AJAY SINGH RAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) MR . U.K. Uniyal, Advocate General submits that the State Government is consulting the experts from the National Institute of Hydrology, I.I.T., Roorkee, for the purpose of preservation and beautification of Sukhatal Lake. Mr. Uniyal undertakes to place on record the proposal on or before the next date fixed.

(2.) MR . B.S. Adhikari has handed over the affidavits of Smt. Gayatri Devi Rawat and Smt. Guddi Devi, which are taken on record.

(3.) IN the present public interest litigation, we are dealing with the removal of encroachments from different Nalas carrying rain water to Naini Lake as well as from the roads and other public properties keeping in mind that the ecological balance should be maintained. We are also dealing with the preservation of different water bodies including the Naini Lake and Sukhatal Lake. This Court has issued several directions to the Municipal Authorities as well as to the State Authorities to take appropriate steps to remove the encroachments from different Nalas, roads and other public properties. When this petition was taken up on 7.8.2014, this Court was pleased to pass the order as under: -