KAMAL PRABHAT STONE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India seeking therein for the following reliefs: -

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

(3.) Learned counsel for the petitioner has submitted that the authority concerned while passing the order impugned has not appreciated the fact in right perspective.