M/S. ROYALE URBANSPACE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioners have challenged two show cause notices, both dtd. 29/1/2021, hearing notice dtd. 30/6/2021, two final notices, both dtd. 23/8/2021 issued by the Respondent No. 2 - Tahasildar, Shahapur, demanding payment of royalty and penalty of Rs.1,07,12,000.00 and Rs.5,71,35,104.00 and order dtd. 21/10/2021 passed by the Respondent No. 2 - Tahasildar, Shahapur calling upon the Petitioners to deposit an amount of Rs.1,09,18,000.00 under the provisions of Sec. 48(7) of "the Maharashtra Land Revenue Code, 1966" (for short "MLR Code, 1966"). The Respondent No.2 has issued the impugned notices and passed the impugned order against the Petitioners for extraction of minor minerals unauthorisedly.

(3.) Before we advert to the submissions made by the respective Advocates, it will be apposite to state the relevant facts in brief: