SAMAJ PARIVARTANA SAMUDAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present hearing is in continuation of our earlier hearing and order dtd. 20/5/2022, whereby this Court had considered and granted certain reliefs relating to the sale and export of iron ore in the Districts of Bellary, Tumkur and Chitradurga in the State of Karnataka. In the said order, we had specifically left open the question of the lifting/relaxation of the ceiling limit for production of iron ore in the abovementioned Districts and had sought an opinion from the Oversight Authority appointed by this Court vide order dtd. 21/4/2022. The observations made by this Court were as follows:

(2.) On the last date of hearing, this Court took on record the Report filed by the learned Oversight Authority and had directed that copies of the same be made available to the parties whereafter, the matter was posted for considering the issue of lifting of ceiling limit.

(3.) Heard Mr. Prashant Bhushan, learned counsel appearing on behalf of the original petitioner and Mr. Dushyant Dave, learned senior counsel appearing on behalf of Federation of Indian Mineral Industries, South.