March 23 vs State Of Uttarakhand & Others
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Uttarakhand High Court

March 23 vs State Of Uttarakhand & Others on 23 March, 2026

                                                              2026:UHC:2024-DB


 IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

THE HON'BLE CHIEF JUSTICE MR. MANOJ KUMAR GUPTA

                                    AND

   THE HON'BLE JUSTICE MR. SUBHASH UPADHYAY

                 Writ Petition (M/B) No.190 of 2026
                               March 23, 2026


  Jagendra Singh Rana                                          ----Petitioner

                                     Versus

  State of Uttarakhand & Others                            ----Respondents

  ------------------------------------------------------------------
  Presence:-
  Mr. Rajeev Bhatt, learned counsel for the petitioner
  Mr. B.S. Parihar, learned Additional C.S.C. for the State/respondent nos.1 and 2
  Mr. Aditya Pratap Singh, learned counsel for Uttarakhand Pollution Control
  Board/respondent nos.3 and 4


  JUDGMENT :

(per Mr. Manoj Kumar Gupta C. J.)

1. Heard learned counsel for the parties.

2. The present writ petition has been filed praying

for a writ of mandamus commanding respondent no.4 -

Uttarakhand Pollution Control Board to decide petitioner's

application dated 09.03.2026 for grant of Consent to

Operate/Consent to Establish a stone crusher unit at Village

Bhankoli, Tehsil Purola, District Uttarkashi.

3. The case of the petitioner is that earlier the

business was being done in the name of a partnership firm;

subsequently, the Mining Department, on basis of

application filed by the petitioner, granted permission for

2026:UHC:2024-DB

conversion of partnership firm into proprietorship firm of

the petitioner and also for transfer of the crusher unit to

the petitioner. Copy of the said order dated 03.02.2026 has

been annexed as Annexure-7. It is submitted that

thereafter the petitioner applied for Consent to

Operate/Consent to Establish the stone crusher unit in his

own name but the application is still pending and hence the

present writ petition.

4. Learned counsel appearing on behalf of

Uttarakhand Pollution Control Board very fairly states that

the application shall be decided expeditiously.

5. Accordingly, the writ petition is disposed of with

direction to respondent nos.3 and 4 to decide the

application dated 09.03.2026 expeditiously, preferably

within eight weeks from the date of communication of the

instant order along with copy of the application, provided

there is no legal impediment.

6. Pending application(s), if any, shall also stand

disposed of accordingly.

(MANOJ KUMAR GUPTA, C. J.)

(SUBHASH UPADHYAY, J.) Dated: 23.03.2026 Rajni

RAJINI DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=97cfa6e4cbd49c07b876db4844 8ac3701a9ae475a2547e4b7f1d9b1f17d

GUSAIN 01342, postalCode=263001, st=UTTARAKHAND, serialNumber=8D039BC77BD1A2222B4 DF4FC80D4557562F95BEBA013F530616 A158A0A878BD8, cn=RAJINI GUSAIN Date: 2026.03.24 10:12:51 +05'30'