MEENA LAKHOTIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is presented with a prayer to inter alia quash Government Order dated December 28, 2016 and to direct the respondents to execute a mining lease deed.

(2.) We have heard Shri. D.L.N. Rao, learned Senior Advocate for the petitioner and Shri.A.S.Ponnanna, learned Additional Advocate General for the State.

(3.) Briefly stated the facts of the case are, on January 16, 2007, petitioner submitted an application for grant of mining lease for Limestone and Dolomite over an area of 4.86 hectares in Sy. No.101(P) and 100(P) of Budnikhurd village, Ramdurg Taluk, Belgaum District. By a Notification dated June 10, 2011, the Director of Mines and Geology sanctioned grant of mining lease for Limestone and Dolomite (Non-scheduled minerals).