SAKSHAM FOUNDATION CHARITABLE Vs. U.O.I.

JUDGEMENT

(1.) Heard Sri Anagh Singh, learned counsel for the petitioner, learned Standing Counsel for respondent no.2, Sri Anurag Kumar Singh, learned counsel for the respondent nos. 1 and 5, Sri Jaideep Narain Mathur, Senior Advocate, assisted by Sri Shikhar Anand and Sri Manish Jauhari, learned counsel for the respondent nos. 6 to 8 and Sri Abhishek Singh, learned counsel for the respondent no.3.

(2.) In this Public Interest Litigation, Saksham Foundation Charitable Society, writ petitioner herein, has sought following reliefs :

(3.) A preliminary objection has been raised by Sri Jaideep Narain Mathur, Senior Advocate, appearing on behalf of the respondent nos. 6 to 8 regarding maintainability of the present writ petition and has submitted that in respect of National Capital Territory of Delhi, identical issue is pending before National Green Tribunal, Principal Bench, New Delhi, in Original Application No. 147 of 2016 : Aditya N. Prasad Vs. Union of India and others. He has drawn our attention towards the order dated 28.9.2018 passed in aforesaid original application by the National Green Tribunal, New Delhi, wherein the learned Tribunal directed all the Oil Companies, Central Pollution Control Board and Ministry of Petroleum and Natural Gas to ensure that necessary steps are taken by all the concerned and in respect of petrol pumps selling more than 300 KL per month, the directions must be required to comply with preferably on or before 31.12.2018 and with regard to remaining on or before 31.12.2018.