NADIPI VENKATARAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These 11 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.) 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

(3.) The position aforesaid applies to the present cases too. Accordingly, these writ petitions are also disposed of at this stage itself while disapproving the impugned endorsements, if made in rejection of the application of the writ petitioner/s and with the requirement that the concerned authorities shall send their views/opinions/reports to the authorities of Mines and Geology Department within two weeks from today.