Date Of Decision: 25.10.2024 vs Secretary
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Himachal Pradesh High Court

Date Of Decision: 25.10.2024 vs Secretary on 26 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

2024:HHC:10288

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.11981 of 2024 Date of Decision: 25.10.2024 ________________________________________________________________ Mahender Singh .......Petitioner Versus Secretary, Department of Industries & Ors.

... Respondents Coram:

Hon'ble Mr. Justice Sandeep Sharma, Judge. Whether approved for reporting? 1 For the Petitioner: Mr. Shakti Bhardwaj, Advocate. For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Rajan Kahol, Mr. Vishal Panwar & Mr. B.C.Verma, Additional Advocates General. __________________________________________________________________ Sandeep Sharma, Judge(oral):

Since despite there being repeated complaints made by

the petitioner with regard to alleged illegal mining done by

respondents No. 5 to 8 in District Sirmaur, no steps are being taken

by the authority concerned, petitioner herein is compelled to

approach this Court in the instant proceedings, seeking therein a

direction to the competent authority to take action against the

culprits/violators in accordance with law.

2. Having regard to the nature of order proposed to be

passed in the instant proceedings, this Court does not deem it

necessary to call for reply from the respondents. Otherwise also,

Mr. B.C. Verma, learned Additional Advocate General, while

putting in appearance on behalf of the State, who are otherwise

competent authorities to take action upon the complaint filed by the

Whether the reporters of the local papers may be allowed to see the judgment?

2024:HHC:10288

petitioner fairly states that action, if not already taken, shall be

taken against the violators pursuant to complaint filed by the

petitioner expeditiously.

3. Having taken note of the fair stand adopted by the

learned Additional Advocate General, this court, without

commenting upon the merits of the case, deems it fit to dispose of

the present petition with direction to respondents No.1 to 4 to take

appropriate action in accordance with law upon the complaint filed

by the petitioner complainant (Annexure P-1 Colly.), if not already

taken and pass appropriate orders, expeditiously, preferably, within

four weeks. Needless to say, authority concerned while doing the

needful in terms of the instant order shall afford an opportunity of

hearing to the petitioner as well as other stake holders i.e. private

respondents No. 5 to 8. Liberty is also reserved the petitioner to file

appropriate proceedings before the appropriate court of law, if he

still remains aggrieved. All pending applications stand disposed of

accordingly.

October 25, 2024                                  (Sandeep Sharma),
manjit                                                 Judge