National Green Tribunal
Habib Mohammad vs State Of Rajasthan Through Its Chief ... on 17 April, 2026
Item No.04
BEFORE THE NATIONAL GREEN TRIBUNAL
CENTRAL ZONE BENCH, BHOPAL
(THROUGH PHYSICAL HEARING (WITH HYBRID OPTION)
Original Application No.89/2026(CZ)
Habib Mohammad
Applicant(s)
Vs.
State of Rajasthan & Ors. Respondent(s)
Date of Hearing: 17.04.2026
CORAM: HON'BLE MR. JUSTICE SHEO KUMAR SINGH, JUDICIAL MEMBER
HON'BLE MR. SUDHIR KUMAR CHATURVEDI, EXPERT MEMBER
For Applicant (s): Mr. Dharamvir Sharma, Adv. and
Mr. Kartikey Bhatia, Adv.
For Respondent(s) : None
ORDER
1. Main question involved in this application is illegal mining and restoration of river Khari and Mansi. The grievance of the applicant is conservation, protection, and restoration of Rivers Khari and Mansi, which originate in the Aravalli hill region of Rajasthan and serve as a lifeline for the districts of Bhilwara, Shahpura, and Kekri. The said rivers sustain the livelihood of a large agrarian population dependent upon agriculture and allied activities, and also hold religious and cultural importance, particularly at the Sangam Sthal situated at Village Phuliyan Kalan.
2. It is alleged that there are rampant and illegal sand mining being carried out by Respondent No. 5 (Project Proponent) in gross violation of environmental laws and mining regulations. The Respondent No. 5 (Project Proponent) has destroyed boundary pillars, undertaken mining 1 O.A. No.89/2026(CZ) Habib Mohammad vs State of Rajasthan & Ors.
beyond permissible limits, and carried out unauthorized constructions, including installation of a weighing bridge and solar structures within the mining area which is not permissible under the Mining and Environmental Laws.
3. The illegal mining activities have severely disturbed the ecological balance, natural flow, and riverbed integrity of the non-perennial Rivers Khari and Mansi, resulting in environmental degradation, groundwater depletion, and damage to agricultural lands, local livelihoods.
4. Moreover, A spot inspection report (Mauka Parcha) dated 31.01.2026, is prepared in the presence of the concerned Tehsildar, records destruction of boundary marks, installation of electronic solar setup due to such illegal mining. However, no effective action has been taken by the authorities, reflecting complete administrative inaction.
5. A substantial issue of environmental has been raised. Issue notice to the respondents. Returnable within four weeks.
6. Applicant is directed to take necessary steps for service to the respondents by both ways and also on available email.
7. Respondents are directed to submit their reply within six weeks through E-filing portal, preferably in the form of searchable PDF/ OCR Support PDF and not in the form of Image PDF.
8. We deem it just and proper to call a report on the matter in issue, in present application, from a Joint Committee consisting of:
(i) One representative nominated by the Collector, Bhilwara (Rajasthan)
(ii) One representative from the Member Secretary, Rajasthan Pollution Control Board, (Rajasthan)
9. The Committee is directed to visit the site and submit the factual and action taken report within six weeks. The State PCB will be the nodal agency for coordination and logistic support.
2 O.A. No.89/2026(CZ) Habib Mohammad vs State of Rajasthan & Ors.
10. We further direct that in case illegal mining are found to be continued the Collector have to immediately check it and take necessary action, prosecution as well as realization of environmental compensation and to submit the report before the next date of listing
11. Applicant is directed to supply the required documents and copy of the application to the committee and the respondents within a week and after compliance of service, the Applicant has to submit an affidavit that notices and copy of the application have been served upon the committee and respondents.
12. The report in the matter be filed by the Committee by email at [email protected] preferably in the form of searchable PDF/OCR Support PDF and not in the form of Image PDF.
List it on 20th July, 2026.
Sheo Kumar Singh, JM Sudhir Kumar Chaturvedi, EM 17th April, 2026, Original Application No.89/2026(CZ) K 3 O.A. No.89/2026(CZ) Habib Mohammad vs State of Rajasthan & Ors.