Section 22 of MMDR Act does not bar Magistrate to direct registration of FIR under Section 156(3) CrPC; holds SC
The violators cannot be permitted to go scot free on payment of penalty only.
Mining Activities
Guj HC | No mining activities to be carried out without fulfilling environment clearance conditions under Mines and Minerals (Development and Regulation) Amendment Act
Gujarat High Court: Biren Vaishnav J., allowed the petition to grant necessary clearance within the stipulated time for quarry lease under Mines