JAYALAKSHMI MINERALS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Additional Government Advocate appearing for the respondents.

(2.) Considering the narrow controversy involved, the petition is taken up for final disposal.

(3.) The petitioner had applied for grant of a mining lease for mining Manganese-ore and was granted mining lease. By the impugned order dated 11th March 2019, the State Government (Secretary to Government, Commerce and Industries Department) directed the cancellation of the mining lease executed in favour of the petitioner for a period of 20 years.