LAXMAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A.R. Ingole, learned Counsel for the petitioner and Mr. N.R. Rode, learned Assistant Government Pleader for the respondents.

(2.) Rule. Rule made returnable forthwith. With consent, the petition is heard finally.

(3.) In the petition, the challenge is to the action initiated by the authority in exercise of power conferred under Sec. 48(7) and (8) of the Maharashtra Land Revenue Code, 1966 (Code) in respect of transportation of gitti (metal stone) which is a finished product.