RAM JI VYAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The Coordinate Benches in this case has passed stringent directions repeatedly for protection of the particular forest block, which includes seven segments i.e. (i) Beriganga, (ii) Bhuteshwar, (iii) Machia, (iv) Chanana, (v) Motisara, (vi) Lalsagar and (vii) Devkund.

(2.) Based on the information provided, on the earlier occasion, the presence of senior officers of the State, who are present in person before this Court today, was considered crucial and indispensable so as to ensure a complete resolution of the matter in a comprehensive manner. In their presence, Mr. Rajendra Prasad, learned Senior Advocate & Advocate General, along with Dr. Praveen Khandelwal, AAG and Mr. B.L. Bhati, AAG and other counsel, have assisted the Court.

(3.) Learned Advocate General has addressed this Court at length and also apologized for the past inadequate actions and/or no action taken to protect the forest and for non-compliance with previous Court orders. However, the learned Advocate General, assures this Court that if adequate time is granted, he will coordinate with all the organs of the State to pass appropriate orders to all the necessary parties and ensure that each and every party shall come out with their stand.