Jharkhand High Court
M/S Aaraanya Mines Private Limited vs The State Of Jharkhand And Others on 27 June, 2024
Author: Navneet Kumar
Bench: Navneet Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
WP(C) No. 1909 of 2024
M/s Aaraanya Mines Private Limited ...Petitioner
Versus
The State of Jharkhand and Others ...Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE NAVNEET KUMAR
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For the Petitioner : Mr. Indrajit Sinha, Advocate Mr. Amitabh Prasad, Advocate Mr. Ankit Vishal, Advocate Mr. Awinash Kumar, Advocate Ms. Puja Agarwal, Advocate Mr. Sagar Kumar, Advocate For the UOI : Mr. Anil Kumar, Sr. ASGI Mr. Abhijeet Kumar Singh, Advocate
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th Order No. 06 / Dated: 27 June 2024 Mr. Indrajit Sinha, the learned counsel has argued this matter on behalf of the petitioner-Company challenging the order passed by the District Mining Officer and a purported direction for payment of more than Rs. 50 crores.
2. Mr. Indrajit Sinha, the learned counsel for the petitioner- Company has referred to section 26 of the Indian Stamp Act, 1899 and different provisions under the Mines and Minerals (Development and Regulation) Act, 1957; the Mineral Concession Rules, 1960 and the Gazette Notification dated 11th December 2014 to submit that additional demand by the State of Jharkhand is patently illegal.
3. For reply on the behalf of the State of Jharkhand, on the request of Mr. M.K. Dubey, the learned AC to learned AG, post this matter tomorrow i.e. on 28th June 2024.
4. Part-heard.
(Shree Chandrashekhar, A.C.J.) (Navneet Kumar, J.) Tanuj/