JAKEER HUSSAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

(2.) In this petition, the petitioners who are the quarry lease holders are carrying out their respective operations of mining activity in the respective districts and particularly those districts falling in the area of Kaveri basin and Kaveri bed have approached this Court being aggrieved by the notices issued by the respondent authorities. Accordingly, the principal prayer is couched and same reads thus:-

(3.) The Division Bench in clause 3 then by way of interim protection to the petitioners directed the respondent authority not to initiate proceedings for recovery until the final and fresh order was passed and same was served upon the petitioners.