PITAMBER DUTT POHKHARIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the petitioner, he made a pond. For the purpose of disposing of the boulders, which were recovered in the process, he sought permission, but for nonpayment of royalty, a fine of Rs.3,12,420/- has been imposed upon him. It was challenged by the petitioner in WPMS No. 2292 of 2020, which was disposed of on 04.12.2020 with the direction that the revisional authority shall entertain and decide the petitioner's revision on merit as early as possible.