RAM MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Hon'ble Supreme Court of India, by order dated September 12, 2018, in Civil Appeal No. 9476/2018 has set aside the order passed by this Court on September 20, 2017 and remitted the matter for fresh consideration.

(2.) We have heard Sri D.L.N. Rao, learned Senior Advocate for the petitioner, Sri V.G. Bhanuprakash, learned AGA for the State and Sri D.N. Nanjunda Reddy, learned Senior Advocate for third respondent.

(3.) Briefly stated the facts of the case are, on July 25, 2005, petitioner applied for grant of quarrying lease to extract multi-colour granite over an area measuring 8 acres in Sy. No. 43 of Darbur village in Chikkaballapura Taluk and District. The Deputy Commissioner and the Director of Mines issued the necessary 'No Objections'. It is averred that petitioner was pursuing the matter with the Mines Department for grant of mining lease. Petitioner learnt that on October 6, 2016, the Director of Mines had recommended for grant of mining lease in favour of third respondent to the Government and accordingly, a Notification dated December 12, 2016 was issued. Feeling aggrieved, petitioner has presented this writ petition.