CENTRAL COALFIELDS LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The issues involved in these matters are the same and, as such, they are being heard and decided together with the consent of the parties.

(2.) In these matters, the similar issue involved is for quashing the order passed by the Certificate Officer/District Mining Officer of different districts of the State of Jharkhand whereby and whereunder the objection filed by the petitioner/appellant has been rejected directing the petitioner/appellant to pay the amount in question with interest.

(3.) Since all these matters are similar and, as such, it will be proper to give the facts of one case so that that there is no reiteration of the facts.