ANKUSH KASHINATH MHASKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Assistant Government Pleader for the Respondent Nos. 1 to 5/State waives service. Heard finally by consent.

(2.) By this petition under Article 226 and 227 of the Constitution of India, the Petitioner is challenging the order dtd. 4/4/2022 issued by the Respondent No.3, by which the request of the Petitioner for refund of amount of un-excavated sand, is rejected.

(3.) The case of the Petitioner in short is as under.