DHRUV STONE QUARRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs:

(2.) The facts giving rise to this application may be summarised as under:

(3.) The Collector passed an order dated 23rd March 2017 calling upon the writ applicant herein to deposit the entire amount as directed by the State Government.