M/S SHAKUN AGGREGATES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.V.G.Bhanuprakash, learned additional government advocate, appears for the respondent Nos.1 to 4.

(2.) After hearing Mr.R.G.Kolle, learned advocate appearing for the writ petitioner, Mr.V.G.Bhanuprakash, learned additional government advocate appearing for the State-respondent Nos.1 to 4 and Mr.Jagadish Hiremath, learned advocate for the respondent No.5, we dispose of this writ petition by directing the authorities to issue proper documents permitting the writ petitioner to continue with the stone crushing activity in terms of the licence, already, granted to him, till March 31, 2019.

(3.) Mr.Kolle, submits that, already, an application for renewal has been filed.