VIPUL TYAGI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Shashi Nandan, Senior Advocate for the petitioner and Shri Pradeep Kumar Tripathi, learned Standing Counsel on behalf of the State-respondents.

(2.) Writ Petition No. 17258 of 2020 seeks a writ of certiorari for quashing the order dtd. 21/3/2020 passed by the District Magistrate, the fourth respondent, whereby liability of Rs.8,42,80,000.00 has been imposed upon the petitioner as outstanding lease rental/royalty, a fine of Rs.35,15,600.00 has been imposed for illegal mining and a sum of Rs.27,45,600.00 has been held to be the liability of the petitioner, being TCS.

(3.) The order dtd. 28/3/2020 passed by the second respondent, whereby the revision directed against the order of the third respondent has been dismissed is also impugned.