MANIKRAO KRISHNARAO DESAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the Petitioner and Mr. Deep Shirodkar, learned Additional Govt. Advocate for the Respondents.

(2.) The challenge in this Petition is to the orders dtd. 10/3/2015, 21/10/2016, and 29/11/2017, requiring the Petitioner to pay an amount of Rs.44,42,755.00 for illegally extracting the minor mineral from the property surveyed under No. 28/1 of Village Dongurli, Sattari, Goa.

(3.) This demand was made by Order dtd. 10/3/2015, and against this, the Petitioner instituted a revision under Rule 49 of the Goa Minor Mineral Concession Rules, 1985 (said Rules). This revision was dismissed by an Order dtd. 21/10/2016. After that, the Petitioner filed a representation, which was ultimately rejected by a communication dtd. 29/11/2017.