YUNUSBHAI FATEHBHAI MAHIDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) By way of present petition the petitioner seeks to challenge the legality and validity of the order dated 30.10.2021 passed by the respondent No.4. The order dated 30.10.2021 passed by the respondent No.4 is produced thus :-

(3.) The brief facts leading to the filing of the present writ application are as under, 3.1 It is the case of the writ-applicant that the writ applicant received show cause notice dated 25.11.2019 alleging that the writ-applicant has indulged in illegal mining and excavating ordinary clay without paying royalty and without obtaining permission from the competent authority. The writ-applicant replied to the said show cause notice on 24.12.2019 stating that the writ-applicant is not involved in the illegal excavation of ordinary clay from the lake of village Tadkeshwar as mentioned in the show cause notice.