M/S Kumaraswamy Minerals Exports vs The State Of Karnataka By Its Secretary on 24 September, 2010

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Karnataka High Court

M/S Kumaraswamy Minerals Exports vs The State Of Karnataka By Its Secretary on 24 September, 2010

Bench: S.Abdul Nazeer

IN THE HIGH COURT OF KARNATAKA AT BANG_ALQR1§_';'  f 

DATED THIS THE 24"' DAY OF SEPTEMBER';i:Q;V03.j:  3
PRESENT    %    V

THE HON'BLE MR.J.S. KHEH4R,    
AND   A D D 'D 
THE HON'BLE A'BD»aUL. xv/1z1}:r5j5r€

WRIT PETITION JvV¢:1.t.$?8;5¥/.f;.?_.Vﬁr1:*:;$' r;G2rIg';é;t;1i7;S).

Between:      

1 M/s; Kum_ar21swan_1y.Mi1;e1a1s Exports,
No.87, S.4V.'Coionfy'«,. C»1ub-Rpgrd,
Beiiary, ' .   _ _ " '

By its General Manager; '  "V
 Vij.aykurI321r,V' V '
  Kenzpanna 'A'§va--,--« *
'A  R/0 Beilary,

2  . "-T'Iy1/s"¥1é£ibarra'§iur Seth Shreeramnarasindas,
" A VliegistereedPétrtnership Firm,
P.,B.No'.3.8; Hospet 583 201,
 By~~its]Genera} Power of Attorney Hoider,
A .. , Sri G:'Jinada{ha,
_ Aged about 72 years,
 "Rio M.P. Prakashnagar,
 Bellary Road,
Hospet.



M/s Bharat Mines & Minerals,

Singhi Sadan, infantry Road,

Bellary W 583 104,

Reptd. By its General Manager,

Sri Silas Nerella,

Aged about 40 years,   
Kamaia Nivas, Inna Reddy Colony;
infantry Road, Bellary. 

M/3 Lakshminarayana Minin g 'C_o';-,._ ._
No.33, Sannidhi Road, Basavana'gr1di,_V
Bangalore -- 560 004,  _  --.  
Reptd. By its Partner  ~_

Mr. D.N.Gopalal<rishna, 

Aged about 74 years.   _  '

M/S Muneeii,VEn§ei'p.riseS, '  V 
Majid--El1ahC~o1ﬁpo.und;--.j:--._   ' _ 

Haivnpi R.oa&,'..I:Ios;5e:-SS3"201., _'
Repid. By its PartmrE'./l'r}Alee.rn S. Ahmen.

l\.;1/S' Zeenaith"~'}T1jianléporl Co.,

_ .,'}Vl;ine._rOiv_ners, "  ---------- 
V' A ,_Z€6Ila},lL'li _H'e.use, Cowl Bazaar,
 iBe_ll'ary' =~_583 *1 02,
._ "~i'Reptd.°B,y General Manager,
' yMr.G._S.re-eniyasa Moorthy.

Mr; $;;r\. Thwab,

V n .»S/o Abdul Salam,
. _  Aged about 80 years,
 Zeenath House, Cowl Bazar,

Bellary W 583 102.

  (By Sri D.L.N. Rao, Sr. Adv. for Sfl Heggde & Rao, Advs.)

. . .. Petitioners.



And :

l The State of Karnataka,
By its Secretary,
Department of Commerce & Industries,
Vikasa Souclha, 15' Floor,
Bangalore -- 560 001.

2 The Commissioner & V
Director of Mines and Geology,'_V
Khanija Bhavan, Sm Floor, l "
Race Course Road,

Bangalore -- 560 0Ol..  

3 The Deputy Director of Mines 
Department of Mines arid'Geology,'.._ ' l

HOS.p'et,"   .
Belvlaryl)ist1'ie,t..,__   . _'  Respondents.

(By Sri Ashoks.Plaranahalli,:Adyo.eate General for
Sri  Kolle, 'Addl--, G'ovtL'~'Advocate)

V  'Petition is filed under Articles 226 & 227 of the
ﬂonstitution,goiflindia. praying to declare the Karnataka Mineral

(R"eg1:d"ati,on'v off féll}is'i)Of[) Rules, 2008 made in the notification
dated 26.3-.2008 R} and published in the gazette on 26.3.2008

V _vide Arrnexare  as being discriminatory, arbitrary, etc.

  as ; ,"1fhisllW'rit Petition coming on for Final Hearing this day,
l  Ch_ief_Ju's;tiee passed the following:



ORDER

J.S.KHEHAR. C.J.. (Oral) In the instant writ petition, thepﬂprayer .znade,:j'_ihy"'w.thaV petitioners was for declaring the Karnata_1<aMiner:;l (RegAt1latio'i::'ef igj Transport) Rules, 2008, notified onh_'2.6_,3.2VOU8'V:(puhlished'li«n. official gazette on 26.3.2008) as unco_nsti»tutiopnal, .a'nd_accoriﬂingly to strike down the same. whetiitm, iwritipetition was taken up for final hearing, 'learned gave up the challenge to except to the extent to the» in respect to the transportation of " i

2. During the course o'f.liearing of the instant writ petition, _.,various«;interi~rr1 directions were issued by this Court from time to AVt_irne:."After, this 'C:vo*-ur__t passed the motion bench order on 8.9.2OEO, negotiations v»*e'1*e carried out between the rival parties. Consequent upon the "conclusion of the negotiations, Mr.Ashok Haranahalli, V' l.etarned'~.AdvVocate General, Karnataka, handed over to us a note of

-theA"dec'isions, which had emerged between the parties. The "." v . ll-«V aforesaid note was taken on record, by the motion bench order dated 1.7.9.2010. The same is now being marked as Annexure

3. In Paragraph 2 of Annexure 'A', the State had delineated, tentatively, the procedure '=fo1<. transportation of ore. It is the joint' st_atem5~tltA\\ﬂnade .i:t_v<')ida$:/0;, learned Counsel for the rival parties ifixialiyi the procedure for transportation 'AnnexaAreHv'A; be taken as final and binding between , .

of by upihoEdi_ng7"._theV ofw the Karnataka Mineral (Regulationof "Transpo1"t.)A'--Rtilesj'Z008 as valid, subject to the agreed position for-tljie'transportation of ore expressed in Annexure In new of the aforesaid determination, it will be 0' 5'.fin'iperative''for the State Government, to amend the Kamataka l\/i1n:era1--A'(0Regulation of Transport) Rules, 2008, so as to bring the same in conformity with the agreed procedure for transportation of ore recorded in Annexure 'A'.

6. With the aforesaid direction, the ins.tai1t..writ.'_petiﬁoi3VI.is ' disposed of.

%eCrhigieeJusticee BMM/--

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