As per case facts the petitioner held a minor mineral mining lease which was prematurely terminated by the District Mining Officer on citing non-commencement of work and non-payment of royalty ... from - The petitioner disputed this claiming non-service of the mandatory -day legal notice and arguing that the Deputy Commissioner did not pass a formal order but only approved the District Mining Officer's proposal making the termination illegal The Mines Commissioner upheld the termination prompting the petitioner to file this writ petition The question arose whether despite the admitted non-payment of royalty the termination could be quashed due to procedural irregularities like the lack of a formal order from the Deputy Commissioner Finally the High Court held that the Deputy Commissioner's approval based on the inspection report and admitted non-payment of royalty constituted a valid termination under Rule of JMMC Rules The Court found that remanding for a formal order would be a futile exercise given the undisputed facts Thus the termination was upheld and the writ petition was dismissed