Karnataka High Court
S Sivarama Krishna Reddy vs State Of Karnataka on 19 April, 2017
Bench: Chief Justice, P.S.Dinesh Kumar
IN THE HIGH COURT OF KARNATAKA
AT BENGALURU
Dated this the 19th day of April, 2017
PRESENT:
THE HON'BLE MR SUBHRO KAMAL MUKHERJEE,
CHIEF JUSTICE
AND
THE HON'BLE MR JUSTICE P S DINESH KUMAR
Writ Petition No.2191 of 2017 (GM-MM-S)
BETWEEN:
S.SIVARAMA KRISHNA REDDY
S/O.SAMBASHIVA REDDY
AGED ABOUT 40 YEARS
RESIDING AT.D.No.480, IV WARD
S.P.ROAD, HOSPETE-58
BALLARI DISTRICT ...PETITIONER
(BY SHRI.R.G.KOLLE, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REP. BY ITS CHIEF SECRETARY
GOVERNMENT OF KARNATAKA
VIDHANA SOUDHA
BENGALURU-560 001
2. THE PRINCIPAL SECRETARY TO GOVT.,
DEPT. OF COMMERCE & INDUSTRIES
VIKASA SOUDHA
BENGALURU-560 001
2
3. THE DIRECTOR
DEPARTMENT OF MINES & GEOLOGY
KHANIJA BHAVAN, RACE COURSE ROAD
BENGALURU-560 001
4. THE SENIOR GEOLOGIST (MINES) &
COMPETENT AUTHORITY
DEPARTMENT OF MINES & GEOLOGY
2ND GATE, CANTONMENT
BALLARI-583 104
5. THE DEPUTY COMMISSIONER &
CHAIRMAN, DISTRICT TASK FORCE (MINES)
COMMITTEE, BALLARI DISTRICT
BALLARI-583 104 ... RESPONDENTS
(BY SHRI.VENKATASWAMY GANGADHAR BHANUPRAKASH,
ADDITIONAL GOVERNMENT ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT R-4
SENIOR GEOLOGIST AND COMPETENT AUTHORITY, TO GRANT
AND EXECUTE A QUARRYING LEASE DEED TO EXTRACT
MURRAM, WHICH IS A NON-SPECIFIED MINOR MINERAL, OVER
AN AREA OF 13-00-00 (A-G-A) IN GOVT. GAYALU LAND SY
NO.1256 OF KUDITHINI VILLAGE IN BALLARI TALUKA, BALLARI
DISTRICT IMMEDIATELY, FOR A PERIOD OF 20 YEARS, AS PER
QL APPLICATION DTD:20.9.2013 FILED BY THIS PETITIONER
PRODUCED AT ANNEXURE-A.
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE CHIEF JUSTICE MADE THE
FOLLOWING:-
3
ORDER
After hearing Mr.R.G.Kolle, learned advocate for the petitioner in support of this petition and Mr. Venkataswamy Gangadhar Bhanuprakash, learned additional government advocate for the respondents, we feel justice will be sub- served, if the writ petition is disposed of by directing the Deputy Commissioner and Chairman, District Task Force (Mines) Committee, Ballari District, Ballari, to convene a meeting and to consider the application for grant of quarrying lease to the writ petitioner within a period of four weeks from the date of communication of the order.
2. We make no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE cp*