VIVEK STONE CRUSHER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner applied for grant of license to run a stone crusher unit. He was initially granted license with effect from 14th November 2013 for a period of three years. On 14th October 2015, the Member Secretary and Senior Geologist, in consonance with the G.O. No.CI 358 MMN 2014 ordered that the said license shall be treated as for a period of five years.

(2.) Petitioner submitted an application for renewal of license on 9th November 2018. His renewal application has not been considered. Accordingly, he has presented this petition seeking a writ of mandamus directing the third respondent Deputy Commissioner and Chairman of Licensing Authority to renew the license for a further period of five years.

(3.) Shri.R.G.Kolle, learned Advocate for the petitioner submitted that respondent No.3 has not considered his application for renewal and accordingly prayed for a writ of mandamus to the respondents to consider the same.