SUNANDA V ALLUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is presented with a prayer to issue a writ of certiorari and to quash endorsement dated 07.09.2016 (Annexure-F) and to direct the respondents to pass necessary orders to include 'iron-ore' mineral into the existing mining lease bearing ML No.2636 dated December 22, 2009.

(2.) We have heard Shri D.L.N.Rao, learned Senior Advocate for the petitioner and Shri Vikram Huilgol, learned HCGP for the State.

(3.) Briefly stated the facts of the case are, petitioner was granted mining lease bearing ML No.2636 on December 22, 2009 under the provisions of Mines and Minerals (Development and Regulation) Act, 1957 (for short '1957 Act') and Mineral Concession Rules 1960 (for short '1960 Rules') to extract manganese-ore over an area of 56.84 acres in Sy.Nos.45 and 46 of Shivasandra, Gubbi Taluk, Tumkur District for a period of 20 years with effect from 22.12.2009.