SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Hearing conducted through Video Conferencing.

(2.) Twelve (12) petitioners, who claim themselves to be proprietors of Village Rattewali, District Panchkula, have filed the present writ petition praying for issuance of a writ in the nature of Certiorari, seeking quashing of the order dated 29.05.2020 (P-13) passed by Respondent no 3-District Mining Officer, whereby the prayer of petitioners for cancellation of mining contract given to respondent no 6-M/s Tirupati Roadways, on the ground that it is affecting the ecology and environment of the area, has been dismissed.

(3.) Learned Counsel for the petitioners has argued that mining licence has been granted to respondent no 6 without following the due procedure and without consulting the villagers at large. It is further argued that due to indiscriminate mining by respondent no 6, there are chances of erosion which will lead to damage to the fields and tube-wells of villagers and consequently, putting lives and property of villagers to risk. Thus, prayer has been made for setting aside the impugned order dated 29.05.2020 (P-13) and further directing the official respondents to cancel the mining licence granted to respondent no 6 as per law.