Madhya Pradesh High Court
Arjun Prasad Gupta vs The State Of Madhya Pradesh Judgement ... on 7 October, 2013
1
WP No. 16387/13 (PIL)
07.10.2013.
Shri Praveen Dubey, learned counsel for the petitioner.
Shri P.K.Kaurav, learned Addl.AG for the respondents.
The petitioner has sought the following reliefs :-
"(a). To issue a writ in the nature of mandamus, commanding respondents, to conduct a high level enquiry and restrict mining activities in land bearing khasra no. 25,31, 33 and 34, situate at Village-
Jhingurda, District-Singrauli (M.P.), till the geographical land dispute is settled with State of Uttar Pradesh;
(b). To call for relevant records for kind perusal of this Hon'ble Court;
(c) Any other reliefs deemed fit on facts and circumstances of the instant case."
Case of the petitioner is that within the prohibited area of 250 mtrs.from the reserved forest, certain mining lease have been granted by the respondent no.2. It is submitted that an objection (Annexure P/3) has been raised by the respondent no.3, but without any effect.
From the perusal of the record, we find that the petitioner before filing of this petition has not approached to respondent no.2 for ventilation of the grievance. In view of aforesaid, at this juncture, this petition is not entertained, and is finally disposed of with following directions :-
"(i) Petitioner may raise his grievance to respondent no.2 supported by necessary documents 2 and a copy of this petition for the ready reference of respondent no.2;
(ii) If any such prayer is made by the petitioner to respondent no.2, the respondent no.2 shall look into the grievance of the petitioner, and after hearing the affected persons shall pass a final order in this regard expeditiously.
No order as to costs.
(Krishn Kumar Lahoti) (Subhash Kakade)
Acting Chief Justice Judge.
Jk.