DEEPIKA D. HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents.

(2.) The grievance of the petitioner is that a case for deemed extension under sub-rule (4) of Rule 8-A of the Karnataka Minor Mineral Concession Rules, 1994 (for short, "the said Rules of 1994") has not been considered by the concerned respondents on merits. There is no dispute that an application for renewal of the quarrying lease was made by the petitioner on 20th March, 2015. The lease has expired on 25th June, 2015.

(3.) The prayer in the petition is for setting aside the endorsement dated 21st June, 2016. The endorsement has been issued by the Deputy Conservator of Forests which proceeds on the footing that the land subject matter of the lease is not a reserve forest, but a larger area is included in the list of deemed forest.