Orissa High Court
WP(C)/19232/2015 on 18 June, 2018
W.P.(C) No. 19232 of 2015
04. 18.06.2018 This is a writ petition filed in the nature of
Public Interest Litigation primarily with a prayer for
stopping of illegal mining and explosive operations in the
area in question.
Learned Addl. Government Advocate appearing
for the State opposite parties as well as Shri M.K.
Pradhan, learned Central Government Counsel for
opposite party no.7-Deputy Chief Controller of Explosive
and Shri S. Mishra, learned counsel for Shree Jagannath
Temple Administration and also Shri S.P. Mohanty,
learned counsel for Odisha State Pollution Control Board
have assured this Court that all steps will be taken to
ensure that mining is permitted only after requisite
permission is obtained from the concerned departments.
As such, we dispose of this writ petition
granting liberty to the petitioner to raise any specific
instance in case, illegal mining in any area is still
continuing.
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( Vineet Saran ) Chief Justice ................................ pcp/skj ( Dr. B.R. Sarangi ) Judge