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Judgment
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
The learned Government Advocate accepts notice for the respondents.
The petitioner has filed the present petition, inter alia, praying as under:
"I) Call for records from the respondents with regard to the grant of Stone Crusher License vide application for license for Stone Crusher dated 28.03.2022 (Vide Annexure “A”) for grant of licence over an extent of 4-20 acres and other related documents,
II) Issue a Writ of Mandamus or any appropriate writ, order or direction directing the respondents to issue certificate of compliance in Form-B1 to the petitioner under the Karnataka Regulation of Stone Crushers Act, 2011, in terms of the recommendation of the Joint Inspection Committee (Annexure-B);
III) Direct the respondents to complete the above exercise within a time frame to be fixed by this Hon’ble Court;
IV) Grant such other reliefs as this Hon’ble Court deems fit in the facts and circumstances of the case, in the interest of justice and equity.”
The learned Government Advocate submits that there is a positive recommendation for issuance of a licence and the concerned authorities shall consider the petitioner’s application for issuance of certificate of compliance within a period of eight (8) weeks from date.
The respondents are bound down to the said statement.
The petition is, disposed of, in the aforesaid terms.