GOVINDAMMA Vs. SECRETARY, KARNATAKA GOVERNMENT SECRETARIAT

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondent Nos. 1 to 5. Sri.Raveendra G Kolle, learned counsel accepts notice for respondent No.6 who is already on record for caveator/R6).

(2.) It is very interesting petition. The petitioners who claim to be the villagers of one Asundi village, Bellary Taluk, Bellary District are approaching this Court with a grievance that two quarrying licence are granted in favour of the respondent No.6 i.e., Mr. M.Ramakrishna Rao and that these licences are granted by committing serious breach of the relevant rules. It is submitted that the petitioners are neighboring land owners and when the petitioners along with villagers came to know about the grant of lease licence, they immediately approached the authority and had submitted their grievances. In spite of such grievances raised in the form of representation to the authority, namely, respondent Nos. 1 to 5 no heed is paid by them. As such petitioners are before this Court.

(3.) In support of the submission, learned counsel for the petitioners invited our attention to the copy of the representation, same is placed on record at page No.125 Annexure-N and translation copies supplied at page No.130. Perusal of the documents show that the representation is made to the Deputy Commissioner, Bellary and copies are sent to various authorities, such as Hon'ble Minister, District in-charge and Minister for Transport, the Member of Legislative Assembly of Bellary Rural, Tahsildar, Bellary Taluk and Senior Geologist, Department of Mines and Geology, Hospet. Further perusal of the representation show that the said representation is made on behalf of members of Asundi Gram Panchayat and other village leaders. The signatories to the representation are one P.Sidda Reddy and Rudraiah.