CHAUSON CEMENT AND CHEMICAL CORPORATION, PARWAL GUTTA, TUKARAM NAGAR, DEVANAHALLI TALUK, BANGALORE RURAL DISTRICT-560020, BY ITS MANAGING PARTNER, SMT. SHAKUNTALA T. CHAUGULE Vs. THE STATE OF KARNATAKA, DEPARTMENT OF MINES AND GEOLOGY, KANIJA BH

JUDGEMENT

(1.) THE Government Advocate is directed to take notice for respondents No. 1 and 3. Sri. D. Nagaraj takes notice for respondent No. 2.

(2.) SRI . N.K. Gupta is directed to take notice for respondents No. 4 and 5.

(3.) THE petitioner has sought for quashing the order dated 29 -8 -2012 passed by the second respondent calling upon the petitioner to close down the operation of stone crushing. The petitioner has contended that in view of coming into force of the Karnataka Regulation of Stone Crushing Act, 2011, (hereinafter referred to as 'the Act') within a period of four months from the date of commencement of the Act, the Licensing Authority has to identify and declare the safer zone by notification specifying the area. Further provision is made to the person who is carrying on the business of stone crushing on the date of commencement of this Act with a license issued by the competent authority, shall apply to the Licensing Authority for issuance of license under Section - 1');">4, of the Act, within a period of three months from the date of declaration of the safer zone. Further, existing stone crusher unit may be permitted to be allowed to function till the grant of license.