BAPU SHANKAR DIGHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners in Public Interest Litigation No.25 of 2019 have prayed for writ of certiorari for quashing and setting aside the impugned orders dtd. 27/8/2014, 18/1/2017 and 9/4/2018 passed by the learned Minister (Revenue) and for an order and direction that the respondents authorities be directed to recover amount of Rs.1,74,00,636.00 along with interest from the respondent no.7 in view of the order dtd. 13/7/2011 passed by the respondent no.4.

(2.) The petitioners have also prayed for writ of mandamus for restoration of the order dtd. 13/7/2011 passed by the respondent no.4 and for an order and direction to recover the penalty to the tune of Rs.1,74,00,000.00 from the respondent no.7 imposed upon him in terms of the order dtd. 13/7/2011 passed by the respondent no.4.

(3.) The petitioner in writ petition and the respondent no.7 in the Public Interest Litigation No.25 of 2019 has filed the Writ Petition No.3180 of 2021 inter alia praying for a declaration that the order dtd. 21/9/2020 issued by the Deputy Secretary of Revenue and Forest Department, Mantralaya, Mumbai is illegal, arbitrary and against the provisions of law and also prayed for writ of certiorari for quashing and setting aside the order dtd. 6/1/2020 passed by the Additional Commissioner, Nashik Division, Nashik in R.T. S. Appeal No. 496 of 2020.