DAULAT CHAND GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner has filed the present writ petition challenging the notice for demand based on re -assessment of royalty issued by Assistant Mining Engineer, Banswara, Anx. 8 to the writ petition seeking a relief to quash the same on the ground inter -alia that impugned notice of demand is exfacie invalid according to Rule 41 of the Rajasthan Minor Mineral Concession Rules, 1986 (hereinafter referred as Rules of 1986) and also against the principle of natural justice and fair play.

(2.) THE facts leading up to filing of the present writ petition are that the petitioner was granted a mining lease for mineral marble on 26.8.1982 and he is carrying on mining operation till today.

(3.) IN pursuance of assessment dated 6.2.90 about the aforesaid period, two demand notices of Rs. 99,155/ - and Rs. 1,55,668/ - were issued by respondents to the petitioner and he paid the due royalty such nothing is due.