MATRI SADAN JAGJEETPUR, KANKHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard the matter at length yesterday and today. The petitioner has sought to place reliance on the order dtd. 9/10/2018, issued by the National Mission for Clean Ganga (NMCG), to submit that there is a complete ban on the carrying on of mining activity in the River Ganga, between Raiwala to Bhogpur stretch. The order dtd. 9/10/2018, after narrating the statutory character of NMCG, and the powers vested in it under the Environment (Protection) Act, takes note of the order issued by the NGT in O.A. No. 10 of 2015, on the basis of which, it claims that the Government of Uttarakhand issued an order dtd. 2/2/2016, stipulating as follows:-

(2.) It further refers to the directions issued by the Central Pollution Control Board, under Sec. 5 of the Environment (Protection) Act, on 6/12/2016. The directions claimed to have been issued by CPCB, inter alia, included the following:-

(3.) The order of the NMCG concludes by observing as follows:-