RAVI SHANKAR JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The delay in filing these review/recall/modification applications is not opposed, and the delay is therefore condoned. Delay condonation applications stand disposed of.

(2.) All these recall/review/modification applications are filed in relation to the order passed by a Division Bench of this Court in Writ Petition (PIL) No.178 of 2013 dated 09.11.2016.

(3.) The petitioner had filed the present Writ Petition in larger public interest seeking a writ of mandamus commanding the respondents to immediately ban mining activities near Gaula Bridge at Haldwani; a mandamus commanding the respondents, or any other independent agency, to enquire into the real reasons for the collapse of the erstwhile Gaula Bridge, calculating the exact loss on public exchequer and also fixing the accountability of persons responsible for the said loss; and a mandamus commanding the respondents to punish persons, who were responsible for the aforesaid public loss, and also to take measures to recover the loss caused on the public exchequer from persons so found responsible.