RAJBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This order will dispose of 11 writ petitions viz. Civil Writ Petition Nos. 17664, 20376, 20397, 20403, 20404, 20405, 20409, 20620, 20735, 21070 and 22321 of 2012, filed by Rajbir Singh, Naresh Kumar & Others, Rattan Singh & Others, Mahmood Hasan & Others, Raj Kumar & Others, Karam Singh & Others, Gobinder Singh & Others, Gurmukh Singh & Others, Narinder & Others, Sanjeev alias Sanjay & Others and Madarsa Baitul Uloom, respectively. To dictate order, the facts are being taken from Civil Writ Petition No. 17664 of 2012.

(2.) Survival of mankind depends upon protection of the nature and its resources. Playing with it may cause havoc as we have seen in the recent past. Despite many rules, regulations and directions issued from time to time, greed of the individuals has not decreased and they are exploiting the nature with impunity. It has to be stopped, otherwise the future generation will accuse us of inaction.

(3.) This writ petition has been filed to lay challenge to the notices dated 14.8.2012 (Annexure P1) vide which State of Haryana wished to put to auction many blocks of land in District Mahendergarh for extraction of minor minerals. Similar notifications qua other districts in the State of Haryana, issued from time to time, are also under challenge.