SULTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed by the petitioner to issue a writ in the nature of mandamus directing the respondents to take immediate action to put an end to the indiscriminate, illicit, mindless mining of sand on the fertile agricultural land in village Harsinghpura, Tehsil Gharaunda, Distt. Karnal, because the land of the petitioners has been rendered useless and destroyed on account of querying of sand in the adjoining land of the petitioners and the land of the petitioners rendered useless. It is further requested in the writ petition that the respondents be directed to grant the compensation and to make the land fit for cultivation and to initiate action against the persons who has spelt disaster to the environment, water sources, agriculture and development of the area besides creating ecological imbalance.

(2.) After hearing learned counsel for the petitioner we are of the view that since the office of Deputy Commissioner, Karnal, has taken cognizance on 26.8.2010 of the grievances raised in the petition about illegal mining, it would be appropriate to direct the said Deputy Commissioner to decide the issue in question.

(3.) Accordingly, the petition stands disposed of with a direction to the Deputy Commissioner, Karnal to decide the issue in question not later than eight weeks from the date of receipt a copy of this order by passing a speaking order. In case, the petitioner is aggrieved against the order, if any, passed by the Deputy Commissioner, Karnal, it will be open for him to challenge the same in accordance with law.