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Judgment
The petition was adjourned on April 19, 2022 upon noticing that a notification had been published by the State on April 14, 2022 pursuant to the directions of the National Green Tribunal issued on April 5, 2019 and February 26, 2021.
An impression was given that the NGT was still monitoring all illegal sand-mining activities in the State and appropriate directions had been issued. This Court observed in the immediate previous order of April 19, 2022 that if there was a matter before the NGT that covered the subject-matter of the present proceedings, the present proceedings may be closed.
However, learned Amicus Curiae reports that the matter before the NGT is confined to the illegal sand-mining and extraction of rocks and stones from riverbeds in the Ri-Bhoi district. The NGT, according to learned Amicus Curiae, has not taken up several complaints pertaining to the same issue in respect of the other districts.
Since a specialised body has taken up a matter relating to one aspect and covering a particular district, leave is given to any public spirited individual to approach the NGT to expand the scope of the proceedings before it to address the same issue elsewhere. In other words, the NGT may be approached to consider the extent of illegal sand-mining and sand-mining activities in general across the State. It is hoped that the NGT broadens the scope of the proceedings before it and takes immediate appropriate measures to ensure that the law of the land is followed.
Let this matter appear four weeks hence.
List on June 21, 2022.