RAHUL BHARDWAJ Vs. STATE

JUDGEMENT

(1.) Present Public Interest Litigation has been preferred seeking the following reliefs:-

(2.) Petitioner No.1, who appears in person, submits that directions be issued to the Respondents to constitute a Special Commission on Environment and frame a policy for protection of the environment on the principle of 'one person one tree'. He submits that framing a policy is the need of the hour when the pollution is increasing and there is deterioration in the environmental conditions.

(3.) We have heard Petitioner No.1, who has canvassed the above argument.