SRINIVASA K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order, passed by the third respondent - Assistant Commissioner, Mysuru, externing the petitioner for a period commencing from the date of the order till 31/5/2023, from Mysuru district.

(2.) Heard Sri Basavanna K.M., learned counsel for the petitioner and Sri B.V.Krishna, learned Additional Government Advocate for the respondents.

(3.) The petitioner is alleged to have got embroiled in several offences under the provisions of the Mines And Minerals (Development And Regulation) Act, 1957 ('the Act' for short) and the Karnataka Minor Mineral Concession Rules, 1994 ('the Rules' for short) in all about 7 cases.