MUKESH AGRAWAL Vs. FIELD DIRECTOR

JUDGEMENT

(1.) Heard.

(2.) The petitioner by way of the present petition filed as Public Interest Limitation, inter alia, has prayed for the following reliefs:-

(3.) The petitioner submits that almost 300 trees of Saal have been illegally chopped and uprooted between Dhamokar and Taala Gate of Manpur Tehsil of District Umaria near Bhandhavgarh Tiger Reserve forest and encroachers have constructed brick Bhattas and indulging in illegal mining and also pumping out the water from nearby rivers which may result in draining of the river very soon. The petitioner further submits that he came across such facts in the month of December, 2019 when he visited Bhandhavgarh and since then he has been complaining about this fact to the Government authorities by way of various tweets, which are filed with the petition as Annexure P/1. In this regard, the petitioner has also sent an e-mail to the respondents on 4.5.2020 (Annexure P/3) but nothing has been heard of from the side of the respondents.