SRI. SIDDARAMAIAH Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Issue notice to the respondents.

(2.) The writ petitioner was a lessee for extraction of ordinary building stone, which is a non-specified minor mineral.

(3.) There has been amendment to the Karnataka Minor Mineral Concession Rules, 1994, by the Karnataka Minor Mineral Concession (Amendment) Rules 2016. By virtue of such amendment, it has been provided that all quarry leases or licenses granted before the commencement of the Karnataka Minor Mineral Concession (Amendment) Rules, 2016, shall be deemed to have been granted for a period of 30 (thirty) years in respect of specified minor minerals and for a period of 20 (twenty) years in respect of non-specified minor minerals.