K.MOHAMMED IMRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. Issue notice to the respondents. The learned Additional Government Advocate takes notice on behalf of the respondents. Considering the narrow controversy involved in the petition, the same is forthwith taken up for final disposal.

(2.) The petitioner had applied for grant of quarrying lease in respect of the subject land. Accordingly, the quarrying lease was granted to the petitioner for a period of five years which was to expire on 18th November 2016.

(3.) The challenge in this petition under Article 226 of the Constitution of India is to the notices dated 14th November 2019 and 30th November 2019 by which the fourth respondent called upon the petitioner to pay the arrears of royalty of Rs.65,58,651/-. The petitioner had replied to the said notices.