SAMAJ PARIVARTANA SAMUDAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present applications relate to mining activities being undertaken in Districts - Bellary, Chitradurga and Tumkur in Karnataka.

(2.) In 2009, the petitioner - Samaj Parivartana Samudaya had filed a writ petition praying for this Court's intervention on grounds of the illegality of such mining activities and consequent harm caused to the environment. This Court intervened and has passed several directions and orders.

(3.) To avoid prolixity, we will not be referring to the catena of orders passed by this Court in depth and detail. However, to appreciate the present applications, we have summarized the relevant developments below