APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the petitioner.
(2.) Petitioner claiming himself to be the resident of Majhatoli under Kurochchatrapur Panchayat under Raidih Block, District Gumla, has sought stoppage of mining work and blasting of Mahadania Hillock carried out by Respondent No. 7 and 8 on the basis of lease for stone quarry executed in the year 2011 and 2016 respectively alleging that the blasting work is likely to cause serious harm to the school going children.
(3.) Petitioner relies upon Annexure-1, which is a letter of the Circle Officer, Raidih dated 21.4.2016 addressed to the Deputy Commissioner, Gumla on the subject of mining in illegal manner. It alleged non-cooperation of the Mining Officials of the area in the matter of furnishing of the lease documents. It has also referred to the blasting work being undertaken, which has caused crack in the Kurochchatarpur Panchayat Bhawan. It states that activities of one Jai Kishan 10+2 School and Hostel is being affected. Petitioner has also relied upon minutes of the meeting held under the chairmanship of the Prakhand Pramukh of Kuruchchatarpur Panchayat in the presence of the Block Development Officer-cum-Cirlce Officer, Raidih, representatives of the local Police Station, Mukhia and other villagers. Mining work being carried out has been discussed in the said meeting. It has also sought to explain that the mining work is being carried out for supply of stone chips for the Kondra road. Some villagers have asserted that crusher work be undertaken from one person named therein.;