SHIVABUDDI Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) A perusal of the documents placed on record shows that initially, the petitioner had submitted an application for grant of quarry lease on 24/6/2014. The Deputy Director, Department of Mines and Geology, Chamarajanagar, vide endorsement dtd. 26/5/2016 (Annexure-H), rejected the said application. Two years after the rejection order, the petitioner filed a representation dtd. 27/6/2018 stating that the application filed by him for grant of quarry lease on 24/6/2014 has been rejected. It was further stated that stone quarry lease has been granted to one Sri H.M.Shanthappa whose land is situated adjacent to the land of the petitioner. Therefore, the petitioner requested for a similar order of grant in his favour. There is no order passed on the said representation dtd. 27/6/2018.

(3.) Initially, the application for grant of quarry lease was made by the petitioner in the year 2014 which was rejected in the year 2016 as per Annexure-H. Two years after the rejection order i.e., in the year 2018, the petitioner filed the representation dtd. 27/6/2018. Thereafter, after lapse of nearly four years, he has filed the present writ petition on 21/11/2022 giving explanation in paragraph 6 of the petition for the delay in approaching this Court. Paragraph 6 reads thus: