SUDARSHAN STONE ENTERPRISES (P) LTD REP BY ITS MANAGING DIRECTOR Vs. K JOTHIRLINGAM PRINCIPAL SECRETARY TO GOVERNMENT OF KARNATAKA DEPARTMENT OF MINES AND GEOLOGY BANGALORE

JUDGEMENT

(1.) Complainant was writ petitioner in WP No. 41082 of 2010 seeking for a direction to the State and the Director of Department of Mines & Geology to rectify the lease deed in writ jurisdiction dated 30.12.2000 in Q.L. No. 403 where under the predecessor of the writ petitioner had been granted a mining lease to quarry minor minerals in respect of an extent of 6 acres of non forest land in Sy. No. 73 of Erubanahalli Village, Nagamangala Taluk, Mandya District. It appears the petitioner got it transferred to its name from the original lessee in terms of an endorsement dated 20.4.2001, but had not taken any steps either for seeking the lease period changed from ten to twenty years or for any other purpose, but was happy with the lease for the period of ten years.

(2.) Writ petitioner approached this court on the premise that a decision had been taken by the respondent - State and the Director of Mining on 19.4.2008 to extend the period of quarrying leases granted by the state government from ten to twenty years etc.

(3.) Writ petitioner approached this court on the premise that a decision had been taken by the respondent - State and the Director of Mining on 19.4.2008 to extend the period of acquiring lease granted by the respondents from ten to twenty years etc.