HUMAN SETTLEMENT TECHNOLOGY CENTRE Vs. SECRETARY

JUDGEMENT

(1.) This restoration application has been filed to revive the public interest petition No.6457/2014 which the petitioners had filed and which was disposed of by Division Bench on 17/3/2015. In the order itself liberty was given to the petitioners to file a fresh petition if there is a fresh proposal or industrial activity in the Sambhar Salt Lake area. This restoration has been filed on the premise that based on the statement of the counsel dismissal of PIL was incorrect. However 7 years have passed since the disposal of the PIL. Subsequent developments would not make the statements of the Government incorrect. If there are new developments requiring the petitioners to move the High Court again in public interest petition it is always open for the petitioners to do so.

(2.) Restoration application stands disposed of accordingly.