RAJ KUMAR CHADDHA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner styling himself as a social activist being part of various bodies engaged in public services, has approached this Court seeking quashment of Annexure P-1, P-2, P-3 and P-4 and restraining respondents from falling of trees ensuring maintenance of environmental and ecological balance.

(2.) In response to notices issued, the respondents No. 4 and 5 have filed a reply. It appears prolonged proceedings have taken place on different dates of hearing. On 26/8/2021, the Coordinate Bench had constituted a team of Officers and Bar members for the purposes of conducting physical survey of all the trees standing on 30 hectares and 13 hectares and submit report which should contain atleast the following details:

(3.) The committee was set at liberty to seek guidance from the parameters laid down in M.P. Vrikshon Ka Parirakshan (Nagariya Kshetra) Adhiniyam, 2001. The reports in compliance of the said order has been placed on record by the Conservator of Forest on 7/10/2021. It appears petitioners were not satisfied and therefore, they have also submitted report as regards the existence of number of trees which are at variance. Before adverting to the aforesaid contention related to the counting of number of trees, it is expedient to reiterate the factual background of the case.