NUR AHMED CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) In deference to order dated 6th January, 2020, report dated 24.01.2020 has been furnished under signature of Shri Pranjal Kr. Gogoi, Senior Geologist, Directorate of Geology & Mining, Assam. The observations/conclusions in the report are as under :-

(2.) It is evident that sand mining is going on the river banks of Runki River, which also contributes to the cause of erosion. For continuation of such mining, the chances of floods increase other than damages to the ecology.

(3.) We deem it just and proper to direct the Deputy Commissioner, Cachar District and Divisional Forest Officer, Cachar Division, Silchar, Assam to take note of the mining activities going on, which as per experts report and opinion is likely to cause erosion. The said officers shall forthwith ensure that no mining activities is carried that might cause erosion of soil.