DINESH KUMAR CHANDOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By filing this writ petition, the petitioner has prayed for the following reliefs:

(2.) As per order dtd. 11/6/2022, it is apparent that prayer no. 1 no longer survives. Now, the case remains for rest of the reliefs.

(3.) Shri Dushyant Mainali, learned counsel for the petitioner submits that Clauses 5.0 and 5.1 of the Enforcement and Monitoring Guidelines for Sand Mining are very much necessary for the purpose of maintaining ecological balance and also for the health of the rivers, which are reproduced below: