The Division Bench of the Himachal Pradesh High Court comprising Chief Justice MS Ramachandra Rao and Justice Ajay Mohan Goel in the case of Court on its own motion Vs. Member Secretary HP State Pollution Control Board & other has instructed District Legal Services Authority Kinnaur to visit the spot in which the damage to rock above Village Narola, Panchyat Neerath, Tehsil Rampur Bushahr, District Shimla, Himachal Pradesh has developed due to alleged un-controlled and unscientific blasting.
The Court heard both the parties and churned out two issues which are as follows:
- the damage to a rock above Village Narola, Panchyat Neerath, Tehsil Rampur Bushahr, District Shimla, Himachal Pradesh which has developed cracks; and which are alleged to have been caused by un-controlled and unscientific blasting
- the muck dumped by the Contractors at various places on the banks of river Satluj in the neighbouring area.
The Bench directed the Secretary, District Legal Services Authority Kinnaur at Rampur Bushahr, to visit the spot and submit a report on the dumping of muck, as also the damage caused to the rock which is said to be above village Narola which might cause threat to the life and property of the people of the said village.
The Court further expounded that Assistance of the Geology Department of IIT Rurki may also be taken on the second issue. The Court also ordered the State Government to pay a sum of Rs. 1.00 lac towards tentative cost to the Registrar, IIT Rurki, for making the inspection.
The matter was listed on 03.08.2023 for next hearing.
Case Details
Case:- CWPIL No. 59 of 2021
Petitioner:- Court on its own motion
Respondent:- Member Secretary HP State Pollution Control Board & other
Judge: Chief Justice MS Ramachandra Rao and Justice Ajay Mohan Goel
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