CHANDRAPPA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Principal relief sought in all these writ petitions is quashment of Notification bearing No.JI AA CO/KAGA GU/Notification/2019-20 dtd. 7/11/2019 issued by the Deputy Commissioner and Chairman, District Task Force (Mines Committee, DC Office Compound, NH-75940 Kolar District, Kolar) published in the Official Gazette dtd. 5/12/2019, (hereinafter referred to as 'impugned notification') pursuant to which the respondent authorities have granted quarrying lease to the private respondents in terms of Rule 3-F of the Karnataka Minor and Mineral Concession Rules, 1994 and Amended Rules 2016 (hereinafter referred to as 'KMMC Rules' for short).

(2.) Since common facts and issues are involved in these writ petitions they are heard together and being disposed of by this common order. Facts involved in these writ petitions:

(3.) W.P.No.1994/2020-