Allow Cookies!
By using our website, you agree to the use of cookies
National Green Tribunal refuses to accept a petition challenging Madhya Pradesh's Government new sand policy on the ground that it was a subject matter a writ petition before the High Court and therefore it is beyond the jurisdiction of the Tribunal, Advocate Dhramvir Sharma moved the petition on behalf of Niraj Soni urging the National Green Tribunal to declare the sand mining policy, 2019 as illegal and contrary to environment protection norms. The Petitioner accused the state government of framing a policy of maximize the revenue through land mining at the cost of river ecology, the petitioner also alleged the government has identified new areas where project of land mining can be undertaken and they not only include rivers, but also ghats and small streams.
This raised spots available for sand mining to 1,438 which is three times than the area spots where the sand mining takes place. “New Sand Rules 2019 stipulate demarcation and declaration of making groups of new sand queries wherein all the rivers, their tributaries, small streams and ghats are are considered as new prospectus of sand mining and also accordingly district- wise groups were constitutes as mentioned in the provisions under Chapter II of New Sand Mining Rules, 2019, the state government has covered all the sand mines covering the seasonal streams and ghats of rivers etc. There are approximately 1,438 spots for sand mining that have been offered on sale, which is more than thrice than that of earlier sand mines available in the state of Madhya Pradesh.
It is pertinent to mention here that in Madhya Pradesh rivers are not perennial or snow-fed. Therefore, most of the ivers, streams dry up in lean season and water crisis is inevitable. The tribunal therefore declined to admit the petition. Advocate Omshankar Shrivastava appeared on the behalf of the mining corporation in the case (Madhya Pradesh Mining Corporation).
86540
103860
630
114
59824