MANAS RANJAN MOHANTY Vs. STATE OF ORISSA (VIG.)

JUDGEMENT

(1.) "Earth provides enough to satisfy every man's need, but not every man's greed."

(2.) RICHNESS of Odisha in mineral wealth is the divine blessings of Lord Jagannath who is the presiding deity of the State. The geographical setup of the State has gifted its huge treasure of bauxite, chrome, iron ore, coal, manganese to several mineral based industries which in turn have provided employment not only to the people of this land of biodiversity but also to the people residing beyond its territory and thereby developing their economic standard. Unfortunately some greedy high ups have exploited the mother earth for years together by extracting minerals for their personal benefits and some other equally greedy and corrupt public officials have facilitated such exploitation. Finally the authorities awoke from the deep slumber of Kumbhakarna to find that there has been loss of thousand of crores rupees to government exchequer.

(3.) ON 27.07.2013 Shri M. Radhakrishna, DSP, Vigilance Cell, Cuttack lodged the First Information Report before the Superintendent of Police, Vigilance, Balasore Division, Balasore stating therein that the State Vigilance conducted an inquiry relating to illegal mining and taking of minerals by Shri Bijay Kishore Mohanty, Mining Lease Holder of Uliburu Iron Ore Mines and his power of attorney holder Shri Deepak Gupta, Director of M/s. Snehapusph Marketing Pvt. Ltd. in the mining lease area of Shri Jagdish Mishra, Uliburu Reserve Forest Area and Revenue land of village Uliburu, Barbil in the district of Keonjhar.