MAXIM PINTO S/O. VICTOR PINTO Vs. THE STATE OF KARNATAKA REPRESENTED BY THE SECRETARY DEPARTMENT OF MINES AND GEOLOGY, THE DEPUTY DIRECTOR DEPARTMENT OF MINES AND GEOLOGY, THE DEPUTY COMMISSIONER AND THE DIRECTOR AIRPORT AUTHORITY OF INDIA@RESPO

JUDGEMENT

(1.) NOTICE to the Respondents. On our asking, Mr. Kolle, learned Additional Government Advocate accepts notice on behalf of Respondent. Nos. 1 to 3.

(2.) THROUGH the instant writ petition, the Petitioner has assailed the order dated 11.11.2010 (Annexure -B), whereby, the licence granted to the Petitioner to quarry Latterite stone has been abruptly revoked.

(3.) THE prayer made by the learned Counsel for the Respondents is accepted. For all intents and purposes the order dated 11.11.2010 (Annexure -B) shall be treated as a show -cause notice. Whereupon, the procedure suggested by the learned Counsel for the Respondents shall be followed. Till such time, as an order is passed by the Deputy Director of Mines and Geology, the Petitioner will be entitled to continue quarrying of Latterite stone from the land in question. It would be appreciated if, the Deputy Director of Mines and Geology, takes final decision within two weeks from the date of receipt of reply of the Petitioner.