- (1.) WE have heard the petitioner appearing in person. Mr. Rajiv and Mr. Ravikant have appearing on behalf of M/s. Jai Ganesh Stone Crasher and Mr. Mahesh Chand, a Partner of the Firm, holding mining lease has also appeared.
(2.) MR . K.C. Goyal, Mining Engineer (Writ), OIC, appears on behalf of respondent - Mining Department, Mr. Anoop K.R., Dy. Conservator of Forest, appears on behalf of respondent - Forest Department, and Mr. Niraj Mathur, OIC, appears on behalf of respondent - Pollution Control Board Department.
(3.) IN compliance of the earlier order passed by this Court, a reply has been filed by the respondent -Forest Department. Mr. Anoop K.R., Deputy Conservator of Forest Department supported by his affidavit. In this writ petition filed in public interest, a complaint has been made against the private respondents for illegal mining and for running stone crusher units without obtaining No Objection Certificate from the Pollution Control Board.;