RAMJEET MEHTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has challenged the letter no. 895 dated 19th September, 2000 issued by the Assistant Mining Officer, Kodarma, thereby he has communicated that the Deputy Commissioner, Kodarma has rejected the application of petitioner for grant of mining lease in respect to 23.21 acres of land of Plot No.6 (part) of mouza, Domchance.

(2.) THE counsel for the petitioner mainly confined his argument with respect to the ground shown in the impugned order and the Court heard the case on such short point to determine the issue.

(3.) SUB -rule (4) of Forest (Conservation) Act, 1981 stipulates that the State Government should have forwarded the matter to the Central Government for prior approval under Section 2 of the said Act.