JAGADISH SINGH ARYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is a Public Interest Litigation filed for banning mining activities in Village- Gere-Mirzapur, P.S. and Block- Manpur, District- Gaya and for a further direction to the Investigating Agencies to enquire into the matter as to how illegal mining was permitted in the area causing environmental damage, the activities being in violation of the relevant rules and regulations.

(2.) The matter proceeded and certain adjournments were sought on behalf of the petitioner's counsel and ultimately the petitioner was put to show-cause as to why action should not be taken against him. On 5th February, 2019 we passed the following order:

(3.) Supplementary affidavits were filed thereafter to which reply was given with specific reference to the violation of the terms and conditions of lease by the Respondent No. 10. The other counsel for the other respondents were also heard and a reply was submitted whereafter the Mines Officer was called upon to file an affidavit vide order dated 5 th July, 2019 which is extracted hereinunder:-