LAWS(KAR)-2011-3-253

SUDHAKARA, M. S/O BOLLIANNA GOWDA AND PRAMOD RAI S/O ANAND RAI Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY DEPARTMENT OF MINES AND GEOLOGY, THE DEPUTY DIRECTOR DEPARTMENT OF MINES AND GEOLOGY, SUBRAMANYA K. S/O PADMAYYA GOWDA AND RAMANAN

Decided On March 03, 2011
Sudhakara, M. S/O Bollianna Gowda And Pramod Rai S/O Anand Rai Appellant
V/S
State Of Karnataka Represented By Its Secretary Department Of Mines And Geology, The Deputy Director Department Of Mines And Geology, Subramanya K. S/O Padmayya Gowda And Ramanan Respondents

JUDGEMENT

(1.) NOTICE to the Respondents. On our asking, Mr. Kolle, learned Additional Government Advocate accepts notice on behalf of Respondent Nos. 1 and 2.

(2.) THE first prayer made at the hands of the learned Counsel for the Petitioners was, in respect of the validity of the order dated 03.01.2011, vide which, quarry permits were issued in favour of Respondent Nos. 3 and 4. During the course of hearing, learned Counsel for the Petitioners informs us, that the quarry permits issued on 03.01.2011 have since been suspended.

(3.) MR . Kolle, learned Government Advocate informs us, that a sand policy has been issued by the State Government on 29.01.2011 wherein, a policy decision has been taken not to grant any quarry permits for extraction of sand beyond 31.03.2011.