ROHIT KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents.

(2.) Issue notice to the respondents. The learned Additional Government Advocate takes notice for the respondents. By consent, the matter is taken up for final disposal.

(3.) A quarrying lease was granted to the petitioner for a non-specified minor mineral for a period of ten years from 27th October, 2005. There was a premature termination of the lease on 24th March, 2010. Being aggrieved by the said order, the petitioner preferred a revision petition which was allowed on 17th February, 2016. An order was made on 19th July, 2016 giving effect to the order passed in the revision petition and the lease was reinstated up to 26th October, 2015.