SRI ESHWARAIAH Vs. THE GOVT OF KARNATAKA

JUDGEMENT

(1.) Issue notice to the respondents. Mr.V.G.Bhanuprakash, learned additional government advocate, accepts notice for all the respondents. Therefore, formal service of notice to the respondents is dispensed with.

(2.) The writ petitioner is aggrieved, as his application for quarrying lease dated October 28, 2013, was not considered by the authorities.

(3.) Admittedly, the application was filed prior to the coming into force of the Karnataka Minor Mineral Concession (Amendment) Rules, 2016.