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Himachal Pradesh High Court

M/S Goodwil Energy Enterprises vs State Of Himachal Pradesh And Others on 13 June, 2018

Bench: Sanjay Karol, Sandeep Sharma

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No. 1306 of 2018 Decided on: June 13, 2018

--------------------------------------------------------------------------- M/s Goodwil Energy Enterprises .Petitioner Versus .

State of Himachal Pradesh and others ....Respondents

--------------------------------------------------------------------------- Coram Hon'ble Mr. Justice Sanjay Karol, Acting Chief Justice Hon'ble Mr. Justice Sandeep Sharma, Judge Whether approved for reporting? No.

--------------------------------------------------------------------------- For the petitioner : Mr. Ramakant Sharma, Senior Advocate with Mr. Tara Singh Chauhan, Advocate.

    For the respondents :               Mr. Ashok Sharma, AG with Mr.
                                        Ajay Vaidya, Sr. AAG, Mr.
                                        Ranjan Sharma, Ms. Ritta
                         r              Goswami and Mr. Nand Lal

                                        Thakur,        AAG's        for     the
                                        respondent-State.
                                        Nemo for respondents No. 8 to
                                        27.

--------------------------------------------------------------------------- Sanjay Karol, Acting Chief Justice (oral):

Learned counsel appearing for both the sides have no objection in case petition is disposed of in terms of earlier judgment dated 8.1.2015, passed by this Court in CWP No. 406 of 2015 titled M/s KU Hydro Power Private Limited vs. State of Himachal Pradesh & others.

2. The main grievance of the petitioner is that respondents No. 8 to 27, alongwith other persons, are causing obstruction to the repair/construction activities being carried on by the petitioner for raising its hydro electric power project in Villages Kut and Shuru, District Shimla, H.P. It is also submitted that due permissions have been

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Whether the reporters of the local papers may be allowed to see the judgment? .

obtained by the petitioner from the respondents State for the construction of its project.

3. Issue notice to respondents No. 1 to 7. Mr. Ranjan Sharma, learned Additional Advocate General, waives .

notice on behalf of the said respondents.

4. Keeping in view the relief sought read with the copy of the judgment dated 8.1.2015, passed by this Court in CWP No. 406 of 2015 titled M/s KU Hydro Power Private Limited vs. State of Himachal Pradesh & others, we deem it proper to dispose of this writ petition, at this stage, by directing respondents No. 1 to 7 to take all steps to maintain law and order and also to ensure that no unlawful obstruction is caused to the lawful activities being carried on by the petitioner. They are also directed to take all steps to provide adequate security cover to the writ petitioner at the project site including office, in case the writ petitioner approaches the concerned authorities, at the expenses of the petitioner. Official of the petitioner will approach the concerned SHO, who will take action against the miscreants in accordance with law.

5. The writ petition is disposed of alongwith pending applications. The judgment, supra shall form part of this judgment, also.

Copy dasti.

(Sanjay Karol) Acting Chief Justice (Sandeep Sharma) Judge June 13, 2018 (vikrant/brb) ::: Downloaded on - 14/06/2018 23:01:00 :::HCHP