ALOK KUMAR DENGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The writ petition under Article 226 of the Constitution of India has been filed for quashing the order dtd. 28/3/2023 passed by the revisional authority, Mines Commissioner in Revision Case No. 65 of 2022, whereby and whereunder, the decision of the competent authority of termination of the lease of mining of stone in Mouza-Lodhiya, P.O. Pratappur, under khata No.21, plot no. 118(P), has been refused to be interfered with.

(2.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated, read as under:

(3.) It is the admitted case of the writ petitioner as would appear from the impugned order that due to financial stringent, the terms and conditions of the lease licence has not been complied with and as such, show cause notices have been issued to him as to why the lease licence be not terminated.