DEEPAK KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Court on 25.11.2011 passed an order directing the Central Empowered Committee (CEC) to submit a report after carrying out site inspections, under intimation to the MoEF, concerned State Governments and the applicant, regarding the alleged illegal mining going on in some parts of States of U.P. and Rajasthan and also to submit a report regarding the areas identified for mining in the State of Haryana.

(2.) CEC, in pursuance of our order, submitted a detailed report on 4.1.2012 with enclosures. We have gone through the report in extenso and heard Mr. P.S. Narsimha, learned senior counsel, who is appearing as amicus curiae, Shri Kamlendra Mishra, appearing for the State of U.P. and Shri Manish Singhvi, Additional Advocate General appearing for the State of Rajasthan.

(3.) CEC conducted site inspections in the notified areas of the District of Saharanpur, U.P., District Alwar, Rajasthan and the areas identified for mining in Districts Yamuna Nagar, Panchkula and Ambala in the State of Haryana.