BALAJI STONE CRUSHING INDUSTRIES LINGANAKOPPA VILLAGE DHUMMAWAD AND ORS Vs. STATE OF KARNATAKA AND ORS

JUDGEMENT

(1.) Sri R.G.Kolle, AGA accepts notice on behalf of respondent Nos.1, 3 and 4. Sri D.Nagaraj, Advocate accepts notice for Respondent No.2. Sri Prashanth T.Pandith, Advocate accepts notice for Respondent Nos.5 to 8.

(2.) In these writ petitions, the petitioners have assailed the orders dated 03/09/2012, passed by respondent No.2 vide Annexures B to B.5

(3.) We have heard the learned counsel on both sides. They state in unison that these writ petitions could be disposed of in terms of the orders dated 21/11/2012 passed in W.P.No.41069/2012 and W.P.Nos.41515-528/2012. The submission of the learned counsel is placed on record. The order dated 21/11/2012 reads as under:-