PAVAMAAN SAI ENTERPRISES Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Having heard learned counsel for the petitioner and learned HCGP 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 herein is stating grievance that its application for grant of quarrying lease/licence for quarrying ornamental stone over an extent of 6-00 acres of land in Survey No.59 at Bramharahalli Village, Gudibande Taluk Chikkaballapura District, though made way back on 07.04.2015, has not been considered and has not been disposed of by the authorities concerned as yet.

(3.) Learned HCGP is not in a position to dispute the facts as asserted on the petition that the application made by the petitioner has indeed remained pending for all this time.