SHIVAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. The petition is heard finally with consent of the learned counsel appearing for the parties.

(2.) The petitioner is assailing the order dtd. 28/2/2022 rendered by the Tahsildar, Yavatmal. The order impugned is in two parts.

(3.) The petitioner allegedly excavated and transported sand illegally. The Tahsildar was pleased to act under the provisions of Sec. 48(7) of the Maharashtra Land Revenue Code, 1966 (Code) and saddled the petitioner with royalty for Rs.36,515.00 (Rupees Thirty Six Thousand Five Hundred Fifteen) for illegal transportation of sand.