KRISHNA STONE CRUSHING INDUSTRIES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard.

(2.) The Writ Petition has been filed challenging the impugned show cause notices dtd. 9/7/2021 as contained in Annexures-A1 to A17.

(3.) Learned counsel for the petitioners submits that they have been issued the crushing licence to carry out the crushing activities and by way of the impugned notices, the same has been stopped which cannot be done. The action of the respondent No.5 is arbitrary, wrong and illegal.