AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 178 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought the following relief:
“a) Issue a writ, order or direction in the nature of Mandamus directing the respondent no. -3 to grant permission for the movement of trucks for
the removal of River Bed Material (R.B.M.) from the river for which the permission has been granted to the petitioner for the removal of R.B.M. for
the purpose of channelization of the river by the District Magistrate Tehri Garhwal vide its order dated 20.01.2018.â€
Perusal of the order dated 20.01.2018 passed by District Magistrate, Tehri Garhwal reveals that River Bed Material was to be removed under
River Training Policy within six months. The writ petition was filed in the year 2018. Permission to remove the R.B.M. under River Training Policy
was given by the Competent Authority on 20.01.2018.
In such view of the matter, the relief, as claimed in the writ petition, does not survive.
Accordingly, the writ petition fails and is dismissed.
There will be no order as to costs.