R. VENKATACHALAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos.1, 2, 3, 5 and 6.

(2.) The very limited issue is raised in the petition. It is submitted that respondent Nos.7 to 9 are without following necessary provisions have installed Jelly Crusher Unit/machine, as such same may adversely affect the environment and ecology in the said area. It is submitted in the petition that the petitioners have submitted representations to the respondents-authorities. Copy of the representations are placed on record at Annexures-C, C1 and C2 at the page Nos. 28, 31 and 34 and respective translation copies are at page Nos.29, 32 and 35 of the petition.

(3.) Learned Additional Government Advocate accepting the notice for the respondents-authorities submitted that he is in receipt of instructions namely, the representations submitted by the petitioner to the respondent No.3- Tahsildar, Ramanagar Taluk were duly considered by the Tahsildar and Tahsildar has issued an endorsement dtd. 21/6/2023. The copy of the endorsement is also made available for our perusal, same is taken on record and marked as Annexure-X for identification.