LAWS(KAR)-2018-6-159

SRI. SRINIVAS MINERALS, A PARTNERSHIP FIRM HAVING ITS OFFICE AT SHIVA SHANKAR NILAYAM OPPOSITE TO SHAKTI NURSING HOME TALURU ROAD Vs. STATE OF KARNATAKA, REPRESENTED BY THE SECRETARY DEPARTMENT OF MINES & GEOLOGY KHANIJA BHAVAN AND OTHERS

Decided On June 08, 2018
Sri. Srinivas Minerals, A Partnership Firm Having Its Office At Shiva Shankar Nilayam Opposite To Shakti Nursing Home Taluru Road Appellant
V/S
State Of Karnataka, Represented By The Secretary Department Of Mines And Geology Khanija Bhavan And Others Respondents

JUDGEMENT

(1.) These petitions involving similar and akin issues have been considered together and are taken up for final disposal at this stage itself by way of this common order.

(2.) It is not in dispute that several similar nature writ petitions have been considered and allowed by this Court, either while disapproving the similar endorsements and restoring the applications for reconsideration or while requiring the pending applications to be considered in accordance with law, including a batch of writ petitions led by W.P. No. 43235/2017, decided on 11.04.2018, wherein this Court has, inter alia, observed as under:

(3.) The position aforesaid applies to the present cases too.