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The order of the court came in an application moved by environment activist Rohit Choudhury who has been making effort towards conserving wildlife in KNP, which is home to the largest population of one-horned rhinoceros, and the regions around it. As part of his application, the Central Empowered Committee (CEC) published a report on March 1 recommending a ban on all mining activities and ban on all constructions in nine animal corridors. The report was taken cognizance of by the apex court.
The Supreme Court has banned all mining activities along the Kaziranga National Park and catchment area of rivers originating in Karbi Anglong Hills in Assam.
A bench comprising Justices Arun Mishra and Deepak Gupta issued a notice to the Assam government and sought its reply within three weeks.
The order came on a plea filed by animal rights activist Rohit Choudhury against illegal mining near Kaziranga National Park. He had claimed that more than 60 illegal stone quarries are in operation at Karbi Anglong Hills, adjoining the national park, threatening its landscape and survival.
“We order that all kinds of mining and related activities along the aforementioned Kaziranga National Park area and in the entire catchment area of rivers/streams and rivulets originating in Karbi Anglong Hill ranges and flowing into the Kaziranga National Park, including Tiger Reserve are restrained.”The apex court also directed the Director General of Police, Assam and the concerned Superintendent of Police to ensure that no illegal mining takes place in the area and no transportation of illegally mined material happens from the Karbi Anglong Hills.
It also issued a notice to Karbi Anglong Autonomous Council, Department of Environment and Forests.The mining activities permitted by Karbi Anglong officials along with various wildlife corridors connecting KNP and Karbi Anglong Hills landscape are without the authority of law,” the CEC said.
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