VISHNUMOORTHY STONE CRUSHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice was issued on the last date and the parties were put to notice that the petition will be disposed of finally at this stage.

(2.) The petitioner was granted a licence under sub- section (1) of Section 3 of the Karnataka Regulation of Stone Crushers Act, 2011 (for short, "the said Act of 2011"). The licence at Annexure-A records that it was valid till 8th June, 2020. On 7th March, 2020, the petitioner applied for renewal of the licence, a copy of which is annexed as Annexure-B. By the impugned communication dated 22nd July, 2020 addressed by the Deputy Commissioner and Chairman of the Licending Authority within the meaning of clause (f) of Section 2 the said Act of 2011, a list was forwarded to the Deputy Conservator of Forests, the Deputy Director of Land Records, the Tahsildar and the Senior Geologist. The list contained the details of the applications made by the licencees for renewal of their licences under the said Act of 2011 in relation to the lands which were allegedly falling in the 'deemed forest' area. In the said list, the name of the petitioner was included at serial no.9.

(3.) The challenge in this petition is to the said communication dated 22nd July, 2020 issued by the Deputy Commissioner and the Chairman of the Licensing Authority. A writ of mandamus is prayed for grant of deemed extension for a period of twenty years.