MADAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) The issue raised in the instant Public Interest Litigation is of extreme importance, as it relates to breach of environmental laws.

(2.) The petitioner has alleged repeated instances of illicit dumping of muck into Govind Sagar Lake and its tributaries in Districts Bilaspur, Himachal Pradesh. The agencies involved in construction works of four laning of Kirtapur-Ner Chowk Sec. of NH-21, contractors engaged by HPPWD and other people engaged in construction activities in the vicinity have primarily been suspected as violators.

(3.) On 22/5/2023, this Court directed the official respondents to ensure that there was no illegal dumping of muck in Govind Sagar Lake and its feeding khuds/nallahas till further orders.