SWAPAN BHAUMIK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. This writ petition has been filed for quashing the letter dated 24.12.2005 vide Memo No. 1936 (Annexure-6) by which the stone mining lease granted to petitioner has been cancelled.

(2.) According to the petitioner, on 11.8.1983 lease agreement was entered into between the petitioner and the respondents for doing the stone mining for the period of 15 years. Thereafter, lease of stone mining of the petitioner has been renewed on 26.4.2005 for a period of 10 years.

(3.) Learned counsel for the petitioner submitted that the order dated 24.12.2005 vide Annexure-6 has been issued by which lease has been cancelled by District Mining Officer, Ranchi for the reason that the lease should not be extended for the remaining period because of maintaining natural beauty and environmental balance.