayurakshi river.

24. Even otherwise the respondents have not acted in

consonance with the settled principles of law including the

principles of natural justice as the respondents have

straightway issued demand letter upon the petitioner for

payment of penalty along with the cost of sand lifted from the

Mayurakshi river.

25. The petitioner states that the impugned order passed by

the District Mining Officer is a mere eye wash as no physical

and scientific measurement was done by the authorities in

support of the alleged illegal lifting/excavation of sand.

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Neither any notice nor any opportunity of hearing was

granted to the petitioner prior to the inspection conducted by

the respondent authorities nor any notice was served upon

the petitioner prior to imposition of penalty amount upon the

petitioner vide impugned letters.

26. The respondents conducted an inspection behind the

back of the petitioner without giving any prior information to

the petitioner. It is further submitted that that respondent

authorities have resorted to post decisional hearing in

computation of penalty amount along with other charges

upon the petitioner in terms of Rule 58(4) of the Jharkhand

Minor Mineral Concession Rules, 2004, which is violative of

principles of natural justice.

27. It is incumbent upon the respondent authorities to issue

notice upon the person concerned disclosing the

circumstances under which the proposed proceedings is

sought to be initiated for the alleged extraction of mineral

28. The petitioner submits that the penalty order cannot be

passed by the respondent authorities only on the basis of

surmises and conjectures in absence of any evidence in

support of the decision.

29. The petitioner states that no penal order can be passed

without giving notice or hearing the affected persons

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irrespective of the fact as to whether the Statue provides for

the same or not.

30. It is further stated that the issuance of the impugned

demand letter directing the petitioner to make the payment of

penalty along with the royalty/ cost of mineral without asking

for any explanation/reply is liable to be quashed and set

aside on the ground of malice and unreasonableness on the

part of the respondent authorities.

31. It has been submitted that the alleged inspection

conducted by the respondents behind the back of the

petitioner, without issuing any show cause to the petitioner,

is non-est in the eyes of law. It has been submitted that no

opportunity of hearing given to the affected person should not

be an empty formality and reasonable opportunity of hearing

must be given to the petitioner. It has further been submitted

that any action which has civil consequences for any person

cannot be taken by the authorities without complying with

the principles of natural justice. Further ground has been

taken that respondents being instrumentality of the State,

every action or administrative decision must be subject to the

doctrine of equality and fair play. It has been submitted that

that the impugned letter(s) for imposition of cost of the sand

allegedly lifted by the petitioner along with other penalty

upon the petitioner is an arbitrary and mala fide act which is

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2025:JHHC:29005-DB

in violation of Article 19(1)(g) and Article 14 of the

Constitution of India.

32. Being aggrieved with the impugned order(s), the writ

petitioners have approached to this Court by filing writ

petitions for redressal of their grievance.

33. The respondents appeared and filed counter affidavit.

For the sake of convenience, the averment as made in the

counter affidavit filed in one of the writ petitions being WPC

No. 2859 of 2022 is referred as under:

34. It has been stated that in pursuance of direction issued

by the Hon'ble National Green Tribunal Eastern Zone Bench

Kolkata in OA no. 50/2021/EZ in the matter of Debashis

Das Vs State of Jharkhand the respondents used to inspect

Sand ghat of Dumka District and take proper action against

those who were involved in illegal sand mining. During

inquiry, it has been found that in the instant writ petitioner

and one Tohid Alam @ Mansoor Alam of Village Sonaterpara

District Birbhum (WB) were found involved in illegal sand

mining in the area of Nawrangi and Ragdih sand ghats of

Mayurakshi River and an FIR bearing Raneswar PS Case No.

8/2022 U/S 379 IPC and4 and 54 of JMMC Rules, 2004 has

been registered against both persons. Further, as per the

direction of the Deputy Commissioner(s) of the concerned

district(s), the Circle Officer(s) and other block officials made

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2025:JHHC:29005-DB

inquiry and vide his letter no 401/R dated 30.04.22 reported

that the instant petitioner and Tohid Alam excavated

700x200x5=700000 cubic feet sand from Ragdih Sand ghat

Thana no. 22 plot no. 410 pertaining to Anabadi khata no. 24

of Mouza Ragdih illegally. On the basis of FIR lodged against

the writ petitioner and Tohid Alam, report was submitted by

Circle Officer Raneswar and the respondent no 5 issued

demand notice bearing letter no 625/m dated 02.05.2022

directing them to deposit Rs. 5250000 the cost of Royalty of

700000 cubic feet sand @ Rs. 750 per hundred cubic feet and

its equal penalty of Rs. 5250000; Total Rs. 10500000.00

within a week and reminder notice i.e. memo no. 664/m

dated 09.05.2022 was also issued. After receiving demand

notice and reminder notice as aforesaid the writ petitioner

and Tohid Alam had not paid any amount as demanded by

the respondent no. 5 within stipulated period of time,

therefore respondent no. 5 instituted certificate case against

writ petitioner and Tohid Alam before the certificate officer

cum Additional Collector Dumka vide requisition no.

02/2022-23 and letter no 685/m dated 18.05.2022 to recover

the demanded amount of Rs. 10500000/- from writ petitioner

and Tohid Alam jointly under the provisions of section 4 and

6 of Bihar and Orissa Public demand recovery Act 1914.

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2025:JHHC:29005-DB

35. Further, as per direction of National Green Tribunal

Eastern Zone Kolkata the respondent no. 5 issued a letter no.

929/m dated 11.07.2022 to the Circle Officer, Raneswar

directing him to submit report by measuring the Ragdih sand

ghat situated on plot no. 410 that how much illegal sand

mining has been done by the writ petitioner Kamal Khan and

another person Tohid Alam @ Mansoor Alam.

36. In pursuance of aforesaid direction, the Circle Officer

Raneswar Vide letter no 626/R dated 15.07.22 reported that

the writ petitioner Kamal Khan excavated 160 x 200x5 =

Total 160000 cubic feet sand from Ragdih sand ghat situated

over plot no. 401/410 pertaining to anabadi no. 24 of Mouza

Ragdih No. 22, District Dumka illegally 5 Tohid Alam @

excavated 540x200x5= Total 540000cubic feet sand from

Ragdih sandghat

37. On the basis of measurement report submitted by Circle

Officer Raneswar the respondent no. 5 sent letter no. 968/m

dated 16.07.2022 to the Certificate Officer Mines Cum

Additional Collector, Dumka requesting him to severally

recover Rs. 2400000/- from the writ petitioner, Kamal Khan

which is the cost and fine of 160000 cubic feet sand illegally

excavated. And the cost of 540000 cubic feet sand and fine

total Rs 8100000/-shall be recovered from Tohid Alam @

Mansoor Alam against the total amount of Rs. 10500000/- in

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2025:JHHC:29005-DB

which the Certificate case has been filed against them jointly.

The letters have also been sent to the writ petitioner and

Tohid Alam @Mansoor Alam for their information. As per

measurement report submitted by Circle Officer Raneswar on

15.07.2022, the writ petitioner Kamal Khan is liable to pay

Rs. 2400000/- which is the cost and fine of 160000 cubic feet

illegally excavated. And Tohid Alam @ Mansoor Alam is liable

to pay Rs. 8100000/- which is the cost and fine of 540000

cubic feet sand illegally excavated.

38. Further, it has been stated that recently the Circle

Officer, Raneswar (Respondent no. 6) vide his letter no.

518/R dated 08.06.2022 reported that this writ petitioner

excavated 150x25x6=22500 cubic feet sand from plot no. 02

of khata no. 114 of Mouza Diguli no. 44 of Raneswar block

and on the basis of said report a demand notice vide memo

no. 824/m dated 16.06.2022 has also been issued against

the writ petitioner directing him to deposit its cost and equal

fine total Rs. 337500/- within a week otherwise a certificate

case will filed for its recovery. The respondent no. 5 send a

reminder letter no. 945/m dated 13.07.2022 and requested

him to deposit the amounts but still now the writ petitioner

has not paid the said amount to the mining department.

Submission of the Petitioners

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2025:JHHC:29005-DB

39. Learned counsel for the petitioners has appeared in all

the cases and has submitted that the District Mining Officer

is having no jurisdiction to raise demand. Submission has

been made that the punishment with respect to the illegal

mining or excess mining as referred in Section 4 sub section

1(A) of the Mines and Minerals (Development and Regulation)

Act, 1957 [Herein after referred to act „ MMDR Act, 1957‟] is

to be dealt with under the provision of Section 21(1) of the

MMDR Act, 1957, in which, it has been provided that

whoever contravenes the provisions of sub-section (1) or sub-

section (1A) of section 4 shall be punishable with

imprisonment for a term which may extend to five years and

with fine which may extend to five lakh rupees per hectare of

the area.

40. The submission, therefore, has been made that save and

except the provision as contained under Section 21(1) of the

MMDR Act, 1957 there is no other provision under the

MMDR Act, 1957 to inflict punishment and as such the illegal

doer is only to be punished on the basis of reference of

punishment as referred in Section 21(1) of the MMDR Act,

1957 by the competent court of criminal jurisdiction in view

of the fact that punishment in the nature of imprisonment for

a term which may extend to five years, and with fine which

may extend to five lakh rupees per hectare of the area, which

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2025:JHHC:29005-DB

can only be inflicted by the competent court of criminal

jurisdiction.

41. It has been pointed out that the Co-ordinate Bench has

delved upon the said issue and has held that the illegal doer

can only be punished by way of complaint made by the State

Government before the Court of criminal jurisdiction, as

would be evident from order dated 15.07.2025 passed in W.P.

(C) No. 322 of 2025.

42. Submission, therefore, has been made that herein also

the penalty in terms of the money has been inflicted by the

District Mining Officers of the concerned districts, which is

contrary to the provisions as contained under Section 21(1) of

the MMDR Act, 1957. Hence, the said demand, as impugned

in these writ petitions, are fit to be set aside on the ground of

want of jurisdiction and authority.

43. Learned counsel based upon the aforesaid ground has

submitted that the impugned order(s) requires no

interference by this Court.

Submission on behalf of respondents-State:

44. Learned Advocate General appearing for the

respondents-State has submitted that it is incorrect on the

part of the writ petitioners to take the ground that it is only

under Section 21(1) of the Act, 1957 the illegal doers are to be

inflicted with the punishment of imprisonment and/or fine

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2025:JHHC:29005-DB

rather if Section 21(5) of the MMDR Act, 1957 will be taken

into consideration then it would be evident that the State

Government has also been conferred with the power to deal

with illegal doers, which says that whenever any person

raises, without any lawful authority, any mineral from any

land, the State Government may recover from such person

the mineral so raised, or, where such mineral has already

been disposed of, the price thereof, and may also recover from

such person, rent, royalty or tax, as the case may be, for the

period during which the land was occupied by such person

without any lawful authority.

45. It has been submitted that Section 21(5) of the MMDR

Act, 1957 is in consonance with the judgment referred by

Hon‟ble Apex Court in the case of Common Cause Vs. Union

of India & Ors [(2017) 9 SCC 499]. The argument has been

advanced that the moment the State Government has been

conferred with the power to deal with the illegal doers in a

case of illegal mining or illegal extraction of any mineral

including sand and if in that eventuality the State

Government has formulated a rule under conferment of

power under Section 15 of the Act, 1957 or under Section

23C of the Act 1957 thereof it cannot be said that only on the

basis of filing of complaint the illegal doer is involved in

connection with illegal mining or illegal transportation or

- 28 -

2025:JHHC:29005-DB

storage of the mineral, they can be dealt with rather the State

can also go to inflict the punishment in terms of money and

for the aforesaid purpose, the provisions have been under the

Jharkhand Minor Mineral Concessions‟ Rule, 2004 [amended

in 2017], known as Jharkhand Minor Mineral Concession

(Amendment) Rules, 2017 [in short „JMMC Rules, 2017‟]

enacted under the provisions of Section 15 of MMDR Act,

1957 by way of the provision as contained under Rule 54(1)

of Rule 2004. The provision which is pari materia to Section

21(5) is available as under Rule 54(5) of the JMCC Rules,

2004 as amended in 2017.

46. The argument, therefore, has been advanced that if the

provision of MMDR Act, 1957 along with the rules formulated

thereunder by the State Government will be taken into

consideration together then it would be evident that the State

is also competent enough to inflict punishment in terms of

the recovery of money on the basis of registration of

complaint.

47. The submission has been made that the view which has

been taken by the Co-ordinate Division Bench of this Court

that only recourse available to institute a complaint,

therefore, is not in consonance with the judgment rendered

by Hon‟ble Apex Court in the case of Common Cause Vs.

Union of India & Ors. (supra) where it has been held that

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2025:JHHC:29005-DB

the State has been conferred with the power to deal with such

situation and in that view of the matter and on the basis of

the principle of binding precedence, the judgment rendered

by the Hon‟ble Apex Court rendered in the case of Common

Cause Vs. Union of India & Ors. (supra) will be applicable

being binding effect under Article 141 of the Constitution of

India and not the judgment rendered by the Co-ordinate

Bench of this Court.

Analysis

48. We have heard learned counsel for the parties and gone

through the pleadings available on record as also the legal

positions of law.

49. This Court has gathered from the argument that

following issues have crept up for adjudication:

(i) Whether the District Mining Officer has jurisdiction

to issue the demand due to want of conferment of

power as per the provisions of Section 26(2) of the

MMDR Act, 1957?

(ii) Whether the view of the Co-ordinate Bench that

only remedy available is to institute complaint to

deal with such situation, is binding on the principle

of judicial discipline; Or the view which has

already been expressed by the Hon'ble Apex Court

in the case of Common Cause Vs. Union of India

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2025:JHHC:29005-DB

& Ors. (supra) that the State Government has

been conferred with the power to deal with such

situation as would be evident from the provision of

Section 21(5) of the MMDR Act, will be binding

upon this Court by virtue of Article 141 of the

Indian constitution?

50. Both the issues since are interlinked and, as such, are

being taken up together for their consideration.

51. The issue has been agitated by learned counsel for the

writ petitioners, that the remedy available to deal with such

situation is by way of filing a complaint and that is the

mandate of Section 21(1) of the MMDR Act, 1957 as also

having been dealt with by the Co-ordinate Division Bench of

this Court in WPC No. 322 of 2025 vide order dated

15.07.2025, upon which heavy reliance has been placed also

by appending the said order in the paper book.

52. We, in order to consider the said issue, need to refer

herein the aforesaid judgment passed by the Co-ordinate

Bench WPC No. 322 of 2025. For ready reference, the

relevant part of the order passed by the Co-ordinate Bench is

quoted as under:

25. Learned counsel for the petitioner has primarily argued that the respondent no. 2 had no jurisdiction to issue the impugned demand notice. In support of the said contention, reliance has been placed on a judgment of the Division Bench of this Court rendered in the case of Rajhans

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2025:JHHC:29005-DB

Refractories Private Limited (Supra.) wherein the demand notices issued by the District Mining Officer under section 21(5) of the Act, 1957 has been quashed being without jurisdiction.

26. Section 21(5) of the Act, 1957 empowers the State Government to recover unlawfully raised mineral or its price along with rent, royalty, or tax for the period of unauthorized occupation of the land from which the said mineral has been extracted from those persons who are involved in act of illegal mining. Section 26(2) of the Act, 1957 empowers the State Government to delegate its power exercisable under the said Act to subordinate officers or authorities by issuing notification in the official gazette specifying therein the powers and conditions in relation to the matters concerning mining and minerals.

27. Learned counsel for the respondents has placed before this Court a copy of notification issued by the Department of Mines and Geology, Government of Jharkhand vide Memo No. 1072/M dated 06.05.2025 in exercise of the power conferred under section 26(2) of the Act, 1957. By virtue of the said notification, delegation has been made to the Director, Mines and Additional Director, Mines to exercise the powers conferred under section 21(3), 21(4) and 21(5) of the Act, 1957 throughout the State of Jharkhand whereas the Deputy Director, Mines and District/Assistant Mining Officer have been authorised to exercise the said powers within their territorial jurisdiction.

28. Thus, at the time of issuance of the impugned demand notice i.e, on 30.12.2023, no such delegation of power was made by the State Government. Otherwise also, vide notification dated 06.05.2025, the respondent no. 2 has not been delegated the power conferred under section 21(3), 21(4) and 21(5) of the Act, 1957.

29. Moreover, on bare perusal of the rule 54(6) of the Rules, 2004 it would be evident that the same provides for realization of the penalty equivalent to double the price of extracted minor mineral from a person who is accused of

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2025:JHHC:29005-DB

extracting the same without having valid mining lease. It further empowers the State Government to take action for realization of rent, royalty or tax for the period of occupation of the land without the permission of lawful authority. Section 21(5) also empowers the State Government to recover rent, royalty or tax from the person who has raises, without any lawful authority, any mineral from any land.

30. Thus, though rule 54(6) of the Rules, 2004 as well as section 21(5) of the Act, 1957 empowers the State Government to realize rent, royalty or tax, however both the provisions are silent about the authority by whom the penalty is to be recovered.

31. In the case of Hindalco Industries (Supra), the issue fell for consideration of this Court as to whether the District Mining Officer has jurisdiction to impose penalty under Section 54(5) of the Rules, 2004. In the said case, this Court while referring various provisions of the Act, 1957 as well as the Rules, 2004, quashed the order of penalty passed by the District Mining Officer under Section 54(5) of the Rules, 2004 observing as under-----

32. In the present case also, we are of the view that the penalty equivalent to double the price of minor mineral extracted by a person who is an accused of extracting the same without having valid mining lease as stipulated under rule 54(6) of the Rules, 2004, is to be recovered by making a complaint before the concerned Judicial Magistrate or before the Special Court, if any, constituted under Section 30-B of the Act, 1957 which is empowered to take cognizance in the matter, for imposing penalty under rule 54(6) of the Rules, 2004.

33. It is well settled that if a law provides that an action should be taken in a specific manner, it implies that it must be done in that way, and any other method is not permitted. This is to ensure that the intent of the law is duly followed and the actions taken are legally sound.

34. It is thus held that the impugned demand notice issued by the respondent no. 2 is without jurisdiction.

- 33 -

2025:JHHC:29005-DB

35. For the reasons as aforesaid, the demand notice as contained in Memo No. 1325/M dated 30.12.2023 issued by the respondent no. 2 to the petitioner is hereby quashed. The respondents are however at liberty to demand and collect penalty from the petitioner in accordance with law. All other points including the factual issues raised by the petitioner in the writ petition are left open to be decided by the competent court of law, if the situation so arises.

36. The writ petition is, accordingly, allowed.

37. Pending application(s), if any, also stands disposed of accordingly.

53. It is evident from the aforesaid judgment that the Co-

ordinate Bench has passed order on the premise of Section

21(1) of the MMDR Act, 1957 thereby coming to the

conclusion that only the complaint case is to be filed to deal

with such situation.

54. This Court is now proceeding to examine the issue as to

whether only remedy available is to lodge a complaint or the

State in the administrative side can also recover by way of

inflicting penalty. This Court, therefore, is referring herein the

relevant provision of Article 21 of the MMDR Act, which reads

as under:

"21. Penalties.― [(1) Whoever contravenes the provisions of sub- section (1) or sub-section (1A) of section 4 shall be punishable with imprisonment for a term which may extend to five years and with fine which may extend to five lakh rupees per hectare of the area. (2) Any rule made under any provision of this Act may provide that any contravention thereof shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five lakh rupees, or with both, and in the case of a continuing contravention, with additional fine which may extend to

- 34 -

2025:JHHC:29005-DB

fifty thousand rupees for every day during which such contravention continues after conviction for the first such contravention.] (3) Where any person trespasses into any land in contravention of the provisions of sub-section (1) of section 4, such trespasser may be served with an order of eviction by the State Government or any authority authorised in this behalf by that Government and the State Government or such authorised authority may, if necessary, obtain the help of the police to evict the trespasser from the land. [(4) Whenever any person raises, transports or causes to be raised or transported, without any lawful authority, any mineral from any land, and, for that purpose, uses any tool, equipment, vehicle or any other thing, such mineral tool, equipment, vehicle or any other thing shall be liable to be seized by an officer or authority specially empowered in this behalf.

(4A) Any mineral, tool, equipment, vehicle or any other thing seized under sub-section (4), shall be liable to be confiscated by an order of the court competent to take cognizance of the offence under sub- section (1) and shall be disposed of in accordance with the directions of such court.] (5) Whenever any person raises, without any lawful authority, any mineral from any land, the State Government may recover from such person the mineral so raised, or, where such mineral has already been disposed of, the price thereof, and may also recover from such person, rent, royalty or tax, as the case may be, for the period during which the land was occupied by such person without any lawful authority.

[(6) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), an offence under sub-section (1) shall be cognizable.] [Explanation.--On and from the date of commencement of the Mines and Minerals (Development and Regulation) Amendment Act, 2021, the expression "raising, transporting or causing to raise or transport any mineral without any lawful authority" occurring in this section, shall mean raising, transporting or causing to raise or transportany mineral by a person without prospecting licence,

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2025:JHHC:29005-DB

mining lease or composite licence [exploration licence] or in contravention of the rules made under section 23C.]"

55. It is evident from Section 21(1) of the MMDR Act, 1957

that in case of the violation of provision of sub-section (1) or

sub-section (1A) of section 4, there is provision that the

violator shall be punishable with imprisonment for a term

which may extend to five years and with fine which may

extend to five lakh rupees per hectare of the area.

56. Section 21(1) thus clarifies that if the „authorities of the

State‟ has chosen to deal with such situation by taking a

decision to institute a complaint then that is available under

Section 21 (1) of the Act, 1957.

57. Section 21(2) is also in the light of provision of Section

21(1), which says that any rule made under any provision of

this Act may provide that any contravention thereof shall be

punishable with imprisonment for a term which may extend

to two years or with fine which may extend to five lakh

rupees, or with both, and in the case of a continuing

contravention, with additional fine which may extend to fifty

thousand rupees for every day during which such

contravention continues after conviction for the first such

contravention.

58. But if the content of sub-section (5) of Section 21 will be

taken into consideration wherefrom it is evident that in case

any person raises, without any lawful authority, any mineral

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2025:JHHC:29005-DB

from any land, the State Government may recover from such

person the mineral so raised, or, where such mineral has

already been disposed of, the price thereof, and may also

recover from such person, rent, royalty or tax, as the case

may be, for the period during which the land was occupied by

such person without any lawful authority.

59. The aforesaid provision thus confers power upon the

State Government to recover from such person the amount in

proportion to the damage caused or the minerals extracted.

60. Section 15 of the Act 1957 at this juncture also needs to

be referred herein. For the ready reference Section 15 of the

Act, 1957 is quoted as under:

15. Power of State Governments to make rules in respect of minor minerals.―(1) The State Government may, by notification in the Official Gazette, make rules for, regulating the grant of 3 [quarry leases, mining leases or other mineral concessions] in respect of minor minerals and for purposes connected therewith. 4 [(1A) 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) the person by whom and the manner in which, applications for quarry leases, mining leases or other mineral concessions may be made and the fees to be paid therefor;

(b) the time within which, and the form in which, acknowledgement of the receipt of any such applications may be sent;

(c) the matters which may be considered where applications in respect of the same land are received within the same day;

(d) the terms on which, and the conditions subject to which and the authority by which quarry leases, mining leases or other mineral concessions may be granted or renewed;

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2025:JHHC:29005-DB

(e) the procedure for obtaining quarry leases, mining leases or other mineral concessions;

(f) the facilities to be afforded by holders of quarry leases, mining leases or other mineral concessions to persons deputed by the Government for the purpose of undertaking research or training in matters relating to mining operations;

(g) the fixing and collection of rent, royalty, fees, dead rent, fines or other charges and the time within which and the manner in which these shall be payable;

(h) the manner in which rights of third parties may be protected (whether by way of payment of compensation or otherwise) in cases where any such party is prejudicially affected by reason of any prospecting or mining operations;

(i) the manner in which rehabilitation of flora and other vegetation such as trees, shrubs and the like destroyed by reason of any quarrying or mining operations shall be made in the same area or in any other area selected by the State Government (whether by way of reimbursement of the cost of rehabilitation or otherwise) by the person holding the quarrying or mining lease;

(j) the manner in which and the conditions subject to which, a quarry lease, mining lease or other mineral concession may be transferred;

(k) the construction, maintenance and use of roads power transmission lines, tramways, railways, serial rope ways, pipelines and the making of passage for water for mining purposes on any land comprised in a quarry or mining lease or other mineral concession;

(l) the form of registers to be maintained under this Act;

(m) the reports and statements to be submitted by holders of quarry or mining leases or other mineral concessions and the authority to which such reports and statements shall be submitted;

(n) the period within which and the manner in which and the authority to which applications for revision of any order passed by any authority under these rules may be made, the

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2025:JHHC:29005-DB

fees to be paid therefore, and the powers of the revisional authority; and

(o) any other matter which is to be, or may be, prescribed.] (2) Until rules are made under sub-section (1), any rules made by a state Government regulating the grant of 1 [quarry leases, mining leases or other mineral concessions] in respect of minor minerals which are in force immediately before the commencement of these Act shall continue in force. [(3) The holder of a mining lease or any other mineral concession granted under any rule made under sub-section (1) shall pay 3 [royalty or dead rent, whichever is more] in respect of minor minerals removed or consumed by him or by his agent, manager, employee, contractor or sub-lessee at the rate prescribed for the time being in the rules framed by the State Government in respect of minor minerals:

Provided that the State Government shall not enhance the rate of 3 [royalty or dead rent] in respect of any minor mineral for more than once during any period of 4 [three] years.] [(4) Without prejudice to sub-sections (1), (2) and sub-section (3), the State Government may, by notification, make rules for regulating the provisions of this Act for the following, namely:―

(a) the manner in which the District Mineral Foundation shall work for the interest and benefit of persons and areas affected by mining under sub-section (2) of section 9B;

(b) the composition and functions of the District Mineral Foundation under sub-section (3) of section 9B; and

(c) the amount of payment to be made to the District Mineral Foundation by concession holders of minor minerals under section 15A.]

61. We are herein dealing with the minor mineral as per the

allegation of the extraction of sand. The State Government

under the aforesaid provision as under sub-Section 1 thereof

by notification in the official gazette, frames rules for

regulating the grant of mining lease or a quarrying licence or

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2025:JHHC:29005-DB

other mineral concession in respect of minor mineral and for

purposes connected therewith. The State Government has

been conferred with the power to make out rule and in

pursuant thereto rule has been formulated as JMMC Rules,

2004.

62. Another rule has also been formulated in view of

provision of Section 23(C) wherein power has been conferred

upon the State Government to make rules for preventing

illegal mining, transportation and storage of mineral and in

pursuance thereto a separate rule has been formulated as

Jharkhand Minerals (Prevention of Illegal Mining,

Transportation and Storage) Rules, 2017.

63. At this juncture it will be purposeful to refer Rule 54 of

Rules 2004, which is being quoted as under:

         "[54,           ख                                                    (1)
                     ,       इ                         ख

                 ओ                             ,       ,
                 ,                                                            ख


                         50,000/-


         [(2)                        इ                                    ख




                                                                          ,
                                 ख

         [(3)




                                     - 40 -
                                  2025:JHHC:29005-DB




                                                                        ,   इ

                       ख
[(4)

            (2)                                                         ,
                                     ख


                                                           ]

[(5) "                                                          ख
                                               , ख                                   , ख

                      ख                /               ख
                                                                                          '           '

       ख          ख                                    , 2004                       ' '
              ख                                                             इ                     ,

                  01                           ख




             50,000.00 (                       )                    1,00,000/-(               ख)
        '
                  ख

                                                       ख
                                                           इ                        (Bond Paper)

                                                                                                           ,
                  ख                                             ,

                                 इ
                                ,ख

'[(6)                                      ,           ख            /           -             ,
        ख                                                  इ                                          ओ

                  ,
             ख                                                                      [ख

                          ]
                                               ,

                                                   ,




                              - 41 -
                             2025:JHHC:29005-DB




                                      ,

                                  "

64. Rule 54 starts from the sub-provision (1) wherein the

punishment has been provided of one year imprisonment or

fine or Rs. 50,000/- thereafter the sub-provision (2),3,4

provide seizure of the vehicles/tools and arresting of the

concerned person by the competent officer whereas the

quantum of punishment has been provided under Rule 54(5).

65. It would be relevant herein also to refer the judgment

rendered by Hon‟ble Apex Court in the case of Common

Cause Vs. Union of India & Ors (supra).

66. Background of the said case is that a public interest

petition was preferred for alleged widespread illegal mining

and non-compliance with environmental and forest

clearances in Odisha, leading the Supreme Court to initially

restrain 102 mining leaseholders from operating. It involved

complex issues of lease renewals under the Mines and

Minerals Acts and Rules and the need for compensation for

illegally extracted ore. The said 102 mining leases in the State

of Orissa were identified as they were lacking the necessary

permits and approvals to operate, leading to a Supreme Court

order on 4th April, 2016 to suspend their operations. The case

also focused on the validity and process of renewal of mining

leases under the existing laws. The Hon‟ble Supreme Court

ordered to ensure that mining companies pay compensation

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for illegally extracted ore. The judgment passed in the case of

Common Cause had broader impact and it has become

landmark decision emphasizing the protection, social equity

and stringent regulation of natural resources in India‟s

mining Sector.

67. For ready reference, the relevant paragraphs of the

judgment is quoted as under:

"84. Briefly therefore, the overall purpose and objective of the MMDR Act as well as the Rules framed thereunder is to ensure that mining operations are carried out in a scientific manner with a high degree of responsibility including responsibility in protecting and preserving the environment and the flora of the area. Through this process, the holder of a mining lease is obliged to adhere to the standards laid down under the Environment (Protection) Act, 1986 or the EPA as well as the laws pertaining to air and water pollution and also by necessary implication, the provisions of the Forest (Conservation) Act, 1980 (for short "the FC Act"). Exploitation of the natural resources is ruled out. If the holder of a mining lease does not adhere to the provisions of the statutes or the rules or the terms and conditions of the mining lease, that person is liable to incur penalties under Section 21 of the MMDR Act. In addition thereto, Section 4-A of the MMDR Act which provides for the termination of a mining lease is applicable. This provides that where the Central Government, after consultation with the State Government is of the opinion that it is expedient in the interest of regulation of mines and mineral development, preservation of natural environment, prevention of pollution, etc. then the Central Government may request the State Government to prematurely terminate a mining lease."

153. The learned counsel for the petitioners and the learned Amicus were of the opinion that the provisions of Section 21(5) of the MMDR Act require that the entire price of the illegally mined ore should be recovered from each defaulting lessee. Similarly, in its affidavit, the Union of India differs with the recommendation of CEC. According to the affidavit of the Union of India this would be contrary to the statutory scheme and in fact 100% recovery should be made under the provisions of Section 21(5) of the MMDR. We may note that only to this extent, the learned Attorney General differed with the view expressed by the Union of India and submitted that the recommendation of CEC to recover only 30% of the value of the illegally mined ore should be accepted.

154. In our opinion, there can be no compromise on the quantum of compensation that should be recovered from any defaulting lessee -- it should be 100%. If there has been illegal mining, the defaulting lessee must bear the consequences of the illegality and not be benefited by pocketing 70% of the illegally mined ore. It simply does not stand to reason why the State should be compelled to forego what is its due from the exploitation of a natural resource and on the contrary be a party in filling the coffers of defaulting lessees in an ill-gotten manner.

68. It is evident from the aforesaid paragraph in particular

paragraph 84, wherein it has been observed that the overall

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2025:JHHC:29005-DB

purpose and objective of the MMDR Act as well as the Rules

framed thereunder is to ensure that mining operations are

carried out in a scientific manner with a high degree of

responsibility including responsibility in protecting and

preserving the environment and the flora of the area.

69. It has further been observed that if the holder of a

mining lease is obliged to adhere to the standards laid down

under the Environment (Protection) Act, 1986 or the EPA as

well as the laws pertaining to air and water pollution and also

by necessary implication, the provisions of the Forest

(Conservation) Act, (for short "the FC Act"), exploitation of the

natural resources is ruled out.

70. If the holder of a mining lease does not adhere to the

provisions of the statutes or the rules or the terms and

conditions of the mining lease, that person is liable to incur

penalties under Section 21 of the MMDR Act. It has further

been observed that in addition thereto, Section 4-A of the

MMDR Act which provides for the termination of a mining

lease is applicable. This provides that where the Central

Government, after consultation with the State Government is

of the opinion that it is expedient in the interest of regulation

of mines and mineral development, preservation of natural

environment, prevention of pollution, etc. then the Central

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2025:JHHC:29005-DB

Government may request the State Government to

prematurely terminate a mining lease.

71. Further at paragraph 153, it is observed that the

learned counsel for the petitioners and the learned Amicus

was of the opinion that the provisions of Section 21(5) of the

MMDR Act require that the entire price of the illegally mined

ore should be recovered from each defaulting lessee.

Similarly, in its affidavit, the Union of India differs with the

recommendation of CEC. According to the affidavit of the

Union of India this would be contrary to the statutory scheme

and in fact 100% recovery should be made under the

provisions of Section 21(5) of the MMDR. We may note that

only to this extent, the learned Attorney General differed with

the view expressed by the Union of India and submitted that

the recommendation of CEC to recover only 30% of the value

of the illegally mined ore should be accepted.

72. Further, disapproving the opinion of learned Amicus to

recover only 30% of the value of illegally mined ore, the

Hon‟ble Apex Court at paragraph 154 of the judgment has

been pleased to hold that there can be no compromise on the

quantum of compensation that should be recovered from any

defaulting lessee -- it should be 100%.

73. The moment the said dictum has come by the Hon‟ble

Apex Court, it goes without saying that the said recovery is to

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2025:JHHC:29005-DB

be made by the State Government. The purpose of referring of

the judgment rendered in the case of Common Cause is to

have a view on the applicability for the purpose of considering

that the view which has been taken by the Co-ordinate Bench

of this Court binds this Court on the principle of judicial

discipline or the judgment passed by the Hon‟ble Apex Court

in the case of Common Cause being the law of land under

Article 141 of the Constitution of India.

74. Thus, it is evident from the judgment rendered in the

case of Common Cause, in particular paragraphs 84, 153

and 154, as quoted and referred hereinabove, and

considering the content of Section 21 (5) of the MMDR Act,

1957, it can be safely inferred that the State Government has

got power to recover the amount by way of inflicting

penalties.

75. The moment the State Government has been referred in

the statute as also by the Hon‟ble Apex Court in the judgment

rendered in the case of Common Cause, then the

applicability of the rule framed either under Section 15(1) or

23(C)(1) of the MMDR Act, 1957will automatically be

applicable since under the said provision of rule, the State

has been conferred with the power/authority for realization of

the said amount said to be in compliance of the mandate of

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2025:JHHC:29005-DB

Section 21(5) of the MMDR Act, 1957 and the judgment

rendered in the case of Common Cause.

76. We are here now discussing on the issue of the binding

effect of the judgment both on the principle of precedential

value and the judicial discipline. There is no dispute about

the legal proposition of law that the Co-ordinate Bench is not

supposed to differ with the view taken by another Co-ordinate

Bench on the principle of judicial discipline. But if the view

has been taken by the Hon‟ble Apex Court on the same issue,

then the question would be as to whether the principle of

judicial discipline would be allowed to prevail upon the binding

precedence of a law laid down by Hon'ble Apex Court being a

law of land under Article 141 of the Constitution of India.

77. It is settled position of law that Judicial discipline to

abide by declaration of law by the Supreme Court, cannot be

forsaken, under any pretext by any authority or Court, be it

even the highest Court in a State, oblivious to Article 141 of

the Constitution of India, 1950, reference in this regard be

made to the judgment rendered by the Hon‟ble Apex Court in

the case of Union of India Vs General Shri Kant Sharma

(2015) 6 SCC 773, for ready reference the relevant

paragraph is being quoted as under:

37. Article 141 of the Constitution of India reads as follows:

"141.Law declared by Supreme Court to be binding on all courts.--The law declared by the Supreme Court shall be binding on all

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2025:JHHC:29005-DB

courts within the territory of India."

41. In view of Article 141 the law as laid down by this Court, as referred to above, is binding on all courts of India including the High Courts.

43. ----Therefore, it is always desirable for the High Court to act in terms of the law laid down by this Court as referred to above, which is binding on the High Court under Article 141 of the Constitution of India, allowing the aggrieved person to avail the remedy under Section 30 read with Section 31 of the Armed Forces Tribunal Act.

78. This Court, considering the fact that the judgment

rendered by Hon‟ble Apex Court in the case of Common

Cause, wherein the State Government has been conferred

with the power to recover the amount as per the mandate

under Section 21(5) MMDR Act, 1957, hence, the same being

the binding precedent is binding upon this Court.

79. Therefore, we, on the basis of proposition of law as laid

down by Hon‟ble Apex Court and considering the mandate of

Section 21(5), are of the view that in addition to the

complaint, as required to be instituted under Section 21(1) of

MMDR Act, 1957 or 54(1) of the JMMC Rules, 2004 amended

in 2017, the State has also got competence to raise the

demand, which is impliedly clear from the observations made

by Hon‟ble Apex Court in the case of Common Cause (supra)

in particular paragraph 153 and 154 thereof.

80. Now, the only question remains that the power is there

under Section 54(1) of the JMMC Rules, 2004 by instituting a

complaint/criminal case. The conferment of power under

Section 54(5) of the Rules 2004 to the authority and reading

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2025:JHHC:29005-DB

together with Rules, 2017, which we have dealt with in the

judgment rendered in the case of Brahmaputra Metallics

Limited vs. The State of Jharkhand and Ors.[ W.P.(C)

2456 OF 2020], wherein it has been dealt with that the

power to inflict penalty in view of Rule 13 of the Rule, 2017

which is to be inflicted in terms of the provision of Rules 54 of

Rules, 2004 and as such we have held that the penalty under

Rule 13 of Rule 2017 is to be inflicted by the authority as has

been referred under Rule 54(5) of the JMMC Rules, 2004.

81. It also requires to refer herein that by virtue of Section

21(5) of the MMDR Act, 1957, the State Government has been

conferred with the power to recover the mineral itself or its

price if already sold, along with any rent, royalty, or tax

owned for the unauthorized occupation of the land. Herein,

the State Government means the functionaries of the State,

i.e., the executive authority. Accordingly, power has been

conferred upon the DMO by virtue of the notification dated

6th May, 2025, although there was no notification prior to the

issuance of notification dated 6th May, 2025 that is the

reason notification has been issued conferring power upon

the representative(s) of the State Government and therefore,

the State Government i.e., representative(s) of the State

Government has power to raise demand under Section 54(6)

of the Rules, 2004.

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2025:JHHC:29005-DB

82. So far as the power which has been exercised by the

District Mining Officer under the provision of Rule 54(8) now

it is 54(6) is concerned wherein the ground has been taken

that under Rule 54(6) the District Mining Officer has no

jurisdiction, but if the ratio of the judgment rendered by the

Hon‟ble Apex Court in the case of Common Cause (Supra)

will be taken into consideration along with the provision of

Rule 54(6) as also the purport of Section 21(5) of the Act,

1957, it is evident that the power has been conferred to the

State Government to recover the amount. Since the provision

has been stipulated for recovery of the amount by the State

Government which itself suggest that the authority, if

conferred with the power, is having jurisdiction to raise the

demand in exercise of Power conferred under Rule 54(6) of

Rule 2004.

83. The issues framed by this Court are answered

accordingly against the petitioner.

84. It needs to refer herein that the learned Advocate

General has submitted that the Government has come out

with notification being Notification No. 212 dated 6th May,

2025 issued under the provisions of Section 26(2) of the

MMDR Act, 1957 read with Section 21(3), 21(4) and 21(5) of

the Act 1957 thereof by conferring power upon the authorities

i.e., the Director (Mines) for entire State of Jharkhand;

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2025:JHHC:29005-DB

Additional Director, Mines, Ranchi for entire State of

Jharkhand; Deputy Director, Mines within its territorial

jurisdiction and District/Assistant Mining Officer within its

territorial jurisdiction.

85. It has further been submitted that if the petitioner

intends to approach to the appropriate authority as per the

conferment of power vide notification no. 212 dated 6th May,

2025 the petitioner may do so. However, he has submitted

that the said concession is nothing to do with the ground as

has been raised regarding the power to exercise under Rule

54(6) to inflict punishment in terms of the money.

86. In response, Mr. Indrajit Sinha, the learned counsel for

the writ petitioners, has submitted that so far it relates to the

passing of decision afresh in the changed circumstances of

conferment of power vide notification no. 212 dated 6th May,

2025 is concerned, he has agreed to the same and has

submitted that the matter may be remanded for fresh

consideration to be done by the competent authority in view

of conferment of power to the authorities concerned.

87. This Court considering the concession as has been

recorded on behalf of writ petitioners, as has been given at

Bar by learned counsel for the petitioners, Mr. Indrajit Sinha,

conceding to the submission made by learned Advocate

General to approach the authority in pursuance to the

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2025:JHHC:29005-DB

conferment of power vide notification dated 06.05.2025 is of

the view based upon such concession that the impugned

order needs to be interfered with for the purpose of deciding

the issue fresh.

88. Accordingly, the impugned orders are hereby quashed

and set aside.

89. The matters are remitted before the authorities

concerned having the power as conferred vide notification no.

212 dated 6th May, 2025 issued under the provisions of

Section 26(2) of the MMDR Act, 1957 read with Section 21(3),

21(4) and 21(5) for deciding the issue afresh.

90. The petitioners are at liberty to approach the concerned

authority raising all available points for its consideration in

accordance with law within three weeks from date of passing

of this order.

91. The authority concerned will decide the issue afresh on

its own merit within a further period of six weeks. Even if the

petitioner will not avail that liberty, then also the authority

concerned will have liberty to pass the order afresh in

accordance with law.

92. It is made clear that the orders so passed on the basis of

concession of the learned counsel for the parties, as referred

above, is nothing to do with the adjudication of the issue

regarding the power which is to be exercised by the authority

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2025:JHHC:29005-DB

in view of power as contained under Section 54(6) of the

Rules 2004 as answered herein above.

93. With the aforesaid observations and directions, all the

writ petitions stand disposed of.

94. Pending Interlocutory Application, if any, stands

disposed of.

               I Agree                                 (Sujit Narayan Prasad, J.)



            (Arun Kumar Rai, J.)                        (Arun Kumar Rai, J.)

           18th September, 2025
Alankar/
A.F.R




                                        - 53 -
 

 
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