M/S Krishna Stone Crushers vs State Of Karnataka on 13 April, 2022

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Karnataka High Court

M/S Krishna Stone Crushers vs State Of Karnataka on 13 April, 2022

Bench: S.G.Pandit

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 13TH DAY OF APRIL, 2022

                         BEFORE

          THE HON'BLE MR.JUSTICE S.G.PANDIT

        WRIT PETITION NO.7920/2022 (GM-POLICE)

BETWEEN:

M/S. KRISHNA STONE CRUSHERS
KAMPALAPURA
HULIYURDURGA HOBLI
KUNIGAL TALUK
TUMKUR DISTRICT-572101
REP. BY ITS PROPRIETOR
K.M.KRISHNA
S/O MARI RAJANNA
AGED ABOUT 50 YEARS.
                                          ...PETITIONER

(BY SRI ANUPARNA BORDOLOI, ADV.)

AND:

1.    STATE OF KARNATAKA
      REPD. BY ITS PRINCIPAL SECRETARY
      DEPARTMENT OF HOME
      VIDHANA SOUDHA
      BENGALURU- 560 001.

2.    DIRECTOR GENERAL AND
      INSPECTOR GENERAL OF POLICE
      KARNATAKA STATE
      POLICE HEADQUARTERS
      NO.2, NRUPATHUNGA ROAD
      BENGALURU- 560 001.
                               2

3.   SUPERNATANT OF POLICE
     KUNIGAL SUB-DIVISION
     SP OFFICE, ASHOK NAGAR
     BH ROAD, TUMKUR 572 101.

4.   SUB INSPECTOR
     HULIYUR DURGA P.S
     TUMKUR DISTRICT
     KUNIGAL TALUK-572 123.

5.   CIRCLE INSPECTOR
     AMRUTHUR P.S.
     KUNIGAL TALUK
     TUMKUR DISTRICT-572 111.

6.   DEPUTY COMMISSIONER
     MINI VIDHANSOUDHA
     TUMKURU
     KARNATAKA -572101.
                                         ...RESPONDENTS

(BY SRI M VINOD KUMAR, AGA)

      THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE
RESPONDENTS TO CONSIDER THE REPRESENTATION DATED
08.04.2022 OF THE PETITIONER TO ACCORD POLICE
PROTECTIONS, AS REQUIRED, FOR THE EXPERTS FROM
NATIONAL    INSTITUTION    OF   TECHNOLOGY    SUSRATKAL,
MANGALORE, KARNATAKA (NITK) TO SMOOTHLY AND SAFELY
CONDUCT GROUND VIBRATION STUDY FROM 14.04.2022 TO
19.04.2022 IN SY.NO.82 MEASURING 10 ACRES SITUATED AT
P.H.HALLI, KUNIGAL TALUK, TUMKUR DISTRICT, IN TERMS
WITH THE DIRECTION OF THE SINGLE WINDOW COMMITTEE
AND THE DEPUTY DIRECTOR, DEPARTMENT OF MINES AND
GEOLOGY DATED 16.03.2022 VIDE ANNX-A AND ETC.

     THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
                                 3


                          ORDER

The petitioner is before this Court under Article 226 of the Constitution of India praying for a writ of mandamus directing respondents to consider the representation dated 08.04.2022 to provide police protection for the Experts from National Institution of Technology, Suratkal, Mangalore to conduct ground vibration study smoothly and safely from 14.04.2022 to 19.04.2022 in Sy.No.82, measuring 10 acres situated at P.H.Halli, Konaigal Taluk, Tumakur District.

2. Today, learned AGA Sri.M.Vinod Kumar was directed to take notice and to get instructions from respondent No.3 and the matter was directed to be called at 2.30 p.m. Accordingly, when the matter was called at 2.30 p.m., learned AGA, on instructions from respondent No.3-Superintendant of Police, Tumkur submits that respondent No.3, through respondent No.5 would provide police protection to the Experts from National Institute of Technology, Mangalore to conduct ground vibration study at Sy.No.82, measuring 10 4 acres situated at P.H.Halli, Konaigal Taluk, Tumakur District from 14.04.2022 to 19.04.2022.

3. Placing on record the submission of the learned AGA, the present writ petition stands disposed of.

Sd/-

JUDGE mpk/-* CT:bms

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