R.ANJANEYA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The submissions of the learned counsel appearing for the parties were heard yesterday. FACTUAL MATRIX

(2.) The challenge in this petition under Article 226 of the Constitution of India is to the provisions of the Karnataka Regulation of Stone Crushers (Amendment) Ordinance, 2020 (for short "the said Ordinance") and the Karnataka Regulation of Stone Crushers (Amendment) Act, 2020 (for short "the Amendment Act") which has replaced the said Ordinance.

(3.) The Karnataka Regulation of Stone Crushers Act, 2011 came into force from 7th day of September 2011 which provides that no person shall carry on the business of stone crushing in the State except under and in accordance with the terms and conditions of a licence issued under the said Act of 2011.