National Green Tribunal
Avijit Saha vs State Of Jharkhand on 4 May, 2022
BEFORE THE NATIONAL GREEN TRIBUNAL
EASTERN ZONE BENCH,
KOLKATA
............
ORIGINAL APPLICATION No. 127/2015/EZ
IN THE MATTER OF:
1. Ramchandra Mardi,
S/o Budhrai Mardi,
Aged 40 years,
R/o Village-Angar Garia,
Post Office-Kabilpur,
Police Station-Md. Bazar,
Birbhum - 731132,
2. Ghasiram Hembrom,
S/o sHRI lATE kARTIK Hembrom,
R/o Village-Garia,
Post Office-Tarachua,
Block-Mohammad Bazar,
Police Station-Rampurhat,
Birbhum - 761216,
3. Lakshmi Mardi,
D/o Kartik Mardi,
R/o Solagoria-Hatgachha,
Block-Mohammad Bazar,
P.S.-Md. Bazar, P.O.-Bharkata,'
Birbhum - 731216,
4. Lakshiram Pauriya,
S/o Late Dhenu Pauriya,
R/o Dhenupara-Icchedanga,
Majua-Hatgacha (Ansha),
Bharkata Panchayat,
P.S.-Md. Bazar, P.O.-Bharkata,
Birbhum - 731216,
5. Shyamraj Soren,
S/o Rameswar Soren,
R/o Gram-Shalatala, Nirisa, Rampurhat,
P.S.-Rampurhat, P.O.-Kasthagora,
Birbhum - 731216,
....Applicant(s)
1
Versus
1. West Bengal Pollution Control Board,
Through Member Secretary,
10A, Block-LA, Sector-III,
Salt Lake City, Kolkata,
Pin - 700098,
2. Ministry of Environment, Forest & Climate Change,
Through the Principal Secretary,
Indira Paryavaran Bhawan,
Jorbagh Road, New Delhi-110003,
3. Department of Environment & Forest,
Government of West Bengal,
Through the Principal Secretary,
Block LA-10A, Sector-III, Salt Lake,
Kolkata, West Bengal-700098,
4. Government of Jharkhand,
Through the Chief Secretary,
1st Floor, Project Building,
Dhurwa Kanke Road, Ranchi-834004,
Jharkhand,
5. Jharkhand Pollution Control Board,
Through the Member Secretary,
HEC Dhurwa, Ranchi-834004,
Jharkhand,
6. The Collector-Cum-District Magistrate, Birbhum
Administrative Building, Post Office, Suri,
Birbhum-731101, West Bengal,
7. Petroleum & Explosive Safety Organisation,
Department of Industrial Policy & Promotion,
Through Joint Chief Controller of Explosives,
8, Esplanade East, 1st Floor, Kolkata,
2
West Bengal-700069,
8. District Land & Land Reforms Officer,
Birbhum District, Suri Village,
Birbhum-731101, West Bengal,
9. State of West Bengal,
Through the Chief Secretary,
Nabanna, 325 Sarat Chatterjee Street,
Howrah-711102,
10. The Deputy Commissioner, Dumka,
Collectorate Building, P.O. and District Dumka,
Jharkhand-814101,
11. The Deputy Commissioner, Pakur,
New DC Office,
Jharkhand-816107
12. State Environment Impact Assessment Authority,
Jharkhand,
C-170, Road No. 4, Ashok Nagar, Ranchi,
Jharkhand-834002,
13. State Environment Impact Assessment, Authority, West
Bengal,
Poura Bhawan, Block FD-415A, Sector-III
Salt Lake City, Kolkata-106
14. M/s. Panchami Stone Quarry,
Block No. W/3-4
Proprietor Md. Golam Kibria Mallick,
Village Panchami, PO-Bharakata,
District Birbhum, Pin-731216,
15. M/s Nanda Kishori Stone Quarry,
Proprietor Md. Golam Kibria Mallick,
Village Patharpara, PO-Bharkata
3
District-Birbhum-731216
16. M/s Dutta Stone Quarry,
Proprietor Chnadra Sekhar Dutta
Village-Sagarbandandhi, PO-Bharkata
District Birbhum-731216,
17. M/s Deshbandhu Black Stone Cooperative Society Ltd.
Proprietor-Tushar Kanti Chatterjee, Block No.W/3-7B
Village Habrapahari, Post Office Mokdam Nagar,
District Birbhum, Pin: 731216,
18. M/s Khan Stone,
Proprietor Musarraf Hussain Khan
Block No. W/5-9A(1), Village Patharchal
PO-Harinsingh, District Birbhum
Pin-731132
19. M/s Ghosh & Saha Stone Development Corporation,
Block No. W/4-13A
Proprietor Musaraf Hossain Khan
PO-Harinsingh, District Birbhum
Pin: 731132,
20. M/s National Stone Quarry,
Block No. B/1-1431
Proprietor SK Shamim Ahmed
Village Kapasdanga, PO Bharkanta
District Birbhum, Pin: 731216,
21. M/s Hatghacha Black Stone Quarry,
Partner-Susovan Ghosh
Village-Ichhadanga, PO-Bharkanta
District Birbhum Pin: 731216,
22. M/s Black Diamond Stone Suppliers
Block NO. E/1-15A(2)
4
Proprietor Asit Das
Village-Ichhadanga, PO-bharkanta
District Birbhum Pin: 731216,
23. M/s Molla & Co.
Block No. W/1-4B
Proprietor Samsul Alam Molla
Village-Panchami, PO-Bharkanta
District Birbhum, Pin: 731216,
24. M/s J.D. Stone Co.
Block No. E/2-14A(1)
Proprietor SK Jamaluddin
Village-Echhadanga, PO-Bharkanta
District Birbhum, Pin: 731216,
25. M/s Dreamland Stone Industries,
Block No. W/3-8B
Proprietor-Tulsi Ranjan Pyne
Village Habrapahari, PO-Mokdumnagar
District Birbhum, PIN--731216
26. M/s Panaulla Stone Quarry,
Block No. R1/14B(2)
Proprietor Md. Nazibuddin
Village-Ichhadanaga, PO-Bharakata
District Birbhum, Pin: 731216,
27. M/s Kargil Black Stone
Block NO. W/1-12A(2)
Proprietor-Md. Masiruddin
Village Hatgacha, PO-Bharkanat
District Birbhum, Pin: 731216,
28. M/s/ Mallick Stone Co.
Block No. WW/6-7A
Proprietor-Alamin Haq Mallick
5
Village-Patharchal, PO-Harinsingh
District Birbhum, Pin: 731132,
29. M/s. Dewanganj Stone Company,
Block No. WW/6-6A
Proprietor Dilip Kumar Khemka
Village Dewanganj, PO-M. Jogatpur
District Birbhum,
30. M/s Progressive Industries,
Block No. W/3-8A
Proprietor-Md. Badar Ala
Village Habrapahari, PO-Makdumnagar,
District Birbhum Pin: 731216,
31. M/s Poller Stone Quarry,
Block No. WW/6-8
Partner Swapan Knati Ghosh
Village-Pathachal
Talband, PO-Harinsingha,
District Birbhum, PIN: 731132,
32. M/s De's Stone Quarry
Block No. E8A/8(2)
Partner Jayanta De
Village-Chakraipur, PO-Bharkata
District Birbhum, PIN: 731216,
33. M/s Raghunath Stone Quarry,
Block No. W/5-9A(2)
Partner Subrata Mondal
Village Patharchal, PO-Harisingha
District Birbhum, Pin: 731132,
34. M/s Sree Durga Black Stone Industry
Block No. W/5-8A(1)
Partner Atanu Roy
6
Village-Patharchal, PO-Harisingha
District Birbhum, Pin: 731132,
35. M/s Birbhum Minerals Industries,
Proprietor Mussarraf Hussain Khan
Village Patharchal, PO-Harinsingha
District Birbhum, Pin: 731132,
36. M/s Imran Khan,
Village Ichhadanaga, PO-Bhrakata
District Birbhum, PIN: 731216
37. M/s East India Stone Quarry,
Block E/13A
Proprietor Imran Khan
Village Ichhadanag, PO Bharakata
District Birbhum, Pin: 731216,
38. M/s Stone Product,
Block E/2-15B(2)
Proprietor Imran Khan
Village Ichhadanag, PO Bharakata
District Birbhum, Pin: 731216,
39. M/s Reliable Stone Mines(1),
Block No. W/4-13A
Proprietor Mir Firoj Ahammad
Village Saldanga, PO-Harinsingha
District Birbhum, Pin: 731132,
40. M/s Reliable Stone Mines(2),
Block No. W/4-13A
Proprietor Mir Firoj Ahammad
Village Saldanga, PO-Harinsingha
District Birbhum, Pin: 731132,
7
41. M/s Rock Field Mining Minerals Pvt Ltd.
Proprietor Kalyan Bose
Village Hatgachha, PO Bhrakata
District Birbhum, Pin: 731216
42. M/s Hamirpur Stone Mines,
Block E/8, 7A(2)
Partner Azad Ali
Village Jethia, PO-Bharkata
District Birbhum, Pin: 731216,
43. M/s Deucha Minerals Industries,
Block No. WW/6-9A
Proprietor Nirmal Kumar Pal
Village-Patharchal, PO Harinsingha
District Birbhum, Pin: 731132
44. M/s Habrapari Black Stone Quarry,
Block No. W/2-8A
Partner Nepal Chandra Bauri
Village Habrapaharai, PO Maddum Nagar
District Birbhum, PIN: 731216,
45. M/s Mondal Black Stone,
Block No. W/5-10A(2)
Proprietor Goutam Mondal
Village-Patharchal, PO Harinsingha
District Birbhum, PIN: 731132,
46. M/s Nazz Stone Quarry,
Proprietor Md. Maniruddin
Village Nischintapur, PO Jagatpur
District Birbhum,
47. M/s Jethia Stone Mines,
Partner Md Julfikar Ali Sk.
Village & PO- Bharkat, District Birbhum
8
Pin: 731216,
48. M/s Saha Black Stone Quarry,
Proprietor
Village Hatgachha, PO Bharkata
District Birbhum, Pin: 731216,
49. M/s Netaji Blackk Stone Cooperative Society,
Block No. W/3-7A
Proprietor Madhusudan Konar
Village Habarpahari, PO-Makdumnagar
District Birbhum, PIN: 731216,
50. M/s Salauddin Stone Quarry
Proprietor SK Slauddin
Village Sonthsal, PO Makdum Nagar
District Birbhum, Pin: 731216,
51. M/s Asif Ikbal,
Block No. W/5-6A(2)
Proprietor Asif Ikbal
Village & PO-Sarenda
District Birbhum, PIN: 731127,
52. M/s Taj Stone Quarry,
Block No. W/5-10H(1)
Proprietor Abdur Rahman
Village Patharchal, PO Harisingh
District Birbhum, PIN: 731132,
53. M/s Data Stone Quarry,
Block No. W/4-12A(2)
Proprietor Joydeb Garai, Village Dhalkata
PO-Bharakata, Birbhum-731216,
54. M/s Saptarshi Stone Quarry,
Block No. E/8-7B(2)
9
Proprietor Nanda Dulal Banerjee,
Village Jethia, PO-Bharkatam
District Birbhum, Pin: 731216,
55. M/s Eastern Black Stone Union,
Partner Jitender Nath Ghosh
Village Dhapar, PO-Bharkata
District Birbhum, PIN: 731216
56. M/s National Stone Quarry
Block No. E/1-14B(1)
Proprietor Shamim Ahmed
Village Kapasdanga, PO Bharkata
District Birbhum, Pin: 731216
57. M/s Black Rock Mining & Minerals Pvt Ltd.,
Proprietor Swapan Kumar Bose
Village Hatgacha, PO-Bharkata
District Birbhum, PIN: 731216,
58. M/s Bengal Mining Corporation,
Partner Haider Ali
Village Jethia, PO-Bharkata
District Birbhum, Pin: 731216,
59. M/s Rahi Stone Quarry,
Partner Mnajur Murshed
Village & PO-Bharakata
District Birbhum, PIN: 731216
60. M/s Saudagar Stone Mining Corporation,
Block No. W/4-6
Partner Sk. Nur Alam
Village Pathachal
PO- Harisingha,
District Birbhum-731132
10
61. M/s Essen R. Co.,
Block No. B-W/2-7
Proprietor Firoja Begum
Village Habrapahari
PO-Makdum Nagar
District Birbhum, Pin: 731216,
62. M.s. Rajgoan Stone Co. Pvt. Ltd., In Charge
Asgar Ali, Rajgaon Eastern Rly
(Loop), Baruagopalpur, Murarai, B.Gopalpur
01, Plot No. 5259, Birbhum,
63. M/s. Bahason Stone Works Unit-IV, Asgar Ali
Rajgaon Eastern Rly (Loop), Baruagopalpur,
Murari, B.Gopalpur 01, Plot No.
3702,3717,3720,3850,3851,3854,3856
Birbhum,
64. M/s. Bahason Stone Works Unit-III, Asgar
Ali, Rajgaon, Eastern Rly.
(Loop) Baruagopalpur, Murari, Birbhum,
B.Gopalpur 01, Plot No.
3869, 3870, 3873, 3874, 3875, 3877, 3714,3716,
3717,3718,3702,3720, Birbhum,
65. M/s. Shivam Stone Crusher Pvt. Ltd.,
Ranjit Kumar Shahi, Bramindanga, Baruagopalpur,
Murari, B.Gopalpur 01,
Plot No. 4011,4004,4007,4011, Birbhum,
66. M/s. Shivam Stone Works,
Sanjit Kumar shahi, Bramindanga, Baruagopalpur,
Murari, B. Gopalpur 01,
Plot No. 4058, Birbhum,
11
67. M/s. Shivam Stone Crusher Pvt. Ltd.
Pinaki Kumar Singha, Bramindanga, Baruagopalpur,
Muraridanga, B. Gopalpur 01,
Plot No.4213, 4214, 4215, Birbhum,
68. M/s. West Well Iron & Steel Pvt. Ltd. Director
Rajesh Kumar, Bramindanga, Baruagopalpur,
Murari, B. Gopalpur 01,
Plot No.1648,1649,1651,247,249,1651,481/1648,1649
Birbhum,
69. M/s. S.B.D. Enterprises, Ramesh Kumar
Bhawnani, Vill & P.O. Barua Gopalpur, P.S.
Murari, B. Gopalpur 01,
Plot No.3713, 3731, 3685, 3705, 3701, 3702, 3703, 3706,
3686, 3687, Birbhum,
70. M/s. Bahason Stone Works Unit-II, Asgar Ali
Rajgaon Eastern Rly (Loop), Baruagopalpur,
Murari, B Gopalpur 01,
Plot No.3880, 3881, 3885, 3886,3890,3895, 3887,3979
4535,4479,4561,7478, Birbhum,
71. M/s. Bhason Stone Works Unit-I, Asgar Ali
Rajgaon Eastern Rly (Loop), Baruagopalpur,
Murari, B. Gopalpur 01,
Plot No.4435, 4479, 4561, 4478, 4502, 3873, 3874, 4003,
3868 Birbhum,
72. M/s. Rishu Enterprise Unit I, Sirajul Islam
Khan, Rajgram, Murari, B. Gopalpur 01,
Plot No. 3620, 3632, 3633, 3619, 3628, 3629
Birbhum,
73. M/s. Rishu Enterprise Unit II, Sirajul Islam
Khan, Rajgram, Murari, B. Gopalpur 01,
Plot No. 4355, 4356, 4358, Birbhum,
12
74. M/s. Alauddin Stone Works Unit-I,
Samsuddin Sk., Rajgram, Murari, B. Gopalpur,
Plot No. 4169,4163,4166,4157
Birbhum
75. M/s. Idu Sk. & Rafqul Islam, Idu Sk. Rafiqul
Islam, Rajgram, Murari, B Gopalpur 01,
Plot No. 4434, Birbhum
76. M/s. Moju Sk. Moju Sk, Rajgram, Murari
Birbhum, B Gopalpur 01, Plot No. 4422,
Birbhum,
77. M/s. Barjahan Sk., Barjahan Sk. Rajgram,
Murari, B Gopalpur 01, Plot No. 228,
Birbhum
78. M/s. Alauddin Stone Works Unit II,
Samsuddin Sk, Rajgram, Murari, Birnagar 02,
Plot No. 1751, Birbhum
79. M/s. Meleja Stone Works, Mentu Sk, S/O
Ajnur Sk, Banarampur, Murari, Birnagar 02,
Plot No. 1645, 1646, 1647,Birbhum
80. M/s. United Stone Works Company (Lease),
Md. Jahangir, Baruagopalpur, Murari,
B Gopalpur 01, Plot No. 4259,
81. M/s. P.M. Stone Quarry, Noor Amin Haque
Mallick, Bharkata, Md. Bazar, Hatgacha
01, Plot No. 2316, Birbhum,
82. M/s. Mondal Black Stone, Goutam
Mondal, Ganpur, Md Bazar, Hatgacha 01
Plot No. 3607, 3609, Birbhum,
13
83. M/s. Panaullah Stone Quarry,
Md. Nazibuddin, Hatgacha-01
Md. Bazar, Birbhum, Plot No.932
Birbhum,
84. M/s. National Stone Quarry, Sk. Shamim
Ahmed, Kapasdanga, Bharkata, Hatgacha 01,
Plot No. 930,932,935(P), 928, 929, 933 & 885
Birbhum,
85. M/s. Taz Stone Quarry, Abdur Rahaman,
Nischantapur, Md. Bazar, Hatgacha 01,
Plot No. 3528, 3529, 3530, 3531, 3532, 3533, 3534, 3535,
3536, 3540, 3546, 3580, 3581, 3582, 3584,
Birbhum,
86. M/s. Shanti Stone Quarry, Prasanta Kumar
Mondal, Ganeshpur, Kabilpur, Md Bazar,
Hatgacha 01, Plot No. 4193,
Birbhum
87. M/s. J.D. Stone Quarry, Sk. Jamaluddin,
Hatgacha, Md. Bazar, Hatgacha 01,
Plot No. 935, 940, 943 & E/2 14/A(1),
Birbhum,
88. M/s. Nandikeswari Stone Quarry, Md. Golam
Kibria Mallick, Patharchal, Bharkata, Md.
Bazar, Hatgacha-01, Plot No. W/3 6B,
Birbhum,
89. M/s. Habrapahari Black Stone Quarry,
Nepal Chandra Barui, Bahrapahari, Md. Bazar,
Hatgacha 01, Plot W/2 8A
Birbhum,
14
90. M/s. Netaji Black Stone Co.Op Society,
Ltd. Madhusudan Konar, Habrapahari,
AMokodmnaga, Md. Bazar, Hatgacha 01
Plot W/3 7A, Birbhum,
91. M/s. Eastern Black Stone Union, Jitendra Nath
Ghosh, Hatgacha, Bharkata, Md. Bazar,
Hatgacha 01, Plot No. W/4 7A,
Birbhum,
92. M/s. Hatgacha Black Stone Quarry, Susovan
Ghosh & Others, Hatgacha, Barkata , Md.
Bazar, Hatgacha-01, Plot No.E/1 14A(2),
Birbhum,
93. M/s. Black Diamond Stone, Enterprise,
Asit Das, Hatgacha, Bharkata,
Md. Bazar, Hatgacha 01, Plot No.
352,353,346 & E/1, 15A(2)
Birbhum,
94. M/s. Ghosh & Saha, Stone Dev Corporation,
Musaraf Hossain Khan, Musaraf Hossain Khan,
Dholkata, Harinsigha, Md.Bazar,
Birbhum, Hatgacha-01, Hatgacha-01
Plot No. W/4 13A, Birbhum,
95. M/s. Reliable Stone Mines Unit-I
Mir Firoj Ahmed, Barshal, Md. Bazar,
Hatgacha 01, Plot No. W4 13B(A)
Birbhum,
96. M/s. Reliable Stone, Mines Unit-II,
Mir Firoj Ahmed, Barshal, Md. Bazar,
Plot No. W/5 13,
Hatgacha-01, Birbhum,
15
97. M/s. Dreamland Stone Industries, Tulsi
Ranjan Pyne, Mokodomnagar, Md. Bazar,
Birbhum, Hatgacha 01, Plot No. W/3 8B,
Birbhum,
98. M/s. Progressive Industries, Md. Badar Ala,
Habrapahari, P.O. Bharkata, Md. Bazar,
Hatgacha-01, Plot No. W/3 8A,
99. M/s. Naz Stone Quarry, Md. Maniruddin,
Nischintapur, Jagatpur, Md. Bazar,
Hatgacha 01, Plot No. W/1 16A(1),
Birbhum,
100. M/s. Essen R. Co., Pijush Kanti Chanda
Chowdhury, Habrapahari, Mokdomnagar,
Md. Bazar, Hatgacha-01, Plot No. W/2 7,
Birbhum,
101. M/s. Cell Minerals & Mines Infrastructure Pvt. Ltd.
Director Dilip Kumar Paul, S.P. More,
Suri, Hatgacha 01, Plot No. 31, 32, 36 & WW/6
10B, Birbhum,
102. M/s. Saudagarh Mining, Corporation, Sk.
Salauddin & Others, Patharchal,
Harinsigha, Md. Bazar, Hatgacha-01,
Plot No. W/4 6, Birbhum
103. M/s. Deshbandhu Black Stone, Co.Op Society
Ltd., Tushar Kanti Chatterjee, Habrapahari,
Md. Bazar, Hatgacha-01, Plot No. W/3
7B, Birbhum,
104. M/s. Stone Product, Imran Khan,
Icchadanga, Bharkata, Md. Bazar,
16
Birbhum, Hatgacha-01, Plot No. E/2 15B
(2), Birbhum,
105. M/s. Jethia Stone Mines, Md. Julfikar Ali Sk.
& Others, Bharkata, Md. Bazar, Jethia-04,
Plot No. 1351, 1360, 1361, 1362, 1363
Birbhum ,
106. M/s. Pragati Mineral Industries, Nepal Murmu
& Others, Vill-Rampara, P.O. Bharkata, Md. Bazar,
Hatgacha 01, Plot No. 2394, 2393, 2494,
3194/5322 Birbhum,
107. M/s. Hamirpur Black Stone Mines, Kalim
Mollah & Others, Bharkata, Md. Bazar,
Jethia 04, Plot No. 1231,1074,1075,1244,
1245, 1072, 1069, 3036, 3070
Birbhum,
108. M/s. Bengal Mining Corporation, Md. Haider
Ali & Others, Sonthsal, Mokdomnagar, Md. Bazar,
Jethia-04, Plot No. 458, Birbhum
109. M/s. East India Mining Corporation, Samim
Ahmed, Sonthsal, Mokdomnagar, Md. Bazar,
Jethia-04, Plot No. 448, Birbhum
110. M/s. Diamond Stone Product, Wagnoor
Hossain Mondal, Bharkata, Md. Bazar,
Jethia 04, Plot No.448, Birbhum,
111. M/s. Rock Field Mining & Minerals Pvt. Ltd.
Kalayan Bose, Chandpur, Harinsingha,
Md. Bazar, Hatgacha-01, Plot No. 2971, 2986
Birbhum,
112. M/s. Galvin Enterprises, Sk. Halim, Rowtara,
Puratangram, Md. Bazar, Hatgacha 01,
17
Plot No. 4404, 4409, 4420, 4424, 4429, 4437, 4423
Birbhum,
113. M/s. Data Stone Quarry, Joydev
Garain, Kapasdanga, Md. Bazar, Hatgacha-01,
Plot No. 3371, 2930, 2921, 2922 & W/4
12A (2), Birbhum,
114. M/s. East India Stone Quarry, Imran Khan,
Icchadanga, Bharkata, Md. Bazar,
Hatgacha-01, Plot No. E/1, 14A (1),
Birbhum,
115. M/s. Saha Black Stone Quarry, Shanti Kumar
Saha, Hatgacha, Bharkata, Md. Bazar,
Birbhum, Hatgacha 01, Plot No. E/1 13A (1),
Birbhum,
116. M/s. Md. Yadrasul, Md. Yadrasul.
Alinagar, Mokodomnagar, Md. Bazar,
Hatgacha 01, Plot E/2 14A (2),
Birbhum
117. M/s. Bakreswar Stone Quarry, Imran Khan
Icchadanga, Bharkata, Md. Bazar, Hatgacha-01,
Plot No. E/1 15B (2), Birbhum
118. M/s. Kargil Black Stone Quarry,
Md. Masiruddin & Others, Hatgacha,
Bharkata, Md. Bazar, Hatgacha-01,
Plot No. W/1 12A (2), Birbhum,
119. M/s. Radhagobinda Stone Quarry, Swapan
Kumar Das, Banbatspur, Dighaigram,
Md. Bazar, Jethia 04, Plot No.4,5,6&92/3010
Birbhum
18
120. M/s. Salauddin Stone Quarry,
Sk. Salauddin, Patharchal, Harinsingha,
Md. Bazar, Nischantapur 37, Plot No. 87, 88
Birbhum,
121. M/s. Raghunath Stone Quarry, Gurudas
Sarkar, Gonpur, Md. Bazar, Nischantapur 37,
Plot No. 53, 54, 55, 56, 57, 58, 73
Birbhum,
122. M/s. Pollar Stone Quarry, Swapan Kanti
Ghosh, Patelnagar, Md. Bazar,
Birbhum, Nischantapur 37,
Plot No. 596, 608, 609, 98
Birbhum,
123. M/s. Sree Durga Black Stone Industries,
Atanu Roy & Others, Suri, Nischantapur 37,
Plot No. 58, 61, 69, 68, 86, 59, 70, 71
Birbhum,
124. M/s. Birbhum Minerals, Musaraf Hossain
Khan, Dholkata, Harinsingha, Nischantapur 37,
Plot No. WW/6 10A,
Birbhum,
125. M/s. Deucha Mineral Industries,
Nirmal Kumar Pal, S.P. More, Suri,
Nischantapur 37, Plot No. WW/6 9A
Birbhum
126. M/s. Dewanganj Stone Co., Dilip Kumar
Khemka, Pandabeswar, Plot No. 61, 62, 63
Burdwan, Dewanganj 36,
Birbhum,
19
127. M/s. Asif Iqbal, Asif Iqbal,
Patharchal, Harinsingha, Md. Bazar,
Dewanganj 36, Plot No. W/5 6A (2),
Birbhum,
128. M/s. Mallick Stone Co., Almin Haque
Mallick, Patharchal, Harinsingha, Md. Bazar,
Dewanganj 36, Plot No. WW/6 7A,
Birbhum
129. M/s. Rahi Stone Quarry, Birbhum,
Manjur Murshed, Alinagar, Md. Bazar,
Chanda 02, Plot No. W/3 2A (1),
Birbhum
130. M/s. Bharasha Stone Quarry, Md. Golam
Kibria Mallick, Vill. Bharkata, P.S. Md. Bazar,
Chanada 02, Plot No. W/3 2A (2),
Birbhum
131. M/s. Dutta Stone Quarry, Sujoy Krishna
Dutta, Sagarbandhi, Panchami, Md. Bazar,
Chanda 02, Plot No. W/3 3,
Birbhum
132. M/s. Pachami Stone Quarry, Nazir Hossain
Mallick, Patharchal, Bharkata, Chanda 02 &
Panchami / 03, Plot No. W/3 4,
Birbhum
133. M/s. Mollah & Co. Samsul Alam
Mollah, Bharkata, Md. Bazar, Pachami 03,
Plot No. W/2 4B, Birbhum
134. M/s. De's Stone Quarry, Jayanata Kumar
De, Duttapukur Road, Baruipara, P.O. Suri,
Plot No. 37,100,101 Chakraipur 10,
20
Birbhum
135. M/s. Dilip Kumar Pal, Dilip Kumar Pal,
S.P. More, Suri, K. Nimdaspur 89, Plot No. 535,
Birbhum,
136. M/s. Hamirpur Stone Mines, Md. Azad Ali,
Bharkata, Md. Bazar, Jethia 04, Plot No. E/8,
7A (2), Birbhum,
137. West Bengal Mining Development Transport
Corporation Ltd., Project Manager, Pachami,
Md. Bazar, Hatgacha/01, Chanda/02,
Pachami /03, Plot No. Birbhum,
138. M/s. Chanda Stone Mines, Madahb Bittar &
Bulu Khan, Karidhya, Kalipur, Birbhum,
Hatgacha 01, Plot No. 1187, 1180,
Birbhum,
139. Shiv Shakti Stone Quarry, Prakash Bagaria &
Others, Mashra, Kastogara, Rampurhat,
Mamingaon 40, Plot No. 821, to 526, 324, 634, 636,630,
633, 635/870, Birbhum ,
140. R K Stone Minine & Crusing (P) Ltd.
Biswajit Dutta, Rampurhat, Birbhum,
Bamnigaon 40, Plot No. 676 to 676,
642, 648, 679, 681, 682, 691, 693, 685 to 687
Birbhum,
141. M/s. Sumit Enterprises, Indrajit Guha &
Others, Sirifalamore, Rampurhat, Bamnigaon
40, Plot No. 827, 830, 835, Birbhum
142. Sri Durga Stone Works, Mihir Karmakar &
Others, Barpahari, Rampurhat, Bamnigaon 40,
21
Plot No. 156, 1526/2398, 157 to 162, 2398,
2399, 181, Birbhum
143. Noor Stone Mines, Monirul Alam, Barpahari,
Rampurhat, Chakaipur 15, Plot No. 244 to
247, 252, 255 Birbhum,
144. M/s. Bajarangabali Stone Works, Goutam Roy
& Others, Rampurhat, Chakaipur 15,
Plot No. 99, Birbhum,
145. Shib Narayan Stone Works, Dilip Mondal &
Others, Barpahari, Rampurhat, Chakaipur 15,
Plot No. 266 to 270, Birbhum
146. Narayan Stone Works, Sananda Mondal &
Others, Barpahari, Rampurhat, Chakai Pur 15,
Plot No. 639, 642, 636, Birbhum,
147. Oriental Black Stone, Md. Badruzzman
& Others, Barpahari, Rampurhat, Chakaipur 15,
Plot No. 164,165 (P), 167 to 170, 180, 182,
Birbhum,
148. Shiw Stone Works, Bhagawan Das,
Barpahari, Rampurhat, Chakaipur 15,
Plot No. 216, 243, Birbhum
149. M/s. Rahat Stone Mines, Sanar Sekh &
Others, Bonhat, Kalikapur, Rampurhat,
Chakaipur 15, Plot No. 323 (P),
Birbhum,
150. Swapan Mardi, Swapan Mardi, Rajnagar,
Chakaipur 15, Plot No. 207, 208, 209
Birbhum,
22
151. Nav Bharat (Const.) Co., Mukesh Sharma &
Others, Barpahari, Rampurhat, Chakaipur 15,
Plot No. 263, 259,
Birbhum,
152. M/s. Poddar Stone Works, Supriti Poddar,
Barpahari, Rampurhat, Chakaipur 15,
Plot No. 331, 332, 333
Birbhum,
153. Joy Maa Tara Stone Mines, Bapi Mitra,
Rampurhat, Chakaipur 15, Plot No. 198 (P),
Birbhum,
154. Jaya Stone Enterprise, Kasinath
Das & Others, Barpahari, Rampurhat,
Chakaipur 15/Mondala 16,
Plot No. 170, 172, 173/2400, 176 & 34
& 35, 38 to 41, Birbhum,
155. United Black Stone Unit,
Balaknath Mondal & Others
Rampurhat, Chakaipur 15/Mondala 16,
Plot No. 170,172,176 & 34, 35, 38
156. M/s. Badrima Stone Works, Maha Prasad
Mondal & Others, Arenda, Balia,
Mrityunjaypur, Rampurhat,
Chandpur,
157. P D Black Stone, Jogin Murmu & Others,
Arenda, Balia, Mrityunjaypur, Rampurhat,
Chandpur 20, Plot No. 820(P), 825(P),
Birbhum
158. Concrete Black Stone, Bhagat Murmu,
Rampurhat, Chandpur 20, Plot No.
23
Birbhum
159. Joy Maa Tara Stone Quarry, Subrata Dutta,
Rampurhat, Chandpur 20, Plot No. 1034,
Birbhum,
160. Ashis Kumar Mondal, Ashis Kumar Mondal,
Rampurhat Khadamara 01, Plot No. 270(P),
274(P), 275, Birbhum,
161. Majoj Kr. Bhagat, Majok Kr. Bhagat,
Rampurhat, Birbhum, Kadamara 01,
Plot 263, 264, 269 Birbhum,
162. Three One Ballast Chelly Unit,
Md. Jamaluddin & Md. Mehedi Hassan,
Dakhalbati, Rampurhat, Khadamara 01,
Plot No. , Birbhum,
163. Bumkeshri Stone Mines, Soyel Khan & Others,
Rampurhat, Mashara 41, Plot No. 1312 to
1319, Birbhum,
164. M/s. Amalendu Sanyal, Prasenjit Sanyal
Rampurhat, Mondala 16, Plot No. 263
Birbhum,
165. Maheswari Stone Quarry, Suprakash Das,
Rampurhat, Mondala 16, 161, 77/1174,
Birbhum.
166. Bholanath Stone Quarry, Suprakash Das,
Rampurhat, Mondala 16, Plot No.
161, 77, 1174, Birbhum.
167. Swastik Black Stone Quarry, Ramparasad
Mondal, Fatepur, Rampurhat, Senbandha 37
Plot No. 141.
24
168. Baba Lokenath Stone Quarry, Ambikanandan
Mondal, Panchami, Md. Bazar, Birbhum,
Tarachua 36, Plot No.3873, 3876, Birbhum.
169. A.B. Enterprise, Barket-E-Khuda & Others,
Tarachua, Rampurhat, Tarachua 36, Plot No.
3862, 3862/4878, Birbhum.
170. Baba Kala Stone Mines, Hazi Saharab,
Kastogora, Rampurhat, Tarachua 36,
Plot No. 3705 (P), 3757(P), Birbhum.
171. Captain Mir, Captain Mir, Sonatorepara Suri,
Birbhum, Tarachua 36, Plot No. 4141(P),
Birbhum.
172. Shib Durga Stone Product, Snehalata Soren
& Others, Karanpura, Asthogora, Dumka,
Tarachua 36, Plot No. 1757,1760,1772,1775,
Birbhum.
173. Joy Maa Tara Kalo Pathar Khadan,
Shaktipada Chakraborty, Amba, Mollarpur,
Rampurhat, Tarachua 36,
Plot No. 884,897, 899(P), 900, Birbhum.
174. Gopal Gobinda Stone Mines, Meri Murmu &
Others, Rampurhat, Tarachua 36,
Plot No.3859, 3860, 3778, Birbhum.
175. Jolesa Stone Product, Mojim Sk & Others,
Tentulbandhi, Rampurhat, Tarachua 36,
Plot No. 545,548,555,558,556/4967,
554, 561, 562, Birbhum.
176. Jamakandar Stone Mines, Sukhendu Roy & Others,
Tarachua, Rampurhat, Tarachua 36,
25
Plot No. 3760, 3760/4855, Birbhum.
177. S.M. Stone Metals, Jahiruddin Sk. & Others
Bagtui, Rampurhat, Tarachua 36, Plot
No. 3909(P), 3593/5101(P)
178. M/s. Maa Basumati Stone Product,
Sukhendu Roy & Others, Tarachua,
Rampurhat, Tarachua 36,
Plot No.67, 68, 69, Birbhum.
179. Humayun Reza, Humayun Reza, Nachiya,
Ayas, Rampurhat, Tarachua 36,
Plot No. 260(P), Birbhum.
180. M/s. Friendship Stone Quarry, Abdul Ali
Ahmed & Others, Bharsalapara, Rampurhat,
Tarachua 36, Plot No. 1800, 1811, 1812
Birbhum,
181. M/s. Kalo Patahar Khadan, Lipika Chakraborty,
Amba, Mollarpur, Tarachua 36,
Plot No. 508(P), 510(P), 508/4847, 1734, 1735,
Birbhum,
182. M/s. Maa Kalyaneswari Black Stone Product,
Tapan Kr. Mondal & Others, Thadurpura,
Rampurhat, Tarachua 36, Plot No.
275,276,279,346(P), Birbhum,
183. M/s. Vedanta Stone Mines, Pradeep Agarwal
& Others, Tarachua, Rampurhat, Tarachua 36,
Plot No. 248(P), 191(P), 193(P),195(P),5021,
Birbhum,
184. M/s. Baba Stone Works, Bhaskar Mondal
Thadurpura, Rampurhat, Tarachua 36,
26
Plot No. 1800, 1811, 1812,
Birbhum,
185. M/s. Stone Unit, Ananda Dulal Saha,
Sulunga, Tarachua, Rampurhat,
Tarachua 36, Plot No. 3705(P),
Birbhum,
186. Loknath Black Stone, Subhendu Banerjee
& Others, Sulunga, Tarachua, Rampurhat,
Tarachua 36, Plot No. 3735/4860,
Birbhum,,
187. Mondal Stone Product, Dhimonta Mondal
Mollarpur, Tarachua 36, Plot No. 488 to 490,
452 to 454, Birbhum
188. M/s. Bhola Baba Stone Mines, Sanjit Kr.
Mondal & Others, Thakurpura, Rampurhat,
Tarachua 36, Plot No. 1745, Birbhum
189. M/s. Salma Black Stone, Sk. Shahnewaj &
Others, Bonhat, Kharbona, Rampurhat,
Tarachua 36, Plot No. 3963(P), Birbhum,
190. M/s. New Maa Kalyaneswari Stone Unit,
Milan Chakraborty & Others, Chandnimore,
Mashra, Kastogora, Rampurhat, Tarachua 36,
Plot No. 1767, 1779, 1780, 1781,
Birbhum,
191. Dada Bhai Stone Product, Krishnendu
Bhattacharjee, Chatterjee Lane, Hooghly,
Tarachua 36, Plot No. 874 to 876,
868, 878, 892, 880, 893, 899(P),
Birbhum,
27
192. Shib Sakti Stone Product, Narottam Saha
& Others, Rampurhat, Tarachua 36,
Plot No. 3895 to 3897, 3900, 3901, 3904,
Birbhum,
193. Joy Matadi Stone Mines, Shib Pujan Bhakat,
Shib Pujan Bhakat, Sikari Para, Dumka,
Tarachua 36, Plot No. 3759,
Birbhum,
194. M/s. Chowdhury Stone Co. Nityanda Saha
& Others, Rampurhat, Tarachua 36, Plot No.
163,178(P), 182(P), 184, 192, 139(P),
194,196(P), 197,198, Birbhum,
195. Chakraborty Black Stone Mines, Saktipada
Chakraborty, Amba Mollarpur, Rampurhat,
Tarachua 36, Plot No. 532/5032,
Birbhum,
196. M/s. (Dankuni) Sekhadda Stone Product,
Kazi Aniul Huda & Others, Rampurhat,
Tarachua 36, Plot No. 3898, 3899
Birbhum,
197. Sher Enterprises, Ramjan Ali & Others,
Tarachua Rampurhat, Tarachua 36,
Plot No. 3595, 3596, 5098,
Birbhum,
198. Shri Shri Adya Shakti Mahamaya,
Ratanti Kali Black Stone Unit,
Ujjal Salui & Others, Tanthbandha,
Tarachua, Rampurhat, Tarachua 36,
Plot No. 1755, 1758, 1760, 1763, 1765,
1766, 1768, 1770, Birbhum,
28
199. United Stone Mines, Barun Roy & Others
Fatepur, Mollarpur, Rampurhat, Tarachua,
Plot No. 3885(P), 3881(P), 3906 to 3909,
Birbhum,
200. M.D. Material & Handling Services, Partho
Dey, M.B. Tower, 299 Barkhala Road, Kol 99,
Tarachua 36, Plot No.1685, 1687, 1709,
Birbhum
201. J P Stone Products, Bikash Chandra Ghosh &
Others, Mashra, Kastogora, Rampurhat,
Tarachua 36, Plot No. 909, Birbhum
202. Maa Tara Enterprises, Debasis Das & ibharim Rahaman,
Srifala, Rampurhat, Tarachua,
Plot No. 517, 518, 1718, to 1722, 1724, Birbhum,
203. M/s Mitra Black Stones Mines, Kali Prasad Mitra & Ors,
Rampurhat, Tarachua, 36, Plot No. 3947, 3949,
Bibrhum,
204. Harsh Stone Mines, Suresh Kumar Chajer & Ors.
Dabuk, Rampurhat, Tarachua, 36,
Plot No. 3862, 3770 to 3773, Birbhum,
205. M/s Friend Ship Enterprises, Sanjib Mondal,
Dabuk Rampurhat, Tarachua, 36,
Plot No. 987 (P), 903 to 905, 902/5023, Birbhum,
206. M/s Jaiwal Black Stone, Krshna Kr., Jaiswal,
Sulunga, Tarachua Rampurhat, Tarachua 36,
Plot No. 3775 to 3778, Birbhum,
207. Mahamaya Stone Industries, Tapan Kr. Dey & Ors.
Tantabandha, Tarachua-Rampurhat, Tarachua 36,
29
Plot No. 547/5013, Birbhum,
208. Barpir Saheb Stone Product, Ainol Hoda, & Ors.
Tarachua, Rampurhat, Tarachua 36,
Plot No. 81,82,83,84, Birbhum,
209. Nawab Stone Quarry, Nawab Sk. & Ors.
Sri Krishnapur, Pakuria, Rampurhat, Tarachua 36,
Plot No. 5098, 3095, 3907, Birbhum,
210. Hansda Stone Mines, Shyamlal Hansda, Rampurhat,
Tarachau 36, Plot No. 3799, Birbhum,
211. Mahabir Stone Mines, Mantaj Ali,
Tarachua, Rampurhat, Tarchua 36,
Plot No. 39105, 3916 to 3919,
212. Ashirbad Stone Products, Md. Rafiuddin & Ors.
Dak Banglowpara, Rampurhat Tarachua 36, Plot No. 296,
213. SM Stone Mines, Zahiruddin, Tarachua, Rampurhat,
Tarachua 36, Plot No. 3909, Birbhum,
214. Rakesh Singh, Rakesh Singh, Nalhati,
Bhadapur-12, Plot No. 165, 178 to 180, 182 to 184, 209,
Birbhum,
215. Naryan Maheswari, Narayan Maheswari, Nalhati,
Bahadurpur 12, Plot No. 149 to 151, 154 to 156, Birbhum,
216. Seshnath Kshirohari & Bamdev Ghosh, Sheshnath
Kshirohari, and Bamdev Ghosh,
Bahardurpur 12, Plot No. 24, 38, Birbhum,
217. M/s Amalendu Sanyal, Prosenjit Sanyal,
Bahadurpur, Nalhati, Bahadurpur 12, Plot No. 133,
133/717, 138, Birbhum,
30
218. Haru Ghosh, Haru Ghosh,
Bahadurpur, Harioka, Nalhati, Banior No.132, Plot No.
2259, (P) to 2263 (P), 2265 (P), Birbhum,
219. Kalidash Chatterjee, Kalidash Chatterjee,
Bautia, Naljato, Bhabanandapur/24, Plot No. 3805 (P),
1301 to 1303, Birbhum,
220. Azizul Islam, Azizul Islam, Nachiya, Ayas,
Rampurhat, Bhabananadapur No. 24, Plot No. 1295(p),
1297(P),
221. Mukherjee Stone Crusher, Sumanta Mukherjee, Nalhati,
Bhabanandapur 24, Plot No. 999, 1000, Birbhum,
222. Surjya Kr. Dafadar, Surjya Kr. Dafadar,
Bhabanandapur No. 24, Nalhati, Plot No. 1116, 1119,
1003, Birbhum,
223. Raja Industries, Samrat Chatterjee, Bautia,
Nalhati, Bhabanandapur No. 24, Plot No. 1290, 1297,
1291, Birbhum,
224. Md. Anarul Sk. Pahari,
Nalhati, Bhabanandapur 24,
Plot No. 1297(P), Birbhum,
225. M/s Jagabandhu Stone, Tapas Kr. Yadav, & Ananda Yadav,
Nalhati, Paharpara, Nalhati, Bhabanandapur 24, Plot No.
1217, 1218, 1306, 2085, Birbhum,
226. Shib Shankar Mondal, Shib Shankar Mondal,
Bhabanandapur, Nalhati, Bhabanandapur 24,
Plot No. 1120, 1121, Birbhum,
31
227. Mondal Stone Mine, Chittranjan Mondal,
Chhitranjan Mondal, Bhabanandapur, Nalhati,
Bhabanandapur 24, Plot No. 1304, Birbhum,
228. Ma Durga Stone, Ujjal Kshirohari,
Bhadarpur, Harioka, Nalhati, Bhola 10, Plot No. 807,
Birbhum,
229. Partha Ghosh, Partho Ghosh, Bhadurpur,
Harioka Nalhati, Bhoala 10,
Plot No. 1221 to 1224, 1225 to 1254, 1251/1468, 1493,
Birbhum,
230. Palohan Baba Stone Works, Jamal Sk. & Ors.
Pushinala, Harioka, Nalhati, Bhola 10,
Plot No. 796, 797, Birbhum,
231. Bablu Murmu, Bablu Murmu, Bhoal, Nalhati,
Bhola 10, Plot No. 803, 804, 805 (P), Birbhum,
232. Subir Kr. Shaw, Subir Kr. Shaw,
Bhola 10, Plot No. 558, 559, Birbhum,
233. Jahangir Alam, Jahangir Alam, Chayapally,
Ward No.2, Nalhati, Bhola 10,
Plot No. 544(P), Birbhum,
234. Bipul Ghosh, Bipul Ghosh,
Bahadurpur, Harioka, Nalhati, Bhola10,
Plot No.,,, Birbhu,
235. Ansar Sk. & Fazu Sk. Bhola,
Nalhati, Bhola 10, Plto No., Birbhum,
236. John Hasda, John Hasda, Nalhati,
Madna 11, Plot No. 720, 723 to 725,
Birbhum,
32
237. Data Stone Works, Dilip Tudu & Tazel Ali,
Chayapalli, Ward No.2, Nalhati, Birbhum,
Madna-11,
Plot No. 600(P),
238. Joy Maa Kali Stone Mines, Bipul Ghosh,
Bahadurpur, Harioka, Nalhati, Madna-11,
Plot No. 1263, 1253 etc. Birbhum,
239. R.K. Stone Mines, Tapas Kr. Ghosh,
Tapas Kr. Ghosh, Bahadurpur, Harioka,
Nalhat, Madna 11, Plot No. 1204, 1374, 1193, 1196,
1375, 1377, 1378/1518, 1206/1517, Birbhum,
240. Sidhu Kanhu Stone Works, Khairul Alam & Ors.
Nalhati, Madna-11,
Plot No. 543, 546, 556, 558 to 560 Birbhum,
241. Subir Kr. Ghosh Hazra, Subir Kr. Ghosh Hazra,
Pashinala, Harioka, Nalhati, Madna-11,
Plot No. 168, Birbhum,
242. Hayat Ali & Milan Sk. Hayat Ali and Milan Sk.
Nalhati, Madna-11,
Plot No. 597 (P), 599(P), Birbhum,
243. M/s Arati Stone Industries, Prabhat Kr. Ghosh, & Nibir
Ghosh, Bahadurpur, Harioka, Nalhati,
Madna-11,
Plot No. 1263(P), 1264(P), Birbhum,
244. Samir Ghosh, Samir Ghosh,
Bahadurpur, Harioka, Nalhati,
Madna -11,
Plot No. 1229, 1230, 1263, 1265 to 1268, 1270, 1271,
Birbhum,
33
245. Nalateswari Stone Mines, Swapan Kr. Das,
Nalhati, Madna-11,
Plot No. 212, 214, 131(P), Birbhum,
246. Sk. Julfikar & Ors., Sk. Julfikar & Ors.
Pahari, Nalhati, Madna-11,
Plot No. 227,
Birbhum,
247. Lalit Bhattar, Lalit Bhattar,
Rampurhat, Madna-11, Plot No. 1347, 1350, 1351, 1355,
1357, 1358, 1360, 1362, 1363, 1367 etc. Birbhum,
248. Tarak Nath Ghosh, Tarak Nath Ghosh,
Bahadurpur, Harioka, Nalhati, Madna-11,
Plot No. 1291, 1302, 1303, 1315/1335, 1315/1538,
Birbhum,
249. Sreeman Mardi & Maheswkshirohari, Sreeman Mardi &
Maheswer kshirohari, Nalhati, Madna-11,
Plot No. 584(P), 586(P), Birbhum,
250. Jiten Murmu & Kajal Sk., Jiten Murmu & Kajal Sk.
Lakahanmara, Harioka, Nalhati, Madna-11,
Plot No. 577, Birbhum,
251. Md. Akhtaruzzaman, Md. Akhtaruzzaman, Murari,
Madna-11,
Plot No. 706, 709, 712, Birbhum,
252. Ananda Kisku & Sazed Ali, Harioka
Nalhati, Manda-11, Plot No. 377, 380, 381, 382,
Birbhum,
253. Sanjiy Ghosh, Sanjoy Ghosh,
Bahadurpur, Nalhati,
Plot No. 131 to 138, 101, 103, 104, 91, Birbhum,
254. Paul Hembram, Paul Hembram,
Madna, Nalhati, Madna-11,
34
Plot No. 699(P), Birbnum,
255. John Hasda, John Hasda,
Nalhati, Madna-11,
Plot No. 152(P), 172(P), 156 (P), 131(p), 150(P), Birbhum,
256. Tashiruddin Sk. & Adari Soren, Tashiruddin Sk. & Adari
Soren,
Nalhat, Madna-11,
Plot No. 741(P), 380 (P), Birbhum,
257. Krishna Industries, Suman Dey Roy,
Nalhati, Madna-11,
Plot No. 594(P), 595(P),
Birbhum,
258. Masammel Haque, Masammel Haque,
Nalhati,
Madna-11,
Plot No. 1069(P),
Birbhum,
259. Kalicharan Hembram, Kalicharan Hembram,
Madna, Nalhati,
Madna-11,
Plot No. 376, 745,
260. Jatan Murmu, Jatan Murmu,
Nalhati,
Madna-11,
Plot No. 307, 766,
Birbhum,
261. M/s Joy Jagat Bandh Stone Product, Tapas Kr. Yadav and
Ananda Yadav,
Nalhati, Paharpara, Nalhati, Madna 11,
Plot No. 444(P), 458(P), 407(P), 408(P), Birbhum,
35
262. Subir Ghosh, Subir Ghosh,
Bahadurpur, Harioka, Nalhat,
Madna-11/Bhola10/Bahadurpur12,
Plot No. 1267(P), 1293(p), 1294(P), Birbhum,
263. Nandini Stone Mines, Santanu Kshirohari,
Bahadurpur, Harioka, Nalhati, Madna-11/Bhola-
10/Bahadurpur/12,
Plot No. 1293 & 811 & 18, Birbhum,
264. Pradip Kr. Kshirohari, Bahadurpur,
Harioka, Nalhati, Madna-11, Bahadurpur-12,
Plot No. 1301(P), 1311(p) to 1314 (p), & 45(P), 59((P),
63(p), Birbhum,
265. Rosen Mardi & Ors., Rosen Mardi & Ors.
Gariapana, Sultanpur, Nalhati, Birbhum,
Pushore 07, Plot No. 227, 228, 229, 194,
Birbhum,
266. Laxim Soren & Ors., Laxim Soren & Ors.
Sohorpur, Chilimpur, Nalhati, Pushore-07,
Plot No. 215, 251, 252, 253(P), Birbhum,
267. Sovan Murmu, Sovan Murmu,
Gariapani, Sultanpur, Nalhati, Pushore-07,
Plot No. 215, 251, 252, 253,
Birbhum,
268. Umesh Murmu, Umesh Murmu,
Soharpur, Chilimpur, Nalhati, Pushore-07,
Plot No. 400, 406 to 409,
Birbhum,
269. Md. Yead Ali, Md. Yead Ali, Pushore, Nalhati,
Pushore-07, Plot NO. 213(P),
Birbhum,
36
270. Md. Safi, Md. Safi,
Sultanpur, Nalhati, Sultanpur-01,
Plot No. 75, Birbhum,
271. RF Stone Product, Rajendra Kr. Bhagat & Ors.
Paikpara, Narayanpur, Rampurhat, Khadamara-01,
Plot No. 278, 2281, 283 to 285, Birbhum,
272. M/s Jaherera Stone Mines, Jatan Murmu, & Ors.
Kusmundi, Chilimpur, Nalhati, Madna-01,
Plot No. 308, Birbhum,
273. Joy Maa Kali Stone Works, Sankhadhar Ghosh & Prabhat
Ghosh, Bahadurpur, Harioka, Nalhati, Bhola/10 and
Bahadurpur-12, Plot No. 1212, 1213 & 26, Birbhum,
274. New Joy Maa Kali Stones, Bipul Ghosh, Bipul Ghosh,
Bahadurpur, Harioka, Nalhati, Bahadurpur 12, Plto No.
188, 211, 213, 214, 220, 221, 374, Birbhum,
275. M/s N.S. & Co. (Stone Mines),
At. Khaprajola, Malphari, Pakur,
276. M/s Ganeshy Stone Works (Mines),
At-Chandana, Pakur,
277. M/s Anup Kumar Choudhury, (Mines at Kashinathpur,
Pakur),
278. M/s Sunder Das Lakhmani, Kahaprazola Stones,\
Mines at Kharpazola, Pakur,
279. M/s Khushi Stone Works (Mines),
At. Golpur, Pakuria, Pakur,
280. M/s Babloo Prasad Bhagat (Stone Mines),
At Kanhupur, Chengadanga, Pakur,
37
281. M/s Sanjeev Kumar Ojha, (Stone Mines),
At Bhandaro, Hiranpur, Pakur,
282. M/s Sanjeev Kumar (Stone Mines),
At Khando (Amirjola), Amrapara, Pakur,
283. M/s West Well & Iron and Steel Pvt. Ltd. (Stone Mines),
At Kanhupur, Pakur,
284. M/s Ganga and Kumar Stone Works (Stone Mines),
At Pipaljori, Kotalpokhar, Pakur,
285. M/s Madhucon Project Ltd., (Stone Mines),
At Malapahari, Malapahari, Pakur,
286. M/s Biplab Kumar Dey, (Stone Mines)
At Khaksa Pakur,
287. M/s Hindusthan Granite Stone Works, (Stone Mines),
Malpahari, Pakur,
288. Das Enterprises, (Stone Mines),
At Pipaljori, P.O. Malpahari, Pakur,
289. M/s Data Baba Stone Works (Stone Mines),
At Ambai Pahari, Mahespur, Pakur,
290. M/s Hindusthan Construction Co. Ltd. (Stone Mines),
At Kashinathpur, Khagachuwa, Pakur,
291. M/s S.K. Dutta & Co. (Stone Mines),
At Malpahari, Pakur,
292. M/s Shyam Madhayan, (Stone Mines),
At Pipaljori, Sindhipara, Pakuar,
293. M/s Indian Progressive Construction Pvt. Ltd. (Stone
Mines)
At Khaksa, Pakur,
38
294. M/s Monohar Lal Sadhwani, (Stone Mines),
At Malpahari, Pakur,
295. M/s Md. Nijamuddin, (Stone Mines),
Dumka, Danga, Pakur,
296. M/s Manwesh Singh, (Stone Mines),
At Lkhipahari, Kalidashpur, Pakur,
297. M/s N S & Company (Stone Mines),
Araji, Khaparjola, Pakur,
298. M/s Nasir Miya, (Stone Mines),
At Lakhipahari, P.O. Kalidaspur,
Pakur,
299. M/s Bhattacharjee & Co. (Stone Mines),
At Rajbandh, Pakur,
300. M/s P.C. Ganguli & Sons (Stone Mines).
At Malpahari, Pakur,
301. M/s M.K. Stone (Stone Mines),
At Mansingpur, Kalidaspur, Pakur,
302. M/s Cee Bee Stone Works, (Stone Mines),
At Ramnagar, Pakur,
303. M/s A.P. Mining Concern, (Stone Mine),
At Harirampur, Kanhupur, Pakur,
304. M/s Shivam Stone Works, (Stone Mines),
Srirampur, Pakur,
305. M/s Shanti Stone Works (Stone Mines),
At Piplajori, Pakur,
306. M/s Raghu Stone Works, (Stone Mines),
39
At Malpahari, Pakur,
307. M/s Rohit Rajdev & Mohit Rajdev (Stone Mines),
At Ramnagar, Pakur,
308. M/s Jay Bharat Construction (Stone Mines),
At Khaprajola Pakur,
309. M/s Otandas & Co. (Stone Mines),
At Khaprajola, Pakur,
310. M/s Jail Das & Co., (Stone Mines),
At Malpahari, Pakur,
311. M/s Babloo Prasad Bhagat (Stone Mines),
At Kanhupur, Pakur,
312. M/s Deepchand Gurmukh Das (Stone Mines),
At Malpahari, Pakur,
313. M/s Daninath Stone Works (Stone Mines),
At Malpahari, Pakur,
314. M/s Bansilal Katta (Stone Mines),
At Malpahari, Pakur,
315. Sri Anil Kumar Gupta,
S/o Late Gujal Kishore Gupta,
Village + Post + P.S.-Rampurhat,
District-Birbhum,
316. M/s Jay Maa Tara Stone Mines, Proprietor Sir Suresh
Prasad Sha,
S/o Biswanath Sha,
Village + Post - Chitra, Disrict-Deoghar,
317. Sri Sanjeev Kumar,
S/o Amarnath Prasad Bhagat,
Village+Post+PS-Amrapara, District-Pakur,
40
318. Sri Ramesh Kumar Jhunjunwala,
Village-Babupara, Post+P.S.+District-Dumka,
319. M/s Biswakarma Stone Works, Part-Sri Sanatan Soren &
Ors.,
Village-Makrapahari, Post-Sarasdangal, P.S.-Sikaripari,
District-Dumka,
320. M/s Maa Vaisno Devi Stone Works, Part-Manik Chandra
Maheswari, S/o Late Shyam Sunder Maheswari,
At-Zila School Road, Dumka,
321. Sri Ranjit Mandal,
S/o Nandlal Mandal,
Village-Dholkata, Post-Harinsingha,
P.S.-Md. Bazar, District-Birbhum,
322. Abul Basar, S/o Abdul Sadakas,
Village-Alinagar, Post-Makudumnagar 2,
Moinuddin, S/o Abdul Vahid Sk., Village-Kapasdangal,
Post-Bhajkhata, P.S.-Md. Bazar, District-Birbhum,
323. Ramjam Stone Quarry, Pro-Sri Kartick Chandra Gorain &
Ors,
Village+Post-Harinsingha, P.S.-Md. Bazar, District-
Birbhum,
324. Nur Hasim Mallik, S/o Nurul Huda Mallik,
At-&P.O.- Sathinya, District-Birbhum,
325. Sri Naresh Chandra Dutta, S/o Sri Nikhil Chnadra Dutta,
At Nischintapur, Post+P.S.-Rampurhat, District-Birbhum,
41
326. M/s Milan Stone Works, Pro-Sri Abhirujjman, S/o Aanisur
Rahaman,
Village-Baiiya, Mirtunjaypur, Post-Rampurhat, District-
Birbhum,
327. Sir Kamala Bawari,
S/o Late Rasu Bawari,
Village-Ghatharipur, Post-Sarasdangal,
District-Dumka,
328. Sri Jiten Kumar Das,
S/o Late Mukund Chandra Das,
Village-Basinata, Post-B. Gamharia,
P.S.-Masaliya, District-Dumka,
329. Sri Anir Kumar, S/o Sonelal Sah,
At Nonihat, P.S.-Handihe, District-Dumka,
330. Sri Sanoj Rajak, S/o Chotelal Rajak,
Village-Mallarpur, Post-Mallarpur,
331. Sri Navin Kumar Sinha, S/o Kadar Prasad Sinha,
Village-Habibpur, H.N. 66, Post+P.S.-Sohasray,
Biharsarif, District-Nalanda,
332. Adhir Viypar Pvt. Ltd.,
Director-Sri Deepak Kumar,
S/o Pradeep Kumar, Belthariya,
At 18/10, Dawar lane, Post-Gariyahat,
P.S.-Gariyahat, District-Kolkata,
333. Sri Lilha Murmu, S/o Sri Chotor Mourmu,
Village-Dadpur, Post-Dadpur, P.S.Rampurhat,
District-Birbhum,
334. Sri Sibu Mirdha, S/o Laxman Mirdha,
Village+Post-Benagaria, P.S.-Shikaripara,
District-Dumka,
42
335. Bhai Bhati Stone Quarry, Pro-Md. Abdul Hq.
S/o Late Khusudin Sk.
Village-Haripur, Post-Jagtai,
P.S.-Suti, District-Murshidabad,
336. Sri Manoj Kumar, S/o Laxman Prasad Bhagat,
Village-Kharoni, Post-Karudih, P.S.-Gopikandar,
District-Dumka,
337. Sri Suresh Kumar Verma, S/o Late Prabhu Narayan Lal,
Village-College Road, Post+P.S.+District-Dumka,
338. Jay Baba Basukhinath Stone Works, Pro-Sri Subodh
Kumar Bhagat, S/o Sri Ram Kumar Bhagat,
At+P.O.-Phulijhinjhri, Post-Pakuria, District-Pakur,
339. M/s Ganapati Stone, Part-Sri Jaydeep Kumar, S/o
Amarendra Kumar,
At Jail Road, Dumka, Post+P.S.+District+Dumka,
340. Sri Mangal Kumar Chand & Others, S/o Late Haripodo
Chand,
Village-Gopikandar, District-Dumka,
341. Sir Gour Chandra Mondal, S/o Anil Chandra Mondal,
Village-Pokharia, Post-Mohulpahari, P.S.-Shikari Para,
District-Dumka,
342. Sri Shambhu Meheria, S/o Sri Suresh Lal Meheria,
Village+Post+P.S.-Palojori, District-Deoghar,
343. Sri Malay Ghosh, S/o Sri Gurga Prasad Ghosh,
Village+Post-Maluti, P.S.-Shikaripara, District-Dumka,
344. M/s Kazi and Kazi Stone Mines, Part-Kazi Abu Badsha and
Others.
S/o Late Kazi Abu Tahir,
43
Village-Skada, Post-Mukdumnagar, P.S.-Md. Bazar,
District-Birbhum,
345. Sir Rashik Chandra Murmu, S/o Late Dhanu Murmu,
Village-Hulasdangal, Post-Pakdaha, P.S.-Shikaripara,
District-Dumka,
346. Sri Dev Narayan Roy, S/o Sri Akly Roy,
Village-Ahiruchuwan, Post-Karudih, P.S.-Gopikandar,
District-Dumka,
347. Sri Parveen Dhananya and others S/o Sri Mahabir Prasad
Dhananya,
At 114/1A, Kartan Street, Kolkata,
348. Sri Biswanath Chand, S/o Late Yadunath Chand,
Village+Post+P.S.-Gopikandar, District-Dumka,
349. Sido Kanhu Stone Mines, Part-Sri Rosan Hembram,
S/o Sri Gungra Hembram,
Village-Chitragaria, Post-Benagaria, P.S.-Shikaripara,
District-Dumka,
350. Sri Manoj Kumar Gupta, S/o Late Giya Prasad Sha,
Village+Post+P.S.-Gopikandar, District-Dumka,
351. Sri Rajeev Ranjan Bhagat, S/o Late Shiv Nath Bhagat,
At Mahuara, Post-Loagain, P.S.-Magama, District-Godda,
352. M/s Maa Tara Stone Works, Part.-Sri Anil Kumar Yadav &
Others,
S/o Sri Gopal Prasad Yadav,
Village-Dangalpara, Post+P.S.+District-Dumka,
353. M/s Puja Axchat Stone, Pro-Smt. Rita Jayswal, W/o Sri
Sanjeev Jayswal,
At-Durgasthan Road, Merapara, Post+P.S.+District-Dumka,
44
354. Sri Ankit Dhananiya, S/o Parveen Dhananiya,
At-114/1A, Kartan Street Kolkata,
355. Sri Juliys Uddin Sk. S/o Abu Bakar Sidik,
Village-Bonhat, Post-Kherbana, P.S.-Rampurhat,
District-Birbhum,
356. M/s Anup Nayak & Company, Pro-Anup Nayak,
S/o Subodh Kumar Nayak,
Village-P N Maliya Road, Sishu Bagan, Post+P.S.-
Raniganjh, District-Burdwan,
357. Sri Bhim Goswami, S/o Sri Tribhwan, Goswami,
Village-Chitragaria, Post-Benagari, P.S.-Shikaripara,
Ditrict-Dumka,
358. Sri Gouri Shankar Bhagat and others, S/o Late Kedar
Prasad Bhagat,
Village+Post+P.S.-Khatikund, Dist. Dumka,
359. M/s Ganapati Stone Works, Prop-Sanjay Kumar Bhagat,
S/o Sri Shiv Shankar Bhagat,
Village+Post+P.S.-Pakuria, District-Pakur,
360. Sri Surya Narayan Bhagat, S/o Late Kedarnath Bhagat,
Village+Post+P.S.-Gopikandar, District-Dumka,
2. Sri Laxman Prasad Bhagat, S/o Sri Baleswar Bhagat,
Village-Durgapur, Post-Sagbaria, P.S.-Pakur, District-
Pakur,
361. Sri Anil Kumar Gupta, S/o Late Yugal Kishore,
Village+Post+P.S.-Rampurhat, District-Birbhum,
362. Sri Anil Kumar Gupta, S/o Late Yugal Kishore,
Village+Post+P.S.-Rampurhat, District-Birbhum,
363. Sri Anil Kumar Gupta, S/o Late Yugal Kishore,
Village+Post+P.S.-Rampurhat, District-Birbhum,
45
364. Md. Abdus Salam Ansari, S/o Md. Gulam Rasul,
Village-Kalaghata, Post-Patjore, P.S.-Raneswar, Dumka,
365. M/s Jay Baba Bazrangabali Stone Mines, Prop-Sri Umesh
Bhagat, S/o Shri Harishanker Bhagat,
Village-Nischintpur, (Near Holy Home School), Post+PS-
Rampurhat, District-Birbhum,
366. Kosaliya State Pvt. Ltd., Pro-Sri Chandan Kumar, S/o Late
Ramanandan Singh,
At- Bandar Bagicha Dakbangla Chock, P.S.-Patna, Kotwali,
District-Patna,
367. Ms. Jay Stone Product, Part.-Sri Rajiv Ranjan & Others,
S/o Sri Jay Prakash Thakur,
Village-Rasikpur, Post+P.S.+District-Dumka,
368. Sri Balaram Singhal, S/o Sri Raghubir Das Singhal,
Village-Sarwagalino, 03. Assam, Post-Bsarwoweltala,
P.S.-Hachigan, District-Gowahati,
369. Hadiyatulla Sk. S/o Late Sadrulla Sk.
Village-Mritunjaypur, Post-Narayanpur,
P.S.-Rampurhat,
District-Birbhum,
370. Fulara Quarise Pvt. Ltd., Direcotr-1, Sri Chanchal Singh
Ray,
At. Mohantiwati, P.S.-Nachinpur,
P.S.-Tarkeswar,
District-Hugli, 2. Sri Riyaj Fulara, S/o Sri Siddik Fulara,
Add. 301, Bhagwati Chamber, 3 Princeep Len, Kolkata,
371. Md. Badiuddinujman, S/o Md. Badar Ala,
Village-Dewcha, Post-Dewcha, P.S.-Md. Bazar, District-
Birbhum,
46
372. Sri Suresh Bhagat, S/o Sri Shiv Pujan Bhagat,
Village-Ganeshpur, Post-Shikaripara,
P.S.-Shikaripara, District-Dumka,
373. S.E.W. Infrastructure Ltd. 6-3-871, Sanelata Green Land
Road, Begampet, Hedrabad, (Andhrapradesh)-500018,
Authority Person-Sri Gandhar P.B.P, S/o Sri S.S.
Potikuchi, Flat-308, Jagbir Baji, Gardns, Bhanunagar,
Vishakapattanam, (Andhrapradesh),
374. Sri Rash Kumar Paul, S/o Late Sudhakar Paul,
At Kakari, P.O. Khandgram,
P.S.-Dubrajpur, District-Birbhum,
375. M/s East India Stone Quarry, Prop.-Imran Khan,
S/o Late - Imam Bux,
At & P.O.-Asanbani, P.S.-Raneswar,
District-Dumka,
376. Rigaliya Developers Pvt. Ltd.,
Director-Sri Rajesh Rajpal,
S/o Sri Mohonlal Rajpal,
At- Jain Mandir Sivnath Roy Road,
Kastar Town,
Post+District-Deoghar,
377. Sri Arun Kumar Sha & Others,
S/o Late Balgovind Sha,
Village+Post+P.S.-Shikaripara,
District-Dumka,
378. M/s Maa Bhawani Stone Product,
Part.-1. Sri Anil Kumar Sha & Others, S/o Sri Nand
Kishore Sha,
Village-Gantiroad, Aligangh,
P.S.-Mojhidpur,
District-Bhagalpur,
47
379. M/s Biswakarma Stone Works,
Part.-Sri Charan Lohar, S/o Sri Sibu Lohar,
Village-Makrapahari, Post-Sarasdangal, P.S.-Shikaripara,
District-Dumka,
380. M/s Sristy Stone Works, Pro-Smt. Manisha Singh,
W/o Sri Dhananjay Singh,
Village+Post+P.S.-Shikaripara, District-Dumka,
381. CTS Industries Ltd., Director-Sri Asok Tulsiyan, S/o Sri
Sitaram Tulsiyan,
At 37 Sexpiyar Sarani, Tisri Manjil, Kolkata,
382. Sri Uma Nand Singh, S/o Sri Ram Gopal Singh,
Village+Post-Nischintpur, Rampurhat, P.S.-Rampurhat,
District-Birbhum,
383. S.E.W. Krishnanagar Brhampur Highway Ltd. Authority
Person-Karnal (Retired) Jarj Mathau, Add 6-3-87 Sanelata
Green Land Road, Begampet, Hyderabad, (Andhrapradesh),
500016, Tem. Add 95/1, M. G. Road, Behind Ditrict Judge
Residence, Krishnagar, District-Nadiya,
384. Sri Bishnu Charan Das,
At Bishnupur, P.O. Bishnupur Kulkuri, P.S.-Md. Bazar,
District-Birbhum,
385. Sri Sunil Hembram, S/o Sri Barabas Hembram,
Village-Haripur, Post-Kalajhar,
P.S.-Kathikund,
District-Dumka,
386. M/s Shri Shyam Stone Quarry, Prop.-Sri Anil Kumar
Singh, S/o Sri Anant Singh,
Village+Post-Massar, P.S.-Udwantnagar,
District-Bhojpur,
48
387. Sri Sunil Soren, S/o Late Budhinath Soren,
Village-Kawamahal, Post-Benagaria, P.S.-Shikaripara,
District-Dumka,
388. M/s Naskar Black Stone, Pro.-Sri Amal Roy, S/o Late
Vidyadhar Roy,
Village-Nischantapur, Post+P.S.-Rampurhat,
389. Sri Bablu Marandi, S/o Sri Nath Marandi,
Village-Kendpahari, Post-Kajladaha, P.S.-Shikaripara,
Mouza-Chitragaria, Plot No. 125, 126, 128, Anchal-
Shikaripara, Disrict-Dumka,
390. Sri Sammi Dhananiya, S/o Sri Mahavir Prasad Dhananiya,
T-114/1A, Kartan Street, Kolkata - 700007, Mouza-
Hathbaria, Plot No.-224, 225, 227, 228, Anchal-
Shikaripara,
391. Smt. Sahana Afroz, W/o-Sk. Abdus Salim,
Village-Nishchintpur, PO/PS-Rampurhat, District-
Birbhum, Mouza-Benagaria, Plot No. 101/P, Anchal
Shikaripara,
392. Rajjah Mining Corporation, Proprietor-SK Salauddin, S/o
Late Abdul Jalil,
Village-Satsal, Post-Makdumnagar, PS-Md. Bazar, District-
Birbhum, Moza-Katpahari, Plot No. 869/P, 871/P, 872-
879, Anchal-Shikaripara,
393. Sri Koshal Kishor Singh, S/o Sri Tribhuwan Singh,
At Nayatola Daheria, Post-Daheria, P.S.+District-Kathihar
(Bihar), 2. Sri Harinandal Choudhary, S/o Late Bindeswar
Choudhary, Village+Post-Dudhani, P.S.+District-Dumka,
394. M/s Dinanath Stone, Part.-Sri Jata Shankar Sahay, S/o
Late Surya Narayan Prasasd,
Village-Dudhani, P.S.+District-Dumka,
49
395. M/s K K Stone, Part.-Ravi Kisku, S/o Late Bhonder Kisku,
Village+Post-Dadpur, P.S.-Rampurhat, District-Birbhum,
2. Sri Suvendu Banerjee, S/o Sri Amay Kumar Banerjee,
Village-Nischintpur, Post+PS-Rampurhat, District-
Birbhum,
396. M/s Laxmi Stone Works, Prop-Sri Anup Kumar Modi, S/o
Late Rajendera Prasad Modi,
At-Sri Durga Auto Centre, in fron to Dudhani Hero
Showroom,
Post+PS+Dist. Dumka
397. Sri Goverdhan Stone Works, Prop-Sri Manoj Kumar Singh,
S/o Sri Baldev Singh,
Village-Marin, Post+P.S.-Dalmiyanagar, District-Rohtas,
398. M/s Manpasand Minerals Pvt. Ltd.,
Director-Sri Shivanarayan Mal, S/o Sri Ram Narayan Mal,
At Raja Rajendra Lal Mitra Road,
Kolkata
399. Adiwashi Stone Cooperative Society, Part.-Jagir Kisku,
S/o Late Gupin Kisku, Village-Dunduwa, Post-Karudih,
P.S.-Gopikandar, District-Dumka,
400. M/s Brambha Bali Stone Product, Pro.-Smt. Bulbul
Chatterjee, W/o Sri Bibhas Chatterjee,
Village-Rabindrapalli, Post-PS-Suri, District-Birbhum,
401. Part.-Sri Saroj Kumar Bhagat, S/o Sri Mohan Lal Bhagat,
2. Sri Narayan Kumar Das, S/o Sri Sadhu Charan Das,
Both
Village+Post+Sarasdangal, P.S.-Shikaripara, District-
Dumka,
402. Sri Devrath Tewary, S/o Sri Madan Tewary,
Village-Nischintpur Dighipar Datobari, Post+P.S. -
Rampurhat, District-Birbhum,
50
403. Part.-1. Sri Animesh Prasad Bhagat, S/o Late Suryadayal
Pd. Bhagat, and 2. Sri Vijay Prasad Bhagat, S/o Sri
Sudama Prasad Bhagat, Both,
Village-Khoroni, Post-Karudih, P.S.-Gopikandar, Disrict-
Dumka,
404. Md. Salam, S/o Md. Mansoor Alam, Present Add.
New Bus Stand, Post+PS-Rampurhat, District-Birbhum,
Permanent Add. Village+Post-Bagahi, P.S.-Piyar, District-
Mujaffarpur, Bihar,
405. M/s Tudu Stone Works, Pro-Sri Patras Tudu, S/o Late
Kanhu Tudu,
Village-Kalayanpur, Post-Lakhipur, P.S.-Ranga, District-
Sahebgang, Present Add. Champanagar, Grant State,
Post+P.S.+District-Dumka,
406. Sri Rashik Hembram, S/o Late Suful Hembram,
Village-Jaradih, Post-Gando, P.S.-Dumka M. District-
Dumka,
407. Sri Nirmal Marandi, S/o Late Chotu Marandi,
Village-Makrapahari, Post-Sarasdangal, P.S.-Shikaripara,
District-Dumka,
408. Sri Azad Ali, S/o Late Jafar Ali,
Village+Kapasdangal, Post-Bharkatta, P.S.-Md. Bazar,
District-Birbhum,
409. Part.-1 Islam Miyan, S/o Soharab Miyan, 2. Sunil Kisku,
S/o Late Bharan Kisku, Both-Village-Saharpur, Post-
Benagaria, P.S.-Shikaripara, District-Dumka, 3. Sri Rajesh
Kumar Bhagat, S/o Sri Jayanti Pd. Bhagat, Village+Post-
Rampurhat, District-Birbhum, 4. Md. Julfikar Ali, S/o
Isha Miyan, Village+Post-Pinargaria, P.S.-Shikaripara,
District-Dumka,
51
410. Sri Sandeep Kumar Tewary, S/o Sri Rajendra Prasad
Tewary,
At-Daya Singh Market Panagar Bazar, Post-Panagarh,
P.S.-Kansa, District-Bardwan,
411. Sri Santosh Kumar, S/o Sri Janerdhan Sah,
Village+Post-Bhadwari, P.S.-Hansdia, District-Dumka,
412. Smt. Anupurna Devi Meharia, W/o Late Arun Kumar
Maheria,
Village+Post+P.S.-Palojori, District-Deoghar,
413. M/s Karni Stone Works, Pro-Sri Manik Chandra
Maheswari, S/o Late Shyam Sunder Maheswari,
Village-Purana Police Club Road/Saray Road, Dumka,
Post+P.S.+District-Dumka,
414. Sri Dharambeer Singh, S/o Sri Janerdhan Pd. Singh,
Village-Lakrapahari, P.S.-Jama, District-Dumka,
415. M.s. Johar Mining, Part.-Manoj Saw and Others, S/o Late
Binda Prasad Saw,
At B.L. No. 13, H.N.-8, Jagatdal, Post+P.S.-Jagatdal,
District-North 24 Parganas,
416. M/s Ram Rahim Black Stone Mines, Part.-Sri Jiyaul Hq.,
S/o Sri Mumtaj Miyan,
Village-Sahapur, Post-Benagaria, P.S.-Shikaripara,
District-Dumka, 2. Sri Islam Miyan, S/o Sri Sohrab Miyan,
Village-Sahapur, Post-Benagaria, P.S.-Shikaripara,
District-Dumka,
417. Part.-Sri Bhadu Roy, S/o Late Kalu Roy, 2. Sri Jageswar
Roy, S/o Late Giridhari Roy, 3. Sri Laldev Roy, S/o Late
Dhanapati Roy, All
52
Village-Karudih, P.S.-Gopikandar, District-Dumka, 4. Sri
Suboth Kumar Bhagat, S/o Sri Ram Kumar Bhagat,
Village+Post-Phuljhinjhari, P.S.-Pakuria, District-Pakur,
418. M/s Hansda Stone Mines, Pro-Sri Ravinath Hansda, S/o
Late Premaswer Hansda, Village-Nindaha, Post-Laghna,
P.S.-Mihijam, District-Jamtara,
419. Indian Council of Forestry Research and Educatoin
(ICFRE), Dehradun,
420. Madhucon Projects Limited,
421. Saroj Kumar Bhagat,
422. M/s Hindusthan Granite Stone Works,
Its partner Anup Kumar Lakhmani
423. M/s Hindustan Industries & Mining Corpration
thorugh its Proprietor Anup Kumar Lakhmani,
424. Sri Sahabuddin Sk.
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Santanu Chakraborty, Advocate
COUNSEL FOR RESPONDENTS :
Mr. Sibojyoti Chakraborty, Advocate for R-1,
Mr. Gora Chand Roy Choudhury, Advocate for R-2 a/w Dr. Nitin
Kulkarni, Director, Dr. Sanjeev Kumar, Scientist E and Dr. S.N.
Mishra, Chief Technical Officer,
Mr. Nayan Chand Bihani a/w Mr. Sibojyoti Chakraborty,
Advocate for R-3, 6 & 8,
Mr. Ashok Prasad, Advocate for R-7 & 12,
Mr. Sanjay Katyal, Advocate for R-419,
Mr. Siddhartha Prasad, Advocate and Mr. Sunit Kumar,
Advocate for R-420 & in IAs,
Mr. Somnath Roy Chowdhury, Advocate for R-421,
Mr. Probal Kumar Mukherjee, Sr. Advocate a/w Mr. Somnath
Roy Chowdhury, Advocate in IA No.12/2021/EZ, 13/2021/EZ,
14/2021/EZ, 68/2021/EZ to 73/2021/EZ,
53
Mr. Kumar Shivam, Advocate and Mr. Mayank Sapre, Advocate
in IAs,
Mr. Sailesh Kumar Gupta, Advocate in IAs,
Mr. Debanik Banerjee, Advocate, Mr. Akash Ganguly, Advocate
and Mr. Aniruddha Ganguly, Advocate in IAs,
With
ORIGINAL APPLICATION No. 88/2015/EZ
IN THE MATTER OF:
Joydeep Mukherjee,
S/o Late Sailendranath Mukherjee,
R/o 292, Roybazar, P.O.-Hooghly,
District-Hooghly,
Pin - 712103,
....Applicant(s)
Versus
1. Member Secretary,
West Bengal Pollution Control Board,
Paribesh Bhavan, 10A, Block-LA, Sector-III,
Bidhannagar, Kolkata,
Pin - 700098,
2. The Chief Secretary,
Govt. of West Bengal
Nabanna, West Bengal New Secretariat Building,
Howrah - 711102,
3. The District Magistrate, Birbhum,
P.O.-Birbhum, District-Birbhum,
Pin - 7361101,
4. The Member Secretary, Pollution Control Board,
Jharkhand,
District-Ranchi, P.S.-Ranchi,
Jharkhand - 834004,
54
5. The Chief Secretary,
Govt. of Jharkhand,
District Ranchi, P.S.-Ranchi,
Pin - 834001,
....Respondent(s)
COUNSEL FOR APPLICANT:
None
COUNSEL FOR RESPONDENTS:
Mr. Sibojyoti Chakraborty, Advocate for R-1,
Mr. N.C. Bihani, Advocate a/w Mr. Sibojyoti Chakraborty,
Advocate for R-2&3,
Mr. Surendra Kumar, Advocate for R-4,
Mr. Krishnaraj Thakker, Addl. Advocate General a/w
Ms. Aishwarya Rajyashree, Advocate for R-5,
With
ORIGINAL APPLICATION No. 25/2021/EZ
IN THE MATTER OF:
Soumitra Ghosh,
Sole Proprietor of M/ Maa Durga Stone Works,
Maa Durga Colony, Thanapara, Pukur,
Jharkhand,
R/o Raj High School Road, Maa Durga Colony,
Pukur, Jharkhand,
....Applicant(s)
Versus
1. The State of Jharkhand,
Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda,
Ranchi - 834002,
2. District Mining Officer, Pukur
Mining Office Bhawan, Khandapara, Pukur,
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
Jharkhand.
55
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General a/w Ms. Amirta
Pandey, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 71/2021/EZ
IN THE MATTER OF:
Santosh Shaw,
Son and legal heir of Siyaram Shaw,
R/o 182, Nilani Base Road, Manik Talla,
24 Parganas North-Kanchrapara,
West Bengal - 743145,
....Applicant(s)
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
2. District Mining Officer,
Pukur Mining Office Bhawan,
Khandanpara, Pakur,
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
56
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General, a/w Ms. Amirta
Pandey, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 72/2021/EZ
IN THE MATTER OF:
1. Mr. Rudradeb Ghosh,
R/o Station Road, Nalhati, T.S. Nalhati,
M, Nalhati, Birbhum,
Pin - 731243,
2. Rahidul Islam,
R/o Village Nalhati College More, Ward No. 2,
P.O.& P.S. Nalhati, Birbhum,
3. Jamaluddin,
R/o Village-Nalhati College More, Ward No.2,
P.O. & P.S.-Nalhati, Birbhum,
All carrying on business under the name and style of M/s
Netaji Stone Works, having office at Mouza-Sundrapahari
No. 321, under P.S.-Maheshpur Radipur OP, District-
Pakur, State of Jharkhand,
....Applicant(s)
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
57
2. District Mining Officer,
Pakur Mining Office Bhawan,
Khandanpara, Pakur,
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General a/w Ms. Amirta
Pandey, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 73/2021/EZ
IN THE MATTER OF:
1. Sunil Kumar Singh,
R/o Brindavan Shibpuri, Anishabad,
Patna - 800002,
2. Om Prakash,
R/o Vidyut Board Colony, Road No.1, Rajbanshi Nagar,
P.S.-Shastri Nagar, Panta,
Pin - 800024,
All carrying on business under the name and style of M/s
Hitech Corporation, having office at Mouza-Khagachua
Sundrapahari, Plot No. 146/P & 147/P, under P.S.-
Pakuria, District-Pakur, State of Jharkhand,
....Applicant(s)
58
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
2. District Mining Officer,
Pakur Mining Office Bhawan,
Khandanpara, Pakur,
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General a/w Ms. Amirta
Pandey, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 81/2021/EZ
(I.A. No. 98/2022/EZ)
IN THE MATTER OF:
1. Kishore Kumar Khemani,
Sole proprietor of M/s. Satya Laghu Udyog,
having its principal place of business at Sindhipara,
Pakur-816107 (Jharkhand);
59
2. N.S. & Co.,
A Partnership Concern represented by its Partner
Smt. Aarti Mandhyan, having its principal place of business
at Sindhipara,
Pakur-816107 (Jharkhand);
3. Jial Das & Co.,
Represented by its Partner
Sumit Sandhwani having its principal place
of business at Sindhipara (Jharkhand);
4. Master Sunder Das & Sons,
Represented by its Partner
Sanjay Kumar having its principal place
of business at Sindhipara,
Pakur-816107 (Jharkhand);
5. Bansi Stone Works,
Represented by its Partner
Bansi Lal Katta having its principal place
of business at Harindanga Bazar,
Pakur-816107 (Jharkhand);
6. Mandhan Minerals Corporation,
Represented by its Partner
Anil Kumar having its principal place
of business at Sindhipara,
Pakur-816107 (Jharkhand);
7. Dipak Kumar Makhija
Prop. Dipak Kumar Makhija,
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
8. Azhar Islam
Pro. Azhar Islam,
60
having its principal place of business
at Jankinagar, Pakur-816107 (Jharkhand);
9. Narayan Das Sadhwani
Prop. Stone India,
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
10. Sudhir Kumar Madnani
Prop. Chabaria Engineering Company,
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
11. Lakhmani Stone Products
represented by its Partner
Ritin Lakhmani having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
12. Jai Kishan Lakhmani
Son & Legal heir of Moolchand Lakhmani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
13. Surojit Dutta
Prop. Dutta & Co. having its principal place of business
at Harindanga Bazar,
Pakur-816107 (Jharkhand);
14. Sumit Sadhwani
Son & Legal heir of Subhash Kumar
Prop. Jial Das & Co.
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
15. Tara Chand
Prop. Tara Stone Works
having its principal place of business
61
at Sindhipara, Pakur-816107 (Jharkhand);
16. Devendra Kr. Chandani
Prop. Devendra Kr. Chandani
having its principal place of business
at Sinchipara, Pakur-816107 (Jharkhand);
17. Bhattacharjee & Co.
Represented by its Partner Somnath Pathak
having its principal place of business
at Harindanga Bazar,
Pakur-816107 (Jharkhand);
18. Lalan Singh
Prop. Mahadev Store Works
having its principal place of business
at Tantipara, Pakur-816107 (Jharkhand);
19. Bidhan Chandra Trigunayat
Prop. Bidhan Chandra Trigunayat
having its principal place of business
at Chhoti Rajbari, Pakur-816107 (Jharkhand);
20. Satish Kumar Lakhmani
Prop. Sunder Stone Products
having its Principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
21. Ishak Sk.
Prop. Ishak Sk.
Having its principal place of business
at Vill.- Jankinagar, PO.- Prithivinagar,
Pakur-816107 (Jharkhand);
22. Sanjay Makhija
Prop. Jitesh Stone Works
having its principal place of business
62
at Sindhipara, Pakur-816107 (Jharkhand);
23. Md. Mustak Sk
Prop. Vidyarthi Stone Works
having its principal place of business
at Vill.-Ranipur, PO.- Sangrampur,
Pakur-816107 (Jharkhand);
24. Vivekanand Tiwari
Prop. Vivekanand Tiwari
having its principal place of business
at Hatpara, Pakur-816107 (Jharkhand);
25. Abdul Basir
Prop. Abdul Basir
having its principal place of business
at Vill. & Po.- Sitapahari,
Dist.- Pakur-816107 (Jharkhand);
26. Bibhash Mishra
Prop. Mishra Stone Works
having its principal place of business
at Bhagatpara, Pakur-816107 (Jharkhand);
27. Cygnet Stone Works
Represented by its Partner Sanjay Kumar Singh
having its principal place of business
at Raj High School Road, Pakur-816107 (Jharkhand);
28. Smt. Sunita Ganguli
Prop. Sunita Ganguli
having its principal place of business
at Baliharpur, Pakur-816107 (Jharkhand);
29. Jayant Kumar Tarjan
Prop. Jayant Kumar Tarjan
having its principal place of business
at Vill., PO. & PS.- Kotalpokhar,
63
Dist.- Sahibganj - 816105. (Jharkhand);
30. Pritam Jaiswal
Prop. Pritam Jaiswal
having its principal place of business
at Vill PO.- Lakrapahari, PS- Jama,
Dist. - Dumka - 816110 (Jharkhand);
31. Hassanand
Prop. Hassanand
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
32. Manohar Lal Sadhwani
Prop. Manohar Lal Sadhwani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
33. Amerjit Singh
Prop. Shree Guru Stone Works
having its principal place of business
at Malgodam Road, Pakur-816107 (Jharkhand);
34. Ali Reza
Prop. Ali Reza
having its principal place of business
at Vill.-Gangadda, Maheshpur,
Dist.- Pakur-816107 (Jharkhand);
35. Ali Mohmad
Prop. Ali Mahmad
having its principal place of business
at Vill.- Gangadda, PS Raddipur,
Dist- Pakur-816107 (Jharkhand);
36. Md. Riyajuddin
Prop. Azim Stone Works
having its principal place of business
64
at Vill.- Bohra, PO & PS Raddipur,
Dist.- Pakur-816107 (Jharkhand);
37. Jawahar Lal Singh
Prop. National Stone Works
having its principal place of business
at Vill., PO & PS Chatra,
Dist.- Birbhum 731238 (W.B.);
38. Atanu Sinha
Prop. Atanu Sinha
having its principal place of business
at Vill.-Orpara, PO Piladaha, PS Maheshpur,
Dist.- Pakur-816107 (Jharkhand);
39. Lakhiram Kishku
Prop. Lakhiram Kishku
having its principal place of business
at Vill.- Maheshgaria, PO.- Khagachua,
Dist.- Pakur-816107 (Jharkhand);
40. Shyam Mandhyan
Prop. Shyam Mandhyan
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
41. Panch Ratana Bhagat
Prop. Panch Ratana Bhagat
having its principal place of business
at Vill.&PO. Sangrampur,
Dist.- Pakur-816107 (Jharkhand);
42. Muklesur Alam
Prop. Muklesur Alam
having its principal place of business
at Vill.- Jankinagar, PO- Prithivinagar,
Dist.- Pakur-816107 (Jharkhand);
65
43. Santosh Das
Prop. Santosh Das having its principal place of business
at Vill. Kadasir, PO Harioka,
Dist. Birbhum - 816107 (W.B.)
44. Prakash Ch. Choudhary
Prop. Prakash Ch. Choudhary
having its principal place of business
at Main Road, Pakur-816107 (Jharkhand);
45. Arun Lakhamani
Prop. Sourav Stone Product
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
46. Jitendra Belani
Prop. Jitendra Belani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
47. Jitendra Belani Son & Legal heir of Parsuram Belani
Prop. Cee Bee Stone Works
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
48. Laxmi Ganesh Stone Works
Represented by its Partner Ajay Kr.
Having its principal place of business
at Anandpuri Colony, Pakur-816107 (Jharkhand);
49. Sunder Das Lakhamani
Represented by its Partner Satish Kr. Lakhmani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
50. New Muskan Stone Works
66
Represented by its Partner Md. Manbul Sk.
Having its principal place of business
at Sitapahari, Pakur-816107 (Jharkhand);
51. Modern Minerals Syndicate
Represented by its Partner Hasibul Rahman
having its principal place of business
at Vill. & PO. Chengadanga,
Dist.- Pakur-816107 (Jharkhand);
52. Dinanath Bhagat
Prop. D.S. Stone Works
having its principal place of business
at Harindanga Bazar, Pakur-816107 (Jharkhand);
53. Mahadev Stone Products
Represented by its Partner Sanjay Kr. Tebriwal
having its principal place of business
at Harindanga Bazar, Pakur-816107 (Jharkhand);
54. Black Diamond Stone Works
Represented by its Partner Ajay Tebriwal
having its principal place of business
at Harindanga Bazar, Pakur-816107 (Jharkhand);
55. Chacha Bhatija Stone Works
Represented by its Partner Md. Jalaluddin Sk.
Having its principal place of business
at Vill.- Kadamsar,
Dist.- Pakur-816107 (Jharkhand);
56. Basant Stone Works
Represented by its Partner Cina Nath Elani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
57. Maa Tara Stone Works
67
Represented by its Partner Ajay Kumar
having its principal place of business
at Anandpuri Colony, Pakur-816107 (Jharkhand);
58. R.K.Tiwari
Prop. Hills Stone Works
having its principal place of business
at Tinbangla Pakur-816107 (Jharkhand);
59. Dayal Stone Products
Represented by its Partner Harish Kumar
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
60. Bakhat Ram Mandhyan & Co.
Represented by its Partner Piyush Mandhyan
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
61. Aarti Mandhyan
Prop. Arti Mandhyan
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
62. Anup Kr.
Prop. H.G.Stone Works
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
63. Shivam Stone Works
Represented by its Partner Bimlendra Kumar
having its principal place of business
at Rajapara, Pakur-816107 (Jharkhand);
64. Hitesh Kumar Sadhwani
Prop. Hitesh Kumar Sadhwani
having its principal place of business
68
at Sindhipara, Pakur-816107 (Jharkhand);
65. Puran Kumar
Prop. Kewal Stone Works
Rep. by Sumit Sadhwani
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
66. Paresh Kr. Dutta
Prop. Paresh Kr. Dutta
having its principal place of business
at Rampurhat, Dist Birbhum-731224 (W.B.)
67. Khaja Baba Stone Works
Represented by its Partner Abdul Salam Sk.
Having its principal place of business
at Vill. Dumduma, PO- Birkiti,
PS Maheshpur, Dist.- Pakur-816107 (Jharkhand);
68. Sahabuddin Sheikh
Represented by its Partner Sahabuddin Sheikh
having its principal place of business
at Vill.- Dumdama, PO- Birkiti,
PS Maheshpur, Dist.- Pakur-816107 (Jharkhand);
69. Jahrul Haque
Prop. Jahrul Haque
having its principal place of business
at Vill.- Chanchki, PO.- Prithvinagar,
Dist.- Pakur-816107 (Jharkhand);
70. R.A.R. Stone Works
Represented by Partner Rahul Kumar
having its principal place of business
at Amrapara, Pakur-816107 (Jharkhand);
71. Saroj Kumar Bhagat
Represented by its Partner Saroj Kumar Bhagat
69
having its principal place of business
at Vill. & Po.-Sarasdangal,
PS Shikaripara, Dist.-Dumka 816118 (Jharkhand);
72. Srishti Stone Works
Represented by its Partner Vinod Bhagat
having its principal place of business
at Vill.- Sarasdangal, PO. & PS Shikaripara,
Dist.- Dumka 816118 (Jharkhand);
73. Kaushal Kishore Singh
Represented by its Partner Kaushal Kishore Singh
having its principal place of business
at Vill. & Po.- Dudhani,
PS & Dist.- Dumka 814101 (Jharkhand);
74. Jogesar Hembram
Represented by its Partner Jagesar Hembram
having its principal place of business
at Vill.- Manjhladih, PO.- Benagaria,
PS Shikaripara, Dist. - Dumka 816118 (Jharkhand);
75. Sanatan Soren
Prop. Bishwakarma Stone Works
having its principal place of business
at Vill.- Makrapahari, PO.- Sarshdanga,
PS Shikaripara,
Dist.- Dumka 816118 (Jharkhand);
76. Manik Chandra Maheshwari
Prop. Maa Vaishno Devi Stone Works
having its principal place of business
at Old Police Club Sarai Road,
Dist.-Dumka 814101 (Jharkhand);
77. Santosh Kumar
Prop. Santosh Kumar
70
having its principal place of business
at Vill. & PO.- Bhadwari,
PS Hasdia, Dist.- Dumka 814145 (Jharkhand);
78. Manik Chandra Maheshwari
Prop. Karni Stone Works
having its principal place of business
at Old Police Club Sarai Road,
Dist.- Dumka 816101 (Jharkhand);
79. Rashik Hembrom
Prop. Rashik Hembrom
having its principal place of business
at Vill.- Jaradih PO- Gando,
PS Dumka (M), Dist. - Dumka 816101 (Jharkhand);
80. Hari Nandan Choudhary
Prop. Hari Nandan Choudhary
having its principal place of business
at Bhagalpur Road, Dudhani,
Dist. - Dumka 816101 (Jharkhand);
81. Ravindranath Chand
Prop. Ravindranath Chand
having its paincipal place of business
at Vill & PO.- Gopikandar,
Dist.- Dumka 814103 (Jharkhand);
82. Dharamvir Singh
Prop. Dharamvir Singh
having its principal place of business
at Vill.- Lakdrapahari,
PS Jama, Dist. - Dumka 814110 (Jharkhand);
83. Murari Kumar Singh
Prop. Murari Kumar Singh
having its principal place of business
71
at Vill., PO & PS- Shikaripara,
Dist. - Dumka 814118 (Jharkhand);
84. Narayan Verma
Prop. Narayan Verma
having its principal place of business
at Vill., PO & PS- Shikaripara,
Dist. - Dumka 814118 (Jharkhand);
85. Umesh Bhagat
Prop. Jai Baba Bajranbali Stone Mill
having its principal place of business
at Vill.- Nishchintapur, PO. & PS- Rampurhat,
Dist. - Birbhum - 731224 (W.B.);
86. Rajkumar Singh
Prop. Baba Bum Bhola Stone Works
having its principal place of business
at Vill., Po. & PS - Shikaripara,
Dist. - Dumka 816118 (Jharkhand);
87. Vinod Pd. Bhagat
Prop. Jai Maa Tara Stone Product
having its principal place of business
at Vill. & Po.- Sarasdangal,
PS Shikaripara,
Dist. - Dumka 816118 (Jharkhand);
88. Kumar Rajiv Ranjan
Prop. Kumar Rajiv Ranjan
having its principal place of business
at Vill. Nishchintapur,
PO. & PS - Rampurhat,
Dist. - Birbhum 731224 (W.B.);
89. Deepak Kumar Singh
Prop. Deepak Singh
72
having its principal place of business
at Vill., PO & PS - Shikaripara,
Dist. - Dumka 816118 (Jharkhand);
90. Nirmal Jain (HUF) Karta Nirmal Jain
having its principal place of business
at Ranchi Road, Sriram Appartment,
1st Floor Jumritalaiya,
Dist.- Kodarma-825409 (Jharkhand);
91. Nirmal Jain @ Nirmal Kr. Gangwal
Prop. Parasnath Industry
having its principal place of business
at Gangwal Bhawan, Chandori Road,
PO. PS. & Dist.- Giridih 814301 (Jharkhand);
92. Mangal Kumar Chand
Prop. Mangal Kumar Chand
having its principal place of business
at Vill., Po. & PS- Dist. - Dumka 814101 (Jharkhand);
93. Johar Marad Buru Stone Product
Represented by its Partner Dhena Hansdha
having its principal place of business
at Vill & Po.- Sarasdangal,
PS Shikaripara, Dist. - Dumka 816118 (Jharkhand);
94. Rakesh Kumar
Prop. Rakesh Kumar
having its principal place of business
at Sindhipara,
Dist. - Pakur - 816107 (Jharkhand);
95. Otan Das & Co.
Represented by its Partner Smt. Arti Mandhyan
having its principal place of business
at Sindhipara, Dist.- Pakur-816107 (Jharkhand);
73
96. Md. Jamaluddin
Prop. Md. Jamaluddin
having its principal place of business
at Vill., PO.- Nalhati, Dist.- Birbhum 731220 (W.B.);
97. Das Enterprises
Represented by its Partner Gurmukh Das
having its principal place of business
at Sandhipara, Dist.- Pakur-816107 (Jharkhand);
98. Md. Hanif Mondal
Prop. Md. Hanif Mondal Sk.
Having its principal place of business
at Vill.- Dumcama, PO.- Birkiti,
PS- Maheshpur, Dist.- Pakur 816106 (Jharkhand);
99. Smt. Kiran Devi
Prop. Ganeshay Stone Works
having its principal place of business
at Vill.- Bashisha, PO.- Dangapara,
Dist.- Pakur 816104 (Jharkhand);
100. New Jharkhand Stone Works
Represented by its Partner Abu Baksh Ansari
having its principal place of business
at Vill-Kamlabag, Dudhani,
Dist.- Dumka 814101 (Jharkhand);
101. Rakesh Kr. Verma
Prop. Jai Maa Tara Stone Works
having its principal place of business
at Kalpara, Dist.- Pakur 816107 (Jharkhand);
102. Azhar Islam & Md. Jahrul Islam
Represented by its Partner Azhar Islam
having its principal place of business
74
at Jankinagar, Dist.- Pakur 816107 (Jharkhand);
103. Bivash Mishra
Prop. Shiv Stone Works
having its principal place of business
at Bhagatpara, Dist.- Pakur 816107 (Jharkhand);
104. Manvish Singh
Prop. Manvish Singh
having its principal place of business
at Gurudwara Road, Dist.- Pakur 816107 (Jharkhand);
105. Prem Chand Gangwani
Prop. Refulgent Stone Works
having its principal place of business
at Sindhipara, Dist.- Pakur - 816107 (Jharkhand);
106. Anil Kumar Singh
Prop. Shyam Stone Quarry
having its principal place of business
at Vill. & PO.- Mashadh,
PS Udhwantpur, Dist.- Bhojpur 802301 (Bihar);
107. Gouri Shankar Bhagat
Represented by its Partner Gouri Shankar Bhagat
having its principal place of business
at Vill., Po & PS- Kathikund,
Dist.- Dumka 814103 (Jharkhand);
108. Ramesh Kumar Jhunjhunwala
Prop. Ramesh Kr. Jhunjhunwala
having its principal place of business
at Vill.- Babupara,
Dist.- Dumka 814101 (Jharkhand);
109. Bishwanath Chand
Prop. Bishwanath Chand
having its principal place of business
75
at Vill. Po & PS - Shikaripara,
Dist.- Dumka 816118 Jharkhand);
110. Amresh Kundu
Represented by its Partner Amresh Kundu
having its principal place of business
at Vill.- Shanghatapara,
PS & PO- Rampurhat,
Dist.- Birbhum 731224 (W.B.);
111. Arun Kumar Saha
Represented by its Partner Arun Kumar Saha
having its principal place of business
at Vill., PO & PS Shikaripara,
Dist. - Dumka 816118 (Jharkhand);
112. Vaisnavi Stone Products
Represented by its Partner Manish Kumar
having its principal place of business
at LIC Colony, Dist.- Dumka 814101 (Jharkhand);
113. Rajendra Singh & Upendra Singh
Represented by its Partner Rajendra Singh
having its principal place of business
at Vill.- Nischintapur,
PO & PS Rampurhat,
Dist. - Birbhum 731224 (W.B.);
114. Shivam Stone Works
Represented by its Partner Manish Kumar
having its principal place of business
at LIC Colony,
Dist.- Dumka 814101 (Jharkhand);
115. Suresh Pd. Bhagat
Prop. Suresh Pd. Bhagat
having its principal place of business
76
at Vill.- Ganeshpur, PO. & PS Shikaripara,
Dist.- Dumka 816118 (Jharkhand);
116. Rakesh Kr. Singh
Prop. Jay Guru Stone Mines
having its principal place of business
at Vill., PO & PS - Shikaripara,
Dist.- Dumka 816118 (Jharkhand);
117. Smt. Manisha Singh
Prop. Srishti Stone Works
having its principal place of business
at Vill., PO & PS- Shikaripara,
Dist.- Dumka 816118 (Jharkhand);
118. Narayan Das Sadhwani
Prop. N. D. Enterprises
having its principal place of business
at Sindhipara, Pakur-816107 (Jharkhand);
119. Grand Mining
Represented by its Partner Narendra Singh
having its principal place of business
at GE/16, City Centre, Sector-4,
Bokaro, Jharkhand-827004;
120. Umanand Singh & Suresh Kumar Srivastava
Represented by its Partner Suresh Kumar Srivastava
having its principal place of business
at Sarasdangal, Dumka 816118 (Jharkhand);
121. Swami Satyanand
Prop. Anand Stone Works
having its principal place of business
at Chhotka Rajpur, Block Simri,
District- Buxar-802113 (Bihar);
77
122. Otan Das & Co. (Mining) Pvt. Ltd.
Rep. by Director Smt. Arti Mandhyan
having its principal place of business
at 10, Deodar Street flat no.2, 2ND Floor,
Kolkata WB 700019;
123. M/s Soura Construction Pvt. Ltd.
Rep. by Managing Director Sourojit Dutta
having its principal place of business
at 4, Andul Raj Rd, Hazra, Kalighat,
Kolkata, West Bengal 700026;
124. M/s West well Iron & Steel Pvt. Ltd.
Rep. by Director Rajesh Kumar
having its principal place of business
at 1B, Park St, Mullick Bazar,
Park Street area,
Kolkata, West Bengal 700017;
125. Manpashand Minerals Pvt. Ltd.
Rep. by Director Shiv Narayan Mal
having its principal place of business
at Ma 8/1B Maharshi Debendra Road,
Posta Bazar, Kolkata, WB 700007;
....Applicant(s)
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
2. District Mining Officer,
Pakur Mining Office Bhawan,
Khandanpara, Pakur,
78
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General a/w
Ms. Aishwarya Rajyashree, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 07/2022/EZ
IN THE MATTER OF:
Aditya Mahaladar,
S/o Late Divakar Mahaladar,
R/o Dharampur, Barla, Dharampur,
Birbhum - 731220,
....Applicant(s)
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
2. District Mining Officer,
Pakur Mining Office Bhawan,
Khandanpara, Pakur,
Jharkhand - 816107,
79
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS:
Mr. Krishnaraj Thaker, Addl. Advocate General a/w
Ms. Aishwarya Rajyashree, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
With
ORIGINAL APPLICATION No. 08/2022/EZ
IN THE MATTER OF:
1. Avijit Saha,
S/o Ashok Kumar Saha,
R/o Enatulibag, Jiaganj,
Murshidabad - 742123,
2. Tapas Banerjee,
S/o Sunil Kumar Banerjee,
R/o Bolpur Rajgram Road,
Nalhati, Birbhum - 731220,
3. Satyanarayan Maheshwari,
S/o Badri Prasad Maheshwari,
R/o Nandakumar Road, Nalhati (M),
Birbhum - 731220,
All carrying on business under the name and style of M/s
Om Minerals, as unregistered partnership firm, having
office at Plot No.10, Mouza-Chandpur, under P.S.-
Maheshpur, District-Pakur, State of Jharkhand,
....Applicant(s)
80
Versus
1. The State of Jharkhand,
Through Department of Mines and Geology,
Nepal House (Yojna Bhavan), Doranda, Ranchi,
Pin - 834002,
2. District Mining Officer,
Pakur Mining Office Bhawan,
Khandanpara, Pakur,
Jharkhand - 816107,
3. Jharkhand State Pollution Control Board,
Through Member Secretary,
H.E.C., Dhurwa, Ranchi,
Pin - 834004,
....Respondent(s)
COUNSEL FOR APPLICANT:
Mr. Abhrajit Mitra, Sr. Advocate a/w Mr. Rachit Lakhmani,
Advocate, Mr. Manabendra Thakur, Advocate & Ms. Indu
Bhusan Roy, Advocate
COUNSEL FOR RESPONDENTS :
Mr. Krishnaraj Thaker, Addl. Advocate General a/w
Ms. Aishwarya Rajyashree, Advocate for R-1&2,
Mr. Surendra Kumar, Advocate for R-3,
81
JUDGMENT
PRESENT:
HON'BLE MR. JUSTICE B. AMIT STHALEKAR (JUDICIAL MEMBER) HON'BLE MR. SAIBAL DASGUPTA (EXPERT MEMBER) __________________________________________________________________ Reserved On:-08th April, 2022 Pronounce On:-4th May, 2022 __________________________________________________________________
1. Whether the Judgment is allowed to be published on the net? Yes
2. Whether the Judgment is allowed to be published in the NGT Reporter? Yes JUSTICE B. AMIT STHALEKAR (JUDICIAL MEMBER) Heard the learned Counsel for the parties and perused the documents on record.
2. This Original Application has been filed by the Applicants on the allegation that a large number of stone quarries are being operated in the border areas of State of Jharkhand and State of West Bengal, particularly in the Birbhum District of West Bengal, and Dumka and Pakur Districts of State of Jharkhand. It is alleged that no Environmental Clearance has been granted to any of the quarrying and crushing units run by enterprises whose legality and validity is dubious. It is further alleged that the open cast stone quarrying and crushing activities are causing injury and damage to the environment and are in violation of the provisions of the Water (Prevention and Control of Pollution) Act, 1974 and Air (Prevention and Control of Pollution) Act, 1981. It is alleged that information regarding operators carrying on illegal mining activities was sought from the office of Block Land and Land Reforms Officer under the 82 Right to Information Act, 2005 and his reply dated 11.02.2013 (Annexure-1 to the Original Application), confirms that extensive mining is being carried on in the area but nothing has been disclosed whether the persons involved in the mining activities are having the mandatory Environmental Clearances and Consent to Operate as required under the Environment Impact Assessment Notification 2006 and under the provisions of the Water (Prevention and Control of Pollution) Act, 1974 and the Air (Prevention and Control of Pollution) Act, 1981.
3. Notices were issued to the Respondents as well as the Private Respondents No.14 on wards, several of whom were added in the array of Respondents during the pendency of the Original Application.
4. The Tribunal had also directed the Department of Environment & Forest, Respondent No.3, District Land and Land Reforms Officer, Birbhum, Respondent No.8 and the Chief Secretary, Govt. of West Bengal to file status report but the order dated 22.06.2016 shows that till date no one had put in appearance on behalf of the said Respondents.
5. The Status Report has been filed by the Jharkhand State Pollution Control Board which shows that six stone mines in Dumka and 40 in Pakur Districts were found to be operating without Consent to Operate and closure notices were, therefore, issued to all of them and criminal cases also instituted against 83 them. The Tribunal vide its order dated 25.07.2016 directed the Pollution Control Board to file its Action Taken Report.
6. The affidavit of the District Land and Land Reforms Officer, Respondent No.8, also showed that there were 217 stone quarries operating in the State of West Bengal out of which only 4 had necessary statutory clearances. Thereafter, another affidavit was filed by the Respondent No.8 on 20.05.2016, pointing out that after inspection and scrutiny of the documents, Consent to Operate were issued to 59 miners out of 112 approved by the District Level Screening Committee categorizing them in Category 'B'.
7. On 19.04.2018, the Tribunal took up the Original Application No. 127/2015/EZ as the leading case and it was observed that so far as the State of Jharkhand is concerned, nothing further remained to be decided except to assess the damage caused to the environment and ecology and the following directions were issued which read as under:-
"i) The Department of Environment, Govt. of Jharkhand shall prepare GIS mapping of all mining areas in the districts of Pakur and Dumka of the State of Jharkhand along with GPS coordinates and preparation of Shape files. This shall be applicable to both legal as well as illegal mines.
ii) Juxtaposition/superimposition of the Shape Files shall be done on the recent Google Earth images of the areas in question and also prepare time series Google Earth images by going backwards at least for the period of 10 years or such period for which such Google Earth images are available.
84
iii) The CPCB and the Jharkhand State PCB shall jointly undertake studies on the status of environment, particularly with regard to ambient air in the areas in question by fixing monitoring points and submitting comprehensive report within one month.
iv) As justifiable, serious apprehensions have been expressed by the applicant about the presence of lung disease and silicosis amongst the people in the locality where the mines are being operated, the Chief Medical Officer (CMO) or Civil Surgeon or such other Medical Officer, in-charge of the districts, shall also accompany the team of Sr. Scientists of CPCB and State PCB and survey the area and examine the populace of the area in question and submit a separate report on the adverse effect on the human health due to the mining/crushing activities.
v) The assessment of damage to the environment and ecology in the said mining areas shall be done by the Forest Research Institute (FRI), Derhadun, on the following terms of reference:-
a) Cost of mined materials, both legally and illegally mined;
b) Cost of ecological restoration of the areas in question;
c) Computation of Net Present Value of the loss of ecological/environmental services forgone.
The Director, FRI, Derhadun is directed to depute a team of competent Sr. Scientists for undertaking the under item No. (v) above on the terms and reference made therein."
8. Thereafter the case was taken up by the National Green Tribunal, Principal Bench, New Delhi, on 30.05.2018 when the following orders were passed.
"The Forest Research Institute has filed M.A. No. 795 of 2018 seeking transfer of Original Application No. 85 127 of 2015 from the file of Eastern Zone Bench, Kolkata to Principal Bench, New Delhi.
They have also filed M.A. No. 796 of 2018 seeking clarification of the order passed by us in this case. We have not granted the relief sought in both the applications.
The relief sought in M.A. No. 796 of 2018 is to modify the order dated 19.04.2018 passed in O.A. No. 127 of 2015 directing the Forest Research Institute, Dehradun to conduct inspection of the mining sites and to give opinion on the following:-
(a) Cost of mined material, both legally and illegally mined.
(b) Cost of ecological restoration of the area in question.
(c) Computation of the net present value of loss of ecology/environment services forgone.
The applicant wants to get the said order modified. In the above circumstances, there is no need to transfer O.A. No. 127 of 2015 from the file of Eastern Zonal Bench, Kolkata as it would suffice if we consider the request made in M.A. No. 796 of 2018. Hence, we dispense with Notice in M.A. No. 795 of 2018 and M.A. No. 796 of 2018 to the respondents. both the applications are taken up for consideration. As stated above, during proceedings in O.A. No. 127 of 2015, this Tribunal passed an order on 19th April, 2018 directing the Forest Research Institute of India, Dehradun to conduct a study of the mining areas and furnish its report on the aspect relating to mining. The learned Counsel submits that the Forest Research Institute of India, Dehradun is not competent to conduct a study of the aforesaid subject as the institution is not equipped with sufficient Experts and other requisites to conduct such study, however, he 86 submits that instead of issuing direction to Forest Research Institute of India, Dehradun, this Tribunal may refer the matter to Indian Council of Forestry Research and Education, Dehradun who have got other wings under its control and competent to give its opinion on the subject.
The Bench is of the opinion that the inability expressed by the institute is not well founded. They have shown insensitiveness to the important issue and it has failed to notice the trust this Tribunal has reposed in the institute treating it as a institute of repute and capable of giving its expert opinion on the environment and allied fields. Therefore, while expressing our displeasure to the Forest Research Institute of India, Dehradun, now we call upon the Indian Council of Forestry Research and Education, Dehradun, to get study conducted in terms of our order issued on 19th April, 2018 and submit report within a period of two months from now."
9. The Indian Council of Forestry Research & Education, Dehradun, ('ICFRE' for short), was directed to conduct a study in terms of the directions given by the Tribunal in its order dated 19.04.2018.
10. Accordingly, the ICFRE had submitted its report on 29.01.2019 and the Tribunal in its order of 01.07.2020 observed that the said report pertains only to the Districts of Dumka and Pakur in the State of Jharkhand. The State of Jharkhand was, therefore, directed to ensure recovery of Environmental Compensation from the erring stone mine and stone crusher units following the 'Polluter Pays' Principle expeditiously, as far as it may 87 be practicable, within three months from hence and submit a report.
11. The Tribunal in its order of 01.07.2020, had again observed that so far as the State of West Bengal is concerned, it is quite apparent from the affidavit filed by the State of West Bengal through the District Magistrate, Birbhum District, on 14.11.2017 that the only action left to be taken in the case was to decide on the quantum of penalty/environmental compensation as observed vide order dated 24.05.2017, since all stone mines and crusher units were non-compliant and had been operating illegally except six.
12. The Tribunal in its order dated 01.07.2020 had further directed a report of assessment of damage and environmental compensation as done in the case of Dumka and Pakur Districts of Jharkhand either by the State machinery or by engaging the services of ICFRE within a period of two months and action taken thereon by the State of West Bengal to be filed.
13. On 04.01.2021, Ms. Aishwarya Rajyashree, learned Counsel appearing for the State of Jharkhand, informed the Tribunal that action has been initiated by the State Government for recovery of Environmental Compensation by issuing Demand Notice to 204 out of 217 identified illegal stone mine operators in the State and further time was required to complete the action.
14. So far as the Birbhum District of State of West Bengal is concerned, it was pointed out by the learned Counsel that the 88 ICFRE had sought certain information from the State Pollution Control Board which had been furnished and it was being examined by the ICFRE.
15. Thereafter, the Tribunal by its order dated 04.01.2021, directed that the State of Jharkhand shall complete the process of recovery of Environmental Compensation and restitution of Environment by the next date.
16. We also find that in some of the connected cases, the ICFRE report has also been challenged and, therefore, direction was issued to implead the ICFRE in the array of Respondents.
17. In the present Original Application several I.As. have been filed which will be addressed hereinafter:-
I.A. No. 12/2021/EZ:-
1. This I.A. has been filed by the Applicant, M/s Madhucon Projecs Limited, for impleadment in the Orignal Application.
2. We find that the Tribunal vide its order dated 22.06.2021 had allowed the said prayer in the I.A. and the Applicant was impleaded as Respondent No.420 in the array of Respondents.
3. The Applicant in the I.A. is further challenging the report of the ICFRE, Dehradun, dated 29.01.2019, and for setting aside/quashing of the impugned Penalty Notice No. 2177/M dated 01.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report 89
4. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 117.97 lakhs out of which Rs. 110.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
5. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
6. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
7. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 13/2021/EZ:-
1. This I.A. has been filed by the Applicant, M/s Madhucon Projects Limited, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2072/M dated 27.11.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report. 90
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 864.64 lakhs out of which Rs. 812.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 27.11.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 14/2021/EZ:-
1. This I.A. has been filed by the Applicant, M/s Madhucon Projects Limited, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2184/M dated 01.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report. 91
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 126.82 lakhs out of which Rs. 115.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 19/2021/EZ:-
1. This I.A. has been filed by the Applicant, Saroj Kumar Bhagat, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1942 dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report., with a further prayer for 92 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 2,10,64,074.46/- out of which Rs.
2,03,00,000.00 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka, Jharkhand.
I.A. No. 69/2021/EZ:-
1. This I.A. has been filed by the Applicant, Hindustan Granite Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2120 dated 01.12.2020, issued 93 by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report., with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 90.90 lakhs out of which Rs. 83.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
94
I.A. No. 70/2021/EZ:-
1. This I.A. has been filed by the Applicant, Hindustan Granite Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2298/M dated 05.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report., with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 66.78 lakhs out of which Rs. 61.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 95
5. For reasons aforesaid, we quash the impugned demand notice dated 05.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 71/2022/EZ:-
1. This I.A. has been filed by the Applicant, Hindustan Granite Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 19/M dated 06.01.2021, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report., with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 199.27 lakhs out of which Rs. 182.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally 96 mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 06.01.2021 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 73/2021/EZ:-
1. This I.A. has been filed by the Applicant, Hindustan Industries and Mining Corporation, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2295/M dated 05.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report., with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 161.55 lakhs out of which Rs. 153.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show 97 cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 05.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 96/2021/EZ:-
1. This I.A. has been filed by the Applicant, Shri Sahabuddin Sk., for impleadment in the Orignal Application.
2. We find that the Tribunal vide its order dated 11.11.2021 had allowed the said prayer in the I.A. and the Applicant was impleaded as Respondent No.424 in the array of Respondents.
3. The Applicant in the I.A. is further challenging the report of the ICFRE, Dehradun, dated 29.01.2019, and for setting aside/quashing of the impugned Penalty Notice No. 2241/M dated 04.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report
4. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 105.83 lakhs out of which Rs. 96.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
5. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been 98 mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
6. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
7. For reasons aforesaid, we quash the impugned demand notice dated 04.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 16/2022/EZ:-
1. This I.A. has been filed by the Applicant, Sumit Lakhmani, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Sumit Lakhmani be impleaded in the array of Respondents as Respondent No.425.
I.A. No. 17/2022/EZ:-
1. This I.A. has been filed by the Applicant, Sumit Lakhmani, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2213 dated 01.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for 99 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 49.44 lakhs out of which Rs. 41.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 33/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Dinanath Stone Works, for impleadment in the array of Respondents in the Original Application.
100
2. The I.A. is allowed. Let M/s Dinanath Stone Works be impleaded in the array of Respondents as Respondent No.426.
I.A. No. 34/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Dinanath Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1896 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 3,48,57,952.25 out of which Rs. 3,35,00,000.00 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally 101 mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka, Jharkhand.
I.A. No. 35/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Raksha Kali Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Raksha Kali Stone Works be impleaded in the array of Respondents as Respondent No.427.
I.A. No. 36/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Raksha Kali Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1923 dated 24.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 69,58,499.40/- out of which Rs.
66,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
102
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Pakur, Jharkhand.
I.A. No. 37/2022/EZ:-
1. This I.A. has been filed by the Applicant, Gaur Chandra Mandal, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Gaur Chandra Mandal be impleaded in the array of Respondents as Respondent No.428.
I.A. No. 38/2022/EZ:-
1. This I.A. has been filed by the Applicant, Gaur Chandra Mandal, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned 103 Penalty Notice No. 1889 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 3,69,67,422.10/- out of which Rs.
3,57,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
104 I.A. No. 39/2022/EZ:-
1. This I.A. has been filed by the Applicant, Adivasi Stone Co-
operative Society, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Adivasi Stone Co-operative Society be impleaded in the array of Respondents as Respondent No.429. I.A. No. 40/2022/EZ:-
1. This I.A. has been filed by the Applicant, Adivasi Stone Co-
operative Society, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1901 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 2,93,68,255.77/- out of which Rs. 2,83,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. 105
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 41/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Krishna Stone, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Krishna Stone be impleaded in the array of Respondents as Respondent No.430.
I.A. No. 42/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Krishna Stone, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 238.18 lakhs out of which Rs. 225.00 lakhs is 106 stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 43/2022/EZ:-
1. This I.A. has been filed by the Applicant, Mantu Kumar Mandal for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Mantu Kumar Mandal be impleaded in the array of Respondents as Respondent No.431.
I.A. No. 44/2022/EZ:-
1. This I.A. has been filed by the Applicant, Mantu Kumar Mandal, challenging the report of the ICFRE, Dehradun, dated 107 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1940 dated 24.11.2020 issued by the District Mining Officer, Dumka Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 12,99,166.33 out of which Rs. 11,00,000.00 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
108
I.A. No. 45/2022/EZ:-
1. This I.A. has been filed by the Applicant, Azijul Islam, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Azijul Islam be impleaded in the array of Respondents as Respondent No.432.
I.A. No. 46/2022/EZ:-
1. This I.A. has been filed by the Applicant, Azijul Islam challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No.2278 dated 05.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 8.30 lakhs out of which Rs. 2.40 lakhs is stated to be the cost of ecological restoration and Rs. 5.90 lakhs is Compaction of Net Present Value of loss of ecological/environmental services foregone.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. 109
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 05.12.2022 passed by the District Mining Officer, Pakur.
I.A. No. 47/2022/EZ:-
1. This I.A. has been filed by the Applicant, Ragda Murmu, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Ragda Murmu be impleaded in the array of Respondents as Respondent No.433.
I.A. No. 48/2022/EZ:-
1. This I.A. has been filed by the Applicant, Ragda Murmu, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2246 dated 04.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 185.34 lakhs out of which Rs. 176.00 lakhs is 110 stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 04.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 49/2022/EZ:-
1. This I.A. has been filed by the Applicant, Ragda Murmu, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2067 dated 27.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
111
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1424.78 lakhs out of which Rs. 1386.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 27.11.2020 passed by the District Mining Officer, Pakur.
I.A. No. 50/2022/EZ:-
1. This I.A. has been filed by the Applicant, Ragda Murmu, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2059 dated 27.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for 112 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 998.09 lakhs out of which Rs. 969.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 27.11.2020 passed by the District Mining Officer, Pakur.
I.A. No. 51/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Jai Baba Bashukinath Stone Works, for impleadment in the array of Respondents in the Original Application. 113
2. The I.A. is allowed. Let M/s Jai Baba Bashukinath Stone Works be impleaded in the array of Respondents as Respondent No.434.
I.A. No. 52/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Jai Baba Bashukinath Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1965 dated 24.11.2020 issued by the District Mining Officer, Pakur Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 2,80,16,451.64 out of which Rs. 2,63,00,000.00 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally 114 mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 29.01.2019 passed by the District Mining Officer, Pakur.
I.A. No. 53/2022/EZ:-
1. This I.A. has been filed by the Applicant, Prakash Bhagat, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Prakash Bhagat be impleaded in the array of Respondents as Respondent No.435.
I.A. No. 54/2022/EZ:-
1. This I.A. has been filed by the Applicant, Prakash Bhagat challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2023 dated 24.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 4,70,756.78/- out of which Rs. 1,34,945.37/- is stated to be the cost of ecological restoration and Rs.
3,35,811.41/- lakhs is Compaction of Net Present Value of loss of ecological/environmental services foregone. 115
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
4. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Pakur. I.A. No. 55/2022/EZ:-
1. This I.A. has been filed by the Applicant, Chandan Kumar Singh, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Chandan Kumar Singh be impleaded in the array of Respondents as Respondent No.436.
I.A. No. 56/2022/EZ:-
1. This I.A. has been filed by the Applicant, Chandan Kumar Singh challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2300 dated 05.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for 116 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 112.17 lakhs out of which Rs. 93.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 05.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 57/2022/EZ:-
1. This I.A. has been filed by the Applicant, Kashinath Pal, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Kashinath Pal be impleaded in the array of Respondents as Respondent No.437. 117
I.A. No. 58/2022/EZ:-
1. This I.A. has been filed by the Applicant, Kashinath Pal, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1941 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 12,23,967.62/- out of which Rs. 3,50,857.95/-
is stated to be the cost of ecological restoration and Rs. 8,73,109.67/- is Compaction of Net Present Value of loss of ecological/environmental services foregone.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 118
4. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 59/2022/EZ:-
1. This I.A. has been filed by the Applicant, Suresh Kumar Verma, for impleadment in the array of Respondents in the Original Application
2. The I.A. is allowed. Let Suresh Kumar Verma be impleaded in the array of Respondents as Respondent No.438.
I.A. No. 60/2022/EZ:-
1. This I.A. has been filed by the Applicant, Suresh Kumar Verma, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1887 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,83,01,680.29/- out of which Rs.
1,74,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been 119 mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 61/2022/EZ:-
1. This I.A. has been filed by the Applicant, Jamirul Haque, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Jamirul Haque be impleaded in the array of Respondents as Respondent No. 439.
I.A. No. 61/2022/EZ:-
1. This I.A. has been filed by the Applicant, Jamirul Haque, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2105 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for 120 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 214.57 lakhs out of which Rs. 208.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 63/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Ganpati Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Ganpati Stone Works, be impleaded in the array of Respondents as Respondent No.440. 121
I.A. No. 64/2022/EZ:-
1. This I.A. has been filed by the Applicant, Devnarayan Rai, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Devnarayan Rai be impleaded in the array of Respondents as Respondent No.441.
I.A. No. 65/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Mahadeo Stone Products, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Mahadeo Stone Products be impleaded in the array of Respondents as Respondent No.442.
I.A. No. 66/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Mahadeo Stone Products, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 197 dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,17,52,650.75/- out of which Rs. 122
1,13,00,000/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 67/2022/EZ:-
1. This I.A. has been filed by the Applicant, Rajeshwari Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Rajeshwari Stone Works, be impleaded in the array of Respondents as Respondent No. 443.
I.A. No. 68/2022/EZ:-
1. This I.A. has been filed by the Applicant, Rajeshwari Stone Works, challenging the report of the ICFRE, Dehradun, dated 123 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2218 dated 01.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 269.14 lakhs out of which Rs. 256.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur. 124
I.A. No. 69/2022/EZ:-
1. This I.A. has been filed by the Applicant, Daulat Momin, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Daulat Momin be impleaded in the array of Respondents as Respondent No.444.
I.A. No. 70/2022/EZ:-
1. This I.A. has been filed by the Applicant, Daulat Momin, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2143 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 452.03 lakhs out of which Rs. 433.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. 125
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 71/2022/EZ:-
1. This I.A. has been filed by the Applicant, Debu Biswas, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Debu Biswas be impleaded in the array of Respondents as Respondent No.445 I.A. No. 72/2022/EZ:-
1. This I.A. has been filed by the Applicant, Debu Biswas, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2242 dated 04.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 26.74 lakhs out of which Rs. 22.00 lakhs is 126 stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 04.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 73/2022/EZ:-
1. This I.A. has been filed by the Applicant, Jay Stone Products, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Jay Stone Products be impleaded in the array of Respondents as Respondent No.446.
I.A. No. 74/2022/EZ:-
1. This I.A. has been filed by the Applicant, Jay Stone Products, challenging the report of the ICFRE, Dehradun, dated 127 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1990 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 3,14,07,815.46/- out of which Rs.
2,98,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
128 I.A. No. 75/2022/EZ:-
1. This I.A. has been filed by the Applicant, Ganapati Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2072 dated 14.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,59,94,437.88/- out of which Rs.
1,51,00,000.00/- lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 129
5. For reasons aforesaid, we quash the impugned demand notice dated 14.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 76/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s M. K. Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s M. K. Stone Works be impleaded in the array of Respondents as Respondent No.447.
I.A. No. 77/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s M.K. Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2312 dated 08.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 192.43 lakhs out of which Rs. 186.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been 130 mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 08.12.2020 passed by the District Mining Officer, Pakur, I.A. No. 78/2022/EZ:-
1. This I.A. has wrongly been filed by the Applicant, M/s M.K. Stone Works, since the mined penalty order number and date as well as the amount of penalty of Rs. 192.43 lakhs of which Rs. 186.00 lakhs is stated to be the cost of mined material, both legally and illegally mined, is identical to that of I.A. No. 77/2022/EZ by the same Applicant. The Mouzas-
Mansinghpur and Plot Nos. 1019 to 1027 and Rakba-2.40 acres, are same in both the applications
2. On a perusal of the I.A., it appears that the Applicant M/s M.K. Stone Works, has wrongly been filed the I.A. No. 78/2020/EZ after filing the I.A. No. 77/2022/EZ.
3. Therefore, I.A. No. 78/2022/EZ is rejected. 131 I.A. No. 79/2022/EZ:-
1. This I.A. has been filed by the Applicant, Shree Ganpati Stone for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Shree Ganpati Stone be impleaded in the array of Respondents as Respondent No.448.
I.A. No. 80/2022/EZ:-
1. This I.A. has been filed by the Applicant, Shree Ganpati Stone, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2065 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 3,86,86,361.79/- out of which Rs.
3,76,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. 132
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 81/2022/EZ:-
1. This I.A. has been filed by the Applicant, Vijay Prasad Bhagat, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Vijay Prasad Bhagat be impleaded in the array of Respondents as Respondent No.449.
I.A. No. 82/2022/EZ:-
1. This I.A. has been filed by the Applicant, Vijay Prasad Bhagat, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1905 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
133
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 6,30,94,724.40/- out of which Rs.
6,14,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 83/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Dada Bhai Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Dada Bhai Stone Works be impleaded in the array of Respondents as Respondent No.450. 134
I.A. No. 84/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Dada Bhai Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2223 dated 02.12.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 87.42 lakhs out of which Rs. 83.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 135
5. For reasons aforesaid, we quash the impugned demand notice dated 02.12.2020 passed by the District Mining Officer, Dumka.
I.A. No. 85/2022/EZ:-
1. This I.A. has been filed by the Applicant, Md. Mukhtar Momin, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Md. Mukhtar Momin be impleaded in the array of Respondents as Respondent No.451.
I.A. No. 86/2022/EZ:-
1. This I.A. has been filed by the Applicant, Md. Mukhtar Momin, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2204 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 10.77 lakhs out of which Rs. 3.11 lakhs is stated to be the cost of ecological restoration and Rs. 7.66 lakhs is Compaction of Net Present Value of loss of ecological/environmental services foregone.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as 136 much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
4. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 87/2022/EZ:-
1. This I.A. has been filed by the Applicant, Nirmal Kumar Tebriwal, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Nirmal Kumar Tebriwal be impleaded in the array of Respondents as Respondent No.452.
I.A. No. 88/2022/EZ:-
1. This I.A. has been filed by the Applicant, Nirmal Kumar Tebriwal, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2077 dated 27.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
137
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 787.54 lakhs out of which Rs. 767.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 27.11.2020 passed by the District Mining Officer, Pakur.
I.A. No. 89/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Suraj Stone Works, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Suraj Stone Works be impleaded in the array of Respondents as Respondent No.453. 138
I.A. No. 90/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Suraj Stone Works, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2150 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 731.37 lakhs out of which Rs. 689.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 139
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 91/2022/EZ:-
1. This I.A. has been filed by the Applicant, Najrul Sk., for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Najrul Sk. be impleaded in the array of Respondents as Respondent No.454.
I.A. No. 92/2022/EZ:-
1. This I.A. has been filed by the Applicant, Najrul Sk.
challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2078 dated 27.11.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 762.95 lakhs out of which Rs. 739.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as 140 illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 27.11.2020 passed by the District Mining Officer, Pakur. I.A. No. 93/2022/EZ:-
1. This I.A. has been filed by the Applicant, Manoj Kumar, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Manoj Kumar be impleaded in the array of Respondents as Respondent No.455.
I.A. No. 94/2022/EZ:-
1. This I.A. has been filed by the Applicant, Manoj Kumar, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2064 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
141
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,46,85,801.70/- out of which Rs.
1,39,00,000/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 95/2022/EZ:-
1. This I.A. has been filed by the Applicant, Lutful Haque @ Lutful Sk. for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Lutful Haque @ Lutful Sk. be impleaded in the array of Respondents as Respondent No.456. 142
I.A. No. 96/2022/EZ:-
1. This I.A. has been filed by the Applicant, Lutful Haque @ Lutful Sk., challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2169 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 449.07 lakhs out of which Rs. 417.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 143
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 97/2022/EZ:-
1. This I.A. has been filed by the Applicant, Lutful Haque @ Lutful Sk., challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2214 dated 01.12.2020 issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 48.39 lakhs out of which Rs. 42.00 lakhs is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally 144 mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 passed by the District Mining Officer, Pakur.
I.A. No. 99/2022/EZ:-
1. This I.A. has been filed by the Applicants, M/s S & J Stone Quary, Samim Ahmed and Jahur Alam, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s S & J Stone Quary, Samim Ahmed and Jahur Alam, be impleaded in the array of Respondents as Respondent Nos. 457, 458 & 459.
I.A. No. 100/2022/EZ:-
1. This I.A. has been filed by the Applicants, M/s S & J Stone Quary, Samim Ahmed and Jahur Alam, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2035/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted. 145
I.A. No. 101/2022/EZ:-
1. This I.A. has been filed by the Applicants, M/s S & J Stone Quary, Samim Ahmed and Jahur Alam, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2035/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. Since the document filed which is alleged to be the impugned Penalty Notice dated 24.11.2020, is not legible and it is not possible to pass any interim order and, therefore, the no interim order is required in the present I.A. I.A. No. 102/2022/EZ:-
1. This I.A. has been filed by the Applicant, Azad Ali, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Azad Ali be impleaded in the array of Respondents as Respondent No.460.
I.A. No. 103/2022/EZ:-
1. This I.A. has been filed by the Applicant, Azad Ali, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1910/M dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, 146 Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 104/2022/EZ:-
1. This I.A. has been filed by the Applicant, Azad Ali, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1910 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,87,22,013.76/- out of which Rs.
1,79,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the 147 Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 105/2022/EZ:-
1. This I.A. has been filed by the Applicant, Bishnu Charan Das, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Bishnu Charan Das be impleaded in the array of Respondents as Respondent No.461.
I.A. No. 106/2022/EZ:-
1. This I.A. has been filed by the Applicant, Bishnu Charan Das, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1967/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted. 148
I.A. No. 111/2022/EZ:-
1. This I.A. has been filed by the Applicant, Bishnu Charan Das, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1967/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 5,32,75,784.70/- out of which Rs.
5,14,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 149
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 112/2022/EZ:-
1. This I.A. has been filed by the Applicant, Golam Kibiria Mallick, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Golam Kibiria Mallick be impleaded in the array of Respondents as Respondent No. 462.
I.A. No. 113/2022/EZ:-
1. This I.A. has been filed by the Applicant, Golam Kibiria Mallick, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2047/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 114/2022/EZ:-
1. This I.A. has been filed by the Applicant, Golam Kibiria Mallick, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned 150 Penalty Notice No. 2047/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 1,50,03,907.73/- out of which Rs.
1,42,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
151 I.A. No. 115/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Kazi & Kazi Stone Mines, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Kazi & Kazi Stone Mines be impleaded in the array of Respondents as Respondent No.463.
I.A. No. 116/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Kazi & Kazi Stone Mines, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1890/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 117/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Kazi & Kazi Stone Mines, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1890/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further 152 prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 118/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Siulibona Stone Mines, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let M/s Siulibona Stone Mines be impleaded in the array of Respondents as Respondent No.464.
I.A. No. 119/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Siulibona Stone Mines, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1929/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted. 153
I.A. No. 120/2022/EZ:-
1. This I.A. has been filed by the Applicant, M/s Siulibona Stone Mines, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1929/M dated 24.11.2020, issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 2,91,74,104.41/- out of which Rs.
2,82,00,000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order. 154
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 121/2022/EZ:-
1. This I.A. has been filed by the Applicant, Susanta Mondal for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Susanta Mondal be impleaded in the array of Respondents as Respondent No. 465.
I.A. No. 122/2022/EZ:-
1. This I.A. has been filed by the Applicant, Susanta Mondal, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1943/M dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 123/2022/EZ:-
1. This I.A. has been filed by the Applicant, Susanta Mondal, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned 155 Penalty Notice No. 1943 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 6,02,53,510.32/- out of which Rs.
5,74,00000.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
156 I.A. No. 124/2022/EZ:-
1. This I.A. has been filed by the Applicant, Tapan Kanti Ghosh, for impleadment in the array of Respondents in the Original Application.
2. The I.A. is allowed. Let Tapan Kanti Ghosh be impleaded in the array of Respondents as Respondent No. 466.
I.A. No. 125/2022/EZ:-
1. This I.A. has been filed by the Applicant, Tapan Kanti Ghosh, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2002/M dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 126/2022/EZ:-
1. This I.A. has been filed by the Applicant, Tapan Kanti Ghosh, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 2002 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for 157 modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 57,86,635.37/- out of which Rs.
52,000,00.00/- is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 127/2022/EZ:-
1. This I.A. has been filed by the Applicant, Thakur Shyam Sundar Singh, for impleadment in the array of Respondents in the Original Application.
158
2. The I.A. is allowed. Let Thakur Shyam Sundar Singh be impleaded in the array of Respondents as Respondent No.467.
I.A. No. 128/2022/EZ:-
1. This I.A. has been filed by the Applicant, Thakur Shyam Sundar Singh, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1936/M dated 24.11.2020 issued by the District Mining Officer, Dumka Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 129/2022/EZ:-
1. This I.A. has been filed by the Applicant, Thakur Shyam Sundar Singh, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1936 dated 24.11.2020 issued by the District Mining Officer, Dumka Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 2,64,24,241.20 out of which Rs. 2,57,00000.00 159 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 139/2022/EZ:-
1. This I.A. has been filed by the Applicant, Sanoj Rajak, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1984/M dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
160
2. We find that the copy of the impugned Penalty Notice dated 24.11.2020 has not been filed along with the I.A. and, therefore, no interim order is required/granted.
I.A. No. 140/2022/EZ:-
1. This I.A. has been filed by the Applicant, Sanoj Rajak, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice No. 1984 dated 24.11.2020 issued by the District Mining Officer, Dumka, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notice directed the Applicant to deposit a total amount of Rs. 90,62,120.60 out of which Rs. 87,00,000.00 is stated to be the cost of mined material, both legally and illegally mined.
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally 161 mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 24.11.2020 passed by the District Mining Officer, Dumka.
I.A. No. 141/2022/EZ:-
1. This I.A. has been filed by the Applicant, P.C. Ganguly & Sons, challenging the report of the ICFRE, Dehradun, dated 29.01.2019 and for setting aside/quashing of the impugned Penalty Notice Nos. 2115 (for Mine-A), 2170 (for Mine-B), 2172 (for Mine-C) and 2171 (for Mine-D) all dated 01.12.2020, issued by the District Mining Officer, Pakur, Jharkhand, in pursuance of the ICFRE, Dehradun, report, with a further prayer for modification of the order dated 01.07.2020 passed by the Tribunal.
2. The Penalty Notices directed the Applicant to deposit a total amount of Rs. 354.01 lakhs out of which Rs. 218.00 lakhs is stated to be the cost of mined material, both legally and illegally mined for Mine-A, total amount of Rs.71.10 lakhs out of which Rs. 59.00 is stated to be the cost of mined material, both legally and illegally for Mine-B, total amount of Rs. 177.73 lakhs out of which Rs. 154.00 lakhs is stated to be the cost of mined material, both legally and illegally for Mine-C and a total amount of Rs. 44.96 lakhs out of which Rs. 39.00 lakhs is stated to be the cost of mined material, both legally and illegally for Mine-D. 162
3. However, we find that the demand notice was passed so blatantly in violation of principles of natural justice in as much as it does not even mention the material which has been mined; quantum of mined material both legally as well as illegally and accordingly imposition of penalty/Environmental Compensation for illegally mined material.
4. We are surprised that penalty has been imposed for legally mined material for which there is no explanation. No show cause notice or opportunity of hearing has been given to the Applicant of the I.A. Neither the quantum of mineral illegally mined has been determined nor has the value of such mined material been stated in the impugned penalty order.
5. For reasons aforesaid, we quash the impugned demand notice dated 01.12.2020 (for all Mines A, B, C & D) passed by the District Mining Officer, Dumka.
18. The West Bengal Pollution Control Board has filed an affidavit dated 06.04.2022, stating therein that the ICFRE, Dehradun, has submitted its report on assessment of damage to the environmental ecology in stone mining areas of Birbhum District of West Bengal.
Overall findings of the study made by the ICFRE, Dehradun, show that the total volume of mined material in the Birbhum District of West Bengal is 4,52,46,965.90 m3 and the total cost of the mined material is 588.21 crores based on current market rates. The cost of ecological restoration of the area in question has been computed by Compensatory Afforestation for all the mining activities in the 163 Birbhum District at Rs. 893.89 lakhs and the computation of Net Present Value (NPV) of the loss of ecological/environmental services forgone is Rs. 2773.74 lakhs for Birbhum District.
19. The Ministry of Environment, Forests and Climate Change, in its affidavit dated 05.04.2022, has brought on record its report on assessment of damage caused to the environment and ecology in stone mining areas of Birbhum District of West Bengal.
20. Having gone through the reports of the ICFRE, Dehradun, both dated 29.01.2019 and February, 2022, we are of the view that State of West Bengal, Respondent No.3, will have to examine these reports along with the report of the West Bengal Pollution Control Board in consultation with the Scientists of Institute of Forest Productivity (IFP) Ranchi, under ICFRE, Dehradun, and determine the miners who have illegally mined stone from the District- Birbhum as pointed out in these reports. The State Government, while determining the Environmental Compensation, shall identify the violators of environmental laws/illegal miners or legal miners but who have extracted mineral in excess of what was stipulated in their lease agreements. The State Government shall thereafter proceed to give an opportunity of hearing to each of such violators of environmental norms according to the principles of natural justice and shall thereafter proceed to pass orders in respect of each of the violators for recovery of the Environmental Compensation along with cost of ecological restoration of the areas in question and computation of Net Present Value (NPV) for the loss 164 of ecological/environmental services forgone. The entire exercise is to be carried out within a period of four months.
21. With regard to the State of Jharkhand pertaining to the Districts of Dumka and Pakur, at present a large body of applications has been filed challenging the order of the District Mining Officer, of various dates, showing complete non-application of mind by the District Mining Officer while issuing the demand notice as we have already noted hereinabove. It is surprising that the District Mining Officer has computed the cost for 'legal' as well as illegal mining mostly for purposes of calculating penalty. What perplexes us is as to how the District Mining Officer can impose cost/penalty for material which has been legally mined? We, therefore, confirm the interim orders granted in the various applications where the demand notices of various dates and amounts have been challenged in respect of all these applications which have been filed and taken on record.
22. So far as the order of the Tribunal dated 01.07.2020 is concerned, modification of the same is not required since that order will stand merged in our present order.
23. We, therefore, direct the State of Jharkhand, particularly the District Magistrates of Dumka and Pakur Districts along with the District Mining Officers of the said districts to examine the ICFRE, Dehradun, Report prepared by the Institute of Forest Productivity (IFP), Ranchi, which is under ICFRE, Dehradun. The above officials of State of Jharkhand in consultation with the Scientists of IFP, 165 Ranchi, shall examine case by case of illegal stone miners in the Districts of Dumka and Pakur and determine the quantum of illegally mined stone on a case to case basis. The State Government shall thereafter proceed to give an opportunity of hearing to each of such violators of environmental norms according to the principles of natural justice and shall thereafter proceed to pass orders in respect of each of the violators for recovery of the Environmental Compensation along with cost of ecological restoration of the areas in question and computation of Net Present Value (NPV) for the loss of ecological/environmental services forgone. The entire exercise is to be completed for each illegal miners in both the Districts of Dumka and Pakur within a period of four months from the date of this order.
24. We further direct the State of Jharkhand to pass fresh orders to each of the miners involved in the illegal stone mining upon due consideration of the above directions within a period of four months.
25. We further direct that in future the District Magistrates of Districts Dumka and Pakur in the State of Jharkhand as well as the District Magistrate of Birbhum District in the State of West Bengal, shall keep strict vigil on all illegal stone mining works in their respective districts and take action swiftly in case violation is found.
26. The Jharkhand State Pollutoin Control Board as well as the West Bengal Pollution Control Board are also directed to monitor 166 illegal stone mining in their respective States, particularly pertaining to Districts of Dumka, Pakur and Birbhum so that such illegality does not occur in future.
27. With the aforesaid directions, the Original Application No. 127/2015/EZ is disposed of.
28. All the I.As. filed in the Original Application No. 127/2015/EZ are disposed of.
29. There shall be no order as to costs.
ORIGINAL APPLICATION. NO. 88/2015/EZ:-
1. The Applicant in this Original Application is seeking a direction to the Respondents to stop illegal running of stone mines in the District-Birbhum of West Bengal and in the district of Pakur and some other area in the State of Jharkhand.
2. This matter is connected with Original Application No. 127/2015/EZ since the issues involved in this case are identical to that of Original Application No. 127/2015/EZ which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
3. The Original Application No. 88/2015/EZ is accordingly disposed of.
4. There shall be no order as to costs.
167
ORIGINAL APPLICATION NO. 25/2021/EZ:-
1. In this case the Applicant is seeking a direction for setting aside the Demand Notice dated 05.12.2020, Annexure-A to the Original Application.
2. We have perused the impugned Demand Notice where by Rs.
21.50 lakhs has been imposed by way of penalty against the violators of environmental regulations.
3. A perusal of this order shows that Rs. 18 lakhs has been shown as cost of mined material both legally and illegally mined. We are surprised as to how penalty could be charged for legally mined material. This shows complete non-
application of mind by the District Mining Officer, Pakur and is, therefore, wholly unsustainable in law. The order does not show any opportunity of hearing has been given to the Applicant. The order also does not show by way of quantity what the quantity of illegally mined materials is and, in fact, the mined material has not been pointed out as to whether it is sand, stone, morrum or something else.
4. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
5. The impugned Demand Notice dated 05.12.2020 is quashed. 168
6. One affidavit dated 07.04.2022 has been filed on behalf of the Applicant, bringing on record the Notification of the Ministry of Environment, Forests and Climate Change dated 15.01.2016.
7. Needless to say that the State Respondents while passing any order shall also examine and take into consideration the said Notification dated 15.01.2016.
8. The Original Application No. 25/2021/EZ is accordingly disposed of.
9. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 71/2021/EZ:-
1. The Applicant in this Original Application is seeking quashing of the demand Notice dated 27.11.2020 issued by the Respondent No.2, District Mining Officer, Pakur, in the name of one Sri Siyaram Saw (since deceased) (Annexure-B at page
51). The Applicant is the son and heir of Sri Shyam Saw. The demand notice dated 27.11.2020 amounting to Rs.
9,61,99,000/- (Nine Crore Sixty One Lakhs Ninety Nine Thousand only)/- has been charged in respect of environmental compensation and damage caused to the environment on account of alleged 'legal and illegal' stone quarrying.
2. The contention of the Applicant is that the impugned order/demand notice dated 27.11.2020, Rs. 9,11,00,000/- (Nine Crore Eleven Lakhs) is shown as cost of material mined, both 'legally and illegally'. The submission of the Applicant is 169 that if the stone mining is said to be legal then there cannot be any imposition of penalty/or compensation on account of environmental damage. The applicant further states that there is no break-up given as to how much stone has been illegally mined. The submission also is that the cost/penalty imposed for restitution and restoration of the environment, can be calculated only with reference to the stone allegedly mined illegally.
3. The order explicitly does not mention the quantity of excess mined stones carried out illegally, the calculation the amount of environmental damage caused and the Net Present Value for the loss of ecological/environmental services.
4. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
5. The impugned Demand Notice dated 27.11.2020 issued by District Mining Officer, Pakur, is accordingly quashed.
6. The Original Application No. 71/2021/EZ is also disposed of accordingly.
7. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 72/2021/EZ:-
1. The Applicant in this O.A. is seeking quashing of the demand Notice dated 04/9.12.2020 (Annexure-C at page 40) issued by the Respondent No.2, District Mining Officer, Pakur in the 170 name of one M/s Netaji Stone Works (Annexure-C at page 40).
The demand notice dated 04/09-12-2020 amounting to Rs. 6,96,66,000/- (Six Crore Ninety Six Lakhs and Sixty Six thousand only) has been charged in respect of environmental compensation and damage caused to the environment on account of alleged 'Legal and Illegal' stone quarrying.
2. The contention of the Applicant is that in the impugned order/demand notice dated 04/09.12.2020, Rs.6,73,00,000/- (Six Crore Seventy Three lakhs) is shown as cost of material mined both 'legally and illegally'. The submission of the Applicant is that if the stone mines are said to be legal then there cannot be any imposition of penalty/or compensation on account of environmental damage. The Applicant further states that there is no break-up given as to how much stone has been illegally mined. The submission also is that the cost/penalty imposed for restitution and restoration of the environment, can be calculated only with reference to the stone allegedly mined illegally.
3. The order explicitly does not mention the quantity of excess mined stones carried out illegally, the calculation done to assess the amount of environmental damage caused and the Net Present Value for the loss of ecological/environmental services.
4. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the 171 leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
5. The impugned Demand Notice dated 04/09.12.2020 issued by District Mining Officer, Pakur, is accordingly quashed.
6. The Original Application No. 72/2021/EZ is also disposed of accordingly.
7. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 73/2021/EZ:-
1. The Applicant in this O.A. is seeking quashing and setting aside the demand Notice dated 01.12.2020 (Annexure-A at page 21) issued by the Respondent No.2, District Mining Officer, Pakur issued in the name of one M/s Hitech Corporation (Annexure-A at page 21). The demand notice dated 01-12-2020 amounting to Rs. 1,60,26,000/- (One Crore Sixty Lakhs twenty six thousand only) has been charged in respect of environmental compensation and damage caused to the environment on account of alleged 'Legal and Illegal' stone quarrying.
2. The contention of the Applicant is that in the impugned order/demand notice dated 01.12.2020, Rs.1,53,00,000/-(One Crore Fifty three lakhs only) is shown as cost of material mined both 'legally and illegally'. The submission of the Applicant is that if the stone mines are said to be legal then there cannot be any imposition of penalty/or compensation on account of environmental damage. The Applicant further states that there is no break-up given as to how much stone 172 has been illegally mined. The submission also is that the cost/penalty imposed for restitution and restoration of the environment, can be calculated only with reference to the stone allegedly mined illegally.
3. The order explicitly does not mention the quantity of excess mined stones carried out illegally, the calculation done to assess the amount of environmental damage caused and the Net Present Value for the loss of ecological/environmental services.
4. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
5. The impugned Demand Notice dated 01.12.2020 issued by District Mining Officer, Pakur, is accordingly quashed.
6. The Original Application No. 73/2021/EZ is also disposed of accordingly.
7. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 81/2021/EZ:-
1. We find that in all the cases of the 125 petitioners before us in this Original Applicatoin, the impugned order is in common language which does not address itself to the facts of individual applicants as to whether they have Environmental Clearance (EC), whether they have the Consent to Operate (CTO) or Consent to Establish (CTE), whatever the case may 173 be. The impugned order simply computes the cost of mined material both 'legally' and 'illegally'. Similar and absolutely identical orders with only change of dates and amounts have been challenged in 127/2015/EZ.
2. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
3. All the impugned Demand Notices of different dates and different amounts filed as Annexure-B to the Original Application, issued by District Mining Officer, Pakur, are accordingly quashed.
4. The Original Application No. 81/2021/EZ is disposed of accordingly.
5. The I.A. No. 98/2022/EZ is also disposed of accordingly.
6. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 07/2022/EZ:-
1. The Applicant in this Original Application is challenging the Demand Notice No. 2175 dated 01.12.2020 issued by the District Mining Officer, Pakur, wherein demand notice for Rs. 54.42 lakhs penalty has been imposed of which Rs. 50 lakhs has been charged towards cost of mined material both legally and illegally mined.
2. We are surprised as to how penalty could be charged for legally mined material. This shows complete non-application of 174 mind by the District Mining Officer, Pakura and is, therefore, wholly unsustainable in law. The order does not show any opportunity of hearing has been given to the Applicant. The order also does not show by way of quantity what the quantity of illegally mined material is and, in fact, mined material has not been pointed out as to whether it is sand, stone or morrum or something else.
3. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
4. The impugned Demand Notice dated 01.12.2020 issued by the District Mining Officer, Pakur District, is, therefore, quashed.
5. The Original Application No. 07/2022/EZ is disposed of.
6. There shall be no order as to costs.
ORIGINAL APPLICATION NO. 08/2022/EZ:-
1. The Applicant in this Original Application is challenging the Demand Notice No. 2288 dated 5.12.2020 issued by the District Mining Officer, Pakur, wherein demand notice for Rs. 21.59 lakhs penalty has been imposed of which Rs. 18.00 lakhs has been charged towards cost of mined material both legally and illegally mined.
2. We are surprised as to how penalty could be charged for legally mined material. This shows complete non-application of 175 mind by the District Mining Officer, Pakura and is, therefore, wholly unsustainable in law. The order does not show any opportunity of hearing has been given to the Applicant. The order also does not show by way of quantity what the quantity of illegally mined material is and, in fact, mined material has not been pointed out as to whether it is sand, stone or morrum or something else.
3. This matter is connected with Original Application No. 127/2015/EZ since issues involved in this case are identical to that of Original Application No. 127/2015 which is the leading case. The order passed in Original Application No. 127/2015/EZ shall, therefore, govern the present case also.
4. The impugned Demand Notice dated 05.12.2020 issued by the District Mining Officer, Pakur District, is, therefore, quashed.
5. The Original Application No. 08/2022/EZ is disposed of.
6. There shall be no order as to costs.
....................................... B. AMIT STHALEKAR, JM ..................................... SAIBAL DASGUPTA, EM Kolkata, May 4th, 2022, Original Application No. 127/2015/EZ (I.A. No. 12/2021/EZ, I.A. No.13/2021/EZ, I.A. No. 14/2021/EZ ,I.A. No. 18/2021/EZ, I.A. No. 19/2021/EZ, I.A. No. 20/2021/EZ, I.A. No. 69/2021/EZ, I.A. No.70/2021/EZ, I.A. No. 71/2021/EZ, I.A. No. 73/2021/EZ, I.A. No. 96/2021/EZ, I.A No. 16/2022/EZ, I.A No. 17/2022/EZ, I.A No. 33/2022/EZ, I.A No. 34/2022/EZ, I.A. No. 35/2022/EZ, I.A No. 36/2022/EZ,I.A No. 37/2022/EZ, I.A No. 38/2022/EZ, I.A No. 39/2022/EZ, I.A No. 40/2022/EZ, I.A No. 41/2022/EZ, I.A No. 42/2022/EZ, I.A No. 43/2022/EZ, I.A No. 44/2022/EZ, I.A No. 45/2022/EZ, I.A No.46/2022/EZ, I.A No. 47/2022/EZ, I.A No. 48/2022/EZ, I.A No. 49/2022/EZ, I.A No. 50/2022/EZ, I.A No. 51/2022/EZ, I.A No. 52/2022/EZ, I.A No. 53/2022/EZ, 176 I.A No. 54/2022/EZ, I.A No. 55/2022/EZ, I.A No. 56/2022/EZ, I.A No. 57/2022/EZ, I.A No. 58/2022/EZ, I.A No. 59/2022/EZ, I.A No. 60/2022/EZ, I.A No. 61/2022/EZ, I.A No. 62/2022/EZ, I.A No. 63/2022/EZ, I.A No. 64/2022/EZ I.A No. 65/2022/EZ I.A No. 66/2022/EZ I.A No. 67/2022/EZ I.A No. 68/2022/EZ I.A No. 69/2022/EZ I.A No. 70/2022/EZ I.A No. 71/2022/EZ I.A No. 72/2022/EZ I.A No. 73/2022/EZ I.A No. 74/2022/EZ I.A No. 75/2022/EZ I.A No. 76/2022/EZ I.A. No. 77/2022/EZ I.A. No. 78/2022/EZ I.A. No. 79/2022/EZ I.A. No. 80/2022/EZ I.A. No. 81/2022/EZ I.A. No. 82/2022/EZ I.A. No. 83/2022/EZ I.A. No. 84/2022/EZ I.A. No. 85/2022/EZ I.A. No. 86/2022/EZ I.A. No. 87/2022/EZ I.A. No. 88/2022/EZ I.A. No. 89/2022/EZ I.A. No. 90/2022/EZ I.A. No. 91/2022/EZ I.A. No. 92/2022/EZ I.A. No. 93/2022/EZ I.A. No. 94/2022/EZ I.A. No. 95/2022/EZ I.A. No. 96/2022/EZ I.A. No. 97/2022/EZ I.A No. 99/2022/EZ I.A. No. 100/2022/EZ I.A. No. 101/2022/EZ I.A No. 102/2022/EZ I.A No. 103/2022/EZ I.A No. 104/2022/EZ I.A No. 105/2022/EZ I.A No. 106/2022/EZ I.A No.111/2022/EZ I.A No. 112/2022/EZ, I.A No. 113/2022/EZ, I.A No.114/2022/EZ I.A No. 115/2022/EZ, I.A No. 116/2022/EZ, I.A No. 117/2022/EZ, I.A No. 118/2022/EZ, I.A No. 119/2022/EZ, I.A No. 120/2022/EZ,I.A No. 121/2022/EZ, I.A No. 122/2022/EZ, I.A No. 123/2022/EZ, I.A No. 124/2022/EZ, I.A No. 125/2022/EZ, I.A No. 126/2022/EZ, I.A No. 127/2022/EZ, I.A No. 128/2022/EZ, I.A No. 129/2022/EZ, I.A No. 139/2022/EZ, I.A No. 140/2022/EZ, I.A. No. 141/2022/EZ) With Original Application No. 88/2015/EZ With Original Application No. 25/2021/EZ With Original Application No. 71/2021/EZ With Original Application No. 72/2021/EZ With Original Application No. 73/2021/EZ With Original Application No. 81/2021/EZ (I.A. No. 98/2022/EZ) With Original Application No. 07/2022/EZ With Original Application No. 08/2022/EZ AK 177