ABHINANDAN STONE CRUSHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, petitioner in substance has sought for a writ of mandamus to the 3rd respondent - Deputy Commissioner cum Licensing Authority to extend the validity period of his Stone Crusher License dated 04.04.2013 from 31.03.2016 to 31.03.2018 and in the alternative, to renew the said license for a period of five years effective from 01.04.2018 till 31.03.2023 in view of the Karnataka Regulation of Stone Crushers (Amendment) Act, 2013.

(2.) After service of notice, the respondents have entered appearance through the learned Additional Government Advocate Sri. Vikram Huilgol and have filed the Statement of Objections on 21.03.2018 resisting petitioner's contentions and the claim.

(3.) The brief facts stated by the petitioner are:-