BALIOS SWER Vs. THE STATE OF MEGHALAYA AND ORS.

JUDGEMENT

(1.) As agreed to and prayed for by Mr. K. Paul, learned counsel, appearing for the petitioner as well as Mr. S Sen Gupta, learned Addl. senior GA, appearing for the State respondents, this writ petition was taken up for final disposal at the admission stage.

(2.) Factual matrix :

(3.) The traditional activities of local inhabitants of the State of Meghalaya excavating limestone and sandstone from the outskirt of the forest, where it is very rocky and not fit to grow plants, for construction works and other purposes and also for earning their livelihood had been considered by the Apex Court in Lafarge Umiam Mining Private Limited v/s. Union of India and others, reported in : (2011)7 SCC 338.