Ajit Jasbir Singh Gandhi vs Union Of India,Thr. Chairman, Ministry ...
2025 Latest Caselaw 248 Bom

Bombay High Court

Ajit Jasbir Singh Gandhi vs Union Of India,Thr. Chairman, Ministry ... on 8 May, 2025

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

2025:BHC-NAG:4930-DB

                                              1              31.WP.2530-2025. JUDGMENT.odt




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH : NAGPUR

                                 WRIT PETITION NO. 2530 OF 2025


                       Ajit Jasbir Singh Gandhi,
                       Aged about 40 years,
                       resident of Shakti Chowk, Balaghat
                       Road, in front of PWD Office,
                       Gondia 441614.                                  PETITIONER

                        Versus

                  1. The Union of India through its
                     Chairman, Ministry of Environment,
                     Forest and Climate Change, Indira
                     Paryavaran Bhawan, Jorbagh Road,
                     New Delhi-110 003.

                  2. The    Member     Secretary,    State
                     Environment    Impact     Assessment
                     Authority, State of Maharashtra
                     Department of Environment and
                     Climate Change Government of
                     Maharashtra, Mantralaya, Mumbai.

                  3. The Collector, Gondia, Collectorate
                     Administrative   Building,   Amgaon
                     Road, Fulchur Tola, Gondia 441601.

                  4. District Mining Officer, Collectorate
                     Administrative   Building,   Amgaon
                     Road, Fulchur Tola, Gondia 441601.           RESPONDENTS
                                2               31.WP.2530-2025. JUDGMENT.odt




-----------------------------------------------
Mr. A.A. Naik, Senior Advocate a/b Mr. H.S. Chitaley, Advocate
for the Petitioner.
Mr. S.A. Chaudhari, Advocate for the Respondent No.1.
Mr. A.M. Joshi, AGP for the Respondent Nos.2 to 4/State.
-----------------------------------------------

                  CORAM : AVINASH G. GHAROTE AND
                          ABHAY J. MANTRI, JJ.

                  DATED      : 8th MAY, 2025

ORAL JUDGMENT :- (PER : AVINASH G. GHAROTE, J.)

1. Heard.

2. Rule. Rule made returnable forthwith.

3. Mr. Chaudhari, learned Counsel, waives notice for

the Respondent No.1.

4. Mr. Joshi, learned AGP, waives notice for the

Respondent Nos.2 to 4/State.

5. Heard finally, with the consent of the learned

Counsel appearing for the rival parties.

3 31.WP.2530-2025. JUDGMENT.odt

6. The Petition seeks a limited relief for direction to the

Respondent No.2, to decide the proposal for reappraisal and

validity of the Environmental Clearance already granted to the

Petitioner and similarly situated persons, which has been sent to

the Respondent No.2 on 31.12.2024 (page 89) by the

Respondent No.4.

7. It is contended, that a list sent on 01.01.2025 has

already been cleared, however, the earlier list which is dated

31.12.2024, is still pending. Since that is the limited relief

claimed by the Petitioner, we dispose of the Petition by directing

the Respondent No.2, to scrutinize and take a decision

regarding the reappraisal and validity of the proposals as sent to

it under the list dated 31.12.2024 (page 89), within a period of

two weeks from today.

8. The Petition is accordingly disposed off in the above

terms. No costs.

9. Rule accordingly.

4 31.WP.2530-2025. JUDGMENT.odt

10. Pending applications, if any, shall stand disposed of

accordingly.

(ABHAY J. MANTRI, J.) (AVINASH G. GHAROTE, J.)

S.D.Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 08/05/2025 17:41:40