NARENDRA STONE CRUSHER AMARADEVARAGUDDA Vs. STATE OF KARNATAKA DEPARTMENT OF MINES & GEOLOGY KANIJA BHAVANA

JUDGEMENT

(1.) Sri R.G. Kolle, AGA, accepts notice on behalf of Respondent Nos. 1 & 3. Sri D. Nagaraj, Advocate, accepts notice for Respondent No. 2. Sri N.K. Gupta, Advocate, accepts notice for Respondent Nos. 4 and 5. It is not in dispute that the question which arises for consideration in these petitions is covered on all fours by the order dated 21.11.2012 in W.P. No. 41069/2012. For facility of reference it is reproduced below;

(2.) In these circumstances, the Petition is allowed by directing the Respondents to permit the operation of the Petitioner at the present site up to 23.12.2012 or till such time the application is considered and disposed of, by the Licensing Authority.

(3.) Learned counsel for the Karnataka State Pollution Control Board (for short 'the Board') submits that the Petitioner did not apply for the consent of the Board on the expiry of the previous consent on 30.06.2012. In normal circumstances, the contention would be well founded since no one is permitted to operate without a current permission or consent.