REGENT COMPUTRONICS PVT. LTD.

RAMESH VERMA Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
DEEP CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF UTTAR PRADESH VS. SINGHARA SINGH [REFERRED TO]
RAMANA DAYARAM SHETTY VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
CHANDRA KISHORE JHA VS. MAHAVIR PRASAD [REFERRED TO]
DHANANJAYA REDDY VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF JHARKHAND VS. AMBAY CEMENT [REFERRED TO]
GUJARAT URJA VIKASH NIGAM LTD VS. ESSAR POWER LTD [REFERRED TO]
ZUARI CEMENT LTD. VS. REGIONAL DIRECTOR E.S.I.C. HYDERABAD AND ORS. [REFERRED TO]
UDDAR GAGAN PROPERTIES LTD VS. SANT SINGH & ORS [REFERRED TO]

JUDGEMENT

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

(2.) This Court at an early occasion dealt with an issue of ground water in CWP No. 1809/2018 in case titled Sh. Chetan Kumar and others versus The Chief Secretary to the Government of Himachal Pradesh and others, decided on 22/10/2018, wherein in paragraphs 4 to 15, it was observed as under:-

(3.) It is after the aforesaid verdict that the State Government vide its Notification dtd. 29/11/2019 declared the whole area of the State of Himachal Pradesh to be notified area for controlling and regulating the extraction of ground water in any form in the public interest.

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RAMESH VERMA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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