SURESH CHAND Vs. COMMISSIONER ALIGARH DIVISION

JUDGEMENT

(1.) Heard Shri Virendra Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the State.

(2.) This petition has been filed challenging the order dtd. 18/6/2015 passed by the District Magistrate, Hathras in purported exercise of powers under Rule 3, 57, and 70 of the UP Minor Minerals (Concession) Rules, 1963[Rules, 1963]. Also under challenge is the order dtd. 27/9/2017, passed by the commissioner, Aligarh Division, dismissing the appeal of the petitioners.

(3.) It appears from the record that a notice dtd. 1/5/2015 was issued to the petitioners in respect of plot No. 139 with the allegation that 3689 cubic meters of soil was illegally mined and an amount of Rs.2,83,230.00 was sought to be imposed. By that notice, a date was fixed before the District Magistrate to enable the petitioners to file their objections, if any.