AI Structured Summary
Not yet generated for this judgment
Judgment
Puneet Gupta, J
The petition is taken up for final consideration with the consent of learned counsel appearing for the parties.
The petitioners, who claim to be the inhabitants of Village Chak Jaralan Nalla, have filed the present petition in representative capacity as they are aggrieved of the Hot Mix Plant being installed by the respondent No.10 as it is submitted that the same is not in being installed as per rules and regulations meant for installing such Plant. In case the said respondent carries on with the Hot Mix Plant, the same shall be hazardous to the public residing in the area.
Objections have been filed by the respondents.
Mr. S.S.Ahmed, learned Advocate appearing for the private respondent has submitted that the respondent is ready to remove the Hot Mix Plant which according to the reports filed by the official respondents is on the State land. The respondent shall install the Plant in his proprietary land after removing the same from the present spot regarding which the petitioners have grievance.
In view of what has been stated by the learned counsel for the private respondent, the petition can be disposed of with the direction that the private respondent shall remove the Hot Mix Plant from the place where it is presently installed and is at liberty to install the same at his proprietary land or elsewhere after obtaining the necessary permission from the concerned Authorities. The respondent shall remove the Hot Mix Plant from the present spot within a period of fifteen days positively.
The contempt petition also stands disposed of in view of the directions passed by the court in the writ petition.