PRASHANT SHRAWAN BARAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsels appearing for the parties.

(3.) The action under sub-section (8) of section 48 of the Maharashtra Land Revenue Tribunal is taken against the petitioner, who is transporter of the sand. The charge was that the vehicle was over loaded and it was carrying the sand beyond the permissible limits in the vehicle. The order of imposing penalty has been passed by the Sub Divisional Officer, which has been confirmed in appeal by the Additional Collector, Nagpur. The amount of Rs.1,24,800/- towards penalty is sought to be recovered and the penalty of Rs.2,00,000/- for unauthorisedly carrying the sand in the vehicle has been imposed.