LAWS(SC)-2011-8-144

SAMAJ PARIVARTANA SAMUDAYA Vs. STATE OF KARNATAKA

Decided On August 26, 2011
Samaj Parivartana Samudaya Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) On going through the Report of Central Empowered Committee ('CEC', for short), we extend the Order passed by this Court on 29th July, 2011, to the mining leases in Districts Tumkur and Chitradurga. Consequently, pending further orders, there will be a ban on mining in Districts Tumkur and Chitradurga.

(2.) Subject to above, place the matter on 16th September, 2011.