JAGAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS petition takes exception to the decision founded on the recommendation made by the Committee, which inquired into the feasibility of carrying on mining activity on the land in question, on the basis of the direction given by this Court vide order, dated 6 th July, 2012 in CWP No. 10357 of 2011.

(3.) RELIANCE is placed on the joint inspection report prepared in respect of mining lease/renewal of mining lease application preferred by the petitioner, dated 25th February, 2011. That report was prepared by the Tehsildar as representative of SDM, Solan, who acted as Chairman of the Committee. The other members of the Committee were ACF, Member, Forest Department Solan; JE, IPH, representative of X.EN, IPH Solan; AAE, Section Jaunaji, representative of X.EN. PWD, Solan and MI, representative of Mining Officer, Solan.