DEEPAK MALLU KANKONKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also the learned High Court Government Pleader for the respondents.

(2.) The perusal of the material placed on record clearly shows that the petition was filed on an erroneous impression. The petitioner challenges a communication / opinion dtd. 13/8/2020 on the ground that the opinion expressed by the authority is not in consonance with the observations of the Hon'ble Apex Court in the Goa Foundation case.

(3.) The perusal of the communication clearly indicates that this communication is from one officer to another officer i.e., from the Deputy Conservator of Forest, Haliyal Division, Haliyal to the Deputy Director, Department of Mines and Geology, Karwar, Uttar Kannada District.