TIMMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioner prayed for the following reliefs:

(3.) Learned counsel for the petitioner submits that the petitioner is the owner of the land measuring 1 acre out of 11 acres 24 guntas in land bearing Sy.No.124/1 situated at Karagoan Village, Chikkodi Taluk, Belagavi District. The petitioner decided to carry on stone crusher activity in the said land measuring 1 acre. The petitioner submitted an application. The petitioner also got necessary compliance and the certificate of compliance was issued in favour of the petitioner. The same is placed on record at Annexure-B. Based on the certificate of compliance, the licence for Stone Crushing was also issued in favour of the petitioner. Copy of the same is at Annexure-C.