BOMMAIAH Vs. DAPUTY COMMISSIONER MYSORE

JUDGEMENT

(1.) This matter coming up for orders, is taken up for final hearing and disposed of by the following order.

(2.) Learned Government Advocate is directed to take notice for respondent No. 1.

(3.) Petitioner is the owner of Patta land in Kollegal Taluk of Mysore District bearing Sy. No. 124 measuring 1 acre. In accordance with the Karnataka Minor Mineral Concession Rules 1969, he has signed an agreement with the Deputy Commissioner, Mysore District, the respondent herein, to carry on quarrying operations in his land to quarry black granite which is admittedly a minor mineral under the aforementioned Rules. His grievance is that there has been an inordinate delay in the issue of permits to transport the quarry stones to its destination outside the quarry. In that circumstance, he has prayed, this Court may issue certain directions in the nature of mandamus directing the respondent not to interfere with his quarrying operation and to issue permits in accordance with the rules, expeditiously.