Y S Shankar Rao Ss/O Madhava Rao, vs The State Of Karnataka on 19 August, 2009

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Karnataka High Court

Y S Shankar Rao Ss/O Madhava Rao, vs The State Of Karnataka on 19 August, 2009

Author: V.G.Sabhahit

Bench: V.G.Sabhahit

IN THE}-IIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 19"' DAY OF AUGUST, 2009

PRESENT

THE HON'BLE MR. 9.0. DINAKARAN, CHIEF  «

AND

THE HON'B1.E MRJUSTICE v.G."sA3_E+AH1f_--v_.  - = n K

wan' PETITION Nos. 24543 --:V24--6'S~~: /2oo9..(GMe"vMuM:-5")" 

Between:

Y.S. Shankar Rao,
S/o Madhava Rao,
Age: 35 years,
Occ: Contractore, _ _ .  _.   'V :
#83/161, KogantVij.Cor§iep'lex,.,   _  ' 
Kottal Road,l<ar;npll,'«..V      '
Tqliospet, Dist: E;eii!:_ar;y. ' '

. h  PETITIONER
   l<.o'n:«:a:_rV A Patil, Ad vo Cate)
Amt, t   A  l ...... -4
Z.'T_he State  lv<A'.arnﬁa't-aka,

Rep resen't.ed"«by ».itS..Se{;retary,
Depa,rtmen{"of"ivlineysrand Geology,

'  MS. Bqllﬁing, Ba'ijgélore~O1.

 ' 'She Direuctorllof Mines and Geology,
 'Khanlja l3r:ay.:§n,

' R_a'~ceA Coo rse Road,

V' *-Ba'n_g'alore-- 560 001.

. 'v:.----.§anggélore Development Authority,

~,'KV{.l'l'l"l'8l' Kmpa Extension,
_ Bangalore,
"Represented by its Commissioner.

 



4. Executive Engineer,
P.R.E. Division,
Beliary.

5. Executive Engineer,
Minor Irrigation Engineering Division,
Contentment,
Beiiary.

(By Sri Basavaraj Karreddy,'V"G..,#:.'i'l'.For Relspdtsjﬁ

These writ petitions are filed under Ar-tijcles'-225 and"2'27' of the
Constitution of India praying to "di.%'ect'-the; 'respondeinyts not to deduct
royalty from the bills of the petitioners and :not,to,ijn.sist_ the petitioner
to produce the royalty paid receip.ts..,b_y=.th'eir avend'ors";-- and etc.

These writ petit_i'o4ns:j,comin~g Li'p"For_'4pre£i'rni'r~.--a.ry hearing this day,

the Court delivered,.t'he" folil~.o,.w1ing :.;_.

       

 C3.)
The petitioner in is a registered civil contractor
carrying onilcwil worK»s,__Vo'f'1 the (government Department and Local
  is  thatifor the purpose of execution of civii

works,__ theupetitioéner'iisgrequired to purchase building materials from

' V"=t$'*.e private sourvcesfgltlnis further contended that the petitioners do not

any quarriesand that they are not liable to pay any royaity to the

 However, the respondents are deducting royalty from

'A'"""~th€~«V.tliH"S: ofﬂthe petitioners without authority of law. Hence, these lihld'».__Vpe't.itio'ns praying not to deduct the royaity from the bilis of the ..,F<ie:-pondents"

DEPARTMENT OF MINES AND GEOLOGY V. M. MOI'-iAM!'V3£D HAJFE !!"z Writ Appeai No 830 cf 2006 disposed of on 25" S<:.3%r3.m.§j_:i«;-42', 2006.

4. Foiiowmg the judgment of this Court I"3F'1Ci':€.£'_:éC7 :i'F'3. \i-;="i'§i.':

Appeal i\'3.83£} of 2006 disposed of on 25?-"'Af5Eii§'?f3R1"',Q€?_,' petitions are riisposed of in similar terms. Ni"{=r,irci:s3r°:§s toxjdsts. 2 "

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Karnataka High Court

Y S Shankar Rao Ss/O Madhava Rao, vs The State Of Karnataka on 19 August, 2009

Author: V.G.Sabhahit

Bench: V.G.Sabhahit