AMIT KHOLIA Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of the judgment passed by this Court in WPPIL No.79 of 2021, on 8/3/2021, nothing survives in this writ petition also. Hence, this Public Interest Litigation is dismissed.

(2.) As far as the grievance of the petitioner is concerned, he can raise the same before the Twelve Members High Level Committee already constituted by the order of the learned National Green Tribunal. In case, any issue is raised by the petitioner, then the Committee shall consider the same and after affording reasonable opportunity of hearing to all parties concerned shall take a decision by speaking and reasoned order.