Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 3, Cited by 10]

Jharkhand High Court

Panchanand Choudhary vs State Of Jharkhand & Ors on 26 June, 2012

Author: Narendra Nath Tiwari

Bench: Narendra Nath Tiwari

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P.(C) No.170 of 2012
            Panchanand Choudhary.                      .......... Petitioner. 
                                       ­Versus­
            The State of Jharkhand & Ors.              ...........  Respondents.
                                         ­­­­­­
               CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
                                         ­­­­­­
            For the Petitioner  :        Mr. Sumeet Gadodia, Advocate 
            For the State        :       J.C. to A.G. 
                                         ­­­­­­
03/26.06.2012

:  In this writ petition, the petitioner has prayed for quashing the  general notice dated 14th  June, 2011 and also the letter dated 16th  December, 2011 issued by the Respondent No.2. 

According to the petitioner, Ramkol Sand Ghat in the district  of Godda was allotted to him in a public auction. An agreement to  that effect was entered into on 1st  September, 2011. The petitioner  started   excavating   sand   from   the   said   Ghat.   For   the   purpose   of  transportation of sand, which is a minor mineral, statutory Form 'D'  was issued from the office of the District Mining Officer, Godda. The  petitioner applied for issuance of statutory Form 'D'. The said form  was issued to the petitioner, but with a condition that the sand can  be transported within Godda district. When the petitioner enquired  about the said restriction, the general notice issued by the Deputy  Commissioner   dated   14th  June,   2011   (Annexure­5)   was   referred   to  and said to be the basis of such restriction. The respondents further  issued   Letter   No.1739   dated   16th  December,   2011   (Annexure­6),  whereby   condition   was   imposed   for   lifting   and   loading   sand   by  local labourers and preventing the use of machines. The petitioner  has   challenged   the   said   general   notice   issued   by   the   Deputy  Commissioner   (Annexure­5)   and   the   letter   dated   16th  December,  2011   (Annexure­6)   as   violative   of   Article   19(1)(g)   and   301   of   the  Constitution of India. On that ground, the petitioner has prayed for  quashing the said Annexures­5 and 6 of the writ petition. 

The   writ   petition   has   been   opposed   by   the   respondents   by  filing counter affidavit. It has been stated that a general notice was  issued on 14th June, 2011 before entering into the  agreement  with  the       petitioner,         specifically     bringing     to     the     notice     of   all  concerned that sand excavated from Ramkol Sand Ghat shall be  sold within the territory of Godda district. The said condition was also ­2­   incorporated in Form 'D'. The petitioner with full knowledge of the  said   decision   of   the   Deputy   Commissioner   entered   into   the  agreement.   Specific   condition   was   also   mentioned   in   the  agreement that the decision of the Deputy Commissioner shall be  binding.   With   the   said   condition,   the   petitioner   had   signed   the  agreement. The said decision of the Deputy Commissioner is, thus,  binding on the petitioner. Further, a letter was issued by the Deputy  Secretary of  the Department of Mines and Geology, preventing the  use of machine only in order to provide opportunity of employment  to local labourers. The same has been issued as a welfare measure  for the local labourers and the same does not violate any law. It has  been submitted that the grounds taken by the petitioner are wholly  frivolous and without any legal basis. 

I have heard learned counsel for the parties and considered  the   facts  and   materials   on  record.  On   perusal   of   the   documents  brought on record, I find that the general notice (Annexure­5) was  issued by the Deputy Commissioner on 14th June, 2011. The petitioner  had entered into the agreement regarding settlement of Sand Ghat  on 1st September, 2011. In the agreement, in Para­VII, Clause­3, it has  been   specifically   mentioned   that   the   decision   of   the   Deputy  Commissioner, Godda shall be binding. With the said decision and  notice and specific Clause­3 of Part­VII, the petitioner has entered  into   the   agreement.   Once   having   accepted   the   said   terms,   the  petitioner is estopped from challenging the decision/notice of the  Deputy Commissioner (Annexure­5). Annexure­6 is a letter issued in  the interest of the local labourers by way of welfare measure  for the  weaker section of society and the same is in consonance with the  mandate of the Constitution of India.  

I, therefore, find no element of violation of either Article 19(1)

(g) or 301 of the Constitution of India of any ground made out to  interfere   with   the   notice   dated   14th  June,   2011   (Annexure­5)   and  letter dated 16th December, 2011 (Annexure­6).    

The writ petition is, accordingly, dismissed. 

(Narendra Nath Tiwari, J.) Sanjay/