D. SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate for the respondents.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order passed by the State Government on 22nd August, 2019 by which the State Government suspended the stone quarrying licence granted to the petitioner.

(3.) The stone quarrying licence granted to the petitioner is valid till 15th March, 2023. On 26th March, 2018, a direction was issued by the third respondent (Deputy Conservator of Forests) to the fourth respondent to take steps for cancellation of the licence granted to the petitioner. On 27th June, 2019, an order was made by the second respondent directing suspension of the licence granted. The petitioner, therefore, filed a writ petition in this Court and the impugned order was passed during the pendency of the earlier petition. Therefore, a fresh petition has been filed.