SURENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The order impugned in this Letters Patent Appeal is dated 4 March, 2004 on CWJC No. 10944 of 2000 : Surendra Singh v. The State of Bihar and Ors..

(2.) The issue apparently had arisen when the erstwhile licence holder under the Bihar Minor Mineral Concession Rules, 1972 did not receive the renewal of his licence to quarry. Thus, the issue. Any renewal which could have made dated to 1973.

(3.) The issues are, as the State contends, that since 1993 no licences have been renewed.