SATISH KUMAR GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition has been filed by the petitioners before this Court with the following prayers:-

(2.) The main concern of this Court was whether heavy machines are being used in the process of removing the river bed material and if it is so, it would be in violation of the River Training Policy, 2016. On 18.06.2019 following order was passed by this Court:-

(3.) Thereafter the District Magistrate, Dehradun filed his personal affidavit in the matter and apprised this Court that only in exceptional circumstances heavy machinery will be used, and therefore, on 25.06.2019 the following order was passed by this Court:-