SHWETHA BOREWELLS Vs. STATE GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) THE petitioner had made an application under Rule 8 of the Karnataka Ground Water (Regulation and Control of Development and Management) Rules, 2012 (for short 'the Rules'), requesting the Karnataka Groundwater Authority - 3rd respondent herein to grant registration certificate for drilling of bore -wells. The said application was dismissed by the third respondent by order at Annexure -B dated 7.8.2013. Therefore, the petitioner has filed this writ petition seeking the following reliefs: -

(2.) THE contention of the learned counsel for the petitioner is that the application was filed for grant of registration for drilling of bore -well under Rule 8. The said application has been rejected on the ground that the contract which was entered into by the second respondent with the petitioner has been cancelled as per the order at Annexure -A. This cannot be a ground for rejecting the application under Rule 8.

(3.) SUBMISSION of the learned counsel for the petitioner is placed on record. Prayer (a) insofar as challenge to the order at Annexure -A is rejected with liberty to the petitioner to challenge the same in a separate proceedings in accordance with law.