RAMKUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Present petition seeks review/clarification of the orders passed on 15.04.2019 and 09.07.2019 passed in WP.14921/2018.

(2.) Learned counsel for the rival parties are heard on the question of admission.

(3.) WP.14921.2018, in which the orders under review were passed, was filed as a PIL raising the public cause that the mining lease for extraction of stone and making gitti by crushing plant granted by the respondents within 300 meters of the stop dam built for irrigation purposes has caused hairline cracks in the wall of the said stop dam prejudicing the very existence of dam and also jeopardizing the irrigation prospects of farmers of the area.