MANJUNATH Vs. SECRETARY MINES AND GEOLOGY DEPARTMENT BANGALORE

JUDGEMENT

(1.) The petitioner has filed this public interest litigation seeking to quash the notification issued by the 3rd respondent at Annexure-A to auction sand mining blocks in Cauvery River beds in Talakadu area. THE grievance of the petitioner is that sand will be mined by digging 15 to 20 meter depth using heavy machines like JCBs etc., resulting in pollution of river and damage to ancient heritage temples.

(2.) Mr. Kolle, learned Additional Government Advocate submits that the department will ensure prevention of illegal mining of sand using heavy machines, in conformity with Rule 21(2) of the Karnataka Minor Mineral Concession Rules, 1994. He further submits that leasehold rights will be granted by mentioning the extent and boundaries to the blocks mentioned in Annexure-A.