M C Muthappa vs Director Mines & Geology on 24 February, 2009

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Karnataka High Court

M C Muthappa vs Director Mines & Geology on 24 February, 2009

Bench: K.L.Manjunath

1 W.P. N0.18697 of 2006

IN THE HIGH COURT or KARNATAKA AT BANGALORE
DATED THIS THE 24"' DAY or FEBRUARY, 2009 

PRESENT  _ '

THE 1-!ON'BLE MR. P.D. DINAKARAN, CHIEF  

AND

THE I-§ON'BLE MRJUSTICE K.L';4.MAAHJ'UNAT'H..',v _  

wan' PETITIQN No.18697 éfggos (AG'M_;_";n,g__ng;_;.=,5;_,:;§;1;:g 

Between:

1.

.5;

 B. K..."  ryesh

M.C. Muthappa

s/o Kariyappa -. V V
aged about 65 years  

B.S. Rajkumar  1 _. .

s/o late Shiv;a'ppa--, 

aged about 314/e_a;?j_s V ._ .,
Gram Parzchaiyawt Mefeb_er'--.. 

. K.V. eanapamy A I

S/o late Chiyanna 
Aged about 60 y'ears._

's,/To Kes|'iaV'a Rao

 'age'd. ab-outs 36, 3"/e_a rs

's'.-k'."Pooha7c'r;a 
S/o»..g<uttappaj'..-- A
Aged"aboL;t 60 years

 LB:  __Narayana
 S./.o Kotti Pujari

Sara)' C.P.

' MS/o iate C.B. Poovaiah

 Aged about 31 years

 



8.

10.

11.

12.

13.

14.

16."

2 W.P. NO.l8597 of 2006

Sadera Madhu
S/o late Ganapathy
Aged about 29 years

B-.S. Narayana
S/o late B. Sankappa
Aged about 32 years

K.M. Havappa
S/o Late Muthanna
Aged about 33 years

S.M. Nanaiah

S/o late Macfappa

Aged about 57 years
Grama Panchayat Member

S.M. Monappa
s/o late Mandappa
aged about 63 years

S.P. Thammaiah __ __
s/o fate Pocjvaiah  _ g
aged about 6.3 'yea_rs

Panathale "Raid
S/o Chinnragppa . _
Aged_about'*30'years '

S.,K-'3'A:S0FAaUna  uuuuu 
" s/o"!ate- Kattappa
' aged a--b_out"54"y_ears

~3:.'R--..to§§néﬁ;;ay;§""
S/Q late afiappa
Aged about 25 years

  Al:§__are residents of

V' Kattemadu viliage and P.O.

A  .Koc5agu District

(By Sri N.K. Ramesh, Advocate)

 

. . . Petitioners



3 W.P. No.18697 of 2006
And:

1. Director Mines and Geoiogy
Khanija Bhavan
Race Course Road
Bangalore

2. The Senior Geoiogist .

Department of Mines and Geoiogy V 9
Mysore Sub--Division '  '
No.4, Gaganachumbi, Double Road
Kuvempu Nagar

Mysore

3. Deputy Commissioner _
Kodagu District
Madikeri

4. The Superintendent of Police " _  A
Kodagu District  
Madikeri

S. M.T. Dev_appa"~._  "
S/o Thirhmaiah 2 _
Aged about._~i--3 ye"a.rs_g  g '   '
Kattemaciu Viilage and.Post  
Madikeri Taiuk» ' " '  '
Kociagu District * V 

   pg  _____  ...Respondents

_ ("by Smt. Niioufer Akber, AGA for R1 to R4, .i R5 served) '"I'his.=.writ 'p.et.iti'o.ns. is fiied under Articles 226 and 227 of the "€onstitutio.n of Indi'a, praying to direct the R1 to 4 to initiate suitabie {action against the R5 for iliegaily quarrying sand from outside the area

-...of.«fease gran"ted1~ to him, pursuant to the quarry lease No.320 TCA g _BIoci'<,4 wide Anne><ure--A and etc. V" 'Vfdel_ivereo§ the fo|iowing:--

- Writ petition coming up for finai hearing this day, the Court quarry, lift and transport sand in Block No.4 of Halagti:nda.'~\ii"liage.'i Virajpet Taluk, is lifting and transpoirting the-I' Kattemadu village, which has caused'i..Ag'reat 4 W.P. N0.18697 of 2006 3UDGMENT (Delivered by P.D. Dinakaran, C.J.) Alleging that the fifth respondent, who has got to.' inconvenience to the public besidesi"iith'e damVagV_ing..'ofV."theVV road, petitioners seek the following?reg_|iefs:"m_ 0'

(i) issue a writ of Vmandiamufs Vdirecting githeiiirespondents 1 to 4 to initE%_ate:;suita|:ii.le a_g'ainst~the 5"' respondent for illegally_V,."quarryingisj--s_andi,frorrtoutside the area of lease pursuant to the quarry lease No. 302 0 TCA vv_iid-ejiannexu re--A. direct respon.de'nts 1 to 4 to consider the :*e:pre.sen,ptation"vmdated 23.5.2006, 13.9.2006 and as Annexures--B, C & E) and pass "'_*a_ppropr,ivate:j-"orders and take suitable action in iatccordanceiwith law.

.. V.gran't..--:such other reliefs which this Hon'ble court may i. _d.e'em it fit to grant in the circumstances of the case, allow this writ petition with cost. K X3, 2 -

3; ' 'v_y.,.m 5 WP. ¥\E0.18697 of 2006

2. After hearing both the parties, we are of the considered opinion that it would be suffice if a direction iswissued to the respondents 2 to 4 to hoid an enquiry, encroachment by the fifth respondent in the non_--ie?a:"s:ed iafreéai course after hearing: the fifth respcfnbdieint' «ias petitioners. If the aliegations made _agai4nsAt:"the fifth: responidiéntiﬂp are found to be true, the third resvpondent is~.Vd'irecte"d: to take appropriate action in accordance w_i't'h'§V_!a'ri.'both. to stoipouarrying and aiso to compensate the for having quarrying in the non'~lé'3S'ed area.

3. Subject to th'e'%"ai3o§'ie this""Vpetition is' disposed of.

Sd/-

Chief Justice Sd/-

Tudge

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