M. VENKATARAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, proprietor of M/s.Uppalli Wood Industries is before this Court praying for a writ of mandamus, directing respondent Nos.3 and 4 to comply with the order dtd. 16/11/2016 passed in Appeal No.3/2010-11 passed by the second respondent (Annexure-J) and consequently issue license in favour of the petitioner and also direct respondent No.3 to consider the representations of the petitioner dtd. 22/6/2017 and 19/12/2019 for issuance of license in favour of the petitioner (Annexure-K and M).

(2.) Heard learned counsel Kum.Priyanka J.S., for Sri.Manmohan P.N., learned counsel for the petitioner and learned HCGP Smt.Rashmi Patel for respondents. Perused the writ petition papers.

(3.) Learned counsel for the petitioner would submit that the appeal filed by the petitioner was allowed and the appellate authority held that the Saw Mill license issued by the Deputy Conservator of Forest, Chikkamagaluru Division, Chikkamagaluru to the petitioner in the year 2010-11 dtd. 22/5/2010 is to be accepted. Thereafter, the petitioner said to have submitted representations at Annexure-K dtd. 22/6/2017 and Annexure-M dtd. 19/12/2018 seeking implementation of the said order. As the respondents failed to consider the same, the petitioner is before this Court in this writ petition.