Decided On : 08.05.2025 vs State Of Himachal Pradesh And Others
2025 Latest Caselaw 668 HP

Himachal Pradesh High Court

Decided On : 08.05.2025 vs State Of Himachal Pradesh And Others on 8 May, 2025

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                              2025:HHC:13179


         IN THE HIGH COURT OF HIMACHAL PRADESH AT
                          SHIMLA

                                   CWP No. 9656 of 2023
                                Decided on : 08.05.2025
M/s Roura Non-Conventional Energy (P) Ltd.
                                                                               ...Petitioner
                                                          Versus
State of Himachal Pradesh and others.
                                                                             ...Respondents
Coram
Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
For the petitioner :     Mr. Kulbhushan Khajuria,
                         Advocate
For the respondents :                                     Mr. Rajpal Thakur, Additional
                                                          Advocate General, for
                                                          respondents No.1 to 4.
                                                          Mr. Udit Shaurya Kaushik,
                                                          Advocate, for respondents No.5
                                                          to 7.
Ajay Mohan Goel, Judge (Oral)

By way of this writ petition, the petitioner has, inter

alia, prayed for the following relief:-

"i) That in view of the above mentioned facts and

circumstances, the present writ petition may kindly be

allowed and the State authorities may kindly be directed

to ensure the smooth work of Roura II 20 MW HEP

1Whether reporters of the local papers may be allowed to see the judgment?

2025:HHC:13179 District Kinnaur at the project site of the petitioner

company and the work should not be stalled due to

illegal action on the part of respondents No. 5 to 7 and

other local residents, in the interest of justice and fair

play."

2. When the matter was listed on 07.12.2023, the

following order was passed by the Court:-

"CWP No. 9556 of 2023 and CMP No. 17824 of

Respondent No.5 to 7 stand served. Mr. Nitin

Thakur, learned counsel has put in appearance on behalf

of respondents No. 5 to 7.

Learned counsel appearing for respondents No. 5

to 7 submits that the said respondents neither are nor

shall cause any interference as far as work being

executed by the petitioner is concerned. His statement is

taken on record.

As prayed for, reply be filed within six weeks. List

thereafter."

3. In the light of the stand of respondents No.5 to 7

that they are not causing any interference as far as the work

being executed by the petitioner is concerned, this petition is

disposed of with the observation that in future also, said

2025:HHC:13179

respondents will not cause any unlawful interference in the

functioning of the petitioner-Industry. Pending miscellaneous

application(s), if any, also stand disposed of accordingly.

(Ajay Mohan Goel) Judge

May 08, 2025 (Shivank Thakur)