KRISHNA MINERALS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) It is submitted by Mr. Mazumdar, learned senior counsel appearing for the Petitioners in all the cases that notice dated 04.11.2010 was issued by the District Mining Officer, Chaibasa to the Petitioners to show-cause as to why their registration be not cancelled in terms of the Jharkhand Minerals Dealers Rules, 2007. Though only three day's time was given, Petitioners filed their respective show-causes, but without considering their explanations and without assigning any reason, their registrations have been cancelled by the impugned orders dated 03.12.2010 and that too, on the direction of the Deputy Commissioner and therefore, filing of appeal will also be an empty formality. He further submitted that in terms of Rule-8, at best penalty could be imposed for contravention of the provisions of the Rules or conditions of registration if any, but there is no provision for cancellation of registration.

(3.) In reply, Mr. Saurav Arun, learned Counsel appearing for the Respondents in all the cases, submitted that power to grant registration includes power to cancel the registration, as per Section 16 of the General Clauses Act.