NARAYANA S. G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issue notice to the respondents. The learned Additional Government Advocate waives service for the respondents.

(2.) Considering the narrow controversy involved in the petitions, the same are taken up for final disposal immediately.

(3.) In W.P.No.299/2020, a quarrying lease was executed in favour of the petitioner on 28th December 2018 under the Karnataka Minor Mineral Concession Rules, 1994 (for short 'the said Rules'). By the impugned order at Annexure-A dated 17th December 2019, the said lease has been cancelled. There is a communication issued on 18th September 2019 prior to Annexure-A addressed by the Deputy Conservator of Forest to the Senior Geologist of the State by which, a request was made to cancel the lease.