K.R.TEJASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) None appears for the petitioners.

(2.) This Public Interest Litigation has been filed seeking for the following reliefs:-

(3.) Petitioners have come out with the allegations of illegal stone quarrying and stone crushing activities at Ragimuddanahalli Village of Mandya Taluk and Kodishettipura village of Srirangapattana Taluk. It is prayed that all the illegal licenses under the Karnataka Regulation of Stone Crushers Act, 2011 be cancelled.