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Judgment
7 paragraphs · 209 wordsRitu Raj Awasthi, CJ
Mr.S.S.Mahendra, learned Additional Government Advocate accepts notice for the respondents.
The writ petition has been filed seeking the following reliefs:
“1) Issue Writ of Mandamus or any appropriate order directing the respondents’ authority to execute the lease deed in favour of the petitioner by virtue of Notification dated 11.06.2018, bearing Sl.No.GABHUE/UNITHU/A.SU.No.02/2018-19/1175, as per Annexure-F, and subsequent confirmation of Notification dated 13.08.2019, bearing Sl.No.GA.BHU.E/U.NI.THU/KA.GA.GHU.AH/ 84/2014/2019-20/2444-47, as per Annexure-T, in respect of the schedule property within time frame period, in the interest of justice and equiety.
Grant such other relief’s as this Hon’ble Court deems fit to grant on the facts and circumstances of the case, in the interest of justice and equity."
Sri S.S.Mahendra, learned Additional Government Advocate submits that the request of the petitioner for execution of lease deed as sought for in the above petition would be considered in terms of Rule 8-B (2) (e) of the Karnataka Minor Mineral Concession Rules, 1994 within a period of three months from today.
Placing the said submission on record, the writ petition is disposed of with a direction to the respondents to consider the petitioner's request within a period of three months from today, if it is not so considered already.