Hira Singh vs State Of Uttarakhand & Others
2024 Latest Caselaw 808 UK

Uttarakhand High Court

Hira Singh vs State Of Uttarakhand & Others on 30 April, 2024

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL

          HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                              AND
             HON'BLE MR. JUSTICE RAKESH THAPLIYAL


              WRIT PETITION (PIL) NO. 137 OF 2022


                             30TH APRIL, 2024


Hira Singh                                   ......            Petitioner


Versus


State of Uttarakhand & others                ......            Respondents


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

Counsel for the respondents       :   Ms. Rajni Supyal, learned Brief
                                      Holder for the State
                                  :   Mr. Aditya Pratap Singh, learned
                                      counsel for respondent No. 3
                                  :   Mr. Aditya Singh, learned counsel
                                      for respondent No. 6
                                  :   Dr. Aman Rab, learned counsel for
                                      SEIAA



The Court made the following:


JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Counsel for respondent No. 6 has filed a

supplementary affidavit dated 29.04.2024. Copy of this

supplementary affidavit has been supplied to all the

respondents.

2) In paragraph No. 5 of said supplementary

affidavit it is stated that respondent No. 6 has submitted

the pollution load study conducted through MOEF and

empanelled organization, namely Enviro Infra Solutions

Pvt. Ltd. on 16.04.2024, which is now pending before

the State Level Expert Appraisal Committee (SEAC).

3) Dr. Aman Rab, learned counsel appearing for

respondent-SEIAA, states that they will take a decision

on this study report submitted by respondent No. 6 to

SEAC (Annexure No. 1) within four weeks.

4) The petitioner will be at liberty to take

appropriate steps on the basis of the report in

accordance with law, if so advised. Copy of the report

be sent to the High Court.

5) In view of the above, this writ petition (PIL) is

being disposed of.

_______________ RITU BAHRI, C.J.

________________ RAKESH THAPLIYAL, J.

Dt: 30TH APRIL, 2024 Negi