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Judgment
The applicant has filed present application complaining that water pollution in the rivers of Himachal Pradesh has reached to a critical level due to dumping of solid waste and garbage and discharge of untreated domestic, industrial and biomedical effluents therein.
The application is general and vague and is neither location specific nor gives particulars regarding polluters/polluting industries who have also not been impleaded. Consequently, this Tribunal finds itself unable to intervene by issuance of specific directions in the matter in respect of such general and vague grievances.
It may be observed here that the matter of pollution in the rivers of Himachal Pradesh is already dealt with by this Tribunal in Original Application no. 673/2018 wherein detailed directions have been given by this Tribunal vide orders passed on 22.02.2021. The duplication by initiation of proceedings on the present application will not serve any useful purpose and may, on the other hand, lead to confusion and contradiction.
The application is disposed of accordingly.