D. KANTHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question the following prayers:

(2.) Heard the learned counsel appearing for the petitioners and learned HCGP for the respondent.

(3.) A crime comes to be registered against the partnership firm on 13/11/2006 on the allegation that the mining activities were taking place within 100 mts of the reserve forest area situated in Sy.No.70, Puradoddi Village and it was violation of the provisions of Reserve Forest Act read with Rule 41(2) of the Karnataka Forest Rules, 1969. At the time of the submission was been made on merits of the matter, on the submission made by learned counsel for the petitioner, this Court on 17/2/2023 had passed the following order: