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The supreme court on Tuesday directed the Rajasthan government to stop over 115.34 hectare illegal mining in the Aravalli Hills within 48 hours while criticizing the unfortunate attitude over the entire issue of mining on hills.
A Bench of Justice Madan B Lokur and Justice Deepak Gupta took note of the Rajasthan government status report but found it lacking in clarity on question whether illegal mining has been stopped in the 115.34 hectares. The Bench directed the Chief Secretary to ensure illegal mining over 115.34 hectare as per Annexure RA/14 to be stopped within 48 hours. It also stated that the entire issue of Mining in the Aravalli hills has been taken very lightly by the state of Rajasthan.
The bench also look into the Central Empowered Committee Report that 31 hills/hillocks have vanished in the state .The bench directed the Chief Secretary of the state to file an affidavit and posted the matter for October 29.The court has directed the state to complete the investigation in three months.
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