J. K. BRICKS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petitioner is under Article 226 of the Constitution of India filed by altogether 63 writ petitioners who had deposited the separate court fees seeking therein the direction for quashing of the demand notices, annexed as Annexure-1 series issued by the respondent, by which, the demand has been made in consequence of the decision taken of less royalty calculated based upon inspection conducted as referred in the inspection report.

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

(3.) It is the case of the petitioners that they used to manufacture bricks and are registered dealers under Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2017.