RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) JUSTICE Sanjay Karol, J. 1. The petitioners are residents of village Hurla, Phati Diyar, Kothi Kotkandi, Tehsil and District Kullu, H.P. They have filed this petition in public interest, highlighting the infringement of the provisions of the Environment and Forest Laws in setting up of a stone crushing unit and also carrying out mining activity by respondent No. 8 - Society on the land situated at Phati Diyar, Kothi Kotkandi, Tehsil and District Kullu, H.P.

(2.) THE petitioners have prayed for the following reliefs: -

(3.) NONETHELESS the matter in issue needs to be considered and examined in depth. This is necessitated for the reason that the respondent - authorities have permitted the private respondent No. 8 to set up a stone crushing unit without any statutory clearances and permissions as required under law.