2019 (3) AJR 801 ::(2019) 3 JCR 708 (JHA)

Jharkhand High Court

Hon'ble Judge(s): Sujit Narayan Prasad , J

Mines and Minerals (Development and Regulation) Act (67 of 1957) , S.15, S.23(c)— Jharkhand Mineral Dealers, Rules (2007) , R.3— Jharkhand Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules (2017) , R.3— Coal Bearing Areas (Acquisition and Development) Act (20 of 1957) , S.4, S.27— Coal Mines (Special Provisions) Act (11 of 2015) , S.5— Mining lease - Directions to licensee to remove all equipments and infrastructures lying over land and allotment of land to respondent - Validity - Petitioners not challenging allotment order issued to respondent - Previous allottee of land not joined as party in petition - Competent Authority of Central Government, who happens to be largest say in natural resources across the country, also not impleaded - Suggesting that petitioners are agreeing with allotment in favour of respondent - Allotment order not liable to be quashed - Authorities however directed to issue prior notice to petitioners if they intend to cancel license of petitioners. (Para 25 26 27) .....