Himachal Pradesh High Court
M/S Ku Hydro Power Private Limited vs State Of Himachal Pradesh & Others on 8 January, 2015
Bench: Mansoor Ahmad Mir, P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
CWP No. 406 of 2015
Date of decision: 08.01.2015
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M/s KU Hydro Power Private Limited .....Petitioner
Versus
State of Himachal Pradesh & others ....Respondents
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Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice P.S. Rana, Judge
Whether approved for reporting?1
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For the petitioner : Mr. T.S. Chauhan, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Romesh Verma,
Mr. V.S. Chauhan, Additional
Advocate Generals and Mr. J.K.
Verma, Deputy Advocate General,
for respondents No. 1 to 7.
Mansoor Ahmad Mir, Chief Justice (Oral)
CMP No. 637 of 2015
Leave granted. The application is disposed of.
CWP No. 406 of 2015The main grievance of the petitioner is that respondents No. 8 to 12, 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 District Kangra, H.P. It is also submitted that due permissions have been obtained by the petitioner from the respondents-
State for the construction of its project.
1Whether the reporters of Local Papers may be allowed to see the judgment?
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behalf of the said respondents.
4. Keeping in view the relief sought read with the copy of the judgment dated 17th April, 2014, passed by this Court in CWP No. 9981 of 2013, titled Kut Energy Pvt. Ltd. vs. State of Himachal Pradesh and 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.
5. 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.
January 8 2015 (P.S. Rana)
(hemlata) Judge.
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