MANIMALAYAR SAMRAKSHANA SAMITHI Vs. STATE OF KERALA

JUDGEMENT

(1.) In a writ seeking stoppage of indiscriminate and illegal mining of river sand in Manimala River, this Court passed orders in W.P.(C).Nos.35350 of 2005 and 1281 of 2006 on 1st March, 2006. The operative part of the order read thus:

(2.) The same petitioner, who sought direction as mentioned above, has filed this fresh petition with the following prayers:

(3.) Necessary directions have already been issued, but the primary complaint now is that despite the directions, illegal mining is going on in abundance and even though District Collector has taken some active steps, the same has not culminated into the desired results. In the wake of directions earlier given and also of the averments made in the present petition, we direct the district administration including the police to prevent illegal sand mining by making public awareness and also to check illegal sand mining by keeping a constant vigil. The writ petition is disposed of as indicated above. A copy of this order be communicated to the District Collectors and Superintendents of Police of Kottayam and Pathanamthitta.