Himachal Pradesh High Court
Janesh Mahajan vs State Of H.P. & Another on 10 June, 2019
Bench: Dharam Chand Chaudhary, Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
CWP No.1248 of 2019.
Decided on: 10th June, 2019 .
Janesh Mahajan ......Petitioner.
Versus State of H.P. & Another ....Respondents.
Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Acting Chief Justice.
The Hon'ble Mrs. Justice Jyotsna Rewal Dua, Judge.
Whether approved for reporting?1 No. For the Petitioner : Mr. Anand Sharma, Advocate.
For the respondents : Mr. J.S. Guleria & Mr. Kunal Thakur, Dy.A.G., for respondent No.1.
Dharam Chand Chaudhary, ACJ. (oral).
In this writ petition, order Annexure P-6 has been sought to be quashed and set aside. A bare perusal of the order reveals that the same has been passed by a Bench of National Green Tribunal in Original Application filed by the petitioner himself. As a matter of fact, the Tribunal has sought 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 13/06/2019 21:57:59 :::HCHP 2a report in the matter from the Himachal Pradesh State Pollution Control Board, Sub Divisional Magistrate, Dalhousie, Divisional Forest Officer, .
Dalhousie as well as Municipal Council, Dalhousie and the matter is adjourned for further consideration to 3rd September. 2019. The impugned order having been passed in a matter pending before learned Tribunal could have not been assailed before this Court under its extraordinary writ jurisdiction. Any other clarification, if required, the petitioner may have sought the same by filing appropriate application before the Tribunal itself. Being so, this writ petition is not maintainable in the present form and the same is accordingly dismissed. Pending application(s), if any, shall also stand disposed of.
(Dharam Chand Chaudhary)
Acting Chief Justice
(Jyotsna Rewal Dua)
June 10, 2019 (ps) Judge.
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