- (1.) Heard. This writ petition has been filed for quashing Memo No. 1465 dated 6.5.2006, issued by the Assistant Mining Officer, East Singhbhum directing the petitioner to deposit an amount of Rs.59, 559/-.
(2.) It appears that against the said demand, petitioner moved this Court by filing writ petition being CWJC No. 4440 of 2000 alleging inter alia that as the lease did not subsist, no demand could be made and if illegal mining is being done, the respondents should prosecute the illegal miners.
(3.) The said writ petition was disposed of on 13.1.2003 remitting the matter back to the Deputy Commissioner to dispose of the following points:- "(i) the pending petition which was remitted to him by the Mines Commissioner within a period of three months from the date of receipt/production of a copy of the order and (ii) also to pass an order whether the demand of Rs.59,599/- raised till the period of June, 2000 against the mining lease is justified or not, if not justified pass a speaking order with a copy to the petitioner. If the petitioner is still aggrieved by that order he will seek legal remedies at proper forum. Till the disposal of the two points by the D.C. no coercive action have tobe taken against the petitioner for realization of Rs.59,599/-".;