VIJAY BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition in hand has been preferred, styled as a Public Interest Litigation, seeking, in essence, grant of a writ mandating the respondents to conduct the settlement, in terms of Punjab Land Revenue Act 1887 & Punjab Settlement Manual, of Morni Hills area and incidental directions.

(2.) Shorn of non-essential details, the relevant factual milieu of the lis in the petition in hand is adumbrated, thus:

(3.) Learned counsel appearing for the petitioner has argued that the forest area(s) in the Morni Block in the State of Haryana has been ignored, from the view point of the dwellers of the said area as also forest/environmental issues. It has been urged that the State is bestowed with statutory and Constitutional duty to upkeep the forest area, for protecting the environment as also the rights of the dwellers residing therein.