DHANALAKSHMI Vs. JOINT DIRECTOR

JUDGEMENT

(1.) These two writ petitions are taken up together for final disposal by consent of the learned Advocates appearing for the parties though listed for preliminary hearing and they are disposed of by the following common order, since the impugned endorsements dated 18.01.2018 (Annexure-E in both the writ petitions) have been issued to the respective writ petitioners rejecting their application for renewal of quarrying lease on the ground the applications have not been filed within the prescribed time.

(2.) Sriyuths Vasudev and P.Krishna were granted quarrying lease for a period of 5 years on 02.12.1995 for carrying on stone cutting activity by manual process in an area measuring 1 acre 20 guntas each in Sy.No.1 of Babybettada Kaval Village, Pandavapura Taluk, Mandya District and lease deed came to be executed as per Annexure-A in the respective petitions. They expired on 24.05.2010 and 03.12.2014 as is evident from the death certificate Annexure-B.

(3.) The petitioners herein being the wives of lessees/licensees, submitted an application on 26.12.2017 and 10.01.2018Annexure-C for renewal of the license to their respective names. Said application has been considered by the second respondent and rejected by the endorsement dated 18.01.2018-Annexure-E, which is impugned in these writ petitions.