Himachal Pradesh High Court
Vijay Arora vs . State Of H.P. & Ors. on 17 May, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
Vijay Arora vs. State of H.P. & Ors.
CWP No. 1235 of 2018 17.05.2022 Present: Mr. Anup Rattan, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Rajinder Dogra, Senior Additional Advocate General, Mr. Shiv Pal Manhans Additional Advocates General, Mr. Yudhvir Singh Thakur, Mr. Bhupinder Thakur, Deputy Advocate General and Mr. Rajat Chauhan, Law Officer for the respondents-State.
Mr. N.K. Gupta, Advocate, for respondents No. 5 and 6.
Mr. Rajinder Thakur, CGSC, for respondent No.7.
Mr. T.S. Chauhan, Advocate, for HPSEBL.
Mr. Maan Singh, Advocate, for Pollution Control Board.
Mr. Adarsh Chauhan, Assistant Engineer, SJPNL is present in person and states that one of the major issues which the Nigam facing is fluctuation of voltage, especially during the winter months. He further states that he has adequate data and the same shall be supplied to the learned counsel for the HPSEBL during the course of the day. His statement is taken on record.
Mr. T.S. Chauhan, Advocate, in turn assures this Court that no stone shall be left unturned regarding this issue and shall be rectified before the next winters.
Further problem which he, i.e. Mr. Adarsh Chauhan, points out is regarding the formation of silt in the rivers, primarily due to excavation being carried ::: Downloaded on - 18/05/2022 20:05:59 :::CIS .
out for the purpose of construction of roads, buildings and because of illegal dumping in the river bed sides.
In the given facts and circumstances, we deem it appropriate to restrain every person/authority etc. from dumping any silt or excavated material in the Giri Ganga river from Khadapathar up to Giripul.
The Nigam shall ensure that there are adequate amount of pumps, so that failure of one does not lead to total disruption of supply of water.
The Nigam will also explore the possibility of adopting non-conventional energy like solar power and wind power.
The Nigam shall highlight other issues as are being faced by them or causing impediment in the collection or distribution of water alongwith suggestions and solutions to rectify the same before the next date of hearing.
List on 31.05.2022.
The Registry is directed to reflect the name of Sh. Naresh K. Gupta, Advocate, in the cause-list henceforth.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) Judge ::: Downloaded on - 18/05/2022 20:05:59 :::CIS