VASAVI STONE CRUSHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel appearing for the petitioner.

(2.) Issue notice to the respondents. Learned Additional Government Advocate takes notice for the respondent Nos.1, 2, 3 and 5. Learned Counsel Sri Gururaj Joshi takes notice for the respondent No.4.

(3.) The petitioner made an application under Section 3 of the Karnataka Regulation of Stone Crushers Act, 2011 (for short, 'the said Act of 2011') for grant of a licence to operate a crusher unit. The application made by the petitioner was rejected by issuing a 'D' Form in accordance with sub-rule (2) of Rule 3 of the Karnataka Regulation of Stone Crushers Rules, 2012 (for short, 'the said Rules of 2012'). Three reasons were given in Form-D for rejection:-