WASIM KHAN MATERIAL SUPPLIERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order dated 11.03.2016 passed by the Principal Secretary and Special Executive Officer (Revenue) by which the petitioner has been declined refund of an amount for unexcavated sand.

(3.) The petitioner had participated in a public auction for acquiring the rights to excavate sand. The auction was held on 16.01.2015. The petitioner was the highest bidder having quoted Rs.1,10,23,125/- and he was allotted the Godegaon Sand Ghat on 30.01.2015. The said excavation permit was valid upto 30.09.2015. The petitioner was permitted to excavate 31,800 brass of sand from the said sand ghat.