N.B. HIREMATH S/O. BASAVARAJ P.W.D. CLASS I CONTRACTOR Vs. THE STATE OF KARNATAKA REP. BY ITS SECRETARY DEPARTMENT OF COMMERCE AND INDUSTRIES (MINES) AND OTHERS

JUDGEMENT

(1.) NONE for the Petitioner. Sri. R.G. Kolle, learned Additional Government Advocate for Respondents, states, that the present controversy is squarely covered with the judgment rendered by this Court in Golayya v. The State of karnataka and Ors. W.P. No. 80817/2009(GM -MM -S). decided on 02.06.2009

(2.) IN the light of the above, learned Counsel for the Respondents states, that if the Petitioner produces authentic material before Respondent Nos. 2 to 7, showing that royalty was paid in respect of the sand being transported (from a licensed quarry owner), from whom the Petitioner had purchased the sand, the Respondents would refund the royalty charged from the Petitioner.

(3.) THE instant writ petitions are disposed of in terms of the aforesaid.