MUNIKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Issue notice. The learned Additional Government Advocate takes notice for the respondents. The matter is taken up for hearing.

(3.) The petitioner made an application for grant of quarrying lease under the provisions of the Karnataka Minor Mineral Concession Rules, 1994 (for short "the said Rules of 1994"). The application was made on 31st March 2015. As the application was kept pending, the petitioner filed a writ petition in this Court, being Writ Petition No.1540 of 2016 for seeking a writ of mandamus. By an order dated 3rd February 2016, this Court directed the respondents therein to consider the application filed by the petitioner within a period of three months.