- (1.) HEARD learned counsel for the petitioner and learned Standing counsel for the State.
(2.) NO notice is being issued to respondent no. 5 in view of the order which is being passed, however, the liberty is reserved on the said respondent to make an application for variation or modification, if they feel aggrieved.
(3.) THE petitioner by this Public Interest Litigation submits that the mining operations are being conducted by respondent no. 5 without obtaining any environmental clearance certificate as required by notification dated 14.09.2006 under the Environmental Protection Act, 1986.? He is also relying on the judgment of Hon'ble Supreme Court dated 27.02.2012 in the case of Deepak Kumar Vs. State of Haryana and others, 2012 4 SCC 629. The petitioner's case is that the respondent no. 5 without obtaining any environmental clearance certificate, is continuing with the illegal mining.;