SAMAJ PARIVARTANA SAMUDAYA AND ORS. Vs. STATE OF KARNATAKA AND ORS.
LAWS(SC)-2017-7-236
SUPREME COURT OF INDIA
Decided on July 27,2017

Samaj Parivartana Samudaya And Ors. Appellant
VERSUS
State of Karnataka and Ors. Respondents

JUDGEMENT

- (1.) Shri Shyam Divan, learned Amicus Curiae be furnished with a copy of the response filed by the State of Karnataka on 18th July, 2017 along with the all enclosures thereto. Shri Divan to indicate his response on the suggestions of the State of Karnataka on the next date fixed.
(2.) List I.A. No.248 on 9th August, 2017 at 2.00 p.m.
(3.) The auction of the nine (09) category 'C' mines in respect of which 29th July, 2017 is the last date fixed for submission of necessary documents may be held and finalized but the result thereof be place before the Court before issuing any order(s) of allotment to the successful bidder(s). We make it clear that we have desired the result of the auction to be placed before the Court only for the purposes of satisfying ourselves with regard to the extent of the participation of the bidders and for no other purpose.;


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