ASHOK KUMAR PODDAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) In view of the nature of the order which I am going to pass, it is not necessary to state the facts in detail. Suffice is to say that the petitioner is aggrieved by the order dated 24.12.2005 as contained in Annexure-8 to the writ petition, by which the District Mining Officer, Ranchi has informed him that his mining lease with regard to Plot nos. 651 and 616 measuring an area of 5.25 acres situated at Chutupalu has been cancelled in view of the fact that the land was shown as Jungle- jhari in the Khatiyan.

(3.) The grievance of the petitioner is that before issuing/passing the aforesaid impugned order as contained in Annexure-8, no notice to show cause of any kind was issued to the petitioner and therefore, the impugned order as contained in Annexure-8 was passed in complete violation of principles of natural justice.