RINKOO SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in WPPIL No. 02/2012 is an advocate, likewise in WPPIL No. 03/2012 petitioners also an advocates and claim to have contributed to various social and environmental causes. In both the petitions, petitioners have projected particular grievances against the de-notification of protected Wildlife Sanctuary named Trikuta Wildlife Sanctuary claiming therein that the authorities have not adhered to various Supreme Court guidelines. In addition, have claimed that the proposed mining is a potential threat to environment and public health.

(2.) In WPPIL No. 02/2012 petitioner has challenged the validity of the environmental clearance as granted by respondent no. 1 dated 3rd May, 2012, whereas in WPPIL No. 03/2012 petitioners therein have in addition challenged the other recommendations vis--vis de- notification of Trikuta Wildlife Sanctuary, extraction of high grade magnasite, deposit at Chipprian Hills, setting up of dead burnt magnasite plant at Panthal and also have sought direction so as to command respondent no. 9-Chairman Shri Mata Vaishno Devi Shrine Board to prevent him from alienating the land in violation to the provisions of Shri Mata Vaishno Devi Shrine Board Act 1988.

(3.) National Mineral Development Corporation (NMDC) Limited- respondent no. 7 in WPPIL No. 03/2012, a Central Public Sector Enterprises, established in the year 1958 is stated to have contributed a lot to the Nation for developing various Mining Projects. The Government of India, as a policy decision, desired this Company to spread its activities across the length and breadth of the Country and conduct mining operations of various minerals in the most eco-friendly manner with ultra modern mechanization. In the same background, NMDC Limited has incorporated the Jammu and Kashmir Mineral Development Corporation (J&KMDC) in the year 1989 for the development of eco-friendly mining industry in the State of Jammu and Kashmir.