BALAJI STONE CRUSHER Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition for quashment of order dt. 16.12.2013 (Annexure P/1). The petitioner further prayed a relief that the petitioner be permitted to continue mining operations and crushing activities up to the decision on his application for granting permission of environmental clearance (Annexure P/6).

(3.) LEARNED counsel for the petitioner has submitted that the approval for mining plan as a pre -condition for grant of NOC is not necessary in accordance with the provisions of amended Rule 18(2) of the M.P. Minor Minerals Rules, 1996 (hereinafter referred as "Rules of 1996"). It is further submitted by the counsel that the area of the mining lease granted to the petitioner was less than five hectare, hence, the prior permission is not necessary.