MR. RAM MURTHY Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Mr. D.L.N. Rao, learned senior advocate, for the petitioner, Mr. V.G. Bhanuprakash, learned additional Government advocate for the respondent Nos. 1 and 2 and Mr. B.V. Acharya, learned senior advocate for the respondent No. 3.

(2.) Brief facts of case are, petitioner submitted an application on July 25, 2005, for grant of quarrying lease for multi colour granite quarry, over an area of 8 acres, in survey No. 43 of Darbur village, Chikkaballapura Taluk.

(3.) Petitioner obtained necessary no objections from the Forest and the Revenue Departments.