IN RE PRESERVATION OF THOUBAL RIVER Vs. STATE OF MANIPUR

JUDGEMENT

(1.) In continuation of the earlier of this Court dated 02.7.2019, Mr.S.Rupachandra, learned Addl.AG produces certain documents to show that action has been taken to control illegal sand and stone quarrying activities. He also referred to the documents and its content to state that the Department of Trade and Commerce and Industries, Government of Manipur has not given any permission to any person or Unit for any type of sand or stone quarrying activity in Thoubal river.

(2.) He was further asked to clarify as to whether any such permission has been granted in respect of other rivers in Manipur. He sought time to file a detail affidavit as to the issue of granting permission for sand and stone quarrying in any of the rivers in the State of Manipur. All material facts as regards mining activities and permission, if any granted by the Government, should be specifically stated in the affidavit. This will be filed on the next hearing date.

(3.) In the meanwhile, in the letter dated 19.02.2018 issued by the Division Forest Officer, Central Forest Division, Govt. of Manipur, it is stated as follows:-