JAYESHKUMAR SOMABHAI PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) When this batch of writ applications was taken up for hearing, Mr. Deven Parikh, the learned Senior Counsel appearing for the writ applicants invited the attention of this Court to the Special Civil Application No.5312 of 2016, which is being treated as a lead matter. In this batch of writ applications, the challenge is to the constitutional validity of the Notifications No. S.O.648(E) dtd. 3/3/2016 and S.O.141(E) dtd. 15/1/2016 respectively. This litigation has something to do with pre-accreditation mandatorily required from QCI and NABET. In the absence of such accreditation, the writ applicants before this Court are not entitled to issue Environmental Clearance Report.

(2.) Mr. Parikh, pointed out that the writ applicants nos.1, 2 and 4 respectively of the Special Civil Application No.5312 of 2016 have been able to obtain a valid accreditation certificate from the competent authorities referred to above. In such circumstances, they would like to withdraw themselves from the writ application.

(3.) In view of the aforesaid, the writ applicants nos.1, 2 and 4 are permitted to withdraw themselves from this litigation and their names be deleted from the cause title. The cause title be amended accordingly.