CHOKKAR Vs. RAMKY ENERGY AND ENVIRONMENT LTD

JUDGEMENT

(1.) With consent of both sides, this Writ Appeal is disposed of at the stage of admission.

(2.) First respondent sought an order of police protection for its employees, premises and vehicles in W.P.(MD) No.20469 of 2017 for engaging and handling bio-medical waste and this Court was pleased to direct the same under order dated 10.11.2017. Appellant, who was impleaded as 6th respondent on the date of order under challenge, has preferred this appeal.

(3.) Learned counsel for appellant submitted that first respondent/ petitioner had not requisite environmental clearance and as the order under challenge was passed on the very date on which appellant was impleaded as party respondent in the writ petition, opportunity to appellant to explain the position, as would disentitle first respondent to get an order of police protection, was not afforded.