GIAN CHAND 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.) Since the matter is prima-facie covered by judgment rendered by this Court in CWP No. 3711 of 2021 titled as M/s Ghangal Stone Crusher vs. State of Himachal Pradesh & Ors. decided on 16/8/2021, hence the present petition is disposed of with the direction to the respondents to reconsider the application submitted by the petitioner for the renewal of stone crusher strictly in accordance with the orders clarified in CWP No. 3711 of 2021 within a period of four weeks' from today.