- (1.) Heard the parties.
(2.) Petitioner has prayed for quashing the order dated 13-9-1993 passed by the Certificate Officer (Mines), Hazaribagh in Certificate Case No. 5 of 1987-88 (R), rejecting petitioner's objection and holding that he is liable to pay the dues along with the interest thereon; and also for quashing the order dated 22-8-1995, passed by the appellate authority (Respondent No. 3) in Certificate Appeal No. 13 of 1993 dismissing the petitioner's appeal; and also the order dated 15-3-1996, passed by the Revisional authority (respondent No. 4) in Certificate Revision No. 117 of 1995 affirming the appellate order.
(3.) Petitioner's contention is that on 21 -11 -1998, the grade of coal was changed from Grade W III to Grade IV and, therefore, it is liable to pay royalty applicable to Grade IV.;