ALLUM BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) A limited grievance is raised in the petition and accordingly, the principle prayer is couched whereby directions are sought to the respondents to consider the representation of the petitioner dtd. 12/10/2022, vide Annexure-A, for grant of extension of time to the petitioner for lifting the already excavated stock of iron ore of 9393.87 MTS (fresh stock) and 8499 MTS (old stock) and balance materials, plants, machineries, etc.

(2.) Learned Additional Government Advocate accepting notice for the respondents, submits before this court that the request of the petitioner submitted to the authority on 12/10/2022, would be considered as per the provisions of law and on the merits of the representation.

(3.) Accepting the submission of the learned Additional Government Advocate, the petition is disposed of with a direction to the respondents/authorities, particularly respondent No.2, the Director, Department of Mines and Geology, to decide the application/ representation of the petitioner dtd. 12/10/2022, on merits and as per the provisions of law, as expeditiously as possible and not later than 4 weeks from the date of receipt of the order of this court.