SAVITHA K HEGDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner has presented this writ petition with following prayers:

(2.) We have heard Shri.R.G.Kolle for the petitioner and Shri. V.G.Bhanuprakash learned AGA for respondents.

(3.) Briefly stated the facts of the case are, petitioner is Proprietor of M/s.Durga Parameshwari Sand Grading and Packaging Industry, registered under Rule 5(3) of Chapter IV of the Karnataka (Prevention of Illegal Mining, Transportation and Storage of Minerals) Rules, 2011 ('Rules' for short). Petitioner was purchasing sand, processing the same and selling. He was filing monthly returns before the Senior Geologist, Udupi.