Madhya Pradesh High Court
In Reference vs The State Of Madhya Pradesh on 4 November, 2025
1 WP-42565-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 42565 of 2025
(IN REFERENCE Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 04-11-2025
Shri Amalpushpa Shroti - Amicus Curiae.
Shri Ritwik Parashar - Government Advocate for the
respondents/State.
Shri Harpreet Singh Gupta and Shri Nancy Chaturvedi - Advocate through video conferencing and Shri Manan Agrawal - Advocate for the Intervener.
I.A.No.21239/2025 For the reasons stated in the application, application is allowed. Intervener is impleaded as a party.
We note from the documents filed by the Intervener that proposed construction activity is being carried out in the vicinity of a protected monument i.e. Historical Dam of Paramar Period, Kiratnagar.
Accordingly, notice shall issue to the Archaeological Survey of India through the standing counsel.
W.P.No.42565/2025Respondents have filed an affidavit contending that permission was granted by the Collector on 03.06.2025 to translocate 448 trees and of the trees that could not be translocated 10 times the number of trees to be planted.
Respondents are directed to file photographs along with the GPS Signature Not Verified Signed by: TRUPTI GUNJAL Signing time: 04-11-2025 18:47:56 2 WP-42565-2025 locations of each of the 253 trees that have been allegedly transplanted. The photographs placed on record of alleged transplanted trees show that none of the trees have been transplanted, rather the trees have been cut completely and the tree trunks have been put in the ground, some of which have started sprouting, however, the photographs do not indicate any of the trees having been retransplanted.
In the affidavit respondents shall also indicate as to what steps have been taken pursuant to order dated 23.05.2025 passed by the National Greens Tribunal in Original Application No.68/2025 (CZ).
Affidavit by the State should also indicate as to whether any Tree Plantation Policy is in force in the State and if not, whether any steps have been taken to formulate a Tree Plantation Policy to preserve the trees.
Let the affidavit be filed within 2 weeks.
List on 20.11.2025.
Interim order to continue.
The Principal Chief Conservator of Forest is directed to depute a Forest Officer to identify each of the alleged transplanted tree and to ascertain the status and health of the trees that have been allegedly transplanted.
C.C.today.
(SANJEEV SACHDEVA) (VINAY SARAF)
CHIEF JUSTICE JUDGE
TG /-
Signature Not Verified
Signed by: TRUPTI GUNJAL
Signing time: 04-11-2025
18:47:56