KAMAL DUTT Vs. STATE OF HP

JUDGEMENT

(1.) BY means of this petition, the petitioners have challenged the sanction granted to the respondent No.6 by respondents 2 to 5 for installation of a stone crusher on various grounds. On 16.7.2010 we had passed a detailed order directing the Deputy Commissioner to actually visit the spot and submit a report with regard to the distance of the stone crusher from abadi deh, educational institutions, hospitals etc. Later the order was modified and the Additional District Magistrate, Hamirpur was directed to comply with the directions. The Additional District Magistrate has submitted his report. We have perused the same. We find from the perusal of the record that there is virtually no reasonable ground to set- aside the sanction of the stone crusher granted in favour of the respondent No.6. Sh.Bimal Gupta, learned counsel for the petitioners has objected to the report on the following grounds:

(2.) IN view of the fact that the objectors made no such representation or objection before the ADM, they cannot be permitted to raise such objections at this stage. We also find from a perusal of the record that the ADM has found that the crusher is not in any manner affecting the people of the area. Therefore, we find no merit in the writ petition which is dismissed. No order as to costs.