SHAHROZ AHMAD ABDUL SATTAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. RULE. With consent, the petition is heard finally.

(2.) The petitioner is assailing an order dtd. 24/9/2021 rendered by the Tahsildar, Kamptee, whereby penalty of Rs.7,600.00(Rupees Seven Thousand and Six Hundred only) is imposed on the premise that the petitioner was transporting illegal excavated sand weighing 1 brass.

(3.) This Court passed an interim order dtd. 5/10/2021, which reads thus :