PRAVEEN PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Rahul Srivastava, learned counsel for petitioner and Shri Rajesh Tiwari, learned Additional Chief Standing Counsel for the State.

(2.) Since the legal issue relating to jurisdiction is involved in the present case, the matter is finally decided at this stage with the consent of the parties.

(3.) The present writ petition has been preferred for quashing of the order dtd. 4/7/2023 passed by respondent no.3 under Rule 58 of the U.P. Minor Mineral (Concession) Rules, 2021 (herein referred as Rules of 2021) by which penalty of Rs.7,66,500.00 has been imposed upon the petitioner and the order dtd. 24/6/2023 passed by the District Magistrate approving the order dtd. 4/7/2023 passed by respondent No.3 but the copy of the approval order has never been served upon the petitioner.