LOHADRI MINERAL ENTERPRISES BEELLARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is a partnership firm engaged in the business of mining iron ore.

(2.) The uncontroverted facts of the case are:

(3.) Hence, aggrieved by the said recommendation of the fourth and fifth respondents to the Central Government for grant of mining lease in their favour, the petitioner approached this Court seeking the following reliefs :