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Karnataka High Court

G Iqbal Baig vs State Of Karnataka on 21 June, 2012

Bench: Chief Justice, B.V.Nagarathna

                            1
 IN THE HIGH COURT OF KARNATAKA AT BANGALORE
         DATED THIS THE 21ST DAY OF JUNE 2012
                        PRESENT
  THE HON'BLE MR.VIKRAMAJIT SEN, CHIEF JUSTICE
                          AND
       THE HON'BLE MRS.JUSTICE B.V.NAGARATHNA
         Writ Petition No.11893/2012 (GM-MM-S)

BETWEEN:

G.IQBAL BAIG,
AGED ABOUT 43 YEARS,
PROP: BAIG TRADING CO.,
BTC HOUSE No. 480, 24TH WARD,
MAHABOOB NAGAR, HOSPET,
REP. BY HIS GPA HOLDER.
PUTTASWAMY GOWDA,
S/O LATE NINGAIAH,
AGED 56 YEARS, R/AT No.E-3-4,
OAK YARD APARTMENT,
9TH BLOCK, JAYANAGAR EAST END,
38TH CROSS, BANGALORE - 28.            ..PETITIONER

       (BY SRI S. RAJASHEKAR, ADV.,)
AND:

1. STATE OF KARNATAKA,
   DEPARTMENT OF MINES & GEOLOGY,
   M.S. BUILDING, DR. AMBEDKAR RAOD,
   BANGALORE - 560 001,
   REP. BY ITS SECRETARY.

2. THE DIRECTOR,
   DEPARTMENT OF MINES AND GEOLOGY,
   KANIJA BHAVAN, RACE COURSE ROAD,
   BANGALORE - 560 001.

3. THE DEPUTY DIRECTOR,
   DEPARTMENT OF MINES ANDGEOLOGY,
   No. 2652/2667, RAILWAYSTATION ROAD,
   GANDHINAGAR,TUMKUR - 572 102. ..RESPONDENTS
     (BY SRI R.G. KOLLE, AGA.,)
                               2


    THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE R2 TOISSUE MINERALPERMIT AS SOUGHT
BY THE PETITIONER AS PER LETTER DTD. 12.09.11,
05.12.11, NOTICE DTD. 23.01.12 AND ALSO DIRECT THE
R2 TO TAKE ACTION AS PER THE OPINION OF THE
SECRETARY, DEPARTMENT OF COMMERCIAL AND
INDUSTRY DTD.13.3.12 VIDE ANNEX-A, B, C AND D
RESPECTIVELY.

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

VIKRAMAJIT SEN, C.J. (Oral) :

Memo has been filed stating that the sale transaction of remainder iron-ore of 90704 MT or whatever is available at the site may be sold within reasonable time now by E- auction through MSTC (Mineral Sales Trading Corporation).

2. The petition is disposed of by directing so and further directing that the sale be completed within four weeks from today and the sale proceeds be paid to the petitioner within four weeks of the sale.

Sd/-

CHIEF JUSTICE Sd/-

JUDGE Sk/-