BIJAY KHOSLA SON OF LATE K L KHOSLA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2018-2-54
HIGH COURT OF JHARKHAND
Decided on February 08,2018

Bijay Khosla Son Of Late K L Khosla Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Manish Kumar, counsel appearing for the petitioner.
(2.) Nobody appears for the respondents.
(3.) This writ petition has been filed by the petitioner challenging the order dated 17.07.2001 issued by the Deputy Chief Conservator of Forest (Central) Eastern Regional Office, Bhubaneshwar, Ministry of Forest & Environment, Government of India, whereby and whereunder the application of the petitioner for grant of mining lease on forest land has been rejected as per the report submitted by the erstwhile State of Bihar. The petitioner also prayed for quashing the letter dated 24.02.2000 issued by the Deputy Advisor, Environment, Government of Bihar whereby and whereunder the petitioner's application for grant of mining lease of forest land was forwarded to respondents with adverse remarks on the basis of which the petitioner's application was rejected. The petitioner is also seeking direction in the nature of Mandamus commanding upon the respondents to objectively consider the petitioner's application for grant of mining lease on forest land.;


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