OM PRAKASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Prateek Kumar, learned counsel for the petitioner, Shri Rajiv Gupta, learned Additional Chief Standing Counsel for all the respondents and perused the record.

(2.) Counter and rejoinder affidavits have been exchanged between the parties and, therefore, the writ petition is being finally decided.

(3.) The petitioner is aggrieved by the order impugned dtd. 15/11/2018 whereby the Additional District Magistrate (Finance and Revenue), Bulandshahr (respondent No. 2) has levied upon him a sum of Rs.1,46,360.00 (Royalty Rs.21,060.00 + Mineral Value Rs.1,05,300.00 + compounding Fee Rs.20,000.00) under Rules 3 and 70 of U.P. Minor Minerals (Concession) Rules, 1963 read with Sec. 4 of Mines and Minerals (Development and Regulations) Act, 1957.