KUNAL TIWARY Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) It is submitted by Mr. V. K. Tiwary, learned counsel appearing for the petitioner that the entire dues of the Mining department was paid and the mining lease was surrendered and no dues certificate was issued in the month of January 2007.

(2.) Thereafter, it was transferred to other persons also. But, suddenly petitioner has been asked to deposit a sum of Rs. 1,61,986/- by the Assistant Mining Officer, Khunti vide lettter contained in memo no. 157M dated 17.5.2010 (Annexure 7).

(3.) Though, the petitioner is not liable to pay any amount.