N.K. BOREWELLS, REPRESENTED BY ITS PROPRIETOR Vs. STATE GOVERNMENT OF KARNATAKA, REPRESENTED BY ITS CHIEF SECRETARY AND KARNATAKA GROUNDWATER, REPRESENTED BY MEMBER SECRETARY

JUDGEMENT

(1.) LEARNED Government Advocate to accept notice for respondents No. 1 and 2 and file memo of appearance in four weeks. The petitioner is before this Court assailing the letter dated 21.05.2013 impugned at Annexure -A to the petition. The petitioner is also seeking for issue of mandamus to direct respondent No. 2 to consider the application dated 29.07.2013 at Annexure -D to the petition.

(2.) THE case of the petitioner is that he being the proprietor of N.K. Borewells is carrying on the business of drilling the bore well with the rig bearing No. KA 51 MC 3193. In that regard, the petitioner is stated to have applied seeking permission for registering his agency. The request of the petitioner has been rejected by the impugned communication dated 21.05.2013 at Annexure -A to the petition.