REGENT COMPUTRONICS PVT. LTD.

Dinesh Kumar Singhi Son Of The Late Udaichand Singhi Mine Operator Appellant

V/S

State Of Karnataka By Its Secretary To Government Department Of Mines, Ssi And Textiles, Department Of Commerce And Industries, Directorate Of Mines And Geoloty, Government O Respondents

Referred Judgements :-

W H KING VS. REPUBLIC OF INDIA [REFERRED TO]
RURAL LITIGATION AND ENTITLEMENT KENDRA VS. STATE OF UTTAR PRADESH [REFERRED TO]
T N GODAVARMAN THIRUMULKPAD VS. UNION OF INDIA [REFERRED TO]
SAMATHA HYDERABAD ABRASIVES AND MINERALS PRIVATE LIMITED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALCO EMPLOYEES UNION REGD VS. UNION OF INDIA [REFERRED TO]
ESCORTS FARMS LIMITED VS. COMMISSIONER OF KUMANON DIVISION NAINITAL [REFERRED TO]
STATE OF U P VS. U P RAJYA KHANIJ VIKAS NIGAM S S [REFERRED TO]
NATURE LOVERS MOVEMENT VS. STATE OF KERALA [REFERRED TO]
PUTTEGOWDA VS. STATE OF KARNATAKA [REFERRED TO]

JUDGEMENT

(1.) CORE Issued:

(2.) WRIT Appeal No. 5377/2004 is filed by Respondent No. 3 in W.P. No. 31690/2003 being aggrieved by the order dated 10.11.2004 wherein the learned Single Judge of this Court has allowed the writ petition filed by the first respondent herein and quashed the impugned, order dated 16.3.2002 passed by the State Government granting sanction to transfer mining lease No. 2010 in favour of the appellant herein (third respondent in the writ petition) and consequently has set aside the direction issued by the second respondent -Director of Mines and Geology, Bangalore, dated 27.5.2003.

(3.) ACCORDING to the first respondent herein (writ petitioner in W.P. No. 31690/2003):

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DINESH KUMAR SINGHI SON OF THE LATE UDAICHAND SINGHI MINE OPERATOR Vs. STATE OF KARNATAKA BY ITS SECRETARY TO GOVERNMENT DEPARTMENT OF MINES, SSI AND TEXTILES, DEPARTMENT OF COMMERCE AND INDUSTRIES, DIRECTORATE OF MINES AND GEOLOTY, GOVERNMENT O

Referred Judgements :-

JUDGEMENT

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