SANTHOSH D., Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) Having heard learned counsel for the petitioner and learned AGA appearing for the respondents, it appears just and proper to dispose of this petition at this stage itself.

(2.) Shorn of unnecessary details, the relevant aspects of the present matter are that the petitioner had made an application for grant of quarrying lease/licence for quarrying building stone and m-sand over an extent of 4.00 acres of land in survey No.5 at Karkamrnahalli village, Malur Taluk, Kolar District, on 09.12014. The respondent No.4 issued the endorsement dated 20.06.2017/18.12017 rejecting the application made by the petitioner. The petitioner preferred revision application against such endorsement. The Revisional Authority, by the order dated 002018, directed the authorities concerned to reconsider the application made by the petitioner in accordance with law. On such direction by the Revisional Authority, the endorsement dated 24.03.2018 has been issued, again rejecting the application made by the petitioner.

(3.) The Revisional Authority while disapproving the rejection of the application made by the petitioner directed in its order dated 02.02.2018 as under: