Society For Preservation Of Kasauli And Its Environs Vs Himachal Pradesh Tourism Development Corporation Ltd And Ors

National Green Tribunal Principal Bench, New Delhi 6 Mar 2017 Original Application No. 506 Of 2015 M.A. No. 1219, 1274 Of 2015 M.A. No. 633 Of 2016 (2017) 03 NGT CK 0005
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 506 Of 2015 M.A. No. 1219, 1274 Of 2015 M.A. No. 633 Of 2016

Hon'ble Bench

Swatanter Kumar, J; Raghuvendra S. Rathore, J

Advocates

Pinaki Misra, Suryanarayana Singh, D.K. Thakur, Rajesh K. Singh, Arvind Kumar Sharma, Anuj Goel, Satish Kumar, A.K. Prasad, Panshul Chandra

Final Decision

Disposed Off

Acts Referred
  • Cantonment Act, 2006 - Section 10(2)(B), 234, 235, 252, 256, 261
  • Himachal Pradesh Town & Country Planning Act, 1977 - Section 31(A)
  • Indian Contract Act, 1872 - Section 235, 238
  • Cantonment land Administrative Rules, 1937 - Rule 6
  • Rules and Noise Pollution (Regulation and Control) Rules, 2000 - Rule 3

Judgement Text

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Case Metadata
  • Ck Citation: (2017) 03 NGT CK 0005
  • Coram: Swatanter Kumar, J; Raghuvendra S. Rathore, J
  • Bench: Division Bench
  • Advocates: Pinaki Misra, Suryanarayana Singh, D.K. Thakur, Rajesh K. Singh, Arvind Kumar Sharma, Anuj Goel, Satish Kumar, A.K. Prasad, Panshul Chandra
  • Result: Disposed Off
Referenced Acts & Sections
  • Cantonment Act, 2006 - Section 10(2)(B), 234, 235, 252, 256, 261
  • Himachal Pradesh Town & Country Planning Act, 1977 - Section 31(A)
  • Indian Contract Act, 1872 - Section 235, 238
  • Cantonment land Administrative Rules, 1937 - Rule 6
  • Rules and Noise Pollution (Regulation and Control) Rules, 2000 - Rule 3
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