AJAY VIKRAM SINGH Vs. NEERAJ KHAIRWAL

JUDGEMENT

(1.) Division Bench of this Court in WPPIL No. 68 of 2016 had directed all the District Magistrates to ensure that no mining activity takes place one kilometer upstream or downstream of the bridges throughout the State of Uttarakhand.

(2.) Alleging non-compliance of the said order, this contempt petition has been filed by the petitioner.

(3.) A compliance affidavit has been filed by Mr. Neeraj Kharwal, District Magistrate, Udham Singh Nagar. In para 3 of the said affidavit, it has been stated that District Magistrate has passed an order on 9/7/2018 providing that all mining activities within one kilometer upstream or downstream near the bridges have been stopped.