MANGALORE MINERALS (P.) LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though the matter is posted for admission by consent of parties, the appeal is heard on merits. Before hearing the appeal on merits, we are of the view that the following substantial questions of law arises in this appeal:

(2.) Heard the learned counsel for the parties.

(3.) The facts leading to this case are as hereunder: