JAYDEEP GOALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.K. Mahajan, the learned counsel appearing on behalf of the Petitioners and Mr. K.P. Pathak, the learned counsel appearing on behalf of the Respondent Nos.2, 3 and 4. Ms. S. Sharma, the learned counsel appears for the Respondent No.1. On account of the order which this Court proposes to pass herein, the presence of the Respondent No.5 is not required.

(2.) Taking into account the similarity of the facts and the parties involved, both the writ petitions are taken up for disposal at the Motion stage. WP(C) 919/2022

(3.) The Petitioner was settled with the sand Mining Unit namely Chiri River Minor Mineral (Sand) Unit-2 situated in the district of Cachar for a period of 7 (seven) years. Pursuant to the intimation being given to the Petitioner, he submitted his Mining Plan before the State Environmental Impact Assessment Authority. On 28/7/2014, the State Environmental Impact Assessment Authority granted the Environmental Clearance for collection of sand from Chiri River Mining Contract area Unit-II located in Chiri River bed near village-Joypur, Kamranga, Dikcha etc. P.O.-Poilapool, P.S. Lakhipur under Jirighat Forest Range of Cachar Forest Division, Silchar, Assam in favour of the Petitioner. It may be relevant to take note of that the area for which the Petitioner was granted falls in the Geo-co-ordinates -