- (1.) Permission to file appeal granted.
(2.) Exemption from filing C/C of the impugned judgment and exemption from filing O.T. granted.
(3.) Against the judgment of the National Green Tribunal dated 29 October, 2018, two civil appeals have been filed. The first civil appeal, Civil Appeal @ Diary No(s).45033/2018 is by private individuals who are operating stone crushing units. The companion civil appeal, CIVIL APPEAL NO.94/2019 has been filed by the State of Himachal Pradesh, in support of which the Solicitor General of India has appeared, assisted by the Advocate General for the State of Himachal Pradesh.;