ARVIND KUMAR GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India has been filed to question the show -cause notice issued by the appropriate authority dated 29.11.2012. The said show -cause notice has been issued by the appropriate authority having noticed that the petitioner had engaged in unauthorized mining activity by excavating 2000 MT of Bauxite instead of permitted 200 MT.

(2.) THE petitioner filed reply to the said show -cause notice. However, the inquiry initiated by the Sub -Divisional Officer has been interdicted because of the interim direction issued by this Court while entertaining this petition.

(3.) THE substantive relief claimed by the petitioner to restrain the respondent No.2, Sub -Divisional Officer, Baihar, District Balaghat from conducting any inquiry against the petitioner, in our opinion, is asking for a direction against the authority not to act in accordance with law. That relief cannot be countenanced.