Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 14 July, 2025

                                                           2025:UHC:6080-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
  THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                                  AND
      THE HON'BLE JUSTICE MR. ALOK MAHRA
              Writ Petition (M/B) No.484 of 2025
                             14th July, 2025


M/s Chirag Enterprises                                         --Petitioner

                                   Versus

State of Uttarakhand and others                           --Respondents

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Presence:-
Mr. Harsh Taneja, learned counsel for the petitioner.
Ms. Rajni Supyal, learned Brief Holder for the State.
Mr. Aditya Pratap Singh, learned counsel for respondent nos.2 and 3.
Mr. Rajeev Bhatt, learned counsel for respondent no.4.
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JUDGMENT :

(per Mr. G. Narendar C. J.)

Heard learned counsel for the petitioner,

learned counsel for the State and learned counsel for the

respondents.

2. Learned counsel for the parties submits that

the instant writ petition could be disposed of in term of

the order dated 13.06.2025, wherein in paragraph 5, the

Court was pleased to observe and dispose of the writ

petition in the following terms:-

"(5) Since competent authority in Uttarakhand Pollution Control Board is seized of the matter and

2025:UHC:6080-DB Mr. Aditya Pratap Singh assures the Court that decision on petitioners' representation shall be taken within six weeks, we dispose of these writ petitions by directing the competent authority to take decision in the matter after considering the reply submitted by petitioners within six weeks.

For a period of six weeks or till decision is taken, whichever is earlier, no coercive action shall be taken against petitioners."

3. The submission of both the counsels is placed

on record.

4. Writ petition is disposed of in terms of

paragraph no.5 of the order dated 13.06.2025.

(G. NARENDAR, C. J.)

(ALOK MAHRA, J.) Dated: 14.07.2025 BS