LAWS(HPH)-2020-3-64

STATE OF HIMACHAL PRADESH Vs. BHAG SINGH

Decided On March 11, 2020
State Of Himachal Pradesh And Ors Appellant
V/S
Bhag Singh and others Respondents

JUDGEMENT

(1.) Cmp No. 8459 of 2019 in CWP No. 2067 of 2019

(2.) The issue is no more res integra in view of the pronouncement of the Hon'ble Supreme Court in Tamil Nadu Pollution Control Board vs. Sterlite Industries (I) Ltd. & others, 2019 3 Scale 721, [Judgment dated Feb 18, 2019 in Civil Appeal Nos. 4763-4764 of 2013] where in paragraphs No. 31, 40 and 42 the Court observed as follows: "42.

(3.) In M/s. Embassy Property Developments Pvt. Ltd. vs. State of Karnataka & others, 2019 17 Scale 37 [Judgment dated Dec 3, 2019 in Civil Appeal No. 9170 of 2019] the larger Bench of the Hon'ble Supreme Court holds as follows: