TRILOK GOYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.23840/2020 (exemption)

(2.) This so-called Public Interest Litigation is preferred with the following prayers:

(3.) We have heard the petitioner in person at length. Having heard the petitioner in person and looking to the facts and circumstances of the case, it appears that this petitioner has a proposed project which will mainly focus on maintaining clean and healthy environment in the country.