- (1.) Heard Sri Ashish Kumar Singh and Sri Ajay Kumar Singh, Advocates for petitioners, learned Standing Counsel for respondents no. 1 to 6 and Sri Gajendra Pratap Singh, Senior Advocate assisted by Sri V.P. Singh, Advocate for respondent no. 7.
(2.) Pursuant to this Court's order dated 20.06.2013, Sri Pranjal Yadav, District Magistrate, Varanasi is present alongwith record which has been produced before this Court for perusal.
(3.) This writ petition, as a public interest litigation, has come at the instance of three Gram Sabhas, namely, Gram Sabha Mokalpur, Ramchandipur and Gobraha, Tehsil Sadar, District Varanasi through respective Gram Pradhans, bringing to the notice of this Court the alleged illegal and unauthorised mining allowed with collusion of Mining Officials and District Administration by permitting respondent no. 7 to carry on such mining at Gata No. 340, Khand-I, Village Mokalpur, Varanasi.;