ATTAR FULLERS EARTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners have filed the present petition, inter alia praying as under:

(2.) The petitioners have filed the present petition, essentially, for the reason that they were compelled to pay penalty for release of their vehicles, without any order to the said effect or any adjudication regarding any fault on their part.

(3.) The petitioners state that the Deputy Director, Department of Mines and Geology, had issued a working permit under Rule 3A(b) of the Karnataka Minor Mineral Concession (Amendment) Rules 2020, in respect of land measuring 2 acres falling in Survey No. 99. The said permit was valid for a period from 18/6/2024 to 17/6/2025 for clearing 23,000 metric tons of "Fullers Earth" (minor mineral).