Anubha Rawat Choudhary, J. - (1.) Heard Mr. Amit Kumar Das, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Shamim Akhtar, Standing counsel (Mines) appearing on behalf of the respondent-State.
(3.) This writ petition has been filed for the following reliefs: a) "For quashing the memo no.1907/ Khannan, Bokaro, dated 06.08.2007 issued by respondent no.5, whereby and whereunder the concerned respondents has demanded a sum of Rs.6,27,84,264/- on account of royalty on the stock of coal of 545950.122 MT in respect of the year 2005-06. b) For a writ declaring that royalty is to be paid only on the mineral dispatched and not on the basis of any other calculation. c) For a declaration that the petitioner is not entitled to pay royalty on the stock shortage of coal which appears in the books of the company.";