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Triveni Engicons Private Limited vs The State Of Jharkhand
2025 Latest Caselaw 6076 Jhar

Citation : 2025 Latest Caselaw 6076 Jhar
Judgement Date : 24 September, 2025

Jharkhand High Court

Triveni Engicons Private Limited vs The State Of Jharkhand on 24 September, 2025

Author: Rajesh Shankar
Bench: Rajesh Shankar
                                                   2025:JHHC:29619-DB




     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.


                                1
                                                   2025:JHHC:29619-DB




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. 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-


                               2
                                                      2025:JHHC:29619-DB




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. 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
                                 3
                                                     2025:JHHC:29619-DB




     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
                               -----
                                4
                                                       2025:JHHC:29619-DB




     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
                                -----
                                  5
                                                       2025:JHHC:29619-DB




     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


                                  6
                                                       2025:JHHC:29619-DB




     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
                                -----
                                  7
                                                       2025:JHHC:29619-DB




     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).



                                  8
                                                       2025:JHHC:29619-DB




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. 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
                                  9
                                                       2025:JHHC:29619-DB




     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-



                                 10
                                                      2025:JHHC:29619-DB




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
     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


                                 11
                                                       2025:JHHC:29619-DB




                  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).
                                 12
                                                       2025:JHHC:29619-DB




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. 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
                                 13
                                                       2025:JHHC:29619-DB




     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-
                                 14
                                                       2025:JHHC:29619-DB




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. 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.


                                 15
                                                      2025:JHHC:29619-DB




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 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
                                16
                                                       2025:JHHC:29619-DB




                 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
                                 17
                                                      2025:JHHC:29619-DB




     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.
                                18
                                                       2025:JHHC:29619-DB




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. 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.



                                 19
                                                       2025:JHHC:29619-DB




3.   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.
                                 20
                                                       2025:JHHC:29619-DB




                              -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.
                                 21
                                                       2025:JHHC:29619-DB




2.   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.


                                 22
                                                       2025:JHHC:29619-DB




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. 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.
                                 23
                                                       2025:JHHC:29619-DB




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. 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.
                                 24
                                                        2025:JHHC:29619-DB




                             -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
                               -----


                                 25
                                                         2025:JHHC:29619-DB




     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.
                                  26
                                                       2025:JHHC:29619-DB




                               -----
                              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.



                                 27
                                                         2025:JHHC:29619-DB




4.   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


                                  28
                                                         2025:JHHC:29619-DB




     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-


                                  29
                                                      2025:JHHC:29619-DB




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. 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
                                30
                                                       2025:JHHC:29619-DB




                               -----
     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.



                                 31
                                                       2025:JHHC:29619-DB




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. 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.
                                 32
                                                       2025:JHHC:29619-DB




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.   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
                                 33
                                                       2025:JHHC:29619-DB




     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.



                                 34
                                                       2025:JHHC:29619-DB




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. 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.


                                 35
                                                       2025:JHHC:29619-DB




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, 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,


                                 36
                                                       2025:JHHC:29619-DB




     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.
                                 37
                                                       2025:JHHC:29619-DB




                                                      ........... 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


                                 38
                                                       2025:JHHC:29619-DB




     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
                                 39
                                                      2025:JHHC:29619-DB




     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.


                                 40
                                                       2025:JHHC:29619-DB




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. 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


                                 41
                                                      2025:JHHC:29619-DB




     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,
                                42
                                                        2025:JHHC:29619-DB




     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.
                                 43
                                                      2025:JHHC:29619-DB




                                                     ........... 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.
                                44
                                                      2025:JHHC:29619-DB




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. 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).
                                 45
                                                      2025:JHHC:29619-DB




                                                          ..........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
                                46
                                                      2025:JHHC:29619-DB




                               -----
     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),


                                47
                                                      2025:JHHC:29619-DB




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. 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.
                                48
                                                       2025:JHHC:29619-DB




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. 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),
                                 49
                                                       2025:JHHC:29619-DB




     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.




                                 50
                                                        2025:JHHC:29619-DB




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. 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
                                 51
                                                       2025:JHHC:29619-DB




     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
                                 52
                                                       2025:JHHC:29619-DB




                 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.

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. 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.


                                 53
                                                       2025:JHHC:29619-DB




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. 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.
                                 54
                                                        2025:JHHC:29619-DB




3.   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.
                                 55
                                                      2025:JHHC:29619-DB




                            -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
                              -----
                                 56
                                                      2025:JHHC:29619-DB




     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).



                                 57
                                                      2025:JHHC:29619-DB




4.   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.
                                 58
                                                      2025:JHHC:29619-DB




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, 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


                                 59
                                                       2025:JHHC:29619-DB




     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
                              -----


                                 60
                                                      2025:JHHC:29619-DB




     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.
                              -----
                                61
                                                      2025:JHHC:29619-DB




                              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.



                                 62
                                                      2025:JHHC:29619-DB




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. 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.


                                 63
                                                        2025:JHHC:29619-DB




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. 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.
                                 64
                                                      2025:JHHC:29619-DB




                             -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,
                                65
                                                      2025:JHHC:29619-DB




     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
                              -----


                                 66
                                                      2025:JHHC:29619-DB




     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
                               -----


                                67
                                                      2025:JHHC:29619-DB




     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.
                              -----
                                 68
                                                      2025:JHHC:29619-DB




                              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
                                 69
                                                      2025:JHHC:29619-DB




                  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.


                                70
                                                      2025:JHHC:29619-DB




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. 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.
                                71
                                                      2025:JHHC:29619-DB




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. 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.
                                 72
                                                      2025:JHHC:29619-DB




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. 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.


                                73
                                                      2025:JHHC:29619-DB




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. 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-


                                74
                                                      2025:JHHC:29619-DB




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. 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-


                                75
                                                      2025:JHHC:29619-DB




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. 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-


                                76
                                                      2025:JHHC:29619-DB




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. 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-


                                77
                                                       2025:JHHC:29619-DB




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. 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,
                                 78
                                                       2025:JHHC:29619-DB




     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.
                                 79
                                                       2025:JHHC:29619-DB




                               -----
                              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.


                                 80
                                                       2025:JHHC:29619-DB




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. 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.


                                 81
                                                       2025:JHHC:29619-DB




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. 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
                                 82
                                                       2025:JHHC:29619-DB




     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.
                                 83
                                                       2025:JHHC:29619-DB




                               -----
                              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.
                                 84
                                                       2025:JHHC:29619-DB




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. 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.


                                 85
                                                       2025:JHHC:29619-DB




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. 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.
                                 86
                                                       2025:JHHC:29619-DB




                                                           ..........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
                               -----
                                 87
                                                       2025:JHHC:29619-DB




     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.


                                 88
                                                       2025:JHHC:29619-DB




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. 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.


                                 89
                                                       2025:JHHC:29619-DB




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. 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-
                                 90
                                                       2025:JHHC:29619-DB




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, 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
                                 91
                                                       2025:JHHC:29619-DB




                               -----
     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.
                                 92
                                                        2025:JHHC:29619-DB




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. 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.



                                 93
                                                      2025:JHHC:29619-DB




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. 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
                                94
                                                      2025:JHHC:29619-DB




     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-



                                 95
                                                      2025:JHHC:29619-DB




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. 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).
                                 96
                                                       2025:JHHC:29619-DB




                                                           ..........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
                                 97
                                                         2025:JHHC:29619-DB




     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
                                  98
                                                      2025:JHHC:29619-DB




                  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.


                                99
                                                       2025:JHHC:29619-DB




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. & 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,
                                100
                                                       2025:JHHC:29619-DB




     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
                                 101
                                                       2025:JHHC:29619-DB




                   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.
                                 102
                                                       2025:JHHC:29619-DB




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. 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.
                                 103
                                                       2025:JHHC:29619-DB




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. 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
                                 104
                                                       2025:JHHC:29619-DB




     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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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. 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.
                                 106
                                                       2025:JHHC:29619-DB




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. 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.

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. 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,
                                 107
                                                       2025:JHHC:29619-DB




     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.
                                 108
                                                       2025:JHHC:29619-DB




                              -----
                              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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                                                       2025:JHHC:29619-DB




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. 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.


                                110
                                                       2025:JHHC:29619-DB




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. 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.
                                 111
                                                       2025:JHHC:29619-DB




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. 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-



                                 112
                                                       2025:JHHC:29619-DB




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. 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
                               -----


                                 113
                                                       2025:JHHC:29619-DB




     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.


                                 114
                                                       2025:JHHC:29619-DB




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. 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.
                                 115
                                                       2025:JHHC:29619-DB




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. 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


                                 116
                                                       2025:JHHC:29619-DB




     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
                                 117
                                                       2025:JHHC:29619-DB




                               -----
     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.


                                 118
                                                       2025:JHHC:29619-DB




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. 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.
                                 119
                                                       2025:JHHC:29619-DB




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. 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
                                 120
                                                       2025:JHHC:29619-DB




     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.




                                 121
                                                       2025:JHHC:29619-DB




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. 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.
                                 122
                                                       2025:JHHC:29619-DB




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. 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-
                                 123
                                                       2025:JHHC:29619-DB




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 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
                               -----
                                 124
                                                       2025:JHHC:29619-DB




     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.
                                 125
                                                       2025:JHHC:29619-DB




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. 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


                                 126
                                                       2025:JHHC:29619-DB




     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


                                 127
                                                       2025:JHHC:29619-DB




     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.
                               -----
                                 128
                                                       2025:JHHC:29619-DB




                              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.



                                 129
                                                       2025:JHHC:29619-DB




5.   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


                                 130
                                                       2025:JHHC:29619-DB




     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.


                                 131
                                                       2025:JHHC:29619-DB




     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
                                 132
                                                       2025:JHHC:29619-DB




                               -----
     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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                                                         2025:JHHC:29619-DB




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. 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


                                 134
                                                       2025:JHHC:29619-DB




     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.
                                 135
                                                       2025:JHHC:29619-DB




                                                           ..........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
                               -----
                                 136
                                                         2025:JHHC:29619-DB




     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.
                                 137
                                                       2025:JHHC:29619-DB




4.   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.


                                 138
                                                      2025:JHHC:29619-DB




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).
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
                                139
                                                       2025:JHHC:29619-DB




     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)



                                 140
                                                     2025:JHHC:29619-DB




5.   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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11. 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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35. '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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48. 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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58. 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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61. 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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67. 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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77. 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 हे तु चालान / ई-

चालान ननगात करने की प्रणाली है । उक्त प्रणाली में खनन क्षेत्र में

Mineral Carrying Commercial Vehicle से User Fee को

समाहहत करने हे तु खान एवं भूतत्व ववभाग के माध्यम से कारा वाई

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 हे तु ननयमानुसार सुसग ं त शीर्ा के गठन की कारावाई ववत्त

ववभाग के माध्यम से की जायेगी ।

(iii) Web portal के माध्यम से ई-चालान के सज ृ न हे तु 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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88. 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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97. 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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99. 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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105. 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

2025:JHHC:29619-DB

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.

2025:JHHC:29619-DB

116. 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

2025:JHHC:29619-DB

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/

 
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