JITENDRA YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice.

(2.) Learned counsel for the respondents appears and accepts notice.

(3.) The petitioner has preferred the present writ petition in public interest. The petitioner states that he is passionate about environment protection. After having studied and worked in Delhi, and authored several books, in his quest for peaceful living in clean environment, he permanently shifted to and settled in district Almora. The petitioner has preferred this writ petition since he is alarmed by the ecological degradation of the State of Uttarakhand due to ignorance and non-observance of Extended Producers Responsibility, and due to failure of the State and its Authorities to follow the Solid Waste Management Laws enforced in the State of Uttarakhand. In this background, the substantive reliefs sought by the petitioner in this petition are as follows:-