JANDIPEER STONE ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issue notice. The learned Additional Government Advocate takes notice for the first to seventh respondents.

(2.) According to the case of the petitioner, an application was made by the petitioner on 3/1/2020 for renewal of licence granted under Sec. 3 of the Karnataka Regulation of Stone Crushers Act, 2011 and the said application is not yet decided by the Licencing Authority.

(3.) The learned Additional Government Advocate, on instructions, states that the said application is pending.