SRI SHANTHKUMAR Vs. GOVT OF KARNATAKA

JUDGEMENT

(1.) This Writ Petition is filed under s 226 and 227 of the Constitution of India praying to hold that the grant of quarry lease in favour of the petitioner dated 28.3.2007/21.4.2007 vide Annexure-E to the writ petition is restored in view of the revision order setting aside the order of the competent authority canceling the said grant order, and etc.

(2.) By consent, the writ petition is taken up for preliminary hearing.

(3.) The writ petitioner was granted with a mining lease to quarry non-specified minor minerals and the same was cancelled by order dated May 27, 2010. In Revision Petition No.272 of 2010, the Joint Director has set aside the said order by his order dated December 10, 2010, and directed the respondents-authorities to take further action in the matter to grant mining lease.