FAKKIRAPPA M. MURGOD Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The petitioner has been granted a quarrying lease in respect of ordinary sand for a period of five years from 10th August 2017. The petitioner is challenging the order dated 9th June 2020 passed by the Deputy Director, Department of Mines and Geology by which it was directed that:

(3.) The submission of the learned counsel appearing for the petitioner is that the lease does not provide for prohibition on river bed sand mining activities during the monsoon. Secondly, he submitted that there is no specific rule under the Karnataka Minor Mineral Concession Rules, 1994 (for short the said Rules of 1994 ) under which a power has been conferred on an Authority to restrict the sand mining during the monsoon.