SATISH KUMAR VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE petitioner, in this petition, has sought for following reliefs: -

(2.) IN this case, various issues relating to environment have also been raised by the petitioner but those issues relate within the jurisdiction of the National Green Tribunal, so it is not necessary for this Court to examine those issues. So far as the issues relating to issuance of the directions to respondents to demolish all illegal and unauthorized constructions/ encroachments and to stop all destructive activities on Narmada Riverbeds/banks and surroundings hillocks and other natural sites are concerned, the emphasis of the petitioner is that in view of the Master Plan, 2008 which is filed as Annexure P -6 on page no.30 and 31, be implemented by the respondents strictly.

(3.) IN this petition, on 10.07.2013 this Court directed thus: