ROOP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS public interest litigation has been filed by certain villagers seeking to stop illegal mining activities in the area for protection of environment and maintenance of ecological balance on Yamuna River Bank Area in the village Bishangarh, Tehsil and District Karnal. It has been averred that certain persons, who are operating as Land Mafia, are indulging in illegal mining activities. It has further been averred that some persons are grabbing the land for their personal use. The petitioners have neither given the names of alleged so called Land Mafia nor the names of any land grabbers.

(2.) LEARNED counsel for the petitioners states that the petitioners have submitted representations dated 1.12.2012/05.07.2012 (Annexure P -5 (Colly.) before both the respondents but no action has been taken thereon. After hearing learned counsel for the petitioners, we dispose of the writ petition with a direction to the respondents to look into the grievance of the petitioners and in case certain persons are indulging in illegal mining then appropriate action may be taken.