VIJAYA STONE CRUSHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Learned counsel for the petitioners submits that the present petition was filed raising various grounds and seeking directions to the respondents-authorities to consider the representation filed by the petitioners for grant of a quarry license in respect of the schedule property. It is further submitted by the learned counsel for the petitioners that the Rule 31-ZC and Rule 56 of the Karnataka Minor Mineral Concession Rules, 1994, ('KMMC Rules' for short) were pressed in service.

(3.) Learned counsel submits that vide order dtd. 16/3/2023 the petitioner was permitted to file rejoinder to the statement of objections filed on behalf of the respondent-State. Learned counsel for the petitioner submits that on the very next day, i.e., on 17/3/2023 the State Government by exercising its powers issued a notification and thereby states that there is certain amendment to the Rule 31-ZC of the KMMC Rules. That the petitioners by availing the opportunity being provided by way of an amendment in Rules, submitted an application to the authority on 23/3/2023. The copy of the application dtd. 23/3/2023 is annexed to the memo as Annexure-AS. Learned counsel for petitioners in view of these subsequent developments submits before this Court that now the petitioners are not pressing those grounds urged in the petition prior to the amendment to the KMMC Rules.