CHANDRASHEKHAR PANDEY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has approached this Court alleging that despite the fact that Certificate Case no. 9/8889 was issued against his father but warrant of arrest has been issued against the present petitioner on 28th Oct., 2015 (Annexure 3) by the Additional Director, Mining-cum-Certificate Officer, Santhal Pargana, Dumka, respondent no. 2.

(3.) Petitioner contends that without impleading him in the said certificate case after the death of his father on 9th July, 1993, suddenly warrant of arrest has been issued. Petitioner contends that his father Late Ganesh Pandey was engaged in the business of quarry of stone in Sahebganj and was required to pay royalty to the State Government. It is further contended that the certificate case in question was initiated against his father on a mistake of fact though all royalty had been deposited by him. Objections were also filed under Sec. 9 before Certificate Officer. Petitioner's father had also given breakup of all amounts. This warrant of arrest now being issued against the petitioner is, therefore, wholly unwarranted and unjustified in the eye of law.