SHREYA STONE CRUSHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Prabhuling K. Navadgi along with learned advocate Mr. Shivalli Shivayogi Yallappagouda for the petitioner, learned Additional Government Advocate Smt. Niloufer Akbar for respondent Nos.1 to 3 and learned advocate Mr. A. Mahesh Chowdhary for respondent No.5.

(2.) These writ petitions are filed seeking to quash the order dtd. 31/1/2025, annexed as Annexure-J, passed by respondent No.3.

(3.) Writ Petition No.4804 of 2025 relates to land in Survey No.179/2 measuring 12 acres 34 guntas of Konasagara Village, Yelburga Taluk. Writ Petition No.4718 of 2025 relates to Survey No.46/1/4 measuring 1 acre 27 guntas of Vajrabandi Village, Yelburga Taluk, Koppal District. The petitioner is a partnership firm engaged in the business of stone crushing and jelly, boulders and building stone. The petitioner submitted applications for grant of licence to establish stone crusher unit in the lands mentioned above, the same were duly considered and licence was granted upon obtaining clearance from the competent authorities. Pursuant to the grant of the licence, the petitioner is carrying on crushing operations in compliance with the requirements prescribed under the applicable laws.