PADMAVATHI STONE CRUSHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) We have heard the learned counsel appearing for the petitioner.

(2.) Issue notice to the respondents. The learned Additional Government Advocate takes notice for the respondents.

(3.) There is no dispute that the petition is governed by the judgment and order dated 16th August 2019 passed by this Court in W.P.No.10601/2019 and other connected matters. Paragraphs 47 to 49 of the said judgment are relevant and the same read thus: