M LAKSHMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed with following prayers:

(2.) Heard Shri Ravindra Gajanan Kolle, learned Advocate for the petitioner and Shri S.S. Mahendra, learned Government Advocate for respondents No.1 to 4-State.

(3.) Briefly stated the facts of the case are, petitioner applied for quarry lease for 3 acres of land in Survey No.40 in Batavarahalli Village, Mulabagil Taluk, Kolar District. The notification for grant of quarry lease was issued on 24/12/2011 as per Annexure-B. The quarry lease was cancelled on 16/11/2012 as per Annexure-D. The petitioner has challenged the same by filing Revision Application. The Revising Authority has allowed the application and restored the notification dtd. 24/12/2011 as per Annexure-C dtd. 30/8/2013.