M. VENKATARAMAIAH Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 25-8-2014 passed in Appeal No. 3/2010-11 by the second respondent impugned at Annexure-R to the petition. In that light, the petitioner is seeking that the appeal be allowed and the prayer as made by the petitioner be granted.

(2.) The petitioner is the proprietor of M/s. Uppalli Wood Industries situate at Balehalli, Chickmagalur District. The sawmill was established in the year 1996-97 in Sy. No. 111, Uppalli Grama. The sawmill, thereafter was shifted to Sy. No. 21, Balehalli Village and additional machineries were sought. With regard to the nature of consideration that had been made when the petitioner had sought for installation of additional machineries and for grant sawmill licence, the request of the petitioner had been rejected by the order dated 28-11-2012. The petitioner therefore was before this Court in W.P. No. 1731 of 2013. This Court, while considering the petition and disposing it by tire order dated 4-2-2014 has referred to the nature of contentions that had been put forth with regard to the order dated 28-11-2012 that had been assailed therein. Ultimately, this Court had set aside the order and remitted the matter for reconsideration. Pursuant thereto, such reconsideration has been made and the order impugned dated 25-8-2014 is passed.

(3.) The learned Counsel for the petitioner while assailing the said order would refer to the consideration that had been made by this Court in W.P. No. 1731 of 2013, dated 4-2-2014 and in that light, would refer to the order impugned dated 25 8-2014 to point out that the consideration in terms of the observations made and directions issued by this Court has not been made.