JUDGEMENT
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(1.) Notice.
(2.) Mr. Sharad Kaushal, the learned State counsel appears and waives service of notice.
(3.) Mr. H.K. Mehta, the learned Additional Advocate-General tenders a copy of a chart which would disclose payment made by some of the lessees, in purported compliance of demand letters issued by the competent authority of the Government of Jharkhand.;
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