- (1.) HEARD the parties.
(2.) IN this writ application the petitioner has prayed for quashing of the order said to have been passed by the Deputy Commissioner, Ranchi and communicated to the petitioner vide a letter dated 5-12-2002, contained in Annexure - 6 to the writ petition under the signature of the District Mining Officer. The case of the petitioner is that initially one P. K. Sen acquired 2.75 acres of lands situated in Khata No. 95 Plot Nos. 625, 626 and 627 in Mauza Chutupalu. Ormanjhi, District Ranchi on a lease from one Sudhub Bedia, the recorded raiyat and had applied for mining lease before the Competent Authority for mining stones, which, by order dated 23-7-1986, was granted in his favour for 5 years. After expiry of the period of five years, on an application made by P. K. Sen for renewal of the mining lease under R.22 of the Bihar Minor Mineral Concession Rules, the same was renewed for a further period of 10 years by order dated 23-7-1991. Thereafter, as it appears that the mining lease was transferred in the name of the petitioner on 14-10-1998. After expiry of the period of lease, the petitioner applied for renewal under R.22 of the Bihar Minor Mineral Concession Rules but the District Mining Officer rejected the application for renewal of mining lease. The petitioner, thereafter, moved before the Mining Commissioner but he directed the petitioner to file an application under R.45 of the said Rules before the Deputy Commissioner, Ranchi. Consequently, the petitioner filed a petition before the Deputy Commissioner under R.45 of the Bihar Minor Mineral Concession Rules, but the Deputy Commissioner also rejected the application, filed by the petitioner, which was communicated vide letter dated 5-12-2002 as contained in Annexure - 6.
(3.) ACCORDING to the petitioner, under R.9(8) of the Bihar Minor Mineral concession Rules, the application for grant of mining lease has to be made accompanied by a statement in writing that the applicant, has. where the land is not owned by him, obtained, surface right over the area or has obtained the consent of the owners for starting prospecting operation and as per the aforesaid provision, the consent of the landlord, i.e. the recorded tenant has already been obtained and, therefore, in such a situation the respondents cannot refuse to renew the lease when it was already granted as far as back on 23-7-1986 and renewed from time to time. It is further submitted that the right over the land was not transferred by the raiyat, i.e. a member of Scheduled Tribes and, therefore, S.46 of the Chhotanagpur Tenancy Act has got no application.;