M/S. ADARSHA GRANITES STONE CRUSHERS Vs. STATE OF KARNATAKA, DEPARTMENT OF MINES AND GEOLOGY, KHANIJA BHAVAN AND OTHERS

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.) Learned counsel for the petitioner has moved a memo in W.P. No. 44303/2017 that she is not pressing on the challenge to the validity of Rule 8B(2)(d) of the Karnataka Minor Mineral Concession (Amendment) Rules, 2016.

(3.) 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: