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After observing illegal mining in the State of Punjab and to save the environment and ecology and regulate sand mining the mining activities are prohibited. The Punjab and Haryana Court on Friday prohibited mining activities one kilometer from the National Highways and a half kilometer from State Highways in the State of Punjab.
The petitioner submitted before the Court that large scale illegal mining activities are carried out in their villages and also on the bed of the Sutlej River. This was heard by the Division Bench of Justice Rajiv Sharma and Harinder Singh Sidhu. The course of the river at few places has changed due to heavy mining which has resulted in flooding was stated by the petitioners.
They further submitted that heavy machinery was used in the mining areas. No action is been taken by the State Authorities when the petitioner made the representations to check-in Block 2 cluster for illegal mining.
The Court replied that the Senior Superintendent of Police, Nawanshahr, Jalandhar, and Ludhiana were directed to ensure that no illegal mining takes place in their jurisdiction. The use of heavy machinery is prohibited for extraction of gravel and sand from river beds up to three meters in mining beds the mining depth is restricted. This decision was taken by keeping in mind large public interest.
The State Government has been directed by the Court to take action against officers/officials who in their respective jurisdictions have failed to check the illegal mining. The Court believed that excessive extraction of minerals is a great threat to the bridges or State Highway, National Highway. The report should be filed by authorities on or before the hearing.
The case has been taken through video conferencing on 11th September 2020. The name of the case is Bakhsish Singh & Ors. Vs. State of Punjab & Ors. The matter would be further heard on 30th September 2020.
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