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Judgment
9 paragraphs · 161 wordsAbhay S. Oka, CJ
Issue notice. The learned Additional Government Advocate takes notice for the first to seventh respondents.
According to the case of the petitioner, an application was made by the petitioner on 3rd January 2020 for renewal of licence granted under Section
3 of the Karnataka Regulation of Stone Crushers Act, 2011 and the said application is not yet decided by the Licencing Authority.
The learned Additional Government Advocate, on instructions, states that the said application is pending.
In view of the limited prayer made in the petition, we pass the following order:
(a) We direct that the application dated 3rd January 2020 made by the petitioner for renewal of licence, a copy of which is annexed as Annexure-B
shall be disposed of by the concerned Licencing Authority as expeditiously as possible and in any case, within a period of two months from today;
(b) Accordingly, the petition is disposed of with the above directions.