R VENKATESHMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) An application was filed by the writ petitioner for grant of quarry lease for multi-colour granite, on September 16, 2014, that is, much prior to the coming into operation of the amendment to the Karnataka Minor Mineral Concession Rules.

(2.) An endorsement dated June 2, 2017, is impugned, inasmuch as the application of the petitioner was rejected on the presumption that the applicant was ineligible.

(3.) We are of the opinion that as the application was filed prior to the coming into operation of the Karnataka Minor Mineral Concession Rules as amended by the 2016 rules, the application of the writ petitioner is to be considered on the basis of the unamended provisions of the said rules.