- (1.) Challenge in these writ petitions are the various letters demanding penalty alleging illegal mining by the petitioners. Prayer has been for quashing the order as contained in letter No.1613/M Ranchi dated 31.07.2015 issued by Respondent No.4, for quashing paragraphs 1, 3 and 5 of the order as contained in letter No.286/M Ranchi dated 12.02.2015 issued by Respondent No.4 and for quashing the order as contained in letter No.891/M dated 03.08.2015 issued by Respondent No.5. Further prayer has been made commanding upon the respondent no. 2 and 3 to execute Supplementary Lease Deed for extension of period of mining lease and also for a direction upon the respondent no. 5 to issue the forwarding notes/challans for dispatch of iron ore to the petitioner's steel plant at Jamshedpur.
(2.) Service upon respondents is complete.
(3.) These cases have come before this Court for grant of interim relief only.;