M/S J S W Steel Ltd vs State Of Karnataka on 26 August, 2009

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Karnataka High Court

M/S J S W Steel Ltd vs State Of Karnataka on 26 August, 2009

Bench: V.G.Sabhahit

 

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PRESENT I V _
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REP BYITS c;Em:«:_  _ '
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VIQYANAGAR 'I::)RA_NGALL--U-- _ "_ " '

M/S J S W S'r§::%EL'.if£S$    * M

HOSPET Taluk  PETITIONER

(13.33:-1 PHzi5nf'£N~13RA £;:»r1sn§;§,4 AVAESHALI HEGDEE, Advocate. )

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_ REPBY ITS SECRETARY MINES
 _ _ x{}£:§P'}" we' COMMERCE AND IN§US"§'E%EES
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».§:§A:~s§<}AL0RE 1

A'  '75*Tr:}5 DIRECTOR 02? MENES mm GE{)LGGY

   OF MWEES ANS?) GEOLOGY
 *,KI-IANIJA BHAVAN 5TH F'L{}{f.}R
" RACE COURSE RQAI3
BANGALGRE I

 



 

3 THE DEPUTY DIR'¥i3C'1'OR OF FVEENEES ANE3 GEOLOGY 
DEPT OF' MINEES AND GEOLOGY 7 "
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COLLEGE ROAD
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4 MYSORE MINERALS Hm V
REP BY {TS MANA{}BE'¥G- D1Ri:":C?O:?~;> " A
GOVT OF' KARNAWKKA z§m'3E,RTAK_1Nc::r~ .. 
ms 39 MA;-IACWA GANDHI" ROAD ' '
BANGALORE 1 

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(Bysri BASAVARAJ KAREDEJY,  V " V' ' V,
TEES WRIT P;:,'1'1'r;0N ES' 5§af;i':.¢{«:1;>."A:;::v.?::)';3'§§gV.g;;*~zir:c:,,Es :25 av. 22:7
OF ms co:~zs*;'1'ru'r1o:~: 01?" '1zs:{m:gj:p§.>§A'Y:1s2<:3 'rrio QUASH THE
ORDER DATED 26.9.2088 p;§s$E__1:;.__Bs§" 21¢? RESPONDENT vim

AE&?i'€EXURE-£»§ AND 1&1, F"?Ji?i'£I!f;E2_ E?E'QCE3E;.fJINGS 'i'HERE'I'O, Em % X THIS WRIT PET{T;G§I__gC€3ME_N'{3 L:_P.f1:*oR. ORDERS THIS ma', THE comm' MADE *1j-'ma: i?@LLe?;fa1N$s» ' "{I>e::areV§~'e%:?'.:;gv' C.J.) Penéing £115 -.abev;:i--.wf5_1; V1:-éutition, icar11e€i cczunsel appearing fQf~€he has ﬁiéd'------m€mo dated 14.0?'.20{)Q for withdrawai 0f;.i3«=?I'it.§1étr£fAjO'£; reaés as hereunder:

" . V WHHBRA WAX, OF WRIT PETITION If €:=.; éaéfiitted' ma: {he above writ petition had been ﬁlﬁd sééﬁing far quasicing ifae arcier daied 25»€}9.;?{}Q8 .p?as3:.<.i-rd 53; the Directar of Mines and Geofagy and aiscr ' far a direcztion 20 the Staie Gﬁvemznent to execute the renewed mining iease deed pursuant to the 1Vat:"fz'o:;:tz}:m éated I'?.0:2.20{}'? in favaur 9f Irﬂirﬂ, in respect? of irh§mmpanagw;zi Mirws. * ft' is C3330 subrnitied aha: the State GﬂvemnLe::?_'<"¢f".' Kczmataica has executed the Mining ﬁease Eiééédv '£f?:'j£ fcwaur cf 5% pursuant to the _Ik?9b£:)"?ca$i'i§%i""c:i§:1§é£i 1302.200? and hence the grievaripe {Jf f does not survive for fhe present. Ii'.is:"3_ub17zii te_§:i"€héz1V "

the peﬁtioner seeks leave ¢7:_!,*'.__fi::fs H6n7_Z3¥€ (3§)11fT§"'f3V withdraw the above writpetition. _ .' . Wherefore, ii is A' pfzizgved their th.is Horfbie Court may be ;.éfé§:sed %'r2" the above petition as 'WiiF;&';rgwnf,""r'h: 'inieresvi and equity". J " ' I 4' " '

2. in Vi€'W dfthe 'ab0v';f€':'iﬂ€tE¢#W'Vé§%iC€i 34.012009, the writ pe1:i1:i011 ciacts not S11IVi\?V€3'.__'fC)i'7V cscﬁﬁifiérzitien. Accoréingiji' the same is digmissed AV mr:;.

Chlef Justice Sd/-9 Iudgg §n;1ex;..¥és/Na, f=We'ii}.H<)31:: Yfzsf No

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