Himachal Pradesh High Court
People For Responsible Governance vs . State Of Hp & Anr. on 12 October, 2022
Bench: Tarlok Singh Chauhan, Virender Singh
People for Responsible Governance Vs. State of HP & anr.
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CWP No. 4379 of 2019 12.10.2022 Present: Mr. Rajneesh Maniktala, Senior Advocate with Mr. Naresh Verma, Advocate, for the petitioner.
Mr. Rajinder Dogra, Sr. Addl. A.G. with Mr. Shiv Pal Manhans, Addl. A.G. and Mr. Rajat Chauhan, Law Officer, for the respondents State.
Mr. Sarthak Mehta, Advocate, for respondent No. 2.
The records reveal that the State is only providing lip service with regard to implementation of Biological Diversity Act, 2002 and no concrete steps whatsoever have been taken to recover the amount in terms of guidelines on Access to Biological Resources and Associated Knowledge and Benefit Sharing Regulation, 2014.
In such circumstances, the Additional Secretary (Environment Sciences and Technology) to the Government of H.P., who happens to be the Nodal Officer, is directed to remain present in person on the next date of hearing alongwith relevant records.
List on 19.10.2022.
(Tarlok Singh Chauhan) Judge (Virender Singh) Judge October 12, 2022 (kalpana) ::: Downloaded on - 12/10/2022 20:04:32 :::CIS