SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government advocate is directed to take notice for respondents 1 to 4.

(2.) Heard. Perused the grounds urged in the review petition.

(3.) The grievance of the review petitioner is, at paragraph 5 of the order under review, this Court has not properly appreciated the report submitted by the competent authority. However, on perusal of the joint inspection report, which is culled out at paragraph 4 of the order under review, we would find that this Court has taken cognizance of the report submitted by the competent authority. Paragraph 6 of the order clearly indicates that respondents 6 to 8 have licence for quarrying and it was found by the authority on spot inspection that respondents 6 to 8 are carrying on quarrying activities in accordance with law.