Madhya Pradesh High Court
Ramit Basu vs Union Of India on 26 October, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-9742-2021
The High Court Of Madhya Pradesh
WP-9742-2021
(RAMIT BASU AND OTHERS Vs UNION OF INDIA AND OTHERS)
WP/12124/2021
4
Jabalpur, Dated : 26-10-2021
Shri Anshuman Singh and Shri Surendra Verma, learned counsel for
the petitioners.
Shri Ashish Anand Bernard, learned Deputy Advocate General for the
respondents/State.
Shri Vikram Singh, learned counsel for the respondent-Union of India. Shri Rohan Harne, learned counsel for the intervenor. Shri Akshay Sapre, learned counsel for the respondent No.7. Shri Chandra Mohan Tiwari, learned counsel for the respective respondents.
Heard learned counsel for the parties.
It is brought to our notice that the area for which a letter of intent has been issued by the State comes within the Buxwaha Sub-division of Chhatarpur Forest Division. It is submitted that it is the corridor between the Panna Tiger Reserve and the Nauradehi Wildlife Sanctuary. It is further pleaded that there are ancient structures such as rock paintings etc. on the land in question. Therefore, we deem it appropriate to direct the respondent No.7 not to commence any mining activities or any other construction activities without the explicit permission of this Court.
Issue rule nisi.
Post this matter for final hearing in usual course.
(RAVI MALIMATH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
Priya.P
Signature Not Verified
SAN
Digitally signed by priyanka pithawe mishra
Date: 2021.10.28 13:50:48 IST