KALPA VRIKASH Vs. CHHATARGUN GUJRAL

JUDGEMENT

(1.) After hearing learned counsel for the parties at length on this application for interim injunction, we do not propose to grant any interim injunction at this stage but we direct that in the event of respondent 1 deciding to recommence quarrying operations at village Barkot, District Dehradun (Leasehold No. 76, prior information will be given by the said respondent to the Department of Environment, Forest and Wildlife, Ministry of Environment and Forests, government of India, New Delhi, and the said department will depute one of its officers to take station at Dehradun and periodically oversee the quarrying operations carried on by the said respondent and with a view to the protection of the local ecological environment and all such quarrying operations will be subject to the control and orders of such officers.

(2.) Writ Petition will be listed on 28/07/1987 along with Writ Petition No. 8209 of 1986 subject to overnight part-heard cases already specially fixed for that day.

(3.) The petitioners will file a complete copy of 1987 Report prepared by Shri Bhargav within a fortnight. court Master