UPENDRA PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and learned Special P.P., Department of Mines and Geology.

(2.) The petitioner has moved the Court for the following relief:

(3.) The grievance of the petitioner is that though he was given a show cause by the Department but in a meeting conveyed before the Principal Secretary of the Department on 6/9/2017, in view of a broad consensus, he had made an application to the Competent Authority for surrender of his lease for the remaining period and pro-rata return of his earnest money, by a representation dtd. 6/9/2017. The authorities acted on the basis of the show cause notice dtd. 2/9/2017, given to the petitioner with regard to penal consequences flowing from certain alleged violations by the petitioner, and pursuant to the show cause submitted by him, the Collector, Supaul had given his consent for cancellation of the lease deed which has been communicated to the petitioner by the Competent Officer-cum-Mines Inspector, Supaul under Memo No. 01 dtd. 25/9/2017.