SURENDRA PRASAD SAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against an order dated 8-4-1985 as contained in Annexure-1 to the writ application whereby and whereunder the District Mining Officer, Giridih informed the petitioner that his application for renewal of the mining lease for mineral sand cannot be renewed in view of the insertion of Rule 11A of the Bihar Minor Mineral Concession Rules, 1972 by the State of Bihar in terms of a notification dated 6-11-1984 as contained in Annexure-2 to the writ application which, incidentally was replaced by another notification dated 14-1-1985 as contained in Annexure-2 to the writ application.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner was granted a mining lease for the minor mineral sand by reason of registered deed of lease dated 19-5-1980 in respect of an area comprising 11.38 acres of land in village Makatpur and Barmashia for a period for five years commencing from 19-2-80.