DEEP KALITA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. A.S. Siddiqui, learned Senior counsel for the petitioner assisted by Mr. A.G. Momin, learned counsel for the petitioner.

(2.) The grievance of the petitioner he submits is that the vehicle of the petitioner, which was seized has been put up for auction which is to be conducted on 28/2/2022. The learned Senior counsel further submits that in connection with the seizure, there were proceedings which were initiated against him for operating a stone crusher without permission, and that by order dtd. 13/10/2021 passed in the said proceedings, the respondent No. 3 had recorded the admission of the petitioner with regard to the illegal operation of stone crushing activities between 1/4/2019 till 18/8/2020.

(3.) Mr. A.S. Siddiqui, learned Senior counsel submits that the petitioner is ready to abide by the order but the only hurdle is that the petitioner has filed a representation dtd. 28/11/2021 for Reduction of Environment Compensation and for renewal of lease which is yet to be disposed of. He, therefore, prays that directions be issued to the respondent to dispose of the representation and the payment of compensation will be made in accordance with law.