R P TRIVIKRAM S/O LATE R V PRABHAKAR RAO Vs. STATE OF KARNATAKA, BY SPECIAL INVESTIGATION TEAM KARNATAKA LOKAYUKTA

JUDGEMENT

(1.) In these petitions, the petitioners have sought to quash the FIR in Crime No.3/2017 registered for the offences punishable under Sections 379, 409, 420, 468 and 471 read with Section 120(b) of IPC, Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 and Sections 21 and 23 read with Section 4(1) of 4(1A) of the Mines & Minerals (Development and Regulations) Act, 1957.

(2.) The allegations made against the petitioners in the FIR are as follows:

(3.) Learned Senior Counsel appearing for the petitioners submits that M/s.Mysore Stoneware Pipes and Potteries Ltd., ("M/s.MSPPL" for short) had taken on lease 640 acres of land for extraction of Kaolin for a period of 20 years from 06.07.1954. The said lease was renewed for a further period of 10 years (Revised ML No.1137) till 05.07.1984 for the entire extent of 640 acres. Thereafter, for a second term, the lease was renewed for 20 years from 06.07.1994. Subsequently, the Director of Mines and Geology issued a corrigendum on 16.06.2005 increasing the area to 3010 acres.