K.M. RAMASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner had been granted a quarrying lease in respect of 2.20 acres in Sy.No.47 of Naduvanahllai Village, Chikkaballapur Taluk, Chikkaballapur District for a period of five years with effect from 30/5/2006 for the purpose of quarrying building stone which is a non-specified minor mineral, as classified under the provisions of the Karnataka Minor Mineral Concession Rules, 1994 (for short 'the KMMC Rules').

(3.) The grievance of the petitioner is that the application for renewal of the lease made by the Petitioner on 21/2/2011 in terms of Rule 21(2) of the KMMC Rules, came to be rejected on 31/3/2015.