Patna High Court - Orders
M/S Aditya Multicom Private Limited, vs The State Of Bihar on 15 November, 2022
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11023 of 2021
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M/s Aditya Multicom Private Limited, a Company incorporated under the
provisions of the Companies Act, 1956 having its registered office at 12,
Waterloo Street, 2nd Floor,Kolkata-700069, through its Authorised Signatory,
Pankaj Kumar Singh @ Pankaj Singh, aged about 29 years(male) son of Shri
Murali Singh, resident of village- Balihar, P.o.- Dullahpur, P.s.- Simari,
District- Buxar
... ... Petitioner/s
Versus
1. The State of Bihar through the Commissioner-cum-Principal Secretary,
Department of Mines and Geology, Government of Bihar, Vikas Bhawan,
Bailey Road, Patna 800001
2. The Principal Secretary cum Commissioner Mines, Department of Mines
and Geology, Government of Bihar, Vikas Bhawan, Bailey Road, Patna
800001
3. The Special Secretary cum Director, Mines and Geology Department,
Government of Bihar, Vikas Bhawan, Bailey Road, Patna
4. The Assistant Director, Department of Mines and Geology, rohtas, Sasaram
5. The District Magistrate-cum-Collector, Rohtas, Sasaram
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Samdarshi, Advocate
For the Respondent/s : Mr. Gyan Prakash Ojha, G.A. 2
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
Patna High Court CWJC No.11023 of 2021(4) dt.15-11-2022
2/4
4 15-11-2022Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
i) For issuance of a writ, order or direction in the nature of mandamus Commanding the Respondents to grant remission/refund in proportionate royalty for a period of six days during which period the generation of e-challans on the portal http://portal.biharmines. in/ for transport of sand was suspended/blocked on account of delay in payment of first instalment of royalty for the extended period of six months i.e. from 01.04.2021 to 30.09.2021.
(ii) For issuance of a writ, order or direction in the nature of mandamus commanding the Respondents to grant remission/refund in proportionate royalty from 08.04.2021 to 13.04.2021 for the district of Rohtas.
(iii) This Hon'ble Court may further adjudicate and hold that since the Respondent Authorities have levied interest for delayed payment in terms of Rule 29(B)(4) of the Bihar Minerals (Concession, Prevention of Illegal Mining, Transportation & Storage) Rules, 2019 (hereinafter referred to as the "2019 Rules"), there was no justification for them to further penalize the petitioner by stopping/blocking the generation of e-challans.
(iv) This Hon'ble Court may adjudicate and hold that the action of the Respondent Authorities in suspending/blocking the generation of e-challans on the portal Patna High Court CWJC No.11023 of 2021(4) dt.15-11-2022 3/4 http://portal.biharmines.in/ and restricting the petitioner to sell sand for which the petitioner has already paid advance royalty, IS completely dehors the provisions of Rules, 2019, and thus completely illegal, arbitrary and non-est in the eyes of law.
(v) This Hon'ble Court may furtheradjudicate and hold that extreme measures likes suspending/blocking the generation of e-challans on the portal http://portal.biharmines.in/, if at all permissible, needs to be necessarily preceded by an express show cause notice and an opportunity of hearing in this regard.
(vi) This Hon'ble Court may further adjudicate and hold that the action of the Respondent Authorities in this matter is violative of the principle of natural justice inasmuch as neither any express show cause was issued to the petitioner nor a formal order in this regard has been passed by any authority.
(vii) To award any other relief or reliefs for which the petitioner is found entitled in the facts and the circumstances of the case."
Learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to file a fresh petition on the same and subsequent cause of action with the outcome of the decision in S.L.P. No. 14845 of 2022 titled as The State of Bihar Vs. Aditya Multicom Pvt. Ltd.
Petition stands disposed of reserving liberty aforesaid. Patna High Court CWJC No.11023 of 2021(4) dt.15-11-2022 4/4 Interlocutory application, if any, shall also stand disposed of.
(Sanjay Karol, CJ) ( Partha Sarthy, J) Spd/-Sujit U