D.N. NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed seeking the following reliefs:

(2.) After arguing the matter at length, learned counsel for the petitioner makes a statement at the Bar that he may be permitted to avail alternative remedy of filing revision under Rule 53 of Karnataka Minor Mineral Concession Rules, 1994 and the writ petition may be dismissed with liberty to avail the said remedy.

(3.) The writ petition is accordingly dismissed as withdrawn with liberty to the petitioner to avail the remedy of filing revision before the Revisional Authority. In case, any such revision petition is filed within two weeks, the Revisional Authority is expected to consider the same as expeditiously as possible, in accordance with law.