SOCIETY FOR THE UPLIFTMENT OF VILLAGERS AND DEVELOPMENT OF HIMALAYAN AREAS (SUVIDHA) Vs. HIFEED HIMALAYAN INSTITUTE FOR ENVIRONMENT, ECOLOGY & DEVELOPMENT

JUDGEMENT

(1.) Appellant is respondent no. 3 in the writ petition.

(2.) The impugned decision of the of the learned Single Judge dated 29.06.2017 reads as follows:

(3.) We heard Mr. Shobhit Saharia, learned counsel on behalf of the appellant, Mr. Rajendra Dobhal, learned senior counsel on behalf of respondent no. 1 and Mr. Hari Mohan Bhatia, learned Brief Holder on behalf of the State/respondent nos. 2 and 3.