SOUTH EASTERN COALFIELDS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of law and fact is involved in these two writ petitions, except the period of demand, they have been clubbed together, heard together and are being decided by this common order. W.P.(C)No.1691/2013

(2.) Invoking the writ jurisdiction of this Court, the petitioner herein seeks to challenge the order dtd. 2/9/2013 (Annexure P-7) passed by the Collector (Mining Department), Korba by which the petitioner SECL has been directed to pay an additional amount of 7,34,135-26 Rs.towards royalty. W.P.(C)No.1645/2013

(3.) Similarly, the petitioner seeks to challenge the orders dtd. 12/6/2013 (Annexure P-2) and 31/8/2013 (Annexure P-4) passed by the Collector (Mining Department), Korba by which the petitioner SECL has been directed to pay an additional amount of 8,09,163-78 Rs.towards royalty.