L SRIHARSHA Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) This is a writ petition, in substance, seeking for a direction on the authorities to execute the lease.

(3.) The application for grant of lease was made on January 16, 2013, that is, prior to the date of amendment to the provisions of the Karnataka Minor Mineral Concession Rules 1994. Therefore, the endorsement challenged in this writ petition is erroneous, as the authorities proceeded on the basis that the application was not saved.