JAYANT KUMAR TARZAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent is directed against the order dtd. 24/7/2024 passed by the learned Single Judge in W.P. (C) No. 4020 of 2019, whereby and whereunder the writ petition has been dismissed on the ground of non-deposit of 50% of amount before the appellate authority which is statutory in nature.

(2.) The brief fact, as per the pleadings made in the writ application, needs to be referred herein below.

(3.) A lease was granted in favour of the writ petitioner over the area and deed of lease was executed for the period 27/1/2010 to 26/1/2020. A demand notice dtd. 29/5/2018 has been issued by the respondent No.3 i.e. the District Mining Officer, Pakur, demanding a sum of Rs.2,31,76,621.00 against the petitioner/appellant towards cost of alleged excess minerals extracted and transported by the appellant in said leased mining area.