RIYAZ AHMAD KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Rejoinder affidavit filed by the learned counsel for the petitioner, is taken on record.

(2.) Heard learned counsel for the petitioner and learned counsel representing the U.P. Pollution Control Board.

(3.) By means of this petition, a prayer has been made by the petitioner to direct the opposite parties to make an inquiry/spot inspection to be carried out by a Committee to be constituted by the headquarters of U.P. Pollution Control Board. Further prayer has been made seeking a direction from the Court to decide the application dated 31.05.2019 said to have been submitted by the petitioner, which is addressed to the Member Secretary of U.P. Pollution Control Board, Lucknow and has been annexed as Annexure No.9 to the writ petition.