GOVINDBHAI KHODABHAI VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Hardik Mehta waives service of notice of rule for and on behalf of respondent No.1-State.

(2.) In the present writ petition, the petitioner has assailed the communication dtd. 4/5/2016 passed by the Collector, Morbi and a Notice dtd. 15/1/2016 issued by the Assistant Geologist, Morbi, wherein and whereby the petitioner is asked to pay an amount of Rs.1,80,000.00 for illegal mining of 18 metric tone of white clay.

(3.) Learned AGP Mr. Mehta has tendered affidavit-in- reply on behalf of respondent No.3, which is ordered to be taken on record.