AJAY SINGH RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . Rajeev Singh Bisht, learned counsel for the applicant/petitioner and Mr. V.B.S. Negi, learned Addl. Advocate General fairly submitted that issues raised in these applications should be taken into consideration while issuing appropriate directions about the preservation and beautification of the Sukha Tal Lake.

(2.) IN view of the above statements, applications stand disposed of accordingly.

(3.) MR . V.B.S. Negi, Addl. Advocate General for the State of Uttarakhand.