[Cites 2, Cited by 0]
Karnataka High Court
Jagadguru Shree Immadi ... vs The State Of Karnataka on 1 April, 2026
-1-
NC: 2026:KHC:17722-DB
WP No. 4059 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF APRIL, 2026
PRESENT
THE HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE C.M. POONACHA
WRIT PETITION NO. 4059 OF 2026 (GM-MM-S)
BETWEEN:
1. JAGADGURU SHREE IMMADI
SIDDARAMESHWARASWAMIJI
KALLU KUTUKARA SANGHA (R)
HAVING ITS OFFICE AT
CHOWTAKUNTAHALLI
KASABA HOBLI
GUDIBANDE TALUK - 561 209
CHIKKABALLAPURA DIST.
REPRESENTED BY ITS
PRESIDENT SRI M. ANJINAPPA
S/O SRI VENKATARAMANAPPA
AGED ABOUT 60 YEARS
Digitally
signed by R/AT CHOWTAKUNTAHALLI
VEERENDRA KASABA HOBLI
KUMAR K M
GUDIBANDE TALUK - 561 209
Location:
High Court of
Karnataka 2. MR. GANGARAJU V.
AGED ABOUT 4O YEARS
S/O SRI VENKATARAVANAPPA
R/AT NAGARAGERE VILLAGE AND HOBLI
GOWRIBIDANUR TALUK - 561 228
3. SMT. N. SUGUNA
W/O E. N. NARAYANASWAMY
AGED ABOUT 4O YEARS
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NC: 2026:KHC:17722-DB
WP No. 4059 of 2026
HC-KAR
R/AT ADIGANAPALLI VILLAGE
KASABA HOBLI
BAGEPALLI TALUK - 561 207
4. MR. R. HARISHA
AGED ABOUT 22 YEARS
S/O SRI. RAMANJINAPPA
R/AT VADDENAHALLI
D' PALYA, GOWRIBIDANUR - 561 206
5. MR. KUMAR ABHISHEK
AGED ABOUT 20 YEARS
S/O RAMANJINAPPA
R/AT BRAHMANARAHALLI VILLAGE
KASABA HOBLI, GUDIBANDE TALUK - 561 206
6. MR. RAMANJINAPPA
AGED ABOUT 5O YEARS
S/O HANUMANTHARAYAPPA
R/AT DODDAVADDENAHALLA
D.PALYA HOBLI, GOWRIBIDANUR TALUK - 561 206
...PETITIONERS
(BY SRI MOHANA CHANDRA P, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
DEPARTMENT OF MINES AND GEOLOGY
M.S. BUILDING, BANGALORE - 560 001
REPRESENTED BY ITS SECRETARY
2. THE DEPUTY DIRECTOR
MINES AND GEOLOGY DEPARTMENT
CHIKKABALLAPURA DISTRICT
CHIKKABALLAPURA - 562 101
...RESPONDENTS
(BY SRI K.S. HARISH, GOVERNMENT ADVOCATE)
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NC: 2026:KHC:17722-DB
WP No. 4059 of 2026
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT OF
MANDAMUS OR ANY OTHER WRIT OR DIRECTION DIRECTING
RESPONDENT NO.2 TO CONSIDER REPRESENTATION DATED
06/11/2025 VIDE ANNEXURE-H WITHIN THE TIME FIXED BY THIS
HON'BLE COURT AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE
and
HON'BLE MR. JUSTICE C.M. POONACHA
ORAL ORDER
(PER: HON'BLE MR. VIBHU BAKHRU, CHIEF JUSTICE)
1. Issue notice.
2. Learned Government Advocate accepts notice for the
respondents.
3. The petitioners have filed the present petition, inter alia,
praying that directions be issued to respondent No.2 to consider
their representation dated 06.11.2025 which is annexed as
Annexure-H to the present petition.
4. A plain reading of the said representation indicates that it is
given by an individual. However, the representation is made on a
NC: 2026:KHC:17722-DB
HC-KAR
letter-head of 'Jagadguru Shree Immadi Siddarameshwaraswamiji
Kallu Kutukara Sangha(R)', which is petitioner No.1 in the present
petition.
5. The petitioners claim that petitioner No.1 is an association
registered under the Karnataka Societies Registration Act, 1960
and the petitioner No.2 to 6 are its Office Bearers. The petitioner
No.1 made an application on 29.04.2025 for grant of quarry lease.
However, the petitioners application has not been considered.
6. The learned Government Advocate submits that the
petitioners application would be considered in accordance with law,
within a period of six weeks from today.
7. In view of the above, no further orders are required to be
passed in this petition. The petition is, accordingly, disposed of.
Sd/-
(VIBHU BAKHRU)
CHIEF JUSTICE
Sd/-
(C.M. POONACHA)
JUDGE
KMV
List No.: 2 Sl No.: 14
