MISHRA WINE Vs. DHANBAD WINE

JUDGEMENT

(1.) Since all these writ applications involve common question of facts and issues and with the consent of the parties were heard together and accordingly all are being disposed of by this common judgment. Prayers made in respective writ petitions are enumerated herein-under:-

(2.) Since the facts involved in the above three writ petitions are identical, for the sake of brevity, facts pertaining to W.P.(C) No. 3103 of 2022 (M/s. Mishra Wine Vs. State of Jharkhand and Ors.) are noted in this Judgment.

(3.) It is an admitted fact that Petitioner was granted registration as a 'Dealer' in terms of The Jharkhand Minerals (Prevention of illegal mining, transportation and storage) Rules, 2017 and Petitioner was registered as a Stockyard Dealer and, under its Dealership Certificate, was entitled to procure minerals i.e. sand from valid and legal sources and, further, Petitioner was also entitled to sell the sand stored at its stockyard.