NATHIBEN GHELABHAI VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition under Article 226 of the Constitution of India for the following main reliefs:

(2.) It is the case of the petitioner that the petitioner is earning her livelihood by doing mining business and vide order dated 30.11.2015, the petitioner was granted quarry lease for mining of sand lease holder Code No. QL0107039414 was granted to the petitioner.

(3.) It is also the case of the petitioner that on 30.07.2018, a notice was issued to the petitioner asking her to deposit an amount of Rs.1,32,11,200/- for the alleged illegal excavation of the sand and thereafter order dated 27.12.2018 also came to be passed, against which appeal is preferred and same is pending before the competent authority at Gandhinagar.