BANSILAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this petition is to the seizure of the vehicle, i.e. tractor and trolley, bearing registration No.MH30E7222, owned by one Suresh Iche, carrying Gitti (metal stone) from the destination of the stone crusher of the petitioner to the destination of the purchaser and the imposition of penalty of Rs. 2,150/in exercise of the power conferred under Sec. 48(7) of the Maharashtra Land Revenue Code, 1966.

(2.) On 26-10-2018, this Court passed an order as under :

(3.) Sec. 48(7) of the Maharashtra Land Revenue Code, to which our attention is invited by both the counsels, reads as under :