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Shrinidhi Gowda & Others vs State Of Karnataka & Others

Karnataka High Court · Decided on 19 November 2021 · Citation: (2021) 11 KAR CK 0015

HON’BLE JUDGES
Ritu Raj Awasthi, CJ · Sachin Shankar Magadum, J
RESULT
Dismissed
CASE NUMBER
Writ Petition No. 2018 Of 2021 (GM-MM-S) PIL
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Judgment

10 paragraphs · 313 words

Ritu Raj Awasthi, CJ

1.

Heard learned counsel for the petitioners, learned AGA appearing for respondent Nos.1 and 3 to 6 and learned counsel for respondent Nos.2 and 7.

2.

This public interest litigation has been filed seeking the following reliefs:

"(i) Issue writ in nature of mandamus directing the respondents to conduct enquiry/investigation on legal and illegal stone crusher mining and tar plant activities in the village of Basavanagaguru, Kallaganguru and Hunasodu of Shivamogga District.

(ii) Issue writ in nature of mandamus directing the respondents to conduct enquiry/investigation by forming a committee on huge explosion of dynamites and gelatin sticks took place on 21/01/2020 in the village of Hunasodu of Shivamogga District.

(iii) Issue a writ in the nature of mandamus directing the respondents to stop the stone crusher mining activities in the villages of Basavanagaguru, Kallaganguru and Hunasodu of Shivamogga District and initiate legal action against the persons who were doing illegal and unscientific mining operations in the said villages which creates environment pollution in accordance with law.

(iv) Issue any other writ or direction in the nature of writ which this Hon'ble court may deem fit in the facts and circumstances of the above case in the interest of justice."

3.

This Court, vide order dated 01.04.2021, had granted time to the petitioners to file an application pointing out the details of the specific cases of illegal crushing activity.

4.

The petitioners have not filed any application giving the details of the alleged illegal crushing activities in Basavanaganguru, Kallaganguru and Hunasodu Villages. The writ petition also does not disclose any specific crushing activity, but only general allegations have been made. There is nothing on record to indicate that illegal crushing activities are being carried out in the said villages.

5.

In view of the above, we do not find any reason to grant indulgence. The writ petition is accordingly dismissed.