Chattisgarh High Court
Hemant Kumar Vishwakarma vs Union Of India 51 Wa/816/2018 ... on 4 January, 2019
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 3 of 2018
• Hemant Kumar Vishwakarma S/o Hiroo Ram Vishwakarma Aged About 40
Years R/o Village Hahaladdi, Post and Tahsil Durgukondal District Kanker (C.G.)
---- Petitioner
Versus
1. Union of India Through Secretary Ministry of Environment , Forest and Climate
Change , Indira Paryavaran Bhawan Jorbagh Road New Delhi.
2. State of Chhattisgarh Through Secretary , Department of Forest Mantralaya,
Mahanadi Bhawan Naya Raipur District Raipur (C.G.)
3. Secretary , Department of Mining , Mantralaya Mahanadi Bhawan Naya Raipur
District Raipur (C.G.)
4. Principal Chief Conservator of Forest , Jail Raod Aranya Bhawan Raipur District
Raipur (C.G.)
5. Collector, Kanker , District Kanker (C.G.)
6. Divisional Forest Officer , East Bhanupratappur Forest Division , Bhanupratappur
District Uttar Bastar Kanker (C.G.).
7. M/s Monnet Ispat And Energy Limited , Through Its Vice President Monnet Marg
Mandir Hasaud , Raipur District Raipur (C.G.).
---- Respondents
_____________________________________________________________________ For Petitioner : Shri Shashank Thakur, Advocate For Respondent/UOI : Shri B. Gopa Kumar, Assistant Solicitor General For Respondents/State : Shri Satish Chandra Verma, Additional Advocate General For Respondent No.7 : Shri Ankit Singhal, Advocate _____________________________________________________________________ Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 04.01.2019
1. Heard counsel for the parties.
2. Issue raised by the Petitioners will be brought to the notice of elected representative of the area who will have freedom to raise the issue with the ruling dispensation and take a policy decision on it.
3. Writ stands disposed off in terms of the above.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra