P.S.C. PACIFIC Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present Writ Petition, the Petitioner has prayed for the following reliefs:

(2.) The Petitioner is challenging the show-cause notices dated 14.03.2009 and 23/12/2009 and order dated 11.08.2010 issued by the Respondent No.5 - Tahsildar, Mulshi, inter alia, calling upon the Petitioner to pay royalty and penalty of Rs. 1,36,33,194.00 for excavating minor minerals while laying down foundation of the building and construction of basement and plinth undertaken by the Petitioner pursuant to valid development permission issued by the planning authority. The Petitioner has also challenged the order dated 31.01.2011 passed by the Respondent No. 6 Circle Officer, Mulshi cancelling Mutation Entry No. 7741 recording the name of the Petitioner as owner of land which is the subject matter of the present petition.

(3.) Briefly stated the facts are as under: