VENKATESHWARA HILL CRUSHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned senior counsel appearing for the petitioner and learned Additional Government Advocate appearing for the respondents. Notice has already been issued.

(2.) It is not in dispute that the petitioner was granted a quarrying lease in respect of the land described in paragraph 1 of the petition which was valid up to 31st March 2020. It is also not in dispute that now the lease has been extended till 30th November 2025.

(3.) The petitioner has impugned the notice dated