MANIKANNAIAHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The communication Annexure-A dtd. 7/3/2022, though it is typed as 7/3/2023, is admittedly of the year 2022. Annexure-A is an internal communication from one authority to another authority, namely, from the Deputy Conservator of Forests, Mandya Division, Mandya to the Senior Geologist, Mines & Geology Department, Mandya. Admittedly, an opinion is expressed by one authority and communicated to another authority. On receipt of the said communication, a show-cause notice is issued to the petitioner. As such, the said prayer (a) is clearly on an assumption that the communication dtd. 7/3/2022, is some order, and thus, the petition insofar as prayer (a) is concerned, is clearly a premature petition.

(3.) Insofar as prayer (b) is concerned, the petitioner had filed an application to the authority on 17/11/2020, for grant of quarrying lease/quarrying licence. Copy of the same is placed on record at Annexure-D. Admittedly, the application is pending consideration of the authority.