S.K.RAJASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard on the question of admission as well as interim relief.

(2.) Facts giving rise to filing of this petition briefly stated are that the petitioner submitted an application on 31/12/2014 for grant of quarry lease for a period of 20 years in respect of land measuring 7 acres of Sy.No.6 situated at Halekote Village, Doddaballapur Taluk, Bangalore Rural District. The application submitted by the petitioner was considered and a notification dtd. 25/5/2018 was issued in favour of the petitioner in respect of land measuring 6 acres 18 guntas of Sy.No.6 of Halekote Village. However, the lease deed was not executed in favour of the petitioner. The petitioner learnt that respondent Nos.1 to 9 are issuing a No Objection under the provisions of the Karnataka Minor Mineral Concession Rules, 1994 in favour of the respondent No.10. In the aforesaid factual background, this petition has been filed.

(3.) Learned counsel for the petitioner submitted that a notification has been issued in favour of the petitioner on 25/5/2018 in respect of land measuring 6 acres 18 guntas. However, only a formality of execution of lease deed is yet to be completed. However, respondent Nos.1 to 9 are contemplating to issue No Objection Certificate in favour of respondent No.10 in respect of land bearing Sy.No.74 measuring 3 acres 30 guntas. It is also pointed out that in the joint survey conducted on 5/4/2022 of which notice was given to the petitioner as well as respondent No.10, it is found that the land measuring 2 acres 10 guntas of Sy.No.6 is overlapping with Sy.No.74. It is also submitted that the Tahsildar has made some interpolation in the Village map. In this connection, our attention has been invited to page 142 of the writ petition.