Himachal Pradesh High Court
Yogesh Kumar Chandel vs State Of Himachal Pradesh & Another on 16 March, 2016
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No.
No. 4320 of 2015
Date of decision: 16.3.2016.
.
Yogesh Kumar Chandel .....Petitioner
Versus
State of Himachal Pradesh & another ....Respondents
___________________________________________________
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
of
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Whether approved for reporting?1
_________________________________________
For the petitioner :
rt In person.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Anup Rattan, Mr.
Romesh Verma, Additional
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General,
for the respondents, for respondent
No. 1.
Mr. Abhishek Barowalia, Advocate,
for respondent No. 2.
Mansoor Ahmad Mir, Chief Justice (Oral)
The petitioner, who is present in person before this Court, has stated at the Bar that the issue involved in this writ petition has already been thrashed out and decided by this Court in a judgment delivered in CWP No. 4012 4012 of 2015, 2015 titled Deepak Gupta versus State of H.P. & others, others decided on 31st December, 2015. He has also 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 19:55:34 :::HCHP -2-made available copy of the judgment, supra, across the Board.
.
2. It appears that this case is covered in terms of direction No. (iv) contained in para-33 of the aforesaid judgment. It is apt to reproduce para 33 (iv) of the judgment, supra, herein:
of '(iv) that respondents No. 1 to 8 are directed to regularly monitor the rt quality and ambiance of the quality of air and noise levels as per the mandate of the various enactments referred to in para 24 supra."
3. In the given circumstances, we deem it proper to dispose of this writ petition, with a direction to the respondents to do the needful, in the light of para 33 (iv) of the judgment, supra, within six weeks from today.
4. Accordingly, the writ petition is disposed of alongwith pending applications. The judgment, supra, shall form part of this judgment, also.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
March 16, 2016 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
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