HIMALAYA STONE WORKS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these writ petitions, the common order dated 22.12.2018 passed by Deputy Commissioner, Dumka have been questioned, therefore the writ petitions have been directed to be listed together and have been heard and are being disposed of by this common order.

(2.) At the outset it is stated herein that there are two sets of writ petitions, one group pertains to taking appropriate legal action against the sanctioned mining lease while other group pertains to dealer licence issued for running crusher units.

(3.) In these writ petitions, the direction has been sought for for quashing the letter bearing No.2463/Mines dated 10.12.2018 whereby and whereunder the petitioners have been directed to remove all materials, machineries and minerals from the worksite situated within Saharanpur-Jamrupani Coal Block within a period of 30 days.