GANGADHAR MOHAN LAMKANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the parties, heard finally at the stage of the admission.

(2.) At the time of hearing of the writ petition, learned Advocate Mr. R.J. Nirmal, who has appeared on behalf of the intervenors, was allowed to address the Court, and as such the intervenors are allowed to address the Court, no separate order is passed in civil application and thus the civil application No. 4680/2009 stands disposed of.

(3.) By present writ petition, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the orders dated 30.3.2009 and 31.3.2009 passed by the respondents. The petitioner has also prayed for directions to extend the period for excavation from 7.3.2009 to 31.7.2009 in respect the sand spot at Indalgaon, by equal number of days of stoppage of business by the respondents.