SHIVASHAKTHI ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) The grievance of the petitioner is that the petitioner's application for grant of quarry lease for building stone has been rejected on the ground that the area for which the quarry lease is sought for is a deemed forest.

(3.) Sri K.Dhiraj Kumar, learned counsel for the petitioner, relying upon the decision of this Court dtd. 12/6/2019 in Writ Petition Nos.54476/2016 c/w W.P.No.51135/2016 (Dhananjay Vs. State of Karnataka and others), contends that in the said case, this Court has come to the conclusion that applications for quarry lease cannot be rejected only on the ground that the lands are deemed forests and as such, the present writ petition is required to be allowed and the rejection order be set aside.