PRADUMAN KUMAR JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Since both these petitions arise out of the common issue involved in them, with the consent of learned counsel for the parties, they have been heard analogously and are being decided by this common order.

(2.) It is fairly submitted by learned counsel for the parties that the issue raised in the present petitions is squarely covered with the order passed in WP.8970/2016 [Vinay Kumar Jain Vs. The State of M.P. & Ors.] and connected writ petitions decided on 22.11.2017 wherein in respect of the grievance raised by the petitioners against the action of Tahsildar, Pathari, District Vidisha (M.P.) for directing them to stop mining activities in the mines situated beyond 500 mts. from the Ancient Monuments and Archaeological Sites and Remains has been decided in following terms:

(3.) Relying upon the same, learned Single Judge in Harsh Barua (supra) observes: