M/S Mettur Granites vs State Of Karnataka Rep By Its Prl ... on 5 January, 2009

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Karnataka High Court

M/S Mettur Granites vs State Of Karnataka Rep By Its Prl ... on 5 January, 2009

Bench: Ram Mohan Reddy

IN THE HIGH covmv or  A ~ 

DATED THIS THE 5th DAY:.QF:_JA?€iI_A_.i§Y;'-?2G?39_ 
BEFGREV ' % V k  

THE HONBLE MR.JusT1_§§E RAM  EEDDY

Wren' PETITION   .:GM--MM/S}

BETWEEN:   % % .k
M/S. METTUR 4<3~R;§<,;r«r1*r=-5:3;   
A REGISTERED E!Af~?TNERSHIPP'IvRM 
HAVING BEEN' «RE-G£_STERED. Vu"*Nr;VEg '
THE PROV£SICi_N§3 014*' THEMDIAN 
PARTNERVsH'I;? AS: AN'{) HAVING»-ITS
OFFICE AT NCr.,3,HGANI;VH1.NAGAR,
CHENNAI --600 08?',-~ '   '-
RERBY $3'-s~ P A 210133   
SR1. VENKATESAN, ' ' '

, , " V   PETITIONER

 "  .A(BYi.:§.>1/  NA§eENi:>R'A"& GUHA A/ S)

1  ' S'I'_ATE.OF KARNATAKA
 Rz:P.BY ITS PRINCIPAL SECRETARY
COMMERCE AND WDUSTRIS DEPT.
..  VEKASA SDUDHA,
V '"-.I::e:~. B R AMBEDKAR VEEEEI
* FBANGALORE --~ 550 001.

   52.5 THE DIRECTOR

SEPT'. MINES AND GEOLOGY
KHANIJA BHAVAN

RACECOURSE ROAD
BANGALORE ----- '.360 001.



"$1..

in fact, carried on quarrying operations 

excavated 47.24-4 GEM of biack granite.       A

2. The second reiief is iior a. wfiiii-po»o§,.'Ina11d-£;n1§i1€$

directin res ndent No.2' '£0 consider ¥:}:1e"  }ic§3.tion_ 

Annexurreml of the petitio11ei5"'foz' .;fene€val_ of the lease,
while the third prayer}:-:_for  directing the

respondents to permit... j:he--  £0 carry on

quaifyﬁig eeheiduled land on payment of roydltj/L i1}olL1di§i:g_ﬁI*an_:"::portaiion. 32;--. Si'i.i~¥are:1(iI1e, learned counsei for the petitioner o._.$€~:;fi1i£d ivpregs the third relief and submits that the pet.iiionc39:i%§zoi2ld be satisfied with a direction to the 211"

respondent to consider the petiI:ioner's application 'A pendixig since 3,991.

4. A pemsai of order dt. 7.2.1997 Annexu2'e--'O' of this court in a batch of Writ Petitions including VV.P.i1388/1991 filed by the petitioner discloses that M -6-

5. In the light of the afdresaid fjdixfet,-ficnS"

issued by 8&3 Cxnut,ﬂ;wﬁ3 be sapcrnuous g oge;nuna * directien is issued as prayed in the petition.

In the circumstauéﬁs, W111 be served by for, but it is made ¢1'.ﬁ.v:a:V1--'-. shall comply with the é%3;rli_e:¥A by this Court noticed supra, 'iii. a period of three months from; '£1162. date"'6f 1::i=:c.eiApt of a certiﬁed copy of this orcier. Sd/-9 Iudg5

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