Karnataka High Court
M/S Kumar Granites And Marbles vs The State Of Karnataka on 13 March, 2008
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
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KHRNIJA HHWAN
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v EXCLUDING THE APPLICATION IJATED 26.6.2006
PREFERRED B'! R-Ii AS PER AGENDA «I9 (ANNEKURE Ff! RNTJ
FDR GRANT OF SUCH OTHER RELIEF8.
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The patitionera submit that they ' M
applictaticms for grant of qua::r§Fi'ng. A_1spaa_g§ V'VQ1?e3_ ipér
Annoacurav-A dated 24.9.2004 an»t§ ,
mm g,_z;gLi<_:a1;:L:_:»:; ggl Anhnagurgég "".._ 'h""Ht3d
e1.1e.2ec4 and they haw je:e:m;.=._:.;.1e='. wit the
rafiuira*afits afifim": fiii' Karfia'::a3?:a aim: E1-aaral
cuncassian fzu14a¢s,v_. short'; .
The first 9 acne in
sy.Nu.10'yfp; %i;a;;;;;a,ge;;~g g£?5.1%1aga, Ballary
Districf; a__rt§1AEng..__%§cafih'<-'..§9Pl:'v¥:ation is in respect'
or 1' ash;-.V_ 'in. t:h:§ number :0: grant or
quarrying i'm:a u'VV§YoJE- period of 20 years. In
='i%V' %ra:p%é£t Arne Tm.' they applied Iar, by Letter
the orifice; at thfi Deputy
co£i1mf;§$:siqn'§¥:§V,AT:; Bellary has issued No objection
1;, .t.i. 1:11: !;.:.I.!.I_i_gi_:;l.I.r;1-. com:n:1.gg;Lqm__m,.
""v.fi§nmmi.aaionur, tho fiaputy fionaavntar of iorésts
and the senior Geologist: of Ilollary on 36.11.2664
and it was opined that thu area is suitable to
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Rule 11 proceedings. Then theVbgpplioatioj:a» ll
processed, there were only 119 a§p5§1;i'£:ef.{ion$'VV'ga;ld.,:l
all the applications were; aobmltted V
2904 and petitioners are '§*l:~..:._V's1_.I\1ouV§.~.-:,s",:"-hi? 8.
The petitioner: al:'l.VgVg'Aik$lo tor
coneidoration or under the
Rules. Under Vllul-as, it is
for the v'fool::otinize all the
applicatiom:.V.A:'1;-iheil*§:.;;1:ioo*~.hilt ""'".aa.tfora the Committee
.1...'-ox an V9, * the 10 applications
.':.-we heal'-'-».. *gleé5.£¥ *.:%l":.'-l~I.=. the c-._n.n:lt.tee £-r
.....consis§era":ion. '*~'3fis--i%"i the said rzrooaduze, '-ihafi
A"~__i.1':f-was_ ;:looea:i_ before the Rule 11 fiommiiztee as
PL§'eiiti_§ehA last application at 31.No.l'l
_was "'also"pi'acad tor conaidexfatlon and the maid
::f'.'::cJ.ualo:a'. in Agenda No.49 :l.s_ on two grounds.
when an application is filed, that
h ogpilzl.-::.ation should be disposed of within 6 months
:~VV.f.com the date or receipt: or the said application
if it is .3 Companyilnduetry as contomglatnd under
Rule 14. It the application is made by an
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be diasposaci of within 6 monthak But .ii:'v-ii:am "~3éop_'t u
quiet for more than 2 years anq tnelféaeffi-ii:
placed hexane the Rule 1.1 .4_'comnit;tno
sJ..Nn.11 also which epplicefinn wasV"na§ie~.V'in:2§Jnne,
zoos. Hence, the aam.§*-._1a Rune 11 or
thnli 10-IHC B13335 .
a. In Eecretery
ta Department
is t.tw: and the
applicant j.rhc>V u1aV;.iivs<:--l:V'Ang>;:;'5sl:::l"caition at 3l.No.11 is the
Hanaq:Ln.gLIJi'Ee~:fc6r.T'of"- Mysore Minerals Limited,
A §5!:'e'ta_"~. Envernfienty owned./undertaking company.
lvépefiitianers allege official bias. on
theme? 2_ .'§:fniands, the petitioners sought for
no the rosgondents 1 and 2 to exclude
3.. on the other hand", learned counsel to:
reapandent No.4 submitted that respondent No.4 is
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an 3-Ir pr 9 ('I at' hx pt.
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E 5i E! II nr =r Q:
i have got prioritization as per Euie iiiiiifif cf the KHHC Rules. 199$ while cégaidefiifig the c§{§q or other applicants. Hhncu?thera"ifi'n¢ iiie§§1i§y in tha said pracadura. The Eaganq sfifimflsfiififi made by the learned counaa; gar ffig ggépqndofif 13 that the selection is §§fi g;f'_¢§g§ 3md thosa aflfilications ;'#@§* ino§ f £ii§d,u:a§ainat any nati£icatiohH i:§u§u *§§U,tfi§ Gavarnment. Hence thaga is""n;jJd;i§y' ¢$fis§d"wi£ considering the ggliaatiang '§n¥}mtha§e"";§' ng gugh gaquignmnnt ~,month$, fiance h¢.his_s6ufiht far a fiiractian to ha A' i5$uaq _taV»§he_ Government to consider all th &§pii¢é£i$na'§6§ethor.
4; Q! rand saunas; 10: respondents 1 and 2 the respondent Na.2-Ruin 11 Committee to pass K
5. I navu heard the learned counsel fa; €h§*E1u patitianara and also the raspandanta,_
6.'The centontion or fihg p$t1£iono:fi*;fi§.t§o arricial bias alleged againfit tho Cfiaifmfin Qt tho cammittaa and also t§&,rn§§§fid@pfi"No.4 is to he considered.
7. It is §§;$_e%t§b¥ia#&$ ififl that 3 person should pg: a§i£i_ifi' fii§ ;§fifi fifififigmant and pass ordors;£ §fi §i€§ 'u# §higW position or law, raspondofit_Ro.4¢ fi§¢ i$fltfie Managing Director and also the CfiHifmafi'of fifie Ruin 11 Committee being ffi an' flfindv thy fififiij thn above Rule strictly "apoault, the chairman cannot sit in hi$'¢bwn_ 5g§§msnt and he is required to be H,4 gxclu§@§§: Thgugn the Eggggtggv to aavngnmant, Undertaking company and the Gavhrnmnnt has made applicatian through raapanuant No.4, in viaw cm ""\ \ the $n~.'e cententicn made W the getitiener that fine 5IiEfi'::"'}" ta new-rn-ant, can-aaarca and inciustrias fiapartmnt who is 5156 the _.*:?1iz'ii'r§'~ijr:g?
Director or the 4*' roaponqgnt :a'h'<m;];:z»""~~:no1: '4 participate in the proceedings is nej&§t9nQ"=i,nwr**i E The ascend cententien in that L139 afitgaiicatim is "ada by tbs 4"?"'a.'€$§cnd=n*: fits: 2 years .f""" the dais iif 'nine amalivrzatians filed bar than pm":itioners4_*--aVna' :r.:'hi"~s§§\i¢i.AA.':'a;iéiii§§niions plicéci bafora the _1=,a.ij._a jj'~n'a'VV:A§nnda No.-I9 is precisely__in..V}}i'n.;:§ninn§fin.f and Rule 11(2) at the 3 of this contention it 1.-aquiirnsi' _t<:i as to whether an appligatian'uinn§ie~n££'e:é"'..a lapse of 2 years should ?f 'n:at ci-<ans:i.;3arad«."' """
"".'{:i:;~v_...;1_§§:;"'§ut:Imitted by the partiea that the 1.0 iiigjnpliésfians £11-ad which were scrutinized Ruin 11 [21 by the Director in not in i._ne§-;pe'$-'t of any notice issued by the Government. any natification is issued in the qfricial tqauzette specifying the date by the Government under Rule a-3». regarding availability of land balanging to the state Gavarnment ta be notiricd A \ V. 1°-a»ja'ct'a¢r:'é.;L v .. issued unciar rule 3-it af mo ii'.iI':i-ii Rules; tha uzontuntion that after 2VMmyoara""'fi§;»" i:h§ agplicatian or the 4"' rospondofij: if-2aTAA.éI1;'a9.: At'IiE4l'l'l*3 :~a,_1_Lp'~v:.5 .« for zmnaidoration is .n'c.t_f._ ' undisputed thing in that V'§g§:ifi§t.'1':yrhich applicati-ans have bamif"'md«.§ gfh§§.;§V?"h§1ofifi$ "to the state Govornmnt. They" is the cane: <21' they gfiid Hot all the right to this ground also, the «r.::;-m.'1'4I;ii;-"u.:A;.=:.a;:;::; lairrxaai counsel for the En» _th"§§' .. ;"trs:s";.1lt.i-,. ' tho writ petition: are 386