KUM. INTERNATIONALS Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner herein states the grievance against the endorsement dated 25.03.2017/04.04.2017 (Annexure-Q) for rejection of its application for grant of quarrying lease.

(2.) 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:

(3.) This Court has also considered the earlier orders passed in the matters and has allowed W.P.No.60155/2016 by the order dated 22.03.2018, while observing as under: "Having regard to the submissions made, this petition stands disposed of at this stage itself, while requiring that the concerned authorities shall send their views/opinions to the authorities of the Mines and Geology Department within two weeks from today.