JAYAMMA Vs. DIRECTOR OF MINES AND GEOLOGY

JUDGEMENT

(1.) The petitioners are before this Court challenging the notices dtd. 28/4/2021, issued by the respondents- authorities, particularly, respondent No.2.

(2.) Notice was issued by this Court and an interim order was passed on 5/7/2021. Subsequently, on 15/9/2021, the interim order came to be vacated.

(3.) Now it is submitted before this Court that the petitioners have filed an application for grant of licence on 22/6/2018, under the provisions of the Karnataka Minor Mineral Concession Rules, 1994, and particularly under Rule 32 and the application is pending decision. In view of the fact that the petitioners have applied for licence in the year 2018, and the notices were issued to the petitioner in the year 2021, there was no valid licence granted in favour of the petitioner. At the same time, the application is pending before the authority, till date. The notices issued to the petitioners looses its efficacy.