KISAN RAMCHANDRA GADIWADAR Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(2.) Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

(3.) The vehicles belonging to the petitioners were apprehended by the respondent authorities on account of transportation of minor minerals at odd hours in breach of the policy prescribed by the State in respect of excavation and transportation of sand. The petitioners are praying for direction to release the vehicles in observance of the procedure prescribed under Section 48(8)(1) of the Maharashtra Land Revenue Code, 1966.