SRI SAI KESHAVA ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The main issue involved in these writ petitions is:

(2.) The challenge in these petitions under Article 226 of the Constitution of India is to the constitutional validity of sub-rule (7) of Rule 42 of the Karnataka Minor Mineral Concession Rules, 1994 (for short, 'the said Rules of 1994'). Sub-rule (7) of Rule 42 which was incorporated by the Karnataka Minor Mineral Concession (Amendment) Rules 2020 (for short, 'the Amendment Rules of 2020') reads thus:

(3.) The petitioners are carrying on the business of stone crushing and manufacture of M-sand in Krishnagiri District of the State of Tamil Nadu. The petitioners claim that they have obtained requisite permits and approvals from the Government of Tamil Nadu for operating manufacturing plants and have been carrying on such operations for last more than ten years. It is their case that they have obtained quarrying lease from the Government of Tamil Nadu after participating in bidding process. The petitioners, after obtaining transit permits, are transporting the finished goods to other States including the State of Karnataka.