AI Structured Summary
Not yet generated for this judgment
Judgment
Tarlok Singh Chauhan, J
Notice. Mr. Rajinder Dogra, learned Senior Additional Advocate General and Mr. Maan Singh, Advocate appear and waive service of notice on behalf of respective respondents.
The instant petition has been filed for grant of following substantive reliefs:-
"a) Issue a writ in the nature of certiorari may kindly be issued and communication dated 7.6.2021 may kindly be quashed and set aside.
b) Issue thereby directing the respondents to permit the petitioner to operate their stone Crushers, which are existing prior to Notifications dated 29.5.14 by renewing consent to operate.
c) quash and set aside the order dated 29.10.18 passed by the Ld. NGT in O.A No. 358/2016 titled as Bhag Singh vs. UOI & Ors."
The respondent Pollution Control Board has placed on record instructions which reveal that the case of the petitioner for renewal to the crusher unit has been rejected primarily on account of the orders passed by NGT in OA No. 358 of 2016 titled as Bhag Singh versus Union of India and Ors. Now that the legal position regarding the order passed in Bhag Singh's case stands clarified in the order passed by this Court in CWP No. 3711 of 2021 titled as M/s Ghangal Stone Crusher vs. State of Himachal Pradesh & Ors. decided on 16.08.2021.
The present petition is disposed of with the direction to the respondents to reconsider the application submitted by the petitioner for the renewal of stone crusher strictly in accordance with the orders clarified in CWP No. 3711 of 2021 within a period of four weeks' from today.
For compliance to come up on 30.11.2021.
Copy dasti.