WPPIL/15/2021
2022 Latest Caselaw 647 UK

      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

                 SHRI JUSTICE S.K. MISHRA, A.C.J.
                              AND
               SHRI JUSTICE ALOK KUMAR VERMA, J.

08TH MARCH, 2022

WRIT PETITION (PIL) No. 15 of 2021

Between:

Amit Kholia                                         ...Petitioner

and


Union of India and others.                       ...Respondents


Counsel       for    the : Mr. Dushyant      Mainali,   learned
petitioner.                counsel.

Counsel for the Union     : Mr. Aazmeen Sheikh, learned Standing
of India                    Counsel.

Counsel for the State      : Mr. Pradeep Joshi, learned Additional
                             Chief Standing Counsel.

Counsel for the respondent : Mr. Rajendra Dobhal, learned Senior No.2. Advocate assisted by Mr. Raunak Pant, learned counsel holding brief or Mr. Naresh Pant, learned counsel.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT: (per Shri S.K. Mishra, A.C.J.)

In view of the judgment passed by this Court in

WPPIL No.79 of 2021, on 08.03.2021, nothing survives in

this writ petition also. Hence, this Public Interest Litigation

is dismissed.

2. As far as the grievance of the petitioner is

concerned, he can raise the same before the Twelve

Members High Level Committee already constituted by the

order of the learned National Green Tribunal. In case, any

issue is raised by the petitioner, then the Committee shall

consider the same and after affording reasonable

opportunity of hearing to all parties concerned shall take a

decision by speaking and reasoned order.

________________ S.K. MISHRA, A.C.J.

___________________ ALOK KUMAR VERMA, J.

Dt: 08th March, 2022 JKJ/Pant