M/S VIVEK EXPORTS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Writ Petition No.10370/2022 [subject 'A' writ petition] is filed calling in question the endorsement dtd. 10/12/2020 issued by the Director, Department of Mines and Geology, whereunder the application for grant of quarry lease [Quarry Lease Application No.58/2008-2009 dtd. 13/8/2008] filed by the writ petitioner - M/s KUM Internationals [KUM] was rejected. In the said writ petition a direction was also sought for execution of the Quarry Lease Deed in respect of the area applied for by KUM.

(2.) Writ Petition No.2922/2023 [subject 'B' writ petition] is filed calling in question the endorsement dtd. 22/1/2016 issued by the Director of Department of Mines and Geology, whereunder the revision petition filed by the writ petitioner - M/s Vivek Exports [Vivek Exports] has been rejected. The said writ petitioner has also sought for consideration of the representation made by it seeking to grant extension of Quarry Lease No.439 for a period of 50 years from the date of original grant.

(3.) Since the land which is the subject matter of leases/applications in both writ petitions overlap, they are taken up together for consideration. Background facts