Karnataka High Court
M/S Svb Stone Crushers vs The State Of Karnataka on 4 June, 2019
Bench: Chief Justice, P.S.Dinesh Kumar
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 4TH DAY OF JUNE, 2019
PRESENT
THE HON'BLE MR.ABHAY S. OKA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR
WRIT PETITION NO.22387 OF 2019 (GM-MM-S)
BETWEEN:
M/S.SVB STONE CRUSHERS
REP. BY ITS PARTNER
SRI K.H.SURESH
S/O.HUCHAIAH
AGED ABOUT 46 YEARS
R/AT SIDDARTHANAGARA
BEHIND STUD FORM
KUNIGAL TOWN
TUMKUR DISTRICT-572 130 ... PETITIONER
(BY SRI R.G.KOLLE, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
VIDHANA SOUDHA
BENGALURU-560 001
2. THE PRINCIPAL SECRETARY TO
GOVERNMENT
DEPARTMENT OF COMMERCE &
INDUSTRIES, VIKASA SOUDHA
BENGALURU-560 001
3. THE CHAIRMAN LICENSING
AUTHORITY & THE DEPUTY
COMMISSIONER, TUMKURU
-2-
DISTRICT STONE CRUSHER
REGULATION COMMITTEE
TUMKURU DISTRICT
TUMKURU-572 101
4. THE MEMBER SECRETARY &
DEPUTY DIRECTOR
DEPARTMENT OF MINES &
GEOLOGY, TUMKURU DISTRICT
TUMKURU-572 101
5. THE SENIOR ENVIRONMENTAL
OFFICER, KSPCB
ZONAL OFFICE CHITRADURGA
NO.C-A-2, 3RD MAIN, KHB COLONY
SADIK NAGAR ROAD
BEHIND PRAGATI GRAMIN BANK
CHITRADURGA-577 501 ... RESPONDENTS
(BY SRI VIKRAM HUILGOL, HCGP FOR R1 TO R4)
---
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT
THE THIRD RESPONDENT - DEPUTY COMMISSIONER AS THE
CHAIRMAN OF LICENSING AUTHORITY TO ISSUE A STONE
CRUSHER LICENSE IN FORM-C IN NOTIFIED SAFER ZONE IN
PRIVATE PATTA LAND AT SY.NO.81/P18 IN TARIKERE VILLAGE
OF KUNIGAL TALUK PURSUANT TO A CERTIFICATE OF
COMPLIANCE ISSUED IN FORM-B1 DATED 14.02.2018
(ANNEXURE-B) AND KSPCB CONSENT ORDER DATED
12.12.2018 VALID TILL 30.09.2019 (ANNEXURE-D) AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, CHIEF JUSTICE, MADE THE FOLLOWING:
-3-
ORDER
The learned High Court Government Pleader, on instructions, states that the application submitted by the petitioner in Form-C will be considered and decided within a period of four weeks from today.
We accept the said statement.
By accepting the statement, the petition is disposed of.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE LB