AMAR SINGH Vs. STATE OF U P AND 4 ORS
LAWS(ALL)-2016-7-371
HIGH COURT OF ALLAHABAD
Decided on July 28,2016

AMAR SINGH Appellant
VERSUS
State Of U P And 4 Ors Respondents

JUDGEMENT

- (1.) In this bunch of writ petitions, the complaint in question is of illegal mining.
(2.) Most surprising feature of the responses that have been so filed in virtually all the writ petitions are on the same lines that there is no illegal mining being carried out and the State Government with all its seriousness is trying to prevent the illegal mining.
(3.) On 18.07.2016, we have proceeded to pass an order asking the Principal Secretary (Mines) Government of U.P, Lucknow, to file a personal affidavit before this Court by the next date fixed as to why technological intervention be not at all introduced for curbing the illegal mining as it is being done in the State of Orissa. A further direction was issued that earlier order passed by this Court be complied with in its word and spirit.;


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