B.N.MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is the proprietor of a stone crusher unit, has assailed order dated 06.01.2014 issued by the 2nd respondent Deputy Commissioner, Bangalore Urban District, Bangalore. It is the case of the petitioner that the stone crusher unit is engaged in the business of crushing of stones and that the necessary licences and permissions have been obtained under the provisions of the Karnataka Regulation of Stone Crushers Act, 2011 (hereinafter called 'the Act' for short) and the Rules made thereunder for the aforesaid purpose. The licence was issued with effect from 09.01.2013 and is stated to be valid upto 31.03.2015. Subsequently, petitioner obtained permissions and consent from the Karnataka State Pollution Control Board and is engaged in the activity of stone crushing When matter stood thus, the petitioner was surprised to receive order dated 06.01.2014 by which, the licence granted to the petitioner's unit has been cancelled. The cancellation order is assailed in this writ petition.

(2.) WE have heard learned counsel for the petitioner and learned AGA appearing for the respondents and perused the material on record.

(3.) PER contra, learned AGA, arguing on behalf of the respondents, has supported the impugned order.