HARIDWAR GIRTS Vs. STATE OF UTTAAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the records.

(2.) This writ petition has been filed against the order dated 15.09.2017 passed by District Magistrate, Haridwar whereby petitioner has been asked to deposit Rs. 2 lacs as penalty and Rs. 1,20,11,107/- total amount Rs. 1,22,11,107/- within a month. Basis of the said demand is that during inspection, River Bed Material (in short RBM) to the extent of 6573.84 cubic meters was found in excess in the stock of the petitioner and further it was found that petitioner has dug up the land of the stone crusher and removal subsoil to the extent of 9025 cubic meters. Thus a conclusion has been drawn against the petitioner that he is guilty of removal of RBM by digging the land and also illegal storage of RBM.

(3.) According to learned counsel for the petitioner, the order passed by District Magistrate is appealable and petitioner has filed an appeal before the Competent Authority, which is still pending.