SHREE CHANDRASHEKHAR, J. - (1.) ISSUE notice.
(2.) MR . Jai Prakash, the learned Additional AdvocateGeneral accepts notice on behalf of the respondents.
(3.) SUPPLEMENTARYAFFIDAVIT dated 15.10.2014 is taken on record. The petitionerSteel Authority of India Limited, a Maharatna Company under the Ministry of Steel, Government of India has sought quashing of orders dated 03.09.2014 and 04.09.2014 issued by the State of Jharkhand and it has also sought a direction upon the respondentState of Jharkhand to pass an order in terms of Section 8(3) of the Mines and Minerals (Development and Regulation) Act, 1957 in respect of Durgaiburu Captive Mining Lease of Gua Ore Mines, forthwith and for permitting the petitioner to resume its mining operations in Durgaiburu Mining Lease of Gua Ore Mines.;