MANCHE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE writ appeals are filed against the order dated 6-04-2004 passed in the W. P. No. 22934/1996 and 13499/1998 whereby the learned Single Judge rejected the writ petitioner with liberty to make representations before the respondent authorities requesting them for some relief atleast in the calculation of the price for the mineral excavated and supplied Intra-State or Inter-State or exported outside the country.

(2.) THESE appeals are filed along with I. A. No. 3/2004 for condonation of delay of 18 days. It is stated that the appellant filed the appeals along with an application for dispensation of the certified copy of the impugned order as he had filed the same in other connected appeals. Since the office raised an objection regarding non-production of certified copy of the impugned order, he applied for the certified copy of the order on 12. 8. 2004 and the same was granted on 16. 8. 2004 and thereafter he refilled the papers along with the certified copy of the order. Hence he has prayed for condonation of delay in filing the appeals.

(3.) HEARD the learned counsel for the appellant and perused the material on record.