Karnataka High Court
Sri B Krishna vs State Of Karnataka on 24 April, 2017
Bench: Chief Justice, P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24th 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.16753 OF 2017 (GM-MM-S)
BETWEEN :
SRI. B.KRISHNA
SON OF SATHYANARAYAN
AGED ABOUT 45 YEARS
R/AT NEAR WATER BOOSTER
GANDHINAGAR
SANGANAKALLU ROAD
BELLARI - 583 104 ... PETITIONER
(BY MR.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 GOVERNMENT
DEPT. OF COMMERCE & INDUSTRIES
GOVERNMENT OF KARNATAKA
2
VIKASA SOUDHA
BENGALURU - 560 001
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, CONTONMENT
BALLARI - 583 104
5. THE DEPUTY COMMISSIONER
AND CHAIRMAN,
DISTRICT TASK FORCE (MINES)
COMMITTEE, BALLARI DISTRICT
BALLARI - 583 104 ... RESPONDENTS
(BY MR.V.G.BHANUPRAKASH, ADDITIONAL GOVERNMENT
ADVOCATE)
---
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India, praying to grant and execute a
quarrying lease to extract Murram, which is a non-specified
minor mineral, over an area of 12-00-00 (A-G-A) in
government land bearing survey No.290/1 of Karekal village in
Bellari Taluka, Bellari district, immediately, for a period of 20
3
years, as per QL application dated 3.6.2016 filed by this
petitioner vide Annexure-A and etc.
This petition coming on for Preliminary Hearing this day,
THE CHIEF JUSTICE made the following:
ORDER
Issue notice.
Mr.V.G.Bhanuprakash, learned additional government advocate, accepts notice for the respondents. Therefore, formal service of notice to the respondents is dispensed with.
2. After hearing Mr.R.G.Kolle, learned advocate appearing for the writ petitioner in support of the writ petition and Mr.V.G.Bhanuprakash, learned additional government advocate appearing for the respondents, we feel that justice will be subserved if this writ petition is disposed of by directing the Deputy Commissioner and Chairman, District Task Force (Mines) Committee, Ballari District, Ballari, to convene a 4 meeting and to consider the application of the writ petitioner for grant of quarrying lease within a period of four weeks from the date of communication of this order.
3. The writ petition stands disposed of.
4. There will be no order as to costs.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE RV