ASHOK VISHUPANT MANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By these petitions, the petitioners have challenged orders passed by respondent No.3-Additional Collector cancelling their licenses of using stone crushers and dismissal of their appeals by respondent No.2.

(2.) The learned counsel for the petitioners has invited attention of this Court to orders dated 18/05/2017, identical in nature, passed against the petitioners, whereby the aforesaid licenses for using stone crushers were cancelled. It is the contention of the learned counsel for the petitioners that there was violation of principles of natural justice as proper opportunity of hearing was not given to the petitioners and adverse orders were passed against them. In fact, in Writ Petition No.2820 of 2020, the petitioner was not even issued a show cause notice before passing the impugned order dated 18/05/2017.

(3.) The learned counsel for the petitioners then invited attention of this Court to the fact that identically situated aggrieved persons had filed writ petitions directly before this Court challenging such identical orders dated 18/05/2017, whereby licenses for using stone crushers were cancelled. The said writ petitions were allowed by common judgment and order dated 09/04/2019 by this Court. The impugned orders therein were set aside and the matters were remanded to respondent No.3-Additional Collector for consideration afresh and in accordance with law.