APARESH KUMAR SINGH, J. - (1.) Heard learned counsel for the petitioners and learned Advocate General on before of the State.
(2.) Learned counsel for the parties submits that common issues are involved in all these writ petitions, therefore, they have been heard together.
(3.) All these petitioners have made a prayer to direct the respondent-State of Jharkhand to issue order for grant of lease of minerals covered under Part-C of Schedule-I in respect of which approval in terms of Section 5(1) of the unamended act of MMDR Act, 1957 have been granted by the Central Government earlier. The individual petitioners, however, relate to different minerals under part-C of schedule-I.;