YUSUF SHARIFF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. The learned Additional Government Advocate takes notice for respondents. By consent, taken up for hearing.

(2.) A mining lease was granted to the petitioner on 25th August 2011 in respect of the subject land for a period of ten years. However, quarrying activity could not be carried out as the petitioner had not obtained the Environmental Clearance. The petitioner applied for the grant of Environmental Clearance on 22nd December 2015. There were representations made thereafter by the petitioner for grant of the Environmental Clearance. The petitioner filed W.P.No.4991/2018 in this court which was disposed of by an order dated 11th February 2019 directing the respondents therein to consider the application made by the petitioner for Environmental Clearance and to pass appropriate orders thereon.

(3.) The challenge in this writ petition under Article 226 of the Constitution of India is to the notice of demand dated 28th January 2019, by which demand for dead rent was made for the year 2017-18.