PARANJAPE SCHEMES (CONSTRUCTION) LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The original name of the Petitioner at the time of filing of the Petition was Flagship Infrastructure Pvt Ltd. It has now changed to Paranjape Schemes (Construction) Limited.

(3.) The Petitioner is challenging the show-cause notice dated 29/07/2009 issued by the Respondent No.5 - Tahsildar, Mulshi, inter alia, calling upon the Petitioner to pay royalty and penalty of Rs. 24,15,90,896.00 for excavating earth / 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.