RAMBILAS JAISWAL vs STATE OF CHHATTISGARH

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CGHC010225422022 2026:CGHC:38987-DB

NAFR
Digitally
signed by
BABLU
RAJENDRA
BHANARKAR
Date:
2026.09.05
10:24:43
+0530
BABLU
RAJENDRA
BHANARKAR
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPPIL No. 93 of 2022
Rambilas Jaiswal S/o Late Shri Keshav Prasad Aged About 80 Years
Retired As Panchayat And Social Education Organizer, R/o Ward No.
11, Nagar Panchayat , Wadrafnagar, District Balrampur
Ramanujganj Chhattisgarh., District : Balrampur, Chhattisgarh
.. Petitioner(s)
versus
1 - State of Chhattisgarh Through The Secretary Forest Minerals
Resources Department, Indrawati Bhawan, Nawa Raipur Atal Nagar,
Naya Raipur, District Raipur Chhattisgarh., District : Raipur,
Chhattisgarh
2 - The Directorate of Geology And Mining Raipur, District Raipur
Chhattisgarh.
3 - The Commissioner Sarguja Division, Ambikapur, District Sarguja
Chhattisgarh.
4 - The District Collector Balrampur, District Balrampur Ramanujganj
Chhattisgarh.
5 - The Superintendent of Police Balrampur, District Balrampur
Ramanujganj Chhattisgarh.

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6 - Regional Transport Officer Balrampur District Balrampur
Ramanujganj Chhattisgarh.
7 - District Mines Officer Cum Public Information Officer Balrampur,
District Balrampur Ramanujganj Chhattisgarh.
---- Respondent(s)
For Petitioner : Mr.Gyan Prakash Shukla, Advocate
For Respondents/
: Mr.Shashank Thakur, Additional Advocate
State
General
Hon'ble Shri Ramesh Sinha, Chief Justice
Hon'ble Shri Ravindra Kumar Agrawal Judge ,
Order on Board
Per Ramesh Sinha, Chief Justice
03.09.2026
1.
Heard Mr. Gyan Prakash Shukla, learned counsel for the
petitioner. Also heard Mr. Shashank Thakur, learned Additional
Advocate General, appearing for the respondents/State.
2.
By way of this petition styled as Public Interest Litigation, the
petitioner has prayed for following relief:-
“10.1 That, this Hon'ble Court may graciously be
pleased to accept the instant writ petition as a public
interest petition.
10.2 That, to direct the respondents authorities to

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restrain the mines lease holders and sand storage
permit holder from extracting the sand other than
areas allotted to them and to scrutiny the quantity of
sand cubic meter available in their allotted khasra
numbers.
10.3 That, direct the respondents officials to scrutiny
the transit pass book and same is required to be
compared with the transit pass (TP) of mines
department.
10.4 That, direction may be issued to official
respondents to seize the vehicles (JCB, Truck and
Trailers) that are engaged in illegal extraction of the
sent from unauthorized area.
10.5 That, necessary direction may be passed this
Hon'ble High Court for initiation of proper inquiry
against the concerned officers involved in
misappropriation of funds by levying inappropriate
fines/charges in the case of overloading and take
appropriate action against them.
10.6 That, to award the cost and expenses of this
petition.
10.7 That, to issue any other writ or directions or order
in favour of the petitioner and against the respondent
upon these facts and in the circumstances of the case,
in the interest of justice and equity.”

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3.
Learned counsel for the petitioner submits that the present
WPPIL has become infructuous.
4.
Accordingly, the present petition is dismissed as having
become infructuous.
Sd/- Sd/- Sd/-
Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
Judge Chief Justice
Bablu