MAA SHITLA TRADING Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner wants to set-up a stone crusher at Village Kherni, Tehsil Betal Ghat, District Nainital for which purpose, he has made an application on 23/6/2021.

(2.) By means of this writ petition, petitioner has sought a direction to the respondents to immediately process the said application.

(3.) Learned Standing Counsel submits that certain norms have been prescribed by the State Government for establishment of stone crushers, thus before granting licence to establish a stone crusher, inspections have to be made and various other aspects have to be gone into, to ensure that the stone crusher, upon establishment do not cause nuisance to persons residing in the locality. Thus, according to him, the writ petition is premature, as petitioner has applied only in the month of June, 2021 and has filed this writ petition within five months of his making application.