MAN MOHAN GROVER Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ application the petitioner has prayed for quashing the letter No. 2508 dated 6.7.2001 issued by the Divisional Forest Officer, Dhanbad whereby he has intimated the Deputy Commissioner recommending for cancellation of the mining lease granted to the petitioner in respect of the land in question in the year, 1994.

(2.) PETITIONERS case is that he was granted mining lease for mining minerals by the Mining Department, Government of Bihar in respect of plot No. 2947 corresponding to plot No. 2598 under khata No. 23 of mou/a Paharpur, Baliapur, Dhanbad by virtue of a lease deed dated 23.11.1994. The lease was for a period of 10 years commencing from 23.11.1994. It is contended that the land in question was recorded as Gair Abad Malik land and the nature of the land was entered as pahar. The report of the Circle Officer supports the fact it is a Gair Abad Malik land and in spite of that the department of Forest, Government of Bihar, illegally entered the name of forest department showing the land in question as forest land in the revenue records and on the basis of that sent a letter recommending for cancellation of the lease of the petitioner.