Sri Panchakshari vs State Of Karnataka
2021 Latest Caselaw 2554 Kant

                              1



   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 1ST DAY OF JULY, 2021
                          PRESENT
       THE HON'BLE MR. ABHAY S. OKA, CHIEF JUSTICE
                            AND
       THE HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
         WRIT PETITION NO.11389 OF 2021 (GM-MM-S)

BETWEEN

 SRI. PANCHAKSHARI
 S/O SRI. SIDDAGANGAPPA
 AGED ABOUT 47 YEARS
 R/O DOOR NO.230, SOMPURA VILLAGE
 SOMPUR HOBLI, NELAMANGALA TALUK
 BANGALORE RURAL DISTRICT,
 BANGALORE-562123
                                                 ...PETITIONER
(BY SMT. B.V. VIDYULATHA, ADVOCATE)

AND:

1 . STATE OF KARNATAKA
    REP. BY ITS SECRETARY
    DEPARTMENT OF COMMERCE AND INDUSTRIES
    (MSME, MINES AND TEXTILE), VIKASA SOUDHA
    DR. AMBEDKAR VEDHI, BANGALORE-560001

2 . THE DIRECTOR
    DEPARTMENT OF MINES & GEOLOGY
    KHANIJA BHAVANA, RACE COURSE ROAD
    BANGALORE-560001

3 . DEPUTY DIRECTOR
    DEPARTMENT OF MINES AND GEOLOGY
    13TH FLOOR, V V TOWER, DR. AMBEDKAR VEDHI
    BANGALORE RURAL DISTRICT, BANGALORE-560001
                                              ... RESPONDENTS
(BY SRI. S.S. MAHENDRA, AGA-PH)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO DECLARE BY ISSUE OF AN
APPROPRIATE    WRIT,   THAT     KARNATAKA    MINOR    MINERAL
                                  2



CONCESSION (AMENDMENT) RULES, 2016, AMENDED VIDE
NOTIFICATION BEARING NO. CI 418 MMN 2015 (PART), BENGALURU,
DATED 12.8.2016 ISSUED BY THE 1ST RESPONDENT AT ANNEXURE-F
TO THE WRIT PETITION IS UNCONSTITUTIONAL, NULL AND VOID IN SO
FAR AS THE PETITIONER IS CONCERNED.

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

                             ORDER

There is no dispute that this petition will be governed by the

Judgment and order dated 1st June 2020 in W.P.No.58505/2016

and other connected petitions.

The petition is disposed of in terms of the said Judgment.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE

ln