BALJIT MALIK Vs. STATE OF H.P.

JUDGEMENT

(1.) We have heard learned Counsel at some length in this matter. We find that the following order will meet the ends of justice and satisfy the interests of all the parties concerned.

(2.) Though the writ petition was originally with respect to pollution caused by the motor vehicles by not following the relevant statutory provisions and rules, later by order of this Court the scope of the writ petition was enlarged. By such order, this Court came to consider not only violation of pollution control laws but also violation of laws relating to mining activities and laws relating to construction of buildings in various parts of the State. In particular, this Court was concerned with the building activities in Shimla to Parwanoo and Kasauli area,

(3.) Number of interim orders have been passed which by themselves take care of the matter over which scope of the writ petition was extended.