(1.) EVERY law is to be implemented through human agency Government officers and their willingness to implement laws is affected by various factors. The present is the case wherein a specific affidavit is filed by the present appellant -Natwarsinh, son of Badarsinh Rathod, wherein in para 7 it is specifically mentioned that,
(2.) IT is further submitted that as per the information received by the appellant, mining activity is also going on as on today in the nearby area and in certain cases, the respondent authorities have renewed the quarry lease and therefore, the information was sought for under the Right to Information Act, however till date, no information is received.
(3.) DESPITE the specific averments made therein and despite the fact that a copy of order of this Court in Special Civil Application No.601 of 2011 is on record as Annexure R/3 produced by the very same deponent, viz. Mohammed Yusuf Husainmiya Shaikh, Assistant Geologist, Gandhinagar, from the Office of the District Collector, Mining Branch, Gandhinagar, has an audacity to state in his recent affidavit affirmed on 04.09.2013, to say as under: