ROOPA SALOMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed the present petition impugning an order dtd. 12/12/2025 passed by respondent No.3 (revisional authority) rejecting the revision petition preferred by the petitioner under Rule 53 of the Karnataka Minor Mineral Concession Rules, 1994 [KMMC Rules].

(2.) The petitioner had made an application for a quarry lease [application bearing AQL No.119/2011-12] over an extent of 2 acres of Government land falling in Sy. No. 183 of Kodalu Village, Sandur Taluk, Ballari District. Apparently, the said application was processed for the grant of a quarry lease covering 1.15 acres. On 14/9/2017, the grant notification under Rule 27 of the KMMC Rules was issued in Form GL. However, the quarry lease was not executed within the prescribed time.

(3.) The facts as set out in the petition and noted in the impugned order indicate that the petitioner had, after the notification of grant, taken steps to furnish the quarry plan and obtain the Environment Clearance Certificate. At this stage, on 10/3/2021, the revenue department issued an opinion stating that 'B' Kharab Government lands could not be granted for quarrying purposes.