DEEPCHAND KISHANLAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER has called in question the demand of dead rent by the respondents through the demand notice dated 17-3-2004/23-3-2004 in No. GA. BU. HI. BECB. GA. GU 2333 : 2003-04/19915, vide Annexure 'l' issued by the second respondent.

(2.) HEARD the learned Senior Counsel Sri. D. L. N. Rao, for petitioner and Government advocate for respondents.

(3.) THE contextual facts are that, the Petitioner had obtained mining lease in respect of iron ore, over an area of 650 acres in Yerakatte and other villages in Chikkanayakanahalli taluk, Tumkur District, on 29-5-1956 for a period 20 years vide M. L. No. 299, which is at Annexure-'a'. The said lease expired on 28-5-1976.