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.
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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-
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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
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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
-----
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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
-----
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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
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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
-----
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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
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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.
105
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. 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.
109
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.
133
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
2025:JHHC:29619-DB
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
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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.
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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
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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/
