Karnataka High Court
Sai Balaji Sponge Iron India Private ... vs The Director on 19 June, 2018
Bench: Chief Justice, Krishna S Dixit
W.P.No.32127/2016
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JUNE, 2018
PRESENT
HON'BLE MR.JUSTICE DINESH MAHESHWARI, CHIEF JUSTICE
AND
HON'BLE MR.JUSTICE KRISHNA S DIXIT
WRIT PETITION NO.32127 OF 2016 (GM-MM-S)
BETWEEN:
SAI BALAJI SPONGE IRON INDIA
PRIVATE LIMITED
SY NO.36, HIRDEHAL VILLAGE
D HIREHAL MANDAL - 515 872
ANANTHAPUR DISTRICT, ANDHRA PRADESH
BY ITS AUTHORISED SIGNATORY
... PETITIONER
(BY SRI.X.M.JOSEPH. ADVOCATE)
AND:
1. THE DIRECTOR
DEPARTMENT FO MINES AND GEOLOGY
NO.49, KHANIJA BHAVAN
RACECOURSE ROAD
BENGALURU - 560 001
2. THE MONITORING COMMITTEE
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560 001
BY ITS CONVENER FOR
AUCTION MONITORING COMMITTEE
W.P.No.32127/2016
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3. THE MINERAL SALES TRADING
CORPORATION LTD., (MSTC LTD.,)
GOVERNMENT OF INDIA ENTERPRISE
CUNNINGHAM ROAD
BENGALURU - 560 052
BY ITS CHAIRMAN AND MANAGING DIRECTOR
4. M/S. JSW STEEL LTD.,
U.607, 6TH FLOOR, EAST WING
RAHEJA TOWERS, M.G.ROAD
BENGALURU - 560 001
(AMENDED VIDE ORDER DATED 17.06.2016)
... RESPONDENTS
(BY SRI.S.H.PRASHANTH, AGA, FOR R1
SRI. M.KESHAVA REDDY, ADVOCATE
SRI. B.C.SEETHARAMA RAO, ADVOCATE, FOR R3)
---
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE REQUIREMENT TO PROVIDE DOCUMENT
MENTIONED AS NO(1) IN ANNEXURE-D IN REF. DATED
18.05.2016 AT 2.50 PM VIDE THE EMAIL OF R-3'S THROUGH
THEIR E-MAIL ID [email protected];
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE CHIEF JUSTICE, MADE THE
FOLLOWING:
W.P.No.32127/2016
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ORDER
The counsel has moved a memo with the submission that the writ petition is rendered infructuous.
Accordingly, the petition stands dismissed as infructuous.
Sd/-
CHIEF JUSTICE Sd/-
JUDGE Bsv