WPPIL/168/2019
2022 Latest Caselaw 2736 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                     COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      30.08.2022                     WPPIL No. 168 of 2019
                                     Hon'ble Vipin Sanghi, C.J.
                                     Hon'ble R.C. Khulbe, J.

Mr. V.K. Shukla and Mr. Dushyant Mainali, learned counsels for the petitioner.

Mr. A.S. Rawat, learned Special Senior Counsel assisted by Mr. B.P.S. Mer, learned Brief Holder for the State.

Mr. Rakesh Thapliyal, learned Assistant Solicitor General for the Union of India.

Mr. D.S. Patni, learned Senior Counsel assisted by Mr. Dharmendra Barthwal and Mr. Vipul Sharma, learned counsels for respondent nos.5 and 6.

In response to the affidavit filed by the Director,

Geology and Mining, Government of Uttarakhand, to

state that the stone crusher, in question, falls in the

plain area, Mr. D.S. Patni, learned Senior Counsel

appearing for respondent nos.5 and 6, states that

there is no basis for the said claim. It is not disclosed

as to on what parameters it is claimed that the stone

crusher in question falls in the plain area. He has

drawn our attention to Page Nos.978 to 980, wherein

the said respondents have raised their objections to

the said claim with regard to the stone crusher falling

in plain area.

Mr. Dushyant Mainali, learned counsel for the

petitioner, submits that the said respondents have

never challenged the policy of the Government and the

classification of the area as the plain area.

Arguments heard.

Judgment reserved.

   (R.C. Khulbe, J.)           (Vipin Sanghi, C.J.)
      30.08.2022                     30.08.2022

NISHANT