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Judgment
10 paragraphs · 162 wordsSudhanshu Dhulia, J
The petitioner was given permission to pick the river bed material from river “Khohâ€, District Tehri Garhwal and for doing that the petitioner
was given permission to use the machines till 30.04.2018.Â
2. Now the period till when the permission was granted to use machines for picking river bed material has expired. Meaning thereby, the petitioner
cannot use the machines any further. Subsequently, the petitioner moved an application for allowing the use of machines for river bed material, which
has been rejected by the Sub Divisional Magistrate, Kotdwar vide order dated 05.05.2018, relying upon the River Training Policy, 2016.
Perused the River Training Policy, 2016 as well as the impugned order dated 05.05.2018. The policy categorically states that as far as possible only
the manpower be used for picking river bed material. Consequently, this Court finds no fault in the order dated 05.05.2018.
Writ petition is therefore liable to be dismissed and is hereby dismissed.Â
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