LOKESH B. S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The limited issue raised in the petition is regarding non consideration of the representation dtd. 13/12/2021 submitted by the petitioners and other villagers to the Authorities objecting a licence to be issued to respondent No.7.

(2.) The learned counsel for the petitioners invited our attention to the copy of the representation as well as copy of the proceedings dtd. 22/4/2022 of the meeting under the Chairmanship of the Deputy Commissioner, wherein the issue regarding sanctioning of the lease/licence to respondent No.7 was deferred and the Committee decided to maintain status quo in relation to the application of respondent No.7. The learned counsel for the petitioners submitted that though the representation was submitted in the year 2021, there was no decision on the representation for a considerable period. As such, the petitioners' left with no chance have approached this Court seeking a direction to the respondent to consider their representation dtd. 13/12/2021.

(3.) At this stage, the learned Additional Government Advocate accepts notice for respondent Nos.1 to 6 and submits that though the petitioners submitted representation to various authorities, the Competent Authority for granting licence for a stone crusher unit is the District Stone Crushers Licensing and Regulation Authority as per Sec. 8 of the Karnataka Regulation of Stone Crushers Act, 2011 (for short, 'the Act of 2011').