RAMKY INFRASTRUCTURE LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. With the consent of the parties, rule is made returnable forthwith and the writ petition is taken up for final disposal.

(2.) This writ petition challenges the imposition of penalty and charge of royalty by revenue officials of the State of Maharashtra, under Sec. 48(7) of the Maharashtra Land Revenue Code, 1966 ("MLRC"), in connection with the alleged unauthorized excavation of earth during implementing a sewerage pipeline network in Thane. For the reasons set out in this judgment, we have no hesitation in allowing the writ petition.

(3.) A brief overview of the facts relevant for the effective disposal of these proceedings is summarized below: