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Karnataka High Court

Amaregouda S/O Veeranagouda Police ... vs The State Of Karnataka on 12 September, 2012

Bench: Chief Justice, B.V.Nagarathna

                            1
     IN THE HIGH COURT OF KARNATAKA AT BANGALORE
      DATED THIS THE 12TH DAY OF SEPTEMBER 2012
                        PRESENT
     THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
                           AND
       THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
         Writ Petition No.10089/2012(LB-RES)

Between:

1.    AMAREGOUDA
      S/O VEERANAGOUDA POLICE PATIL
      AGED ABOUT 54 YEARS
      R./O VENKATAGIRI VILLAGE
      TALUK GANGAVATHI DISTRICT
      KOPPAL PIN 583 227

2.    HANUMANTHAPPA DALAPATHI
      S/O NAGAPPA GANJI
      AGED ABOUT 54 YEARS
      R/O VENKATAGIRI VILLAGE,
      TALUK GANGAVATHI
      DIST KOPPAL PIN 583 227

3.    HUSSAIN PEER
      S/O HIRE AMINSAB
      AGED ABOUT 38 YEARS
      R/O VENKATAGIRI VILLAGE,
      TALUK GANGAVATHI
      DIST KOPPAL PIN 583 227

4.    MADDANNAPPA
      S/O LINGAPPA GANJI
      AGED ABOUT 48 YEARS
      R/O VENKATAGIRI VILLAGE,
      TALUK GANGAVATHI
      DIST KOPPAL PIN 583 227         ... PETITIONERS

      (BY SRI M.R.PATIL, ADV.FOR VEERENDRA PATIL)
                           2
AND

1.    THE STATE OF KARNATAKA
      REP BY ITS SECRETARY
      REVENUE DEPARTMENT
      VIKASA SOUDHA
      BANGALORE 560 001

2.    THE DEPUTY COMMISSIONER
      KOPPAL DISTRICT
      KOPPAL

3.    THE ASSISTANT DIRECTOR
      TOWN AND COUNTRY PLANNING DEPARTMENT
      KOPPAL
      DISTRICT KOPPAL

4.    THE ENVIRONMENTAL OFFICER,
      REGIONAL OFFICE, KARNATAKA STATE
      POLLUTION CONTROL BOARD,
      NO 9-6-621, SHARMA COMPLEX,
      2ND FLOOR HOSPET ROAD KOPPAL DISTRICT
      KOPPAL

5.    THE SENIOR ENVIRONMENTAL OFFICER,
      ZONAL OFFICE,
      KARTANATA STATE POLLUTION CONTROL
      BOARD, BELLARY DISTRICT BELLARY

6.    THE EXECUTIVE OFFICER,
      TALUKA PANCHAYATH
      GANGAVATHI TALUK, GANGAVATHI
      DISTRICT KOPPAL

7.    THE SECRETARY
      VENKATAGIRI GRAM PANCHAYATH
      VENKATAGIRI
      TALUK GANGAVATHI
      DIST KOPPAL

8.    THE PANCHAYATH DEVELOPMENT OFFICER,
      VENKATAGIRI GRAM PANCHAYATH
      VENKATAGIRI
      TALUK GANGAVATHI
      DIST KOPPAL
                                 3
9.     N SRINIVASRAO
       S/O KRISHNAMURTHY
       AGED MAJOR
       R/O WADDARAHATTI VILLAGE,
       TALUK GANGAVATHI
       DIST KOPPAL              ... RESPONDENTS

                    (BY SRI R.DEVDAS, AGA)

     THIS WRIT PETITION FILED UNDER ARTICLES 226 AND
 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT
THE R1 TO R8 TO TAKE ACTION AGAINST THE R9 FOR
UTTING UP THE INDUSTRY (RICE MILL) IN THE LAND
BEARING SURVEY NO.107/3 OF VENKATAIRI VILLAGE,
VENKATAGIRI HOBLI OF GANGAVATHI TALUK, KOPPAL
DISTRICT.

     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, CHIEF JUSTICE MADE THE FOLLOWING:

                            ORDER

VIKRAMAJIT SEN, C.J. (Oral) :

Inasmuch as the decision of the Karnataka Pollution Control Board dated 2.11.2011 is to the effect that the Industry, if established in the proposed place, would cause pollution, the apprehension that the Industry would be established is not well founded. We do not find this petition suitable for our further consideration.

Dismissed.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE Sk/-