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Amritveer Sharma vs
2021 Latest Caselaw 990 j&K

Citation : 2021 Latest Caselaw 990 j&K
Judgement Date : Amritveer Sharma vs

Jammu & Kashmir High Court
Amritveer Sharma vs < on 31 August, 2021
                                                                          S. No.2
                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                               AT JAMMU

                                                      WP(C) No. 1689/2021 (O&M)



Amritveer Sharma                                             ...Appellant/Petitioner(s)

                     Through :- Mr. M. K. Bhardwaj, Sr. Advocate with
                                Mr. Gagan Kohli, Advocate
                    v/s
                      <




't
     UT of J&K                                             .....Respondent(s)

                     Through :- Mr. F. A. Natnoo, AAG


Coram:           HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                            ORDER

1. In this petition, the petitioner has inter alia prays for the following

reliefs:

"To quash and set aside the impugned order no. 837/MCC/DGM/B/05/Rsi/20/l998-2005 dated 09.07.2021, by issuance of writ, order or direction in nature of certiorari.

To command and direct the respondents to grant the petitioner sometime to complete all the formalities i.e obtaining environmental clearance and obtaining consent to operate from J&K pollution Control board with respect to the block 1/7 of District Rajouri, by issuance of writ, order or direction in nature of mandamus."

2. The relief claimed regarding extension of time for completion of

formalities i.e. environment clearance and consent to operate from Pollution

Control Board cannot be granted beyond time stipulated. The issue raised in this

petition already stands decided by this Bench while sitting at Srinagar vide

judgment dated 01.05.2020 passed in OWP No. 363/2019 along with connected

matters and upheld by the Division Bench of Jammu Wing of this Court vide

judgment dated 30.09.2020 passed in LPA No. 53/2020 along with connected

matters.

3. In that view of the matter, there is no merit in this petition and the

same is accordingly dismissed.

(SANJEEV KUMAR) JUDGE JAMMU 31.08.2021 Paramjeet Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

 
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