BHANWAR LAL Vs. NAMRATA VRISHNI

JUDGEMENT

(1.) The petitioner and few others filed PIL Writ Petition No. 10946/2012 alleging that rampant illegal mining was being carried out in the Village Bhetala, Police Station Bagra, District Jalore. After considering the submissions advanced by counsel for the petitioner, this Court vide order dtd. 17/12/2012 passed the following interim order:-

(2.) The PIL aforesaid was admitted on 25/10/2013 and interim order dtd. 17/12/2012 was confirmed to last till disposal of the writ petition. The petitioner has filed the instant contempt petition alleging that inspite of the stay order passed by this Court, the private respondents are indulging in rampant illegal mining activities and hence, the buildings in the village are being damaged. It has been prayed to restrain the mining activities and to punish the contemnors for willful disobedience of this Court's orders dtd. 17/12/2012 and 25/10/2013.

(3.) The respondents have filed reply to the contempt petition wherein, it is asserted that no illegal mining whatsoever is being carried out by any of the private respondents who are holding valid mining leases. The mining activities were commenced after procuring the environmental clearance.