HIMALAYA STONE CRUSHER PVT. LTD. THROUGH ITS DIRECTOR, BHUMESH KUMAR, WORKS/STONE CRUSHER, Vs. STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT ANUBHAG-1, GOVERNMENT OF UTTARAKHAND AND FOUR ORS.

JUDGEMENT

(1.) THIS review application has been filed for review of the order dated 7 -6 -2010 on the ground that the Government Order dated 26 -3 -2010 was not for Kumbh Mela period but it is for ever.

(2.) BY the order dated 7 -6 -2010, this Court had observed that the Government Notification dated 29 -12 -2009 and Notification dated 5 -2 -2010 specifically mentioned that these Notifications would be in force from 1 -1 -2010 to 30 -4 -2010 only. Since the aforesaid period has already elapsed, the writ petition was dismissed as having become infructuous.

(3.) THE contention of the review applicant is that the Government Order dated 26 -3 -2010 was issued by the State Government thereby completely banning the mining and crushing activities within the Kumbh Mela area for ever.