CHILUME TRUST Vs. JAYAMMA

JUDGEMENT

(1.) This petition has been filed as public interest litigation seeking a writ of mandamus to respondent nos.3 to 6 to investigate the violation and to initiate the proceedings against respondent nos.1 & 2 for violation of the permission orders granted to them under the Karnataka Minor Mineral Concession Rules, 1994. The petitioner also prays for a direction to ensure that no environmental pollution is caused by respondent nos.1 & 2.

(2.) Admittedly, by order dtd. 15/9/2021, the quarrying operations have stopped. Admittedly, the grievance of the petitioner stands redressed.

(3.) For the aforementioned reasons, nothing survives for adjudication in this petition. Accordingly, the same is dismissed.