KRISHNA PADA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder the order dated 24.07.2018 passed by the Mines Commissioner, Jharkhand, Ranchi in Revision Case No.153 of 2007 is under challenge.

(2.) The grievance of the petitioner as has been agitated in this writ petition is that the revision has been filed against the deemed refusal of the application for grant of stone mining lease in Mouza Kantabani, Plot No.13(P) under Khata No.164 for an area of 5 acres within the jurisdiction of District Singhbhum.

(3.) It is the case of the petitioner that while refusing the application within the meaning of the deemed refusal, the authority ought to have taken into consideration that the application was in order and based upon the information contained in the relevant documents which was issued by the competent authority.