C S Chandrakanth vs Deputy Conservator Of Forests on 25 June, 2009

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Karnataka High Court

C S Chandrakanth vs Deputy Conservator Of Forests on 25 June, 2009

Bench: V.G.Sabhahit

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IN THE HIGH comm or KARNATAKA AT BANGALORE % 

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1 DEPUTY CGVSERVATOR OF @RESTS
KOLAR FORESTDIVISION
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DEPUTY COMMISSIONW
KCXAR DISTRICT
KOLAR

SENIOR GEOLOGISTS

DEMRTMENT or-' MINES AW  :1   X

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. . . RESPONDENTS

5 (si:¢I sasavmw KAREDDY, caoveamem" A%'rE 'I Fi'.5ﬁ R1 To R6) M wmmtriowmwny-_ was--nuuwnrmuawmmwm muawmw wwwwm Wu' ﬂ%#"'H'k§HaI"'&i£°ﬂl'&i"& YYENJYY \n\IiﬂI'Cl W33" MXQKWWHFMWEW ?"'ﬁfWve.'5§""{ Kmﬁfﬁﬁﬂi W?" EEVJ-K%.¥W§-'&Eﬁ-ﬁﬂﬁné'-Q I""|i$.$f'$ K.,.ﬂ,gl'w§ﬁi (Anaemia ' C' no the writ paciﬁer?) pending disp§'s§fi««..{9¥«§1e Phooeaditlﬂ b-efam the campﬁbant authaﬁtY- ~

2. The appellant .

under Artichs 226 and zzkéguho ca roctrnin the with than ﬁuafrvirtﬁ acﬁvitv averred in the pehﬁon duct quarrying lease dated measuring 9.16 mesa; sg&&éa§:gk§:s%%9#§§ag§;% %k;:I-akiabaszapur muk, Kolar Distﬁgt. --. of fivs wars from the dais:

of thﬁ was granmd afar ahtaining pan§{if:iisior:.V ftanjj Dapartmant as also from the Deputy Commissioner. It is the further case of ._ thg he has bun quarrying banding stones ifi'*tl'taT: hféﬁesaid land from the date of the lease and in AA trrgiofiafo mm tho rmchimrios, M has me taken on ma 'V "".. !.'hi adjaeont bud in 31;. No.15? of Kanavanarayunpura " * \riliann, Mandi Hobli, maturing 83'! extent of 01 Acre as Guntas belonging to one Hanumanthappa as Mr the lease dad damd 64.61.2006. Re has insmﬂad machinaries in \>» 5 V0boVtnW'WD'ﬂVt 2- war» mmwmnmmﬁmkwﬁ wwmwaw '9~.a'nJ9%J$'ﬂil,_. ¥\4NW\E"€|.#"'€aHfJE"%!'W'& Wzwm Mhﬁwﬁﬁ WV ﬁW%ﬁ§WﬁKMNM WEE??? ﬂuﬁﬁiﬁﬂﬁ WK" %'%.ﬂ§%IF"l#JP"hB%.W$, WQWW Kakﬁkﬂﬁﬁﬁ 54%?" ﬂﬂkﬂiﬁﬁﬁﬁﬁﬁﬂ NEW" mwwwms ths said land balancing to Hanumanmap9_d.«.: ' -- _ Tha authorities cf um Form: Daparbment have 4_ machineries aim on 1O.19.2OO2»«a:=¢3A peﬁtioner from quarrying an .

laced lands and ttzeroforﬂ. vffit 318 following miefn: .

"'(i) Iglusug a Wit' ':'3£':'Z'::rr§§'I£1¢t'5I:V!'i'.5\¥ss.':'j'L,g_§*~&§]'aini:1g 61¢ with the Eiiézg iietimner in land in 53!. now at Vsu.mha:;a%yi:rpq§;%cn:sdmba:mpur Taluk, Kouar in é:¢'c§fﬁ§¥scfs with the quarrying In A No.61: stand 25.09.2005 and dularo the '¢":i'-thgﬂrst mmndent in seizing the rﬁasﬁimrhs as iilegal;

a writ af mandamus directing the 2 ,. rispondont no return the stud 'muchinarbi and vehicles and conswumdy dcclari ﬂu said action of seizure as illoaal; and \J'

4. Learned single Judge afar consid§ri::g:"~l;hn canbantions of the learned counsel for 4_ the laamed Addimnal Govemmant ﬁnén. rupondanhs by order dam 30. itijfe . land land in favour of under tam um dam fdr'~tha_.§:urpouo of quarrying huﬁdlng as ' ruwrvcd fdrest' and_f%n_ of Forest an acﬁvity, which is an non-fomtiVnctJ§iity::"::E:;g_|d" in the forest area without olslgnlnltld under Section 2 of an Act. Rsgaminc egullm: and vahlclos cm, of __.l:hvI paﬁédoaer land in quastim by the single Judge has obaewad that since a rm by the: petiltionar bafore ﬁle dvtmrbdicﬁ ﬁldﬁﬁgmmm, it was open he ti-Ia petlﬁoner to ccnnmmod Court for mamas of that sums:

accordance with but. Further, we loarnod awmmwwn-mum WW-tn qwmmiwtmmmwwm I mwrw "l3:uW¢FW44W§"5»9y_.WInVWW urmmmmmttmmmwl WKWW MWWWQ WW wwamwmwmﬁam mﬁwm MWWKE WE" mmmwmammm 'H"KN.;'.W"ﬁ- mwwmwl WW5" ¥'l,ﬁ'%E'%l5"[email protected]%'&E'% i?"5!W.ﬁ?$'"§ mwwma ' . . _ has paw mu following Ordcr:-

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usus_nzwwik>o vmww'wn.m WWW mmwuwmmmuwm E1'"'FWW?K"1€ MKJWWW WWW E'%J?5'%%§%ﬁ"%.§rﬁW.5q3's#"§ WEWW ' 536011 64% of the Karnataka Act, 1963 providu ﬂue procedure of any person for T' pmssion of the land conetitu9n;:*'_.Aas_; ; forest. It is also char ﬂiat person, he shouid.~'i2n___ ei§~an° a 'V opportunity of being the raspondetm haw; "any nétice ':56 the whim:-tar in ; I direct the competent a;.%a-mg; iuniiei-V Forest Act to iwji'zg;§'9mﬁ_riaaﬁ'V~'hoti§6'--i.ba.ﬁia petitioner in 61% éguimblu ordors afar _ ;p_{gnt§;ri'§ '§.g__ _ ra;m§}n'ab!§V%VVV9g§%portunity of mine roiliitipnar. It is made clear that not be construw as pan11ittiri'g«..ﬁm quarry the building in thé' included in Annexure 'C' A.pendir{§"8-Bpasai of rim proceedings aumority. Writ potimn 'iI§.éi's{:§.>§¢:1€)§§ccordinaiy. No costs."

min; adgrama by the above aroma mm mm tm writ yctitionor has praforrw min writ There is a dam; of 144 days in filing an appeal. w. No.31?1[200'9 3 ﬁled for condonamn of the said \/' Jt<'ml£3¥éﬂ WWW...» W wu-wmammwwwwm WWW mwwmk kw" mmmmmaamm. wmm mmamﬁ' W? mmmmﬁmﬂ WW3"? aw-mm and than is no msrit in the writ apnea! and an arm}:

liablue has be disrnmed.

8. We have givan careful contentions of ths burned couna§£'--.: §ppcaAfing.

pariah and scruﬁnhod the nuhmfia!

9. The that an extent of 9.15 VV¢V:»vf"'.'V'V:;uddahahl1i village, band in favour :3!' than appniiaint - {ha nnpondcnts undcr me have for a mrioci of five years £9;j_t§Iu xof banding sienna. Thu appctiant vlﬁagv 01 Acre M Guntas cf iand in Sy.

vﬂo.i"£?".eEAKh§€v§n#?§yanapura viitage, which is sad to be Qﬁjaaunftq land and the said land was ma for ...wm.»:amuu Mw ._§Il£hiﬂIf¥. The mauma! on racord would further 'ﬁatjﬂwcru is a notiﬁcuﬁon hence! by the Govumrmnl:

section 4 of em Karmm Fem: Act dam 2195.199: (Annexune ' 8.1' an the writ paetiﬁors) daclaring tha land head in favaur ad' the appellant as a ' rmrvad \/'> w...u...._A gm awrmnawrmnranuﬂ «mum mwwna wr mmmmmammm &"'W%'W'"'i mwwm Mr mnmmmﬁmm WEWW mmum my ﬁmmmmwm WWW warm"

.41- forest' and whoroforc. in View of the provisions' 2 of the Act, no mining activity couid m carried ir1?.'_i;!'r&v.

rm-at am, without ohtainim: garécr .4433 Central Govamnnnt under cif quutior: of fencing thc activity in favour of, If.hI n9.¢€§3i\ant~»..;jid.'ﬁatr.ar§o, without prior appmrval of d3§""C§§ﬁ-traiv Lsamod singio Judge has ﬁappellant - writ peﬁﬁomggg action under Mt, 1%3, and has tutu acﬁon in accordance with tau, appoliant in that roam"! and E9 pnés order after qranﬁng maaonabh Ewe appeiiant herein to put Fara: his case. ~. single Judge has righﬂy ohsarved that 85¢ avr§:'!.e'r"'dated 36.11.2007 should not be conceited as * pgrrnifting mo appellant - writ petitioner to quarry the _ "-Jbuiidktg atoms in the land includod in the have dad dam! ' " Tza.o9.2oo5 sanding diagonal of that prucauding before :33:

csompeuent auﬂzcrity. Thenefona, having ragard en: the above said" naturist on award, the order paged by the k.>.>

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Io-nmud situate Judge is justified and do» no};

any error or Hlegatity as no can far inherfemhiea of writ jurisdiction of this courtuams 22% at the Constimtion of India. "

more is no» merit in ark fo'I;iowir§/g Order: -

The W:fé2V'aR__.ppe}fa"l"i:s' Writ Appeal is us consider the appli¢nt.i¢¢'*V.f:a-fV'1--:Edelay in filing the Writ SC}/1' .$ Chief justice sd/--

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