Grievance of the petitioner in this public interest litigation is that earlier he had filed public interest litigation in regard to grant of permission of mining activities on charnoi land. However, in the aforesaid writ petition, petitioner could not mention certain survey numbers which have been mentioned in the present writ petition. Hence, no action has been taken by the authorities in regard to the aforesaid survey numbers.
The earlier writ petition, i.e, W.P No. 4892/2013 was disposed of vide order dated 23/09/2013. The Court passed the following order:
“Petitioner by Shri Amit Lahoti, Advocate.
Shri M.P.S Raghuvanshi, Additional Advocate General, for the State/respondents.
Shri Amit Lahoti, learned counsel for the petitioner, points out that in the matter of permitting illegal mining actives in the District of Vidisha, on Charoni Land, and inaction on the part of the Collector of the District in taking action, petitioner be granted liberty to submit a detailed representation to the Principal Secretary of the Department - respondent No. 1, and the said authority be directed to look into the matter.
In view of the aforesaid submission by Shri Amit Lahoti, it is directed that in case the petitioner submits a representation in the matter of granting permission for mining activities, on Charnoi Land in the District concerned, respondent No. 1 - Principal Secrtary of the Department, shall look into the matter and proceed in accordance with law.
With the aforesaid liberty to the petitioner, this petition stands disposed of. It is expected that respondent No. 1 shall assess the grievance of the petitioner objectively, take a decision in the matter expeditiously and communicate it to the petitioner preferably within a period of three months, from the date of receipt of certified copy of this order.
With the aforesaid, the petition stands disposed of.”
Petitioner has made a representation (Annexure P/5) in regard to certain survey numbers. In this view of the matter, this petition is disposed of with a direction that the authority shall consider the representation, Annexure P/5 and a fresh representation, if prefers along with certified copy of this order in the light of the directions issued by this Court vide order dated 23/09/2013 passed in W.P No. 4982/2013.
Certified copy as per rules.