RAMESHWAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) None appears on behalf of the parties.

(2.) As this matter is pending since 2005, the same is being disposed of based on the materials available on record.

(3.) The prayer made in this writ petition by the petitioner is for quashing of the order dated 03.12.2004 passed by the Mines Commissioner, Jharkhand, Ranchi in Revision No. 21 of 2003 by which the order of the Deputy Commissioner, Koderma passed on an application for renewal of mining lease of stone has been affirmed.