THIMMAPPA S.NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, petitioner inter alia seeks a writ of certiorari for quashment of demand notice dtd. 10/3/2022 issued by Deputy Director, Department of Mines and Geology.

(2.) Facts giving rise to filing of this petition briefly stated are that the petitioner was granted quarry lease for building-stone over an area measuring 1.68 acres of land of Sy.No.110/1 of Irvatturu Village, Bantwal Taluk, D.K. District for a period of 10 years i.e., with effect from 10/9/2012.

(3.) The petitioner thereafter started quarrying operations and according to the petitioner he surrendered his present lease by making an application on 13/9/2019. It is the case of the petitioner that without issuing any notice to him, the impugned demand notice dtd. 10/3/2021 has been issued.