D. H. MARUTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Issue notice. The learned Additional Government Advocate accepts notice for the respondents.

(2.) The learned Additional Government Advocate submits that the impugned endorsement/order has been issued in view of the provisions of the Mines and Minerals (Development and Regulation) (Amendment) Act, 2015. He further submits that as against the impugned endorsement/order, there is an alternative, efficacious remedy available to the petitioners by way of a revision under Sec. 30 of the Mines and Minerals (Development and Regulation) Act, 1957 (for short 'the said Act').

(3.) At this stage, the learned counsel for the petitioners submits that the petitioners be granted liberty to file a revision and the Competent Authority be directed to dispose of the same expeditiously.