TRIVENI ENGINEERING INDUSTRIES LTD Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Yashwant Varma.

(2.) A notice was issued to the petitioner calling upon it to show cause as to why a penalty of Rs. 50 Lacs be not imposed for unauthorized and illegal occupation of the land in dispute. The petitioner did not appear and an ex-parte order came to be passed on 19.4.2010. The order passed on 19.4.2010 is quoted below:-

(3.) The petitioner moved a restoration application immediately thereafter on 28.4.2010 where a request was made to recall the order and hear the matter on account of ailment of the pairokar of the petitioner. This application was rejected on 6.1.2011 without adverting to the stand taken in the restoration application and treating the occupancy of the petitioner to be unauthorized and illegal. The revision preferred against the same has also failed. Hence this writ petition.