- (1.) Ia No. 4 Of 2011 Heard The Learned Counsel For The Parties And Perused The Record Including The Sketch Filed Along With An Affidavit Dated 24-8-2011 Of D.R. Veeranna, Additional Director (Minerals), Department Of Mines And Geology, Bangalore.
(2.) The Learned Counsel For The Parties Brought To Our Notice That The First Bench Of This Court Has Stayed All The Mining Operations In Bellary District. They Also Gave Out That The Area In Which The Applicant Had Been Undertaking Mining Operations Falls Within That District.
(3.) In View Of The Statement Made By The Learned Counsel, Hearing Of The Application Is Adjourned For Three Months. Ia No. 7 Of 2011;