PANCHMUKHI STONE PVT. LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has challenged the orders dtd. 5/6/2018 (Annex.-3) and 14/8/2019 (Annex.-5), passed by the Appellate Authority and the Revisional Authority respectively to the extent of stipulation regarding payment of interest @ 15% per month.

(2.) Having apprised the Court about the facts, learned counsel for the petitioner submitted that the petitioner has challenged the calculation sheet (Annex.7), which has been supplied to the petitioner along with the reply filed in petitioner's earlier writ petition being S.B. Civil Writ Petition No.1121/2020 so also levy of interest at an exorbitant rate of 15% per month by the Appellate Authority and affirmed by the Revisional Authority.

(3.) The facts in brief are that the petitioner was granted a quarry licence on 8/7/2010 for excavation of sandstone in Khasra No.32, 33, 34, 38, 39 and 40 in total 30 Bigha 17 Biswas.