- (1.) Learned counsel for the petitioner is permitted to implead the Director, Mines and Geology, Department of Mines, Government of Jharkhand, Ranchi as respondent no. 7 for which necessary correction shall be carried out by learned counsel for the petitioner in the array of parties during course of the day.
(2.) Heard learned counsel for the parties.
(3.) Petitioner is a lessee of major mineral, Graphite, lease deed of which was executed on 5.3.1990 and extended by the State Government on 20.5.2008 for a period up to 4.3.2010 over an area of 4.93 hectares situate at village Murma, P.S. Daltonganj, Survey Plot no. 46P. The Deputy Commissioner, Palamau by letter no. 1372 dated 12.3.2016, Annexure -13 asked the petitioner to submit his reply on the following issues: - (i) whether the petitioner has obtained environmental clearance in respect of the lease hold area. (ii) whether consent to operate has been obtained from the State Pollution Control Board. (iii) whether the mining carried by it is without the revised mining plan, which is in teeth of the provisions of law. (iv) Petitioner's lease hold area being situate next to Malay Dam is likely to lead to a serious accident in near future. ;