MANMOHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri S.R.S. Gill, learned counsel for the appellant, Ms. Prabha Nainthani, learned Brief Holder appearing on behalf of the State Government, Sri Aditya Pratap Singh, learned counsel for the Uttarakhand Environment Protection and Pollution Control Board, and Sri Piyush Garg, learned counsel for the 5th respondent.

(2.) While two petitioners filed Writ Petition (M/S) No. 939 of 2013, it is the first petitioner alone who has preferred this appeal aggrieved by the order passed by the learned Single Judge on 2/11/2018 dismissing the writ petition as not-maintainable.

(3.) Writ Petition (M/S) No. 939 of 2013 was filed seeking a writ of mandamus directing respondent nos. 1 to 4 not to allow the 5th respondent to install a stone-crusher unit over land bearing Khata Nos. 1, 11 and 16, and Khata Khatauni Nos. 81, 53 and 54 of Kishanpur village, Bajpur tehsil, Udham Singh Nagar district; and for a writ of certiorari to quash the license granted, by the District Magistrate, to the 5th respondent on 30/8/2012.