MATHACHAN Vs. GEOLOGIST, MINING AND GEOLOGY DEPARTMENT

JUDGEMENT

(1.) The petitioner has been issued with Ext.P4 demand notice alleging illegal removal of clay, which seek to recover the royalty, as also, the penalty.

(2.) Petitioner preferred a representation as against Ext.P4 demand. Going by Ext.P5, it is clear that an opportunity of hearing was afforded to the petitioner. Now, the grievance of the petitioner is that, without passing an order in the representation preferred by the petitioner, albeit affording an opportunity of hearing, the authorities are now trying to recover the amounts covered by Ext.P4 demand by resorting to Revenue Recovery proceedings. In short, the petitioner seeks an order to be passed to his representation; and not to initiate any coercive proceedings for recovery of the amounts covered by Ext.P4, in the meantime.

(3.) Learned Government Pleader would submit that although an opportunity was afforded vide Ext.P5, the petitioner did not appear and thus failed to avail the same. Learned Government Pleader would, however, submit that no orders have been passed pursuant to the hearing afforded vide Ext.P5.