SKANDA ROCKS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition the petitioner inter-alia seeks the writ of Certiorari for quashing of order dtd. 19/11/2021 passed by the State Level Environment Assessment Authority, Karnataka constituted under different provisions of Environment (Protection) Act , 1986.

(2.) Sec. 16 of the National Green Tribunal Act, 2010 provides for appeal. Sec. 16(i) reads as under:

(3.) Thus, the petitioner has an alternative and efficacious statutory remedy for filing of appeal before the National Green Tribunal. We therefore, are not inclined to exercise the extraordinary discretionary jurisdiction of this Court under Article 226 of the Constitution of India, in view of the availability of alternative statutory remedy of appeal to the petitioner. The writ petition is therefore disposed of with liberty to the petitioner to assail the order dtd. 19/11/2021 by way of appeal before the National Green Tribunal.