Karnataka High Court
M/S Kalyani Steels Limited vs Union Of India on 25 June, 2010
Bench: V.G.Sabhahit, A.S.Bopanna
SH/\S'I'RI BI*lI'\\~"z'\N. NE\-V DELHI.
REI'RESIiNTEI') BY THE SEC.'RE"l'ARY ~ MINES.
2. S'I'A"I'Ir1 OF l(ARNA'I'AKA . " _
RI£PRESEN'l'ED BY SECRETARY TO OO\x'I5RN'I\/1F,IaI"I2. O'
DEPARTMENT OF MINES 8: GEOLOGY
VIK/\SA SOUDHA
DR. AMBEDKAR VEEIDI-II
BANGALORE -- 560 001.
:3. I)II2I2:c'I'OR OF MINES O F:O.I,"OOY ._
I')I'jI'ARTI\/JEZN'l' OI' MINES car GEQI;OC3Y
I<I-IANLIA I3HAv.«\N .
RACE COURSE ROAD__ .
BANGALORE -- 560 001;" '
4. SENIOR C.}I£()I,-CJGIS'I' -
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RIESPONDENTS
(BY SR1 ; I<fO.IS.I,Iif:gV Ré'§"SRI; v, K. NARAYANA
SWAMY.'I:\I')\"'.--. 1*, R4 4 SERVED]
TI*IlSD wRI'I' I->II:'rITIOiN---Is' FILED UNDER ARTICLE 225
OF C.ONS'I"ITU"J'ION_QFA*I_ND'IA PRAYING TO DECI,r'\RE 'I'HA'I'
TI-{E RI;"S"I'C)NDI'jf\I7.I:S H;'--\\--'E NO AUTHORITY TO DEMAND AN D
v,.-~'w.«;tvOLL._I\«:é:'I'E _Ij<OmI;IY' 'fI'-aH'UGNFjD IN THIS PETITION AND THE
I>I«:'I?IjI'I'ONI':R ARE; NOT LIABLE TO PAY THE ROYALTY ON THE
':_R'O.N" --OR*E; '=.FjINE:.s. GENERATED FROM THE CALIBRATED
IRONCORE. :"yP\[f-fI.C,'I<{"' HAS ALREADY SUFFERED ROYALTY AT
V THE.MIIDN1£S.'f;¥\S' DEMANDED AS PPLR THE NOTICIL' DTD
14.09.09 \;_'vi1f)E.-'*'ANNI3X*L ISSUED BY THE R4 PURSUANT TO
THE C'IF?.C'U,L/-KR DTD 25.08.09 ISSUED BY THE R2 VIDE
" 1 ' ~ ANN I£X- M ..r3( ND ETCT. .
PE3'1'ITION COMING ON FOR ORDERS. THIS
-I:»AI"; SABHAHIT J., MADE THE FOLLOWING:
-1
''3
ORDER
Memo is filed for wirhdraxvzfl of the Cr.)u1'1sc*l a.1ppca'-1r:"ng__{ for the pel_it1'm1er sl':F)'I1¥1--i[:.isgfluff'.T}-'r_eu p0ti1.1'r)nc:' is not i11tc1'c¢st.e(.I in pl.IiTSlliflgz--i'hf'» \-VH1 }5e.f.'i-tjfjfih, In \'iL"\\-' of the su})r1'1iSsir>1':;:1:;1_ci th'(:+._1'11r,71ni'$_. j§)_'ef_«iv!...£.<Ji1 ciisrnissecl as wirh(.Ira\\-*1'1. Sd/-' JUDGE Sd/3 JUDGE _13.\'s