SMT. JAYASHREE Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein states the grievance against the order dated 11/16.10.2017 (Annexure-D) for rejection of her application for grant of quarrying lease.

(2.) The learned counsel for the petitioner has moved a memo that he is not pressing on the challenge to the validity of Rule 8B(1), 8B(2) and 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 while disapproving the similar nature endorsements and while restoring the applications for reconsideration, 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: