THE SENIOR GEOLOGIST (MINES) DEPARTMENT OF MINES & GEOLOGY, KOPPAL, AND OTHERS Vs. DEVENDRAPPA AND ANOTHER

JUDGEMENT

(1.) THIS second appeal is by the Senior Geologist (Mines), Department of Mines and Geology, Koppal, the Tahsildar, Tahsil Office, Sindhanur and the District Collector, Sath Kacheri Road, Raichur, who are arrayed as defendants 1, 3 and 4 in O.S. No. 19/2008.

(2.) A suit by the first respondent in this appeal for recovery of a sum of Rs. 2,28,000/ -, which has come to be decreed in part for a sum of Rs. 45,100/ - and this judgment and decree of the Trial Court being not disturbed in an appeal by the lower Appellate Court.

(3.) THE appellants have also raised question of law that the suit was not tenable in view of Section 27 of the Mines and Minerals (Development and Regulation) Act, 1957 (Hereinafter referred to as the 'Act' for short).