SM MOTOR AND CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. RULE. Heard finally with the consent of the learned Counsel for the parties.

(2.) The petition questions the order dtd. 30/9/2024 passed by respondent No.2-Collector, Yavatmal, whereby he issued Letter of Intent (LOI) in favour of respondent No.4 for excavation, transportation of silty sand of the river bed of Mouza Kotha, Tahsil Kalamb, District Yavatmal to the sand depot and construction and management of the sand depot, which is contended to be in violation of the Government Resolution dtd. 16/2/2024. Hence, the petitioner has preferred this petition.

(3.) FACTUAL MATRIX :