RAKESH CHANDER Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE principal argument of the petitioner is that the application made by the petitioner on 12th May, 2012, be treated in law as deemed to have been granted, as no final decision was taken thereon within the prescribed period of sixty days, even though the committee had recommended the case of the petitioner vide 30th meeting of Expert Appraisal Committee for Environmental Appraisal of Mining Projects constituted under EIA Notification, 2006, on 31st August, 2012.

(3.) IN view of this predicament, the counsel for the petitioner submits that the Central Authority be directed to transfer the file/proposal submitted by the petitioner to the State Authority, who, in turn, can decide it in accordance with law expeditiously.