K R SOMAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners aggrieved by Ext.P6 order passed by the District Collector. A reading of the order shows that after invoking the power under Rule 60(A) of the Kerala Minor Mineral Concession Rules, compounding fee has been quantified as Rs.1,50,000/-.

(2.) THE contention mainly raised by the learned counsel for the petitioners is that the petitioners have not committed any offence and that they have not filed any application for compounding and therefore, the order passed by the District Collector cannot be justified.