DHARTI INDUSTRIES PVT LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner is a Company incorporated under the provisions of Companies Act and is engaged in the business of prospecting, exploring, operating mines, quarries and to set, crush, smelt, manufacture, process and excavate and dig various mines and minerals.

(3.) The instant petition is presented challenging the communication dated 19.12.2017, issued by Respondent No.4 Forest Officer, Warul whereby the said authority has directed the petitioner to forthwith stop activity of transport of bauxite from plots of land bearing G.Nos. 56 and 57 situate at Mouze Javali, Tq.Shahuwadi, District Kolhapur. By virtue of the amendment carried out at subsequent stage, petitioner is impugning the order dated 19.01.2018, passed by Respondent No.4 confirming the direction issued earlier.