MUKTAR MOMIN Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The brief facts of the case as per the pleadings made in the writ petition needs to refer herein which reads as under:

(3.) Being aggrieved, the present writ petition has been filed by the petitioner-company for quashing of the impugned order dtd. 12/9/2022 issued by the respondent no.3-District Mining officer, Pakur.