The Division Bench of the Chhattisgarh High Court, comprising Chief Justice Goutam Bhaduri and Justice N.K. Chandravanshi in the case of D.k. Soni v. State Of Chhattisgarh & Ors. has issued a direction to the state government to file a reply to the Public Interest Litigation (PIL) filed against the alleged large-scale unlawful conversion of forest land for non-forest purposes.
The Bench observed that considering the issue Involved, reply of State would be necessary.
The PIL was filed by a non-governmental organization (NGO) claiming that there has been a significant loss of forest cover in Chhattisgarh due to illegal conversion of forest land for non-forest purposes such as mining, industrialization, and agriculture. The NGO also alleged that the state government has failed to take appropriate action to prevent such unlawful activities and to protect the forest land in the state.
The court listed the matter on after 3 weeks.
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 15895 of 2015
Petitioner:- D.k. Soni
Respondent:- - State Of Chhattisgarh & Ors.
Counsel for the Petitioner - Ms. Adlti Slnghvi
Counsel for the Respondent - Shri Ragvendra Pradhan
Judge: Chief Justice Goutam Bhaduri and Justice N.K. Chandravanshi
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