Karnataka High Court
Sri Shantha Mahadeva Prasad K P vs The State Of Karnataka on 9 December, 2025
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WP No. 34806 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER, 2025
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT PETITION NO. 34806 OF 2025 (GM-RES)
BETWEEN:
SRI SHANTHA MAHADEVA PRASAD K P
S/O. PRABHUSWAMY,
AGED ABOUT 45 YEARS,
HAVING OFFICE AT NO 1130/4,
PRINCE OF WALES ROAD,
CHAMARAJA PURAM,
MYSORE -570005
MOB 9945855884
ADHAAR No. 7339 3522 7934
PAN No: AUNPP9128P
Digitally signed ...PETITIONER
by NIRMALA (BY SRI. HARSHA V, ADVOCATE)
DEVI
Location: AND:
HIGH COURT
OF 1. THE STATE OF KARNATAKA
KARNATAKA
REPRESENTED BY ITS CHIEF SECRETARY,
NO. 320, 3RD FLOOR,
VIDHANA SOUDHA,
BANGALORE -560 001.
2. THE PRINCIPAL SECRETARY,
THE DEPARTMENT OF RURAL
DEVELOPMENT AND PANCHAYAT RAJ,
VIKAS SOUDHA, 2ND FLOOR,
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DR. B.R. AMBEDKAR VEEDHI,
BANGALORE -560 001.
3. THE PRINCIPAL SECRETARY,
THE DEPARTMENT OF MINES
AND GEOLOGY, NO. 428,
4TH FLOOR, VIKAS SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE - 560001.
4. THE PRINCIPAL SECRETARY,
DEPARTMENT OF MINOR IRRIGATION
AND GROUNDWATER DEVELOPMENT,
NO 305/306, 3 (RD) FLOOR,
VIKAS SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE 560 001.
5. THE PRINCIPAL SECRETARY,
KARNATAKA HOME DEPARTMENT,
NO. 222, 2ND FLOOR,
VIDHANA SOUDHA,
BENGALURU 560001.
6. THE PRINCIPAL SECRETARY,
DEPARTMENT OF TRANSPORT,
NO. 153, 1 ST FLOOR,
3RD GATE, M.S. BUILDING,
BENGALURU-560001.
7. THE PRINCIPAL SECRETARY,
DEPARTMENT OF HEALTH AND
FAMILY WELFARE SERVICES,
NO. 105, 1ST FLOOR,
VIKAS SOUDHA,
BANGALORE - 560 001.
8. THE PRINCIPAL SECRETARY,
DEPARTMENT OF THE FOREST,
ECOLOGY AND ENVIRONMENT,
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ROOM NO. 710, 7TH FLOOR,
IV GATE, M.S. BUILDING,
DR. AMBEDKAR VEEDHI,
BENGALURU - 560 001.
9. THE PRINCIPAL SECRETARY,
DEPARTMENT OF AGRICULTURE,
4TH FLOOR, M.S. BUILDING,
3RD GATE, BENGALURU 560 001.
10. THE PRINCIPAL SECRETARY,
DEPARTMENT OF RURAL
DRINKING WATER SUPPLY AND
SANITATION, NO. 105, 3RD FLOOR,
4TH LEVEL, M.S. BUILDING,
DR. BR AMBEDKAR VEEDHI,
BANGALORE - 560001
11. THE ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF ENERGY,
ROOM NO. 236, 2ND FLOOR,
VIKAS SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE 560 001
12. THE PRINCIPAL SECRETARY,
DEPARTMENT OF LABOUR,
NO. 414, 4TH FLOOR,
VIKAS SOUDHA,
DR. B.R. AMBEDKAR VEEDHI,
BANGALORE 560001
13. THE DEPUTY COMMISSIONER
AND CHAIRMAN,
DISTRICT GROUNDWATER AUTHORITY
COMMITTEE, DEPUTY COMMISSIONER'S
OFFICE, DISTRICT LEVEL
OFFICERS COMPLEX,
SIDDARTHA NAGARA,
MYSURU 570011
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14. THE TAHSILDAR,
MINI VIDHANA SOUDHA,
VIDYADEVI COLLEGE ROAD,
T NARASIPURA,
MYSURU DISTRICT - 571124.
15. THE DIRECTOR GENERAL OF POLICE,
NO. 2, POLICE HEADQUARTERS,
NRUPATUNGA ROAD,
BANGALORE 560001
16. THE COMMISSIONER,
FOOD SAFETY AND DRUG
ADMINISTRATION, (EOM),
INSTITUTE OF PUBLIC HEALTH,
SESHADRI ROAD,
BANGALORE - 560001
17. THE COMMISSIONER/MEMBER SECRETARY,
KARNATAKA STATE POLLUTION
CONTROL BOARD, NO. 49,
PARISARA BHAVAN,
CHURCH STREET,
BANGALORE - 560 001
18. THE DIRECTOR OF FACTORIES,
BOILERS, INDUSTRIAL SAFETY
AND HEALTH, 2ND FLOOR,
KALYANA-SURAKSHA BHAVAN,
BANNERGHATTA ROAD,
BANGALORE - 560029
19. THE SENIOR GEOLOGIST AND
MEMBER SECRETARY,
GROUNDWATER AUTHORITY
COMMITTEE, DISTRICT
GROUNDWATER OFFICE, 99,
KUVEMPU NAGAR NORTH,
SARASWATI PURAM,
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MYSORE 570009
20. THE INSPECTOR OF POLICE,
BANNUR POLICE STATION,
B.M. SRI NAGAR ROAD,
BANNUR, T. NARASIPURA TALUK,
MYSORE- 571101.
21. THE DISTRICT SUPERINTENDENT OF
POLICE AND MEMBER,
DISTRICT GROUNDWATER AUTHORITY
COMMITTEE, HYDER ALI ROAD,
KITTUR RANI CHENNAMMA CIRCLE,
JALAPURI, MYSORE 570019
22. THE REGIONAL TRANSPORT OFFICERS,
MYSORE EAST, RING ROAD,
OPPOSITE NARAYANA MULTI SPECIALITY
HOSPITAL, SATHAGALLI,
HANCHYA, MYSORE 570019
23. THE JOINT TRANSPORT COMMISSIONER,
OFFICE OF THE DEPUTY COMMISSIONER OF
TRANSPORT AND SENIOR RTO,
MYSORE (WEST),
CHAMARAJAPURAM, MYSORE - 570005.
24. THE DEPUTY DRUG CONTROLLER,
FOOD SAFETY AND DRUG ADMINISTRATION,
(ESDA), VOLCANO COMPLEX, 'A' BLOCK,
ADICHUNCHANAGIRI ROAD,
KUVEMPU NAGAR, MYSORE-570023
25. THE ENVIRONMENT OFFICER,
KARNATAKA STATE POLLUTION
CONTROL BOARD (RURAL AND URBAN),
PLOT NO. 436, GROUND FLOOR,
K.R.S ROAD,
HEBBAL INDUSTRIAL AREA,
METAGALLI, MYSORE 570016
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26. THE CHIEF ENGINEER (ELECTRIC),
A AND O ZONE, AIS, 66/11, BESIDE OUSS,
DATTAGALLI RING ROAD,
KANAKADASA NAGAR, MYSORE-570004.
27. THE DEPUTY DIRECTOR,
FACTORIES BOILERS INDUSTRIAL SAFETY
AND HEALTH WELFARE DEPARTMENT,
NO. 1, 1ST MAIN ROAD,
YADAVAGIRI, MYSORE 570020
28. THE JOINT DIRECTOR,
AGRICULTURE DEPARTMENT,
NO. 932/1, POST BOX NO. 382,
OPPOSITE JSS HP SCHOOL,
1ST MAIN ROAD, LAXMIPURAM,
MYSORE 570004
29. THE EXECUTIVE ENGINEER AND
MEMBERS, RURAL DRINKING
WATER SUPPLY AND
SANITATION DEPARTMENT,
MYSORE 570004.
30. THE CHIEF EXECUTIVE OFFICER,
MYSORE ZILLA PANCHAYAT OFFICE,
NEAR LAW COURT,
CHAMARAJAPURAM,
MYSORE 570005.
31. THE EXECUTIVE OFFICER,
TALUK PANCHAYAT,
T. NARASIPURA TALUK,
MYSORE 571124
32. THE PANCHAYAT DEVELOPMENT OFFICERS,
HEGGUR GRAM PANCHAYAT OFFICE,
T. NARSIPURA TALUK,
MYSORE 571424
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33. THE PANCHAYAT DEVELOPMENT OFFICERS,
MALIYURU GRAM PANCHAYAT,
T. NARSIPURA TALUK,
MYSORE 571424
34. NATIONAL GREEN TRIBUNAL,
KALAS MAHAL, KAMARAJ SALAI,
PWD ESTATE, CHEPAUK,
TRIPLICANE, CHENNAI,
TAMIL NADU 600005
35. THE CHIEF ENGINEER
CENTRAL WATER COMMISSION (CWC)
JALSOUDHA, WATCH FACTORY ROAD,
YESHWANTHPUR INDUSTRIAL AREA,
MUNISWARA NAGAR, 2ND STAGE,
BENGALURU-560022.
36. THE REGIONAL DIRECTOR,
CENTRAL GROUND WATER BOARD (CGWB)
SOUTH WESTERN REGIONAL OFFICE,
27TH MAIN, 7TH ST, 1ST SECTOR,
HSR LAYOUT, BENGALURU - 560102.
37. ANHEUSER BUSCH INBEV INDIA LTD
HEAD QUARTERED AT NO.301-302,
DYNASTY BUSINESS PARK,
B WING 3RD FLOOR, MUMBAI 400059.
38. ANHEUSER BUSCH INBEV INDIA LTD
REGISTERED OFFICE AT 6TH FLOOR,
GREEN HEART BUILDING,
MFAR MANYATA TECH PARK, PHASE IV,
NAGAVARA, BANGALORE 560045.
39. ANHEUSER BUSCH INBEV INDIA LTD
MANUFACTURING UNIT AT
SPR DISTILLERIES PRIVATE LIMITED,
MALIYURU VILLAGE, BANNUR HOBLI,
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T. NARASIPURA TALUK,
MYSURU - 571101
...RESPONDENTS
(BY SMT. NILOUFER AKBAR, AGA FOR R1 TO R16 ,
R18 TO R24
SRI. MAHESH CHOWDARY, ADVOCATE FOR R17 & R25)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA R/W RULE 14 OF THE HIGH COURT
OF KARNATAKA (PRACTICE AND PROCEDURE FOR PUBLIC
INTERESET LITIGATION) RULES, 2018 PRAYING TO ISSUE A
WRIT OR DIRECTION OR ORDER WRIT IN THE NATURE OF
MANDAMUS, DIRECTING RESPONDENTS TO PASS AN
ORDER TO STOP THE WATER SUPPLY TO M/S ANHEUSER
BUSCH INBEV INDIA LTD., (SPR DISTILLERIES PVT. LIMITED)
THE LIQUOR MANUFACTURING COMPANY BY CONSIDERING
THE REPRESENTATION DATED 25/10/2025, VIDE ANNEXURE-
X2 AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. Issue notice.
2. Learned AGA accepts notice for respondent Nos.1 to 16, 18 to 24 and 26 to 29.
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3. Sri A. Mahesh Chowdhary, learned counsel is requested to take notice for respondent Nos.17 and 25.
4. Considering the order proposed to be passed, it is not considered necessary to issue notice to other respondents.
5. The petitioner has filed the present petition making several allegations against respondent Nos.37 to 39 [Anheuser Busch InBev India Ltd]. It is the petitioner's case that the said company is carrying on its activities in violation of several laws. It is stated that the said company is a engaged in manufacturing liquor and has its manufacturing unit located in Maliyur Village, Bannur Hobli, T. Narasipura Taluk, Mysore District, Karnataka. It is alleged that the said unit is generating pollution beyond the specified limits. In particular, it is stated that the said company is using natural water sources for carrying on its manufacturing activities which according to the petitioner is impermissible. It is stated that respondent-company apart from using the four bore wells which were located inside the factory premises have also drilled five additional bore wells and have altered the natural water level in the locality. Additionally, the learned counsel for the petitioner also submits that the said company is resourcing water from other entities permitted to sell drinking water. It is stated that the factory unit is not using the effluent treatment plant and is damaging the environment.
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6. We do not propose to pass any specific directions in the present case. However, the concerned Authorities shall examine the allegations made in the complaint and if the same are found to be merited, would take necessary action in accordance with law.
7. The petitioner would also be informed as to the decision of the concerned authorities regarding the complaint as articulated in the present petition.
8. Petition is disposed of in the aforesaid terms.
Sd/-
(VIBHU BAKHRU) CHIEF JUSTICE Sd/-
(C.M. POONACHA) JUDGE BS List No.: 2 Sl No.: 4