VIJAY KUMAR DUBEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner who is an Advocate has filed this petition styling as Public Interest Litigation. He is a social worker as well. It is submitted that he has deep and extreme feelings towards preservation of the air, water and the natural environments.

(2.) The reliefs claimed are in Paragraph 7 of the petition, which are as under:--

(3.) For issuance of such reliefs, the petitioner has urged the grounds in para 6 of the petition which are as under :--