KEHLOOR STONE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajinder Dogra, learned Senior Additional Advocate General and Mr. Maan Singh, Advocate appear and waive service of notice on behalf of respective respondents.

(2.) The instant petition has been filed for grant of following substantive reliefs:-

(3.) The respondent-Pollution Control Board has placed on record instructions which reveal that the case of the petitioner for renewal to the crusher unit has been rejected primarily on account of the orders passed by the National Green Tribunal in OA No. 358 of 2016 titled as Bhag Singh versus Union of India and Ors.