ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard the Counsel for the parties.
(2.) Petitioner was aggrieved with the deduction of royalty from running on-account Bills on account of "Ordinary earth used for filling or leveling purposes in construction of embankment, road, railways, building" by treating it under the head "Ordinary Clay" used for manufacturing Raniganj Tiles and Commercial use on the ground that it is illegal and arbitrary.
(3.) Petitioner contended that there is no such Notification bringing the Ordinary Clay within the cover of the aforesaid specification of minor minerals notified vide Annexure-8 dated 27.12.2010 issued by the Mines and Geology Department, Government of Jharkhand. Matter was decided against the state by the learned Single Judge in a batch of writ petitions lead by M/s. RAUS-SCL (JV) v. East Central Railways, WPC No. 4737 of 2014, vide judgment dated 25.3.2015 .;