SHRAMIK ADIVASI SANGATHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Leave granted. This appeal challenges the judgment and order dated 07.12.2010 passed by the High Court of Madhya Pradesh at Jabalpur dismissing Writ Petition No.1064 of 2010.

(2.) The appellant organization working in the Districts of Harda, Betul and Khandwa of Madhya Pradesh is said to have been formed by activists Ms. Shamim Modi and Mr. Anurag Modi as part of initiative of Tata Institute of Social Sciences, Mumbai for field level intervention to demonstrate effective models of creative development.

(3.) Ms. Shamim Modi had earlier filed Writ Petition No.4644 of 2004 in the High Court of Madhya Pradesh at Jabalpur submitting inter alia that she had come across illegal excavations and violations of the Forest Conservation Act, 1980. I.A. No.5550 of 2007 was filed in this Writ Petition highlighting an incident where a forest ranger had beaten up two tribals on 11.07.2007, in respect of which information was lodged with Harda SC/ST Police Station on 12.07.2007 but no FIR was registered. The matter was taken up by the High Court on 30.07.2007 when the injured tribals appeared in -person. The High Court recorded their statements, asked the District Judge (Vigilance) to inquire into the allegations made in the application and directed that the injured tribals be given medical attention.