PADAM KUMAR JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal is under Clause 10 of the Letters Patent is directed against the order dtd. 10/12/2021 passed by learned Single Judge of this Court in W.P.(C) No.816 of 2018 whereby and whereunder the writ petition has been dismissed.

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

(3.) It is the case of the petitioner that the matter relates to a mining lease for the mineral iron ore situated in Village Charipathburu, District, West Singhbhum, spread over an area of 209.25 acres (84.68 hectares) commonly known as the Thakurani Iron Ore Mine.