Karnataka High Court
M/S. Shree Chakra Engineering ... vs The State Of Karnataka on 1 April, 2026
-1-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
WRIT PETITION NO. 35983 OF 2025 (GM-RES)
C/W
WRIT PETITION NO. 17133 OF 2023 (GM-RES)
WRIT PETITION NO. 17198 OF 2023 (GM-RES)
WRIT PETITION NO. 17325 OF 2023 (GM-RES)
WRIT PETITION NO. 17540 OF 2023 (GM-RES)
WRIT PETITION NO. 18742 OF 2023 (GM-RES)
WRIT PETITION NO. 21596 OF 2023 (GM-RES)
WRIT PETITION NO. 10746 OF 2024 (GM-RES)
WRIT PETITION NO. 10748 OF 2024 (GM-RES)
Digitally signed WRIT PETITION NO. 26534 OF 2024 (GM-RES)
by CHAITHRA A
Location: HIGH WRIT PETITION NO. 27198 OF 2024 (GM-RES)
COURT OF
KARNATAKA
WRIT PETITION NO. 28938 OF 2024 (GM-RES)
WRIT PETITION NO. 36256 OF 2024 (GM-RES)
WRIT PETITION NO. 36258 OF 2024 (GM-RES)
WRIT PETITION NO. 7052 OF 2025 (GM-RES)
WRIT PETITION NO. 7064 OF 2025 (GM-RES)
WRIT PETITION NO. 7201 OF 2025 (GM-RES)
WRIT PETITION NO. 35888 OF 2025 (GM-RES)
-2-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
WRIT PETITION NO. 35907 OF 2025 (GM-RES)
WRIT PETITION NO. 35910 OF 2025 (GM-RES)
WRIT PETITION NO. 36002 OF 2025 (GM-RES)
WRIT PETITION NO. 36003 OF 2025 (GM-RES)
WRIT PETITION NO. 36015 OF 2025 (GM-RES)
WRIT PETITION NO. 36019 OF 2025 (GM-RES)
WRIT PETITION NO. 36063 OF 2025 (GM-RES)
WRIT PETITION NO. 36064 OF 2025 (GM-RES)
WRIT PETITION NO. 1858 OF 2026 (GM-RES)
WRIT PETITION NO. 1867 OF 2026 (GM-RES)
WRIT PETITION NO. 4683 OF 2026 (GM-RES)
IN WP No. 35983/2025
BETWEEN:
M/S HEMA STONE CRUSHER (UNIT- II)
A PARTNERSHIP FIRM REGISTERED UNDER THE
INDIAN PARTNERSHIP ACT,
REGISTERED OFFICE AT NO.29,
DODDEREI, CHIKKANAHALLI,
BENGALURU - 562 130
REPRESENTED BY ITS PROPRIETOR
SMT. M.C. UMA
W/O. SRI. UMASHANKARAIAH,
AGED ABOUT 43 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
-3-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
VV TOWER
BENGALURU 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE IMPUGNED CIRCULAR DATED 17.01.2023,
BEARING SI.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND
IMPUGNED CIRCULAR DATED 03.03.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/14098-14131, ISSUED BY
THE RESPONDENT NO.2, AS PER ANNEXURE C AND D AND
CONSEQUENTLY THE IMPUGNED NOTICE DATED 25.04.2023,
BEARING SL.NO.GA.BHU.E/HI.BHU.VI/BNG/KA.GA.GHU/GPS
/2023-24/402, ISSUED BY THE RESPONDENT NO.4, AS PER
ANNEXURE - B, IN THE INTEREST OF JUSTICE AND EQUITY.
OR ALTERNATIVELY DIRECTION TO THE RESPONDENT NO.1
AND 2 TO CREATE A CHECK-POST ON THE ENTRY POINT OF
THE STATE OF KARNATAKA I.E., SOLLUR ROAD,
HOMPALGHATTA ROAD, TVS CROSS, BALLUR, DANAPUR,
ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE FROM
-4-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
STATE OF TAMILNADU AND OTHER ENTRY POINT OF THE
STATE OF KARNATAKA FROM THE NEIGHBOURING STATE
ROADS, IN THE INTEREST OF JUSTICE AND EQUITY. OR
DIRECTION TO THE RESPONDENTS AUTHORITY TO MAKE
NECESSARY CHANGES IN THE ILMS PORTAL OF MINES AND
GEOLOGY ISSUE TRANSPORT PERMIT TO THE PETITIONER AND
HIRED VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 17133/2023
BETWEEN:
SRI KIRAN P H
S/O. P HEMACHANDRA,
AGED ABOUT 49 YEARS,
R/O HIRIKATTI VILLAGE,
BEGUR HOBLI,
GUNDLUPET TALUK,
CHAMARAJANAGAR DISTRICT - 571109.
...PETITIONER
(BY SRI. P MAHESHA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
BENGALURU - 560001.
2. DIRECTOR,
DEPARTMENT OF MINES AND GEOLOGY,
NO.49, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU- 560001.
-5-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
3. DEPUTY DIRECTOR,
DEPARTMENT OF MINES AND GEOLOGY,
NO. 316, 317, 3RD FLOOR,
JILLADALITHA BHAVANA,
CHAMARAJANAGARA - 571313.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE CIRCULAR BEARING NO.GABHU/E-CELL/2022-23 DTD
28.11.2029 ISSUED BY THE R2 VIDE ANNEXURE-E AND
QUASHING MEMO BEARING NO.GABHU/E-CELL/2023-24, DTD
13.04.2023 VIDE ANNEXURE-G.
IN WP NO. 17198/2023
BETWEEN:
SMT SEENA XAVIER
W/O H S SOMASHEKAR
AGED ABOUT 56 YEARS
R/O HIRIKATI VILLAG
BEGUR HOBLI
GUNDLUPET TALUK
CHAMARAJANAGAR DISTRICT 571109
...PETITIONER
(BY SRI. P MAHESHA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA
BENGALURU 560001
-6-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
2. DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
NO 49, KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU 560001
3. DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
NO 316, 317, 3RD FLOOR
JILLADALITHA BHAVANA
CHAMARAJANGARA 571313
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED NOTICE ISSUED BY THE R-3 DEPUTY
DIRECTOR, MINES AND GEOLOGY, CHAMARAJANAGAR,
NOTICE BEARING NO.GABHUE.VUNI.CHAMARA.NOTICE/2023-
24/787 DTD 17.6.2023 VIDE ANNX-H. QUASH THE CIRCULAR
BEARING NO.GABHU/E-CELL/2022-23 DTD 28.11.2022
ISSUED BY THE R-2 VIDE ANNX-E AND QUASH MEMEO
BEARING NO.GABHU/E-CELL/2023-24, DTD 13.4.2023 VIDE
ANNX-G.
IN WP NO. 17325/2023
BETWEEN:
SRI H S SOMASHEKAR
S/O H M SWAMY,
AGED ABOUT 54 YEARS,
MANAGING PARTNER,
SRIKANTESHWARA STONE
CRUSHING INDUSTRIES,
R/O HIRIKATI VILLAGE,
BEGUR HOBLI,
GUNDLUPET TALUK,
-7-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
CHAMARAJANAGAR DISTRICT-571109.
...PETITIONER
(BY SRI. P MAHESHA., ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
BENGALURU-560001.
2. DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO.49,
KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU-560001.
3. DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO.316, 317, 3RD FLOOR,
JILLADALITHA BHAVANA,
CHAMARAJANAGARA-571313.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH
THE IMPUGNED NOTICE ISSUED BY THE R3 DEPUTY
DIRECTOR, MINES AND GEOLOGY, CHAMARAJANAGAR,
NOTICE BEARING NO.GABHUE.VUNI.CHAMARA.NOTICE/2023-
24/789 DTD 17.06.2023, VIDE ANENXURE-H AND
ENDORSEMENT BEARING
NO.GABHUE/VUNI/CHAMARA/KAGAGU/GPS/2023-24/1209,
DTD 26.07.2023 VIDE ANNEXURE-K. QUASH THE CIRCULAR
BEARING NO.GABHU/E-CELL/2022-23 DTD 28.11.2022
ISSUED BY THE R2 VIDE ANNEXURE-E AND QUASHING MEMO
BEARING NO.GABHU/E-CELL/2023-24 DTD 13.04.2023 VIDE
ANNEXURE-G.
-8-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
IN WP NO. 17540/2023
BETWEEN:
SRI YESHAWANTH KUMAR
S/O LATE RAMAKRISHNA,
AGED ABOUT 56 YEARS,
PROPRIETOR,
SRI LAKSHMIVENKATESHWRA STONE CRUSHING
INDUSTRIES,
R/O HIRIKATI VILLAGE, BEGUR HOBLI,
GUNDLUPET TALUK,
CHAMARAJNAGAR DISTRICT 571109
...PETITIONER
(BY SRI. P MAHESHA.,ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA, BENGALURU 560001
2. DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO 49, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU 560001
3. DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO 316, 317, 3RD FLOOR,
JILLADALITHA BHAVANA,
CHAMARAJANAGARA 571313
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
-9-
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
QUASHING THE IMPUGNED NOTICE ISSUED BY THE R3-
DEPUTY DIRECTOR, MINES AND GEOLOGY,
CHAMARAJANAGAR, NOTICE BEARING NO. GABHUE-VUNI-
CHAMARA-NOTICE /2023-24 783 DATED 17/06/2023, VIDE
ANNEXURE-H AND ENDORSEMENT BEARING NO.
GABHUE/VUNI/CHAMARA/KAGAGU/GPS/2023-24/1204, DATED
26/07/2023 VIDE ANNEXURE-K. ii. QUASHING THE CIRCULAR
BEARING NO. GABHU/E-CELL/2022-23 DATED 28/11/2029
ISSUED BY THE R2 VIDE ANNEXURE-E AND QUASHING MEMO
BEARING NO. GABHU/E-CELL/2023-24 DATED 13/04/2023
ISSUED BY THE JOINT DIRECTOR DEPT. OF MINES AND
GEOLOGY VIDE ANNEXURE-G.
IN WP NO. 18742/2023
BETWEEN:
M/S. TAVARA MINES AND MINERALS
NO.164, THAMMANAYAKANAHALLI,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT
BENGALURU - 562106
REPRESENTED BY ITS PROPRIETOR
SRI D. GOVINDARAJU
S/O SRI. DASAPPA,
AGED ABOUT 44 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY BHAT).,
ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA, DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001.
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
- 10 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001.
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001.
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V.TOWER,
BENGALURU - 560001.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
THE IMPUGNED CIRCULAR DATED 17/01/2023, BEARING SL.
NO. GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DATED 03/03/2023 BEARING SL NO. GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R2 AS PER
ANNEXURE-E AND F AND CONSEQUENTLY THE IMPUGNED
NOTICE DATED 24/04/2023, BEARING SL. NO.
GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-4/371,
ISSUED BY THE R4, AS PER ANNEXURE-D. OR ALTERNATIVELY
DIRECTION TO THE R1 AND R2 TO CREATE A CHECK-POST ON
THE ENTRY POINT OF THE STATE OF KARNATAKA I.E. SOLLUR
ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALUR, DANAPUR,
ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE FROM
STATE OF TAMILNADU AND OTHER ENTRY POINT OF THE
STATE OF KARNATAKA FROM THE NEIGHBOURING STATE
ROADS. DIRECTION TO THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY.
- 11 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
IN WP NO. 21596/2023
BETWEEN:
M/S KRISHNA AND COMPANY
NO. 9, THAMMANAYAKANAHALLI VILLAGE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT,
BENGALURU - 562 106
REPRESENTED BY ITS PROPRIETOR
SRI D KRISHNA
S/O SRI DASAPPA,
AGED ABOUT 36 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT), ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KHANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
- 12 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
V.V. TOWER,
BENGALURU - 560 001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DTD 17.01.2023, EARING
SL.NO.GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DTD 03.03.2023, BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R2 AS PER
ANNEXURE-D AND E AND CONSEQUENTLY THE IMPUGNED
NOTICE DTD 24.04.2023, BEARING
SL.NO.GA.BHU.E/HI.BHU,VI/BE.NA.GI/KA.GA.GHU/GPS/2023-
24/375, ISSUED BY THE R4 AS PER ANNEXURE-C. OR
ALTERNATIVELY DIRECT THE R1 AND 2 TO CREATE A CHECK-
POST ON THE ENTRY POINT OF THE STATE OF KARNATAKA
I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS CROSS,
BALLUR, DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI,
BEREKE FROM STATE OF TAMILNADU AND OTHER ENTRY
POINT OF THE STATE OF KARNATAKA FROM THE
NEIGHBOURING STATE ROADS. ISSUE DIRECTION TO THE
RESPONDENT AUTHORITY TO MAKE NECESSARY CHANGES IN
THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENT AUTHORITY.
IN WP NO. 10746/2024
BETWEEN:
M/S GTB ENTERPRISES
REGISTERED UNDER PARTNERSHIP ACT
NO 233, THAMMANAYANAKANAHALLI VILLAGE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT,
BENGALURU URBAN DISTRICT 562106
REPRESENTED BY ITS MANAGING DIRECTOR
- 13 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
SRI B T NAGARAJ REDDY
S/O LATE THIMMA REDDY,
AGED ABOUT 60 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR B R AMBEDKAR VIDHI,
BENGALURU 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V V TOWER,
BENGALURU 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO - QUASH
THE IMPUGNED CIRCULAR DATED 17/01/2023, BEARING SL.
NO. GA.BHU.E-CELL/2022-23/7761 AND IMPUGNED CIRCULAR
- 14 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
DATED 03/03/2023, BEARING NO. SL. NO. GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R2 AS PER
ANNEXURE-D AND E AND CONSEQUENTLY THE IMPUGNED
NOTICE DATED 24/04/2023, BEARING SL. NO.
GA.BHU.E.HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-24/387,
ISSUED BY THE R4, AS PER ANNEXURE-C. OR
ALTERNATIVELY- DIRECT TO THE R1 AND 2 TO CREATE A
CHECK -POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E. SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS. DIRECTION TO THE
RESPONDENT AUTHORITY TO MAKE NECESSARY CHANGES IN
THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENT AUTHORITY.
IN WP NO. 10748/2024
BETWEEN:
M/S VRR STONE CRUSHER
REGISTERED UNDER PARTNERSHIP ACT
NO 271, THAMMANAYAKANAHLLI VILALGE
KASABA HOBLI, ANEKAL TALUK
BENGALURU URBAN DISTRICT 562106
REPRESENED BY ITS MANAGING PARTNER
SRI N RAMESH
S/O LATE NARAYANAPPA
AGED ABOUT 52 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
- 15 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
REPRESENTED BY PRINICIPAL SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA
DR B R AMBEDKAR VIDHI
BENGALURU 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES
KANIJA BHAVAN
RACE COURSE ROAD
BENGALURU 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANJINA BHAVAN
RACE COURSE ROAD
BENGALURU 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V V TOWERS
BENGALURU 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17/01/2023, BEARING SL.
NO. GA.BHU.E-CELL/2022-23/7761 AND IMPUGNED CIRCULAR
DATED 03/03/2023, BEARING NO. SL. NO. GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R2 AS PER
ANNEXURE-F AND G AND CONSEQUENTLY THE IMPUGNED
NOTICE DATED 26/04/2023, BEARING SL. NO.
GA.BHU.E.HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-24/428,
ISSUED BY THE R4, AS PER ANNEXURE-E. OR ALTERNATIVELY
DIRECT TO THE R1 AND 2 TO CREATE A CHECK -POST ON THE
ENTRY POINT OF THE STATE OF KARNATAKA I.E. SOLLUR
ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE
FROM STATE OF TAMILNADU AND OTHER ENTRY POINT OF
THE STATE OF KARNATAKA FROM THE NEIGHBOURING STATE
- 16 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
ROADS. DIRECTION TO THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY.
IN WP NO. 26534/2024
BETWEEN:
M/S SRIRAMA TRANSPORT SERVICES AND SRIRAMA
EARTH MOVERS
A FIRM REGISTERED UNDER THE PROPRIETOR SHIP
REGISTRATION CERTIFICATE NO.29ADMPR443J1Z3,
OFFICE AT NO.243,
THAMMANAYANAHAKANAHALLI VILLAGE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT,
BENGALURU-562106.
REPRESENTED BY ITS PROPRIETOR,
SRI.R. ASHOK REDDY,
S/O SRI.Y.RAMA REDDY,
AGED ABOUT 50 YEARS.
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE PRINCIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR.B.R. AMBEDKAR VIDHI,
BENGALURU-560001.
2. THE DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
- 17 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
RACE COURSE ROAD,
BENGALURU-560001.
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU-560001.
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V.TOWER,
BENGALURU-560001.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DTD. 17.01.2023 BEARING
SI.NO.GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DTD. 03.03.2023 BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R-2 AS PER
ANNX-C AND D AND CONSEQUENTLY THE IMPUGNED NOTICE
DTD. 25.04.2023 BEARING
SI.NO.GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-
24/420, ISSUED BY THE R-4, AS PER ANNX-B. OR
ALTERNATIVELY DIRECTION TO THE R-1 AND 2 TO CREATE A
CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA i.e., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS. DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY.
- 18 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
IN WP NO. 27198/2024
BETWEEN:
M/S VENTURA MINING
NO-683, 6TH MAIN, 3RD CROSS,
OPPOSIT NISARGA SWIMMING POOL
NISARGA LAYOUT, KOPPA GATE
BANNERAGHATTA POST,
JIGANI HOBLI, ANEKAL TALUK
BENGALURU-560083.
RESRESENTED BY ITS PROPRIETOR
SRI NARENDRA BABU B
S/O BASAPPA
AGED ABOUT 41 YEARS.
...PETITIONER
(BY SRI. NAVEED AHMED.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF COMMERCE AND
INDUSTRIES
VIDHANA SOUDHA,
DR. B.R.AMBEDKAR VEEDHI,
BENGALURU-560001.
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND
INDUSTRIES
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU-560001.
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANIJA BHAVAN
RACE COURSE ROAD
BENGALURU-560001.
- 19 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V.V. TOWER,
BENGALURU-560001.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DTD. 17.01.2023 BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DTD. 03.03.2023 BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131 ISSUED BY THE R-2 AS PER
ANNX-E AND F AND CONSEQUENTLY THE IMPUGNED NOTICE
DTD. 24.04.2023 BEARING SL.NO.
GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-24/418
ISSUED BY THE R-4 AS PER ANNX-D.OR ALTERNATIVELY
DIRECTION TO THE R-1 AND 2 TO CREATE A CHECK-POST ON
THE ENTRY POINT OF THE STATE OF KARNATAKA i.e., SOLLUR
ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE
FROM STATE OF TAMILNADU AND OTHER ENTRY POINT OF
THE STATE OF KARNATAKA FROM THE NEIGHBOURING STATE
ROADS.DIRECTION TO THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY.
IN WP NO. 28938/2024
BETWEEN:
1. M/S SRI MANJUNATA M SAND
FIRM REGISTERED UNDER THE PARTNERSHIP FIRM
HAVING ITS REGISTERED OFFICE AT NO.22,
OLD NO.136, RAGIHALLI,
NEAR MINI WATER TANK,
- 20 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
BENGALURU 560083
REPRESENTED BY ITS MANAGING PARTNER
SRI. R.T. SAMPANGI ,
S/O. LATE THIMMAIAH,
AGED ABOUT 54 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY THE PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES, VIDHANA
SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V. TOWER,
BENGALURU - 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DTD. 17.01.2023 BEARING
- 21 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
SI.NO.GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DTD. 03.03.2023, BEARING SI.NO. GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R-2 AS PER
ANXN-D AND E AND CONSEQUENTLY THE IMPUGNED NOTICE
DTD. 15.04.2023 BEARING
SI.NO.GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-
24/131 ISSUED BY THE R-4 AS PER ANNX-C. OR
ALTERNATIVELY DIRECTION TO THE R-1 AND 2 TO CREATE A
CHECK POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA i.e., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS. DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TIL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY.
IN WP NO. 36256/2024
BETWEEN:
1. M/S CHOWDESHWARI STONE CRUSHER
A COMPANY REGISTERED UNDER
THE COMPANY ACT
OFFICE AT. SIDDI HOSAKOTE,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU DISTRICT - 560105.
REP. BY ITS PROPRIETOR
SRI. N. RAMESH
2. SRI. N. RAMESH
S/O. SRI. NARAYANASWAMY,
AGED ABOUT 60 YEARS,
R/AT. SIDDI HOSAKOTE,
KASABA HOBLI,
- 22 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
ANEKAL TALUK,
BENGALURU DISTRICT - 560105.
...PETITIONERS
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V. TOWER, BENGALURU - 560 001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
THE IMPUGNED CIRCULAR DATED 17/01/2023, BEARING
SL.NO. GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DATED 03/03/2023, BEARING SL.NO. GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE R2 AS PER
- 23 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
ANNEXURE-D AND E AND CONSEQUENTLY THE IMPUGNED
NOTICE DATED 24-04-2023, BEARING SL.NO.
GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/GPS/2023-24/369,
ISSUED BY THE R4, AS PER ANNEXURE-C. OR ALTERNATIVELY
DIRECTION TO THE R1 AND R2 TO CREATE A CHECK POST ON
THE ENTRY POINT OF THE STATE OF KARNATAKA I.E,. SOLLUR
ROAD, HOMPALAGHATTA ROAD, TVS CROS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BEGALUR, MASTI, BEREKE
FROM STATE OF TAMILNADU AND OTHER ENTRY POINT OF
THE STATE OF KARNATAKA FROM THE NEIGHBORING STATE
ROADS. DIRECTION TO THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY.
IN WP NO. 36258/2024
BETWEEN:
M/S. SHREE CHAKRA ENGINEERING ENTERPRISES
A FIRM REGISTERED UNDER THE PARTNERSHIP DEED
REGISTERED OFFICE AT SY.NO.341,
THAMMANAYAKANAHALLI,
KASABA HOBLI, ANEKAL TALUK,
BENGALURU URBAN DISTRICT - 562 106
REPRESENTED BY ITS MANAGING PARTNER
SRI. BALAKRISHNA REDDY
R S/O. SRI. RAMAKRISHNA REDDY,
AGED ABOUT 64 YEARS
...PETITIONER
(BY SRI. BHAT GANAPATHY NARAYAN (GANAPATHY
BHAT).,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
- 24 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V. TOWER,
BENGALURU - 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING SL.
NO.GA.BHU.E/E-CELL/2022-23/7761 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SL. NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 03.12.2024, BEARING SI.NO.GA.
BHU. E/HI.BHU.VI/BE.NA.GI/GPS/2024-25/4347, ISSUED BY
THE RESPONDENT NO.4, AS PER ANNEXURE B. OR
ALTERNATIVELY DIRECTION TO THE RESPONDENT NO.1 AND
2 TO CREATE A CHECK- POST ON THE ENTRY POINT OF THE
STATE OF KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA
ROAD, TVS CROSS, BALLUR, DANAPUR, ATTIBELE,
SAMPEGERE, BAGALUR, MASTI, BEREKE FROM STATE OF
TAMILNADU AND OTHER ENTRY POINT OF THE STATE OF
KARNATAKA FROM THE NEIGHBOURING STATE ROADS, IN
THE INTEREST OF JUSTICE AND EQUITY. DIRECTION TO THE
- 25 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 7052/2025
BETWEEN:
M/S GANAPATHI ENTERPRISES
PRO/PAR. S.T. KUBERASWAMY
70, DEVAMACHOHALLI, TAVAREKERE,
BENGALURU SOUTH,
BENGALURU - 562130
REP. BY PROPRITOR
...PETITIONER
(BY SRI. MAHESH KIRAN SHETTY S.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES VIDHANA
SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560001
- 26 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V.V. TOWER
BENGALURU -560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO A)
QUASH THE IMPUGNED CIRCULAR DATED 17.01.2023,
BEARING SL.NO.GA. BHU.E/E-CELL/2022-23/7748-7781 AND
IMPUGNED CIRCULAR DATED 03.03.2023, BEARING SL.
NO.GA BHU E/E-CELL/2022-23/14098-14131, ISSUED BY THE
2ND RESPONDENT, AS PER ANNEXURE-C AND D AND
CONSEQUENTLY THE IMPUGNED NOTICE DATED 25.04.2023,
BEARING SL.NO.GA.BHU.E/HI.BHU VI/BE.NI GI/KA GA
GHU/GPS/2023 AT ANNEXURE-1 -24/410, ISSUED BY THE 4TH
RESPONDENT AT ANNEXURE-1 AS PER ANNEXURE-B. B)
DIRECT TO THE RESPONDENT NO. 1 AND 2 TO CREATE A
CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMIL NADU AND
OTHER ENTRY POINTS OF STATE OF KARNATAKA FROM THE
NEIGHBORING STATE ROADS. C) DIRECT THE RESPONDENT
AUTHORITY TO MAKE NECESSARY CHANGES IN THE ILMS
PORTAL OF MINES AND GEOLOGY ISSUE TRANSPORT PERMIT
TO THE PETITIONER AND HIRED VEHICLES WHICH IS NOT
INSTALLED THE GPS TILL IMPLEMENTING THE ALTERNATIVE
PRAYER BY THE RESPONDENT AUTHORITY.
IN WP NO. 7064/2025
BETWEEN:
M/S SRI VENKATESHWARA HILL CRUSHERS
REPT. BY PROPRIETOR SHRI R SRIRAM
PROPRITORSHIP CONCERNED
S/O N RAMASWAMY
AGED ABOUT 63 YEARS
- 27 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
SY.NO.364 KODIYALA
KARENAHALLI VILLAGE AND POST
BIDADI HOBLI
RAMANAGARA 562109
...PETITIONER
(BY SRI. MAHESH KIRAN SHETTY S.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY PRINCIPAL SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA
DR B R AMBEDKAR VEEDHI
BENGALURU 560001
2. THE DIRECTOR, DEPARTMENT OF COMMERCE AND
INDUSTRIES
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU 560001
3. THE DIRECTOR,
DEPARTMENT OF MINES AND GEOLOGY
KHANIJA BHAVAN
RACE COURSE ROAD
BENGALURU 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V V TOWER, BENGALURU 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/7748-7781 AND IMPUGNED
- 28 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
CIRCULAR DATED 03.03.2023, BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE 3RD
RESPONDENT, AS PER ANNEXURE-C AND D AND
CONSEQUENTLY THE IMPUGNED NOTICE DATED 10.08.2023,
BEARING SL.NO.GA.BHU.E/U.NI.RA/JI.PL.ES/4 2023-24/1063,
ISSUED BY THE 3RD RESPONDENT, AS PER ANNEXURE-B, IN
THE INTEREST OF JUSTICE AND EQUITY. DIRECTION TO THE
RESPONDENT NO. 1 AND 2 TO CREATE A CHECK-POST ON THE
ENTRY POINT OF THE STATE OF KARNATAKA i.e., SOLLUR
ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE
FROM STATE OF TAMIL NADU AND OTHER ENTRY POINTS OF
STATE OF KARNATAKA FROM THE NEIGHBORING STATE
ROADS, IN THE INTEREST OF JUSTICE AND EQUITY.DIRECT
THE RESPONDENT AUTHORITY TO MAKE NECESSARY
CHANGES IN THE ILMS PORTAL OF MINES AND GEOLOGY
ISSUE TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENT AUTHORITY, IN THE INTEREST OF JUSTICE AND
EQUITY.
IN WP NO. 7201/2025
BETWEEN:
1. M/S GANAPATHI STONE CRUSHER
PRO/PAR. S.T. RAMESH
S/O S H THAMMANAGOWDA
70, DEVAMACHOHALLI TAVAREKERE,
BENGALURU SOUTH,
BENGALURU - 562130
...PETITIONER
(BY SRI. MAHESH KIRAN SHETTY S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINCIPAL SECRETARY
DEPARTMENT OF COMMERCE AND INDUSTRIES
- 29 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
3. THE DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANIJA BHAVAN
RACE COURSE ROAD
BENGALURU - 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V.V. TOWER,
BENGALURU - 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/7748-7781 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE 3RD
RESPONDENT, AS PER ANNEXURE-C AND D AND
CONSEQUENTLY THE IMPUGNED NOTICE DATED 25.04.2023,
BEARING SL.NO.GA.BHU.E/HI.BHU.VI/BE.NA.GI/KA.GA.GHU/
GPS/2023 -24/410, ISSUED BY THE 4TH RESPONDENT, AS
PER ANNEXURE-B, IN THE INTEREST OF JUSTICE AND EQUITY.
DIRECTION TO THE RESPONDENT NO. 1 AND 2 TO CREATE A
CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA i.e., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMIL NADU AND
OTHER ENTRY POINTS OF STATE OF KARNATAKA FROM THE
- 30 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
NEIGHBORING STATE ROADS, IN THE INTEREST OF JUSTICE
AND EQUITY. DIRECT THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 35888/2025
BETWEEN:
M/S SLV STONE CRUSHER
A PARTNERSHIPFIRM REGISTERED UNDER THE INDIAN
PARTNERSHIP ACT
REGISTERED OFFICE AT SY NO 10/P2
HEGGADAGERE VILLAGE
URAGAPURA POST
RAMANAGARA DISTRICT 562109
REP. BY ITS MANAGING PARTNER
SRI CHANNIGARAYAPPA
S/O SRI NANJUNDAPPA
AGED ABOUT 43 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES, VIDHANA
SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560001
- 31 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
4. THE DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT - 562 159
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE -C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 27.03.2023, BEARING
SI.NO.GA.BHU.E/U.NI.RA/GPS/2022-23/4180, ISSUED BY THE
RESPONDENT NO.4, AS PER ANNEXURE- B, IN THE INTEREST
OF JUSTICE AND EQUITY. OR ALTERNATIVELY DIRECTION TO
THE RESPONDENT NO.1 AND 2 TO CREATE A CHECK-POST ON
THE ENTRY POINT OF THE STATE OF KARNATAKA I.E., SOLLUR
ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE
FROM STATE OF TAMILNADU AND OTHER ENTRY POINT OF
THE STATE OF KARNATAKA FROM THE NEIGHBOURING STATE
ROADS, IN THE INTEREST OF JUSTICE AND EQUITY.
DIRECTION TO THE RESPONDENTS AUTHORITY TO MAKE
NECESSARY CHANGES IN THE ILMS PORTAL OF MINES AND
GEOLOGY ISSUE TRANSPORT PERMIT TO THE PETITIONER
AND HIRED VEHICLES WHICH IS NOT INSTALLED THE GPS
TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
- 32 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
IN WP NO. 35907/2025
BETWEEN:
M/S SAPPHIRE STONE CRUSHERS
A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN
PARTNERSHIP ACT,
REGISTERED OFFICE AT NO.293, 1ST FLOOR, BEKKARALE
COMFORT,
6TH MAIN, 11 BLOCK, 2 STAGE,
NAGARABHAVI, BENGALURU-560 072
REPRESENTED BY ITS MANAGING PARTNER
SRI. C.S. MAHESHWARAPPA
S/O. SRI. C.R. SIDDARAMAPPA,
AGED ABOUT 51 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES, VIDHANA
SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU-560-001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560 001
4. THE DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
- 33 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
RAMANAGARA TALUK,
RAMANAGARA DISTRICT-562 159
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE-C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 27.03.2023, BEARING
SI.NO.GA.BHU.E/U.NI.RA/GPS/2022-23/4223, ISSUED BY THE
RESPONDENT NO.4, AS PER ANNEXURE-B, IN THE INTEREST
OF JUSTICE AND EQUITY. OR ALTERNATIVELY DIRECTION BY
DIRECTION TO THE RESPONDENT NO.1 AND 2 TO CREATE A
CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS, IN THE INTEREST OF
JUSTICE AND EQUITY. DIRECTION BY DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 35910/2025
BETWEEN:
M/S SLR STONE CRUSHER
A PARTNERSHIP FIRM REGISTERED
UNDER THE INDIAN PARTNERSHIP ACT,
REGISTERED OFFICE AT
- 34 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
SRI LAKSHMI KANGANATHA GLASS AND PLYWOOD,
DR. BR AMBEDKAR ROAD,
HEBBAGODI, ELECTRONIC CITY,
ELECTRONIC POST,
BENGALURU-560 100
REPRESENTED BY ITS MANAGING PARTNER
SRI. C.S. MAHESHWARAPPA
S/O SRL CR. SIDDARAMAPPA,
AGED ABOUT 51 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES, VIDHANA
SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU-560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU-560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU-560 001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT - 562 159
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
- 35 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SL.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE-C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 27.03.2023, BEARING
SI.NO.GA.BHU.E/U.NI.RA/GPS/2022-23/4191, ISSUED BY THE
RESPONDENT NO.4, AS PER ANNEXURE-B, IN THE INTEREST
OF JUSTICE AND EQUITY. OR ALTERNATIVELY DIRECTION BY
DIRECTION TO THE RESPONDENT NO.1 AND 2 TO CREATE A
CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS, IN THE INTEREST OF
JUSTICE AND EQUITY. DIRECTION BY DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 36002/2025
BETWEEN:
M/S SRI NANJUNDAPPA CONSTRUCTIONS
A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN
PARTNERSHIP ACT
REGISTERED OFFICE AT NO. 111/44/A,
BHAGYALAKSHMI NILAYA MAIN ROAD,
KALLUGOPANAHALLI VILLAGE,
BIDADI, KANAKAPURA TALUK,
RAMANAGARA DISTRICT - 560 109
REPRESENTED BY ITS PARTNER
SRI. CHANNIGARAYAPPA
- 36 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
S/O. SRI. NANJUNDAPPA,
AGED ABOUT 43 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
2ND FLOOR, DISTRICT ADMINISTRATION BHAVAN,
BEERASANDRA VILLAGE,
DEVANAHALLI TALUK
BENGALURU RURAL DISTRICT 562 110
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SI.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
- 37 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE- C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 22.06.2023, BEARING
SI.NO.U.NI.BE.VI/GA.BHU.E/E-CELL/2023-24/871, ISSUED BY
THE RESPONDENT NO.4, AS PER ANNEXURE- B, IN THE
INTEREST OF JUSTICE AND EQUITY. OR ALTERNATIVELY
DIRECTION BY DIRECTION TO THE RESPONDENT NO.1 AND 2
TO CREATE A CHECK-POST ON THE ENTRY POINT OF THE
STATE OF KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA
ROAD, TVS CROSS, BALLUR, DANAPUR, ATTIBELE,
SAMPEGERE, BAGALUR, MASTI, BEREKE FROM STATE OF
TAMILNADU AND OTHER ENTRY POINT OF THE STATE OF
KARNATAKA FROM THE NEIGHBOURING STATE ROADS, IN
THE INTEREST OF JUSTICE AND EQUITY. DIRECTION BY
DIRECTION TO THE RESPONDENTS AUTHORITY TO MAKE
NECESSARY CHANGES IN THE ILMS PORTAL OF MINES AND
GEOLOGY ISSUE TRANSPORT PERMIT TO THE PETITIONER
AND HIRED VEHICLES WHICH IS NOT INSTALLED THE GPS
TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 36003/2025
BETWEEN:
M/S VINAYAKA STONE CRUSHER
A PARTNERSHIP FIRM REGUISTERED UNDER THE INDIAN
PARTNERSHIP ACT.
REGISTERED OFFICE AT NO.3.
RAGHUVANAHALLI,
TALAGHATTAPURA POST,
8TH CROSS, BEHIND NANJAPPA COMPLEX,
BENGALURU - 560062
REPRESENTED BY ITS MANAGING PARTNER
SRI. N. VISHWAS
S/O. SRI. R. NARAYANASWAMY,
AGED ABOUT 31 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
- 38 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
2ND FLOOR, DISTRICT ADMINISTRATION BHAVAN
BEERASANDRA VILLAGE,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT - 562 110
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SI.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE- C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 22.06.2023, BEARING
SI.NO.U.NI.BE.VI/GA.BHU.E/E-CELL/2023-24/869, ISSUED BY
THE RESPONDENT NO.4, AS PER ANNEXURE- B, IN THE
- 39 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
INTEREST OF JUSTICE AND EQUITY.OR ALTERNATIVELY
DIRECTION BY DIRECTION TO THE RESPONDENT NO.1 AND 2
TO CREATE A CHECK-POST ON THE ENTRY POINT OF THE
STATE OF KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA
ROAD, TVS CROSS, BALLUR, DANAPUR, ATTIBELE,
SAMPEGERE, BAGALUR, MASTI, BEREKE FROM STATE OF
TAMILNADU AND OTHER ENTRY POINT OF THE STATE OF
KARNATAKA FROM THE NEIGHBOURING STATE ROADS, IN
THE INTEREST OF JUSTICE AND EQUITY.DIRECTION BY
DIRECTION TO THE RESPONDENTS AUTHORITY TO MAKE
NECESSARY CHANGES IN THE ILMS PORTAL OF MINES AND
GEOLOGY ISSUE TRANSPORT PERMIT TO THE PETITIONER
AND HIRED VEHICLES WHICH IS NOT INSTALLED THE GPS
TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 36015/2025
BETWEEN:
M/S SLR AKSHA M-SAND AND AGGREGATES
A PARTNERSHIP FIRM REGISTERED
UNDER THE INDIAN PARTNERSHIP ACT,
REGISTERED OFFICE AT NO.222,
HAMSA NILAYA, 1ST FLOOR, 50 FEET ROAD,
BALAJI LAYOUT
BENGALURU 560 056
REPRSENTED BY ITS MANAGING PARTNER
SRI U MUNIRAJU
S/O SRI UTANALLAPPA
AGED ABOUT 51 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
- 40 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
4. THE DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
2ND FLOOR, DISTRICT ADMINISTRATION BHAVAN,
BEERASANDRA VILLAGE,
DEVANAHALLI TALUK,
BENGALURU RURAL DISTRICT 562 110
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE -C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 22.06.2023, BEARING
SI.NO.U.NI.BE.VI/GA.BHU.E/E-CELL/2023-24/867, ISSUED BY
THE RESPONDENT NO.4, AS PER ANNEXURE -B, IN THE
INTEREST OF JUSTICE AND EQUITY. OR ALTERNATIVELY
DIRECTION BY DIRECTION TO THE RESPONDENT NO.1 AND 2
TO CREATE A CHECK-POST ON THE ENTRY POINT OF THE
STATE OF KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA
ROAD, TVS CROSS, BALLUR, DANAPUR, ATTIBELE,
- 41 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
SAMPEGERE, BAGALUR, MASTI, BEREKE FROM STATE OF
TAMILNADU AND OTHER ENTRY POINT OF THE STATE OF
KARNATAKA FROM THE NEIGHBOURING STATE ROADS, IN
THE INTEREST OF JUSTICE AND EQUITY.DIRECTION BY
DIRECTION TO THE RESPONDENTS AUTHORITY TO MAKE
NECESSARY CHANGES IN THE ILMS PORTAL OF MINES AND
GEOLOGY ISSUE TRANSPORT PERMIT TO THE PETITIONER
AND HIRED VEHICLES WHICH IS NOT INSTALLED THE GPS
TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY.
IN WP NO. 36019/2025
BETWEEN:
M/S SRI REVANA SIDDESHWARA STONE CRUSHER
A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN
PARTNERSHIP ACT,
REGISTERED OFFICE AT SY.NO.130,
DODDERI VILLAGE, CHIKKANAHALLI POST,
TAVAREKERE HOBLI, BANGALORE SOUTH TALUK,
BENGALURU-562 130
REPRESENTED BY ITS MANAGING PARTNER
SRI. N. VISHWAS
S/O. SRI. R. NARAYANASWAMY,
AGED ABOUT 31 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU-560 001
- 42 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU-560 001
3. THE JOINT DIRECTOR
KANIJA BHAVAN,
RACE COURSE ROAD
BENGALURU 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V V TOWER
BENGALURU 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SL.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE- C AND D AND CONSEQUENTLY THE
IMPUGNED NOTICE DATED 26.04.2023, BEARING
SI.NO.GA.BHU.E/HI.BHU.VI/BNG/KA.GA.GHU/GPS /2023-
24/457, ISSUED BY THE RESPONDENT NO.4, AS PER
ANNEXURE -B, IN THE INTEREST OF JUSTICE AND EQUITY.
IN WP NO. 36063/2025
BETWEEN:
M/S SLR STONE CRUSHER UNIT - II
A PARTNERSHIP FIRM REGISTERED UNDER THE INDIAN
PARTNERSHIP ACT,
REGISTERED OFFICE AT
SRI LAKSHMI RANGANATHA GLASS AND PLYWOOD,
DR. B.R. AMBEDKAR ROAD,
- 43 -
NC: 2026:KHC:17948
WP No. 35983 of 2025
C/W WP No. 17133 of 2023
WP No. 17198 of 2023
HC-KAR AND 26 OTHERS
HEBBAGODI, ELECTRONIC CITY,
ELECTRONIC POST,
BENGALURU - 560 100
REPRESENTED BY ITS MANAGING PARTNER
SRI. C.S. MAHESHWARAPPA
S/O. SRI. C.S. MAHESHWARAPPA,
AGED ABOUT 51 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560 001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN, RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
4. THE SENIOR CEEEEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
RAMANAGARA TALUK
RAMANAGARA DISTRICT 562159
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
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THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SI.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY C AND D AND THE
RESPONDENT NO.2, AS PER ANNEXURE CONSEQUENTLY THE
IMPUGNED NOTICE DATED 27.03.2023, BEARING
SI.NO.GA.BHU.E/U.NI.RA/GPS/2022-23/4195, ISSUED BY THE
RESPONDENT NO.4, AS PER ANNEXURE B, IN THE INTEREST
OF JUSTICE AND EQUITY. OR ALTERNATIVELY ISSUE A WRIT
OF MANDAMUS OR ANY APPROPRIATE ORDER OR DIRECTION
BY DIRECTION TO THE RESPONDENT NO.1 AND 2 TO CREATE
A CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS, IN THE INTEREST OF
JUSTICE AND EQUITY.ISSUE A WRIT OF MANDAMUS OR ANY
APPROPRIATE ORDER OR DIRECTION BY DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 36064/2025
BETWEEN:
M/S SRI M-SAND
A PARTNERSHIP FIRM REGISTERED UNDER
THE INDIAN PARTNERSHIP ACT,
REGISTERED OFFICT AT NO.587,
4TH FLOOR, JAKA ARCADE,
100 FEET ROAD, VAJARALLI, BALAJI LAYOUT,
KANAKAPURA ROAD, BENGALURU - 560062
SRI. N. VISHWAS
REPRESENTED BY ITS MANAGING PARTNER
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S/O. SRI. R. NARAYANASWAMY,
AGED ABOUT 31 YEARS
...PETITIONER
(BY SRI. SANJAY NAIR.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REPRESENTED BY PRINICIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
DR. B.R. AMBEDKAR VIDHI,
BENGALURU - 560001
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560 001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
KANIJA BHAVAN,
RACE COURSE ROAD,
BENGALURU - 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY,
V.V. TOWER,
BENGALURU - 560 001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING
THE IMPUGNED CIRCULAR DATED 17.01.2023, BEARING
SI.NO.GA.BHU.E/E-CELL/2022-23/77 61 AND IMPUGNED
CIRCULAR DATED 03.03.2023, BEARING SI.NO.GA.BHU.E/E-
CELL/2022-23/14098-14131, ISSUED BY THE RESPONDENT
NO.2, AS PER ANNEXURE C AND D AND CONSEQUENTLY THE
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IMPUGNED NOTICE DATED 14.07.2025, BEARING
SI.NO.GA.BHU.E/U.NI.RA/GPS/2025-26/2554, ISSUED BY THE
RESPONDENT NO.4, AS PER ANNEXURE - B, IN THE INTEREST
OF JUSTICE AND EQUITY. OR ALTERNATIVELY ISSUE A WRIT
OF MANDAMUS OR ANY APPROPRIATE ORDER OR DIRECTION
BY DIRECTION TO THE RESPONDENT NO.1 AND 2 TO CREATE
A CHECK-POST ON THE ENTRY POINT OF THE STATE OF
KARNATAKA I.E., SOLLUR ROAD, HOMPALGHATTA ROAD, TVS
CROSS, BALLUR, DANAPUR, ATTIBELE, SAMPEGERE,
BAGALUR, MASTI, BEREKE FROM STATE OF TAMILNADU AND
OTHER ENTRY POINT OF THE STATE OF KARNATAKA FROM
THE NEIGHBOURING STATE ROADS, IN THE INTEREST OF
JUSTICE AND EQUITY. ISSUE A WRIT OF MANDAMUS OR ANY
APPROPRIATE ORDER OR DIRECTION BY DIRECTION TO THE
RESPONDENTS AUTHORITY TO MAKE NECESSARY CHANGES
IN THE ILMS PORTAL OF MINES AND GEOLOGY ISSUE
TRANSPORT PERMIT TO THE PETITIONER AND HIRED
VEHICLES WHICH IS NOT INSTALLED THE GPS TILL
IMPLEMENTING THE ALTERNATIVE PRAYER BY THE
RESPONDENTS AUTHORITY, IN THE INTEREST OF JUSTICE
AND EQUITY.
IN WP NO. 1858/2026
BETWEEN:
SRI.R.N.KRISHNA PRIYANTH
S/O. R.K. NARAYANA MURTHY,
AGED ABOUT 40 YEARS,
R/AT NO.2357, ASHRIVADH,
10TH CROSS, BASAVESHWARA ROAD,
K.R. MOHALLA, MYSORE-570004.
...PETITIONER
(BY SRI. H.V.BHANU PRAKASH, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
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VIDHANA SOUDHA,
BENGALURU 560001.
2. DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO. 49, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU 560001.
3. DEPUTY DIRECTOR,
DEPARTMENT OF MINES AND GEOLOGY,
NO. 316, 317, 3RD FLOOR,
JILLADALITHA BHAVANA,
CHAMARAJANAGARA-571313.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO-QUASH
THE CIRCULAR BEARING NO. GABHU/E-CELL/2022-23 DATED
28.11.2022 ISSUED BY THE R2 VIDE ANNX-E AND QUASHING
MEMO BEARING NO. GABHU/E-CELL/2023-24 DATED
ND
13.04.2023 VIDE ANNX-G ISSUED BY THE 2 RESPONDENT.
IN WP NO. 1867/2026
BETWEEN:
M. SUJENDRA
S/O. M. MURTHY,
AGED ABOUT 50 YEARS
KILAGERE
HARADANAHALLI HOBLI
CHAMARAJANAGARA TALUK
CHAMARAJANAGAR DIST-571123.
...PETITIONER
(BY SRI. H.V.BHANU PRAKASH.,ADVOCATE)
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AND:
1. STATE OF KARNATAKA
BY ITS SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA,
BENGALURU 560001.
2. DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO. 49, KHANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU 560001.
3. DEPUTY DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY,
NO. 316, 317, 3RD FLOOR,
JILLADALITHA BHAVANA,
CHAMARAJANAGARA-571313.
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, ADVOCATE)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE CIRCULAR BEARING NO. GABHU/E-CELL/2022-23 DATED
28.11.2023 ISSUED BY THE R2 VIDE ANNX-E AND QUASHING
MEMO BEARING NO. GABHU/E-CELL/2023-24 DATED
13.04.2023 VIDE ANNX-G ISSUED BY RESPONDENT NO.2.
IN WP NO. 4683/2026
BETWEEN:
M/S HINDUSTAN STONE CRUSHING INDUSTRY
REPRESENTED BY ITS PROPRIETOR
SRI. R. MADHUKUMAR
S/O B. RAJU
AGED ABOUT 44 YEARS
R/AT. NO. 108, MANASA ROAD,
HINDUSTAN LORRY TRANSPORT,
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GUNDLUPETE TOWN, GUNDLUPETE,
CHAMARAJANAGARA-571111
...PETITIONER
(BY SRI. MAHESHKIRAN SHETTY S., ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF COMMERCE AND INDUSTRIES
VIDHANA SOUDHA,
DR. B. R. AMBEDKAR VEEDHI,
BENGALURU 560001
REPRESENTED BY THE PRINCIPAL SECRETARY
2. THE DIRECTOR
DEPARTMENT OF COMMERCE AND INDUSTRIES
KANIJA BHAVANA,
RACE COURSE ROAD,
BENGALURU - 560001
3. THE JOINT DIRECTOR
DEPARTMENT OF MINES AND GEOLOGY
KANIJA BHAVANA, RACE COURSE ROAD
BENGALURU - 560001
4. THE SENIOR GEOLOGIST
DEPARTMENT OF MINES AND GEOLOGY
V. V. TOWER,
BENGALURU - 560001
...RESPONDENTS
(BY SRI. ADITYA DIWAKAR, AGA)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA IS FILED PRAYING TO-
QUASH THE IMPUGNED CIRCULAR DATED 17.01.2023,
BEARING NO. GA.BHU.E/E-CELL/2022-23/7784-7781 AND
IMPUGNED CIRCULAR DATED 03.03.2023 BEARING NO. GA.
BHU.E/E-CELL/2022-23/14098-14131, ISSUED BY THE R2
VIDE ANNX-B AND C RESPECTIVELY. B) DIRECTING THE
RESPONDENTS NO. 1 AND 2 TO CREATE A CHECK-POST ON
THE ENTRY POINT OF THE STATE OF KARNATAKA I.E., SOLLUR
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ROAD, HOMPALGHATTA ROAD, TVS CROSS, BALLUR,
DANAPUR, ATTIBELE, SAMPEGERE, BAGALUR, MASTI, BEREKE
FROM STATE OF TAMIL NADU AND OTHER ENTRY POINTS OF
STATE OF KARNATAKA FROM THE NEIGHBORING STATE
ROADS. C) DIRECTING THE RESPONDENT AUTHORITY TO
MAKE NECESSARY CHANGES IN THE ILMS PORTAL OF MINES
AND GEOLOGY ISSUE TRANSPORT PERMIT TO THE
PETITIONER AND HIRED VEHICLES WHICH IS NOT INSTALLED
THE GPS TILL IMPLEMENTING THE ALTERNATIVE PRAYER BY
THE RESPONDENT AUTHORITY.
THESE PETITIONS, COMING ON FOR DICTATING
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
ORAL ORDER
These batch of writ petitions are filed by quarry leaseholders, crusher unit owners and allied mineral transport operators, calling in question the legality and validity of the circulars issued by the respondent-State and its instrumentalities, and the consequential notices issued thereunder, whereby the petitioners are mandated to compulsorily install GPS devices and register their vehicles under a centralized platform described as "One State - One GPS Portal", for the purpose of regulating
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transportation of minor minerals from the point of
production to the end-use destination.
2. The petitioners are lawfully operating quarry leases and crusher units within the State of Karnataka, duly licensed under the provisions of the Mines and Minerals (Development and Regulation) Act, 1957 and the relevant State Rules.
3. The respondent authorities, with the professed objective of ensuring transparency and preventing illegal mining and transportation, have issued impugned circulars mandating that all vehicles transporting minor minerals must be compulsorily fitted with GPS devices, such GPS devices must be integrated with a centralized portal developed by the State and registration under the said portal is a pre-condition for issuance and validation of transit permits/e-permits.
4. Consequent to the issuance of the said circulars, individual notices have been issued to the
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petitioners directing compliance, failing which coercive steps including denial of transport permits and stoppage of operations are threatened.
5. The principal grievance of the petitioners is not against the concept of GPS-based monitoring per se, but against the arbitrary, discriminatory and impractical manner in which the impugned system is sought to be implemented.
6. The petitioners contend that the impugned action is ex facie discriminatory and violative of Article 14 of the Constitution of India, inasmuch as the mandate is selectively enforced only against vehicles operating within the State of Karnataka, particularly those belonging to local quarry and crusher owners and vehicles transporting minerals entering the State from neighbouring States such as Tamil Nadu (Chennai region) and Kerala are neither subjected to the same GPS mandate nor required to register on the State portal. Such vehicles are permitted to
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operate, transport and deliver minerals within the State without adherence to the impugned regulatory mechanism and this results in hostile discrimination, placing the petitioners at a competitive disadvantage, both operationally and commercially.
7. The classification sought to be made between intra-State and inter-State vehicles has no intelligible differentia, nor does it have any rational nexus with the object sought to be achieved, namely, regulation of mineral transportation and prevention of illegal mining.
8. The petitioners are compelled to incur substantial costs towards procurement and installation of AIS-140 compliant GPS devices, integration and registration on the State portal, ongoing maintenance and compliance obligations, whereas similarly placed transporters from neighbouring States are not subjected to such obligations, thereby creating an uneven playing field.
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9. The petitioners submit that the implementation of the "One State - One GPS Portal" suffers from serious practical and logistical deficiencies. Firstly, transporters and vehicle owners are reluctant and unwilling to register on the portal due to technical glitches, lack of clarity on compliance procedures and the added financial burden on the lorry operators; secondly, the system has not achieved universal adoption, thereby rendering its enforcement partial and ineffective; and, thirdly the absence of coordination with neighbouring States defeats the very purpose of end-to-end tracking.
10. The impugned action, though purportedly based on regulatory necessity, is implemented in isolation, without a uniform inter-State mechanism, resulting in fragmented enforcement , regulatory inconsistency, scope for evasion through cross-border transportation.
11. Petitioners further contend that, the circulars impose onerous conditions without adequate statutory
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backing, proper stakeholder consultation, reasonable
transition time, thereby rendering the action arbitrary, unreasonable and liable to be struck down. The petitioners submit that unless the impugned circulars and notices are set aside, their business operations will be severely affected, transport of minerals will come to a standstill, they will suffer irreparable financial loss, there will be distortion in the market due to preferential treatment to out-of-State operators.
12. The petitioners further contend that the State itself has, in analogous regulatory contexts, adopted a structured and effective mechanism through physical verification at entry points, particularly through the Forest Department, which has established check-posts at State borders for monitoring movement of forest produce and issuing permits to transporters.
13. In that background, the petitioners are aggrieved by the failure of the respondent authorities to
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adopt a similar uniform and scientific procedure in respect of minor minerals such as sand, stone, jelly and other notified materials, especially at the entry points into the State of Karnataka. It is their specific contention that, instead of ensuring weighment, verification, and permit validation at check-posts, the respondents have chosen to impose the impugned GPS-based regime, which is neither uniformly enforced nor administratively efficient.
14. The petitioners place strong reliance on Rule 43(1) and Rule 43(4) of the Karnataka Minor Mineral Concession Rules, 1994 (for short "Rules, 1994") to contend that the statutory framework already provides a complete and effective mechanism to regulate lawful transportation of minor minerals, including verification of permits, regulation of transport, and prevention of unauthorized movement.
15. According to the petitioners, strict implementation of the said provisions would sufficiently
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achieve the object sought to be accomplished, without the need for imposing additional technological burdens such as compulsory GPS installation.
16. The petitioners contend that the failure of the respondent authorities to effectively implement the statutory mandate under the Karnataka Minor Mineral Concession Rules, 1994, more particularly Rule 43(1) and Rule 43(4), amounts to a clear violation of the principles of natural justice and the established regulatory framework governing transportation of minor minerals.
17. Accordingly, the petitioners have called in question the validity of the impugned circulars mandating compulsory installation of GPS devices and the consequential notices issued by the respondent authorities enforcing such requirement.
18. In certain writ petitions, the petitioners have further sought a consequential writ of mandamus, directing the respondent authorities to establish and
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operationalize check-posts at strategic and entry points, akin to the mechanism adopted by the Forest Department, ensure physical verification, measurement, and permit validation of mineral consignments, and implement the existing statutory provisions in a uniform and non- discriminatory manner. Thus, a direction is sought from this Court to compel the respondents to adopt a fair, uniform, and statutorily compliant regulatory mechanism, in substitution of the impugned system.
19. The principal challenge mounted by the petitioners is that the impugned circulars are arbitrary and discriminatory, more particularly on the ground that vehicles transporting minor minerals entering the State of Karnataka from neighbouring States are not subjected to an identical regulatory regime, thereby placing the petitioners at a disadvantage. This Court is unable to accept the said contention.
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20. At the outset, the impugned policy cannot be viewed in isolation, but must be appreciated in the backdrop of a larger systemic reform undertaken by the State to ensure transparency, accountability and effective regulation of mineral transportation. The introduction of GPS-based monitoring more particularly AIS-140 compliant systems integrated with digital permit platforms represents a shift from traditional, manual enforcement to a continuous, technology-driven surveillance mechanism.
21. The material on record would indicate that the GPS-based system enables validation of routes from the point of extraction (pithead) to the destination, generation of automatic alerts in the event of deviation or unauthorized stoppage, and prevention of diversion of mineral consignments to illegal destinations or non-leased areas. Thus, the impugned measure is clearly aimed at addressing systemic issues such as illegal mining, permit misuse and revenue leakage.
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22. The contention of discrimination is primarily founded on the allegation that vehicles entering from neighbouring States are not subjected to similar requirements. However, it is a settled principle of constitutional law that Article 14 does not mandate perfect or absolute equality in enforcement, nor does it render a policy invalid merely because its implementation is not uniform in all respects at all points of time.
23. Regulatory frameworks of this nature, particularly those involving technological integration and inter-departmental coordination, are inherently implemented in a phased and progressive manner. The mere fact that enforcement qua inter-State vehicles may not yet be fully synchronized or uniformly operational cannot be construed as hostile discrimination so as to invalidate the policy itself.
24. What is required to sustain a challenge under Article 14 is proof of intentional and hostile discrimination,
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founded on an impermissible classification lacking any rational nexus with the object sought to be achieved. No such material is forthcoming in the present case. On the contrary, the impugned policy applies uniformly to all vehicles operating within the regulatory control of the State and is directed towards achieving a legitimate public purpose. Any deficiency in enforcement or regulatory gaps, if at all, are matters pertaining to administrative execution, which cannot be a ground to strike down an otherwise valid policy decision.
25. In that view of the matter, this Court is of the considered opinion that the challenge to the impugned circulars on the ground of arbitrariness and discrimination is wholly untenable. The requirement of installation of GPS devices is a reasonable regulatory condition. When a similar issue was raised before a Co-ordinate Bench of this Court in W.P.No.100263/2025, has authoritatively held that installation of GPS does not restrict the use of
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vehicles for other purposes and also that the cost involved is minimal and not prohibitive.
26. Additionally, the features of AIS-140 devices including real-time tracking, dual SIM connectivity and emergency SOS systems also contribute to operational safety and efficiency. The measure is clearly in public interest, aimed at curbing illegal mining, protecting natural resources and ensuring road safety.
27. The contention that Rules 43(1), 43(4) and 44 of Rules, 1994 constitute a complete code, excluding any further regulatory measures, cannot be accepted. The statutory provisions provide for verification and regulation, but do not preclude the State from adopting technological tools to strengthen enforcement.
28. However, on the contrary, GPS tracking supplements physical verification, ensures continuous monitoring beyond check-posts, and eliminates gaps inherent in manual inspection systems. The integration of
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GPS data with e-permits and weighbridge records creates a closed-loop system, ensuring that mineral quantities dispatched and received are accurately accounted for.
29. Thus, the impugned circulars are complementary to the statutory framework and not in derogation thereof. The argument that the State ought to have adopted check-post based verification similar to the Forest Department is misplaced. While check-posts provide point-based verification, GPS systems enable continuous, real-time tracking, detection of unauthorized stoppages or route deviations and monitoring even in remote or unguarded areas.
30. In modern regulatory practice, GPS-based systems are demonstrably more effective in addressing issues such as illegal mining, permit recycling and environmental violations. Policy choice in adopting such technology lies within the executive domain and does not warrant judicial interference. The impugned circulars are
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policy decisions of general application, and therefore, principles of natural justice requiring prior hearing are not attracted. Allegations that certain contractors operate without permits are matters of enforcement. Such alleged lapses cannot invalidate a policy designed to strengthen regulatory oversight and plug systemic leakages.
31. The reliance placed on the Coordinate Bench judgment is well founded. The Division Bench judgment in Sai Keshav Enterprises, in W.P.No.8851/2020 read with the decision of the Hon'ble Apex Court in State of Tamil Nadu vs. M.P.P. Kavery Chetty1 (1995) 2 SCC 402, pertains to levy of fees on inter-State minerals.
32. The present case does not involve any levy, but only a regulatory requirement of tracking, and therefore, the said judgments are distinguishable. The petitioners in certain writ petitions have sought a consequential relief in the nature of a writ of mandamus directing the respondent-State to establish check-posts at entry points 1 (1995) 2 SCC 402
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into the State and to adopt a regulatory mechanism akin to that followed by the Forest Department for monitoring movement of forest produce. This Court is unable to accede to the said prayer.
33. At the outset, it is well settled that the jurisdiction of this Court under Article 226 of the Constitution of India, though wide, is essentially supervisory and corrective in nature, and not intended to enable the Court to substitute its wisdom for that of the executive in matters of policy formulation and implementation. The scope of judicial review is confined to examining the legality, constitutionality and procedural propriety of executive action, and does not extend to directing the State as to what particular policy should be adopted or in what manner such policy ought to be implemented.
34. The relief sought by the petitioners, in substance, invites this Court to prescribe a specific
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regulatory mechanism, direct establishment of
infrastructure in the nature of check-posts, and substitute an existing technology-driven system with a different mode of enforcement. Such a direction would clearly amount to judicial overreach into the domain of executive policy, which is impermissible.
35. The choice of adopting a particular regulatory model whether through physical check-posts, digital surveillance systems such as GPS tracking, or a combination of both is a matter falling squarely within the exclusive domain of the executive, which is presumed to possess the necessary administrative expertise, technical inputs and ground-level data to take an informed decision.
36. This Court cannot assume the role of an expert body to determine the feasibility of establishing check- posts at multiple entry points, the financial implications and logistical requirements thereof or the comparative
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efficacy of such a system vis-à-vis modern technological solutions.
37. It is trite that Courts lack the institutional competence and technical expertise to design or mandate such regulatory frameworks. Any direction compelling the State to adopt a particular method would not only trench upon the doctrine of separation of powers, but also risk substituting judicial discretion for expert administrative judgment.
38. A writ of mandamus can be issued to compel performance of a statutory duty, but not to direct the State to create a new policy or adopt a specific mode of implementation, unless the existing policy is demonstrated to be unconstitutional or ultra vires which, in the present case, has not been established. In the absence of any statutory obligation cast upon the respondents to establish check-posts in the manner suggested by the petitioners, no mandamus can be issued to that effect.
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39. Accordingly, this Court holds that the
petitioners are not entitled to seek a writ of mandamus directing the respondents to establish check-posts or adopt a particular regulatory mechanism, and such a direction cannot be issued in exercise of powers under Article 226 of the Constitution of India.
40. The impugned measures are part of a broader effort to eliminate illegal mining, ensure accurate royalty collection, protect ecologically sensitive zones and create a transparent, data-driven regulatory framework. The Court cannot lose sight of the fact that mineral resources are public assets, and their regulation must necessarily evolve with technological advancements.
CONCLUSIONS
41. Upon a careful consideration of the pleadings, rival submissions and the material placed on record, and in the light of the findings recorded on each of the points for consideration, this Court is of the considered view that the
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challenge mounted by the petitioners is devoid of merit. The impugned circulars mandating installation of GPS devices and compulsory registration under the "One State
- One GPS Portal" cannot be said to suffer from arbitrariness or hostile discrimination so as to offend Article 14 of the Constitution of India. The contention regarding non-uniform enforcement qua vehicles entering from neighbouring States does not, in the considered opinion of this Court, render the policy unconstitutional, as regulatory measures of this nature are inherently implemented in a phased manner and any deficiency in enforcement is a matter of administrative execution rather than a ground for invalidation.
42. This Court further holds that the requirement of installation of GPS devices does not impose any unreasonable restriction on the petitioners' right to carry on trade or business under Article 19(1)(g) of the Constitution, the same being a reasonable regulatory measure enacted in public interest to ensure transparency,
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accountability and prevention of illegal mining. The
impugned circulars are not in derogation of the statutory scheme under the Rules, 1994, but are supplemental in nature, strengthening the enforcement mechanism contemplated under Rules 43 and 44 of the Rules, 1994 . The contention that the State ought to have adopted an alternative mechanism such as establishment of check- posts cannot be accepted, as the choice of regulatory framework falls squarely within the domain of executive policy, and this Court, in exercise of its jurisdiction under Article 226, cannot direct the State to adopt a particular mode of implementation.
43. This Court has also held that allegations of selective enforcement or inaction against certain contractors or transporters, even if assumed to be true, cannot be a ground to strike down a policy of general application. The reliance placed by the petitioners on the judgments of the Division Bench and the Hon'ble Apex Court relating to levy of charges on inter-State minerals is
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misplaced and distinguishable, as the present case
concerns a regulatory requirement of tracking and
monitoring and not imposition of any levy.
44. Further, no writ of mandamus can be issued directing the respondents to establish check-posts or adopt a particular regulatory mechanism, as such directions would amount to encroachment into the executive domain, where the State is best equipped to take decisions based on technical expertise and administrative considerations.
45. Viewed holistically, the impugned measures constitute a progressive and technology-driven regulatory intervention aimed at curbing illegal mining, preventing revenue leakage, safeguarding environmental interests and ensuring a transparent mineral transportation system. In matters involving policy decisions of this nature, the scope of judicial review is limited, and this Court does not
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find any illegality, arbitrariness or constitutional infirmity warranting interference.
46. For the foregoing reasons, this Court proceeds to pass the following:
ORDER The writ petitions are dismissed.
SD/-
(SACHIN SHANKAR MAGADUM) JUDGE CA List No.: 2 Sl No.: 108