Himachal Pradesh High Court
Himalayan Environment Protection ... vs State Of Hp And Otehrs on 5 January, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH AT
SHIMLA
CWP No. 7385 of 2011.
Date of decision: 5th January, 2016.
.
Himalayan Environment Protection Society
.....Petitioner.
Versus
State of HP and otehrs ...Respondents.
Coram:
of
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting ?1
rt
For the petitioners: Mr.Sanjeev Bhushan, Sr. Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with M/s Romesh
Verma and Anup Rattan, Addl.
AGs with Mr. J.K. Verma,
Deputy Advocate General, for
respondents No. 1 to 4.
Mr. Atul Jhngan, Advocate, for
respondent No.5.
Mansoor Ahmad Mir, Chief Justice (Oral)
Respondents have filed the reply. We hope and trust the concerned authorities to take steps as per law applicable while keeping in view the reply and file compliance report after every three months before the 1 Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 19:39:36 :::HCHP -2-Registrar (Judicial). Accordingly, the petition stands disposed of alongwith pending applications if any.
.
(Mansoor Ahmad Mir) Chief Justice.
January 05, 2016. (Tarlok Singh Chauhan) (cm Thakur) Judge.
of rt ::: Downloaded on - 15/04/2017 19:39:36 :::HCHP